A.M. VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.10 in C.C.No.28892/2021 pending before the Court of Prl. City Civil & Sessions Judge, Bengaluru, arising out of Crime No.37/2020 registered by Basavanagudi Police Station, Bengaluru City, for the offences punishable under Ss. 409, 465, 468, 471, 477A, 120B, 34 & 37 of IPC, is before this Court under Sec. 438 Cr.PC.

(2.) Heard the learned Counsel for the parties.

(3.) On the basis of the complaint dtd. 7/2/2020 registered by one Santhosh Kumar.A., Chief Executive Officer of Sri Guru Raghavendra Sahakara Bank, Basavanagudi police have registered FIR in Crime No.37/2020 against one Manur Vasudeva Maiya and others for the offences punishable under the provisions of the Karnataka Protection of Interest Depositors in Financial Establishment Act, 2004 and for the offences under Ss. 34, 120B, 406, 409, 420 IPC. In the said FIR, petitioner was not arrayed as accused.