SUVARNA COOPERATIVE BANK LTD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 17.07.2014 passed by the High Court of Karnataka passed in Criminal Petition No.5763 of 2013 by which the High Court has quashed the criminal proceedings against the private respondent herein for the offences under Sections 120B, 408, 409, 420 and 149 of IPC, the original complainant has preferred the present appeal.

(2.) That criminal proceedings were initiated against the private respondent herein and others. The complainant - bank filed the complaint under Section 200 Cr.P.C. before the Court of learned Addl. Chief Metropolitan Magistrate, Bangalore being PCR 15250 of 2009 (re-numbered as CC 22308 of 2012). Thereafter an FIR (Crime No.127 of 2010) was registered before the Chickpet Police Station under Sections 120B, 408, 409, 420 and 149 of IPC. That on completing the investigation a charge-sheet was filed against the private respondent herein. The private respondent herein - original accused no.1 approached the High Court by way of Criminal Petition No.5763 of 2013 to quash the criminal proceedings in exercise of powers under Section 482 Cr.P.C.

(3.) We have heard Shri Amith Kumar, learned counsel appearing for the appellant and Shri H.V. Nagaraja Rao, learned counsel appearing for the respondent.