BHASKAR KAMATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and also counsel appearing for the State and learned counsel for respondent No.2.

(2.) This petition is filed under Section 482 of Cr.P.C., praying this Court to set aside the proceedings initiated in Crime No.75/2019 for the offences punishable under Section 3(1)(p), 3(2)(vi) of SC/ST (POA) Act, 1989 (for short, 'the Act').

(3.) The factual matrix of the case is, that respondent No.2 who is the complainant was working as in-charge Manager in Nittur Branch and allegation against him is that he advanced various gold loans to Raghavendra Shait and Sanath Kumar by taking the pledge of duplicate golds, thereby caused loss to the society.