ICICI BANK LIMITED Vs. SHASHIKANT THIMMAPUR

JUDGEMENT

(1.) The petitioners in both the above petitions are before this Court seeking for quashing the interim order dated 11.09.2018 passed by JMFC-IV Court, Belagavi issuing summons to the accused in C.C. No.796/2018 for the offences punishable under Sections 403, 406, 418, 420, 424, 477, 477A and 120B of the IPC.

(2.) The petitioner in Crl.P.NO.101035/2019 is accused No.1 in C.C.No.796/2018. The petitioner is represented in this court as the Branch Manager, ICICI Bank Limited.

(3.) The petitioner in Crl.P.No.100295/2019 is accused No.1 and accused No.3 and 5 in Crl.P.No.101035/2019 in C.C.No.796/2018.