GIRISH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondent No.1-State.

(2.) Looking to the facts and circumstances of the case, issuance of notice to respondent No.2 is dispensed with.

(3.) This petition is filed by the petitioner-accused No.1 under Sec. 482 of Cr.P.C. for setting aside the order dtd. 6/12/2022 in Crime No.83/2018 of Puttur Police Station, pending on the file of the Principal Sessions and Special judge, D.K, Mangalore, for the offences punishable under Ss. 406 , 420 read with Sec. 34 of Indian Penal Code (for short ' IPC ') and Sec. 9 of Karnataka Protection of Interest Deposits (for short 'KPID') in Financial Establishment Act, after rejecting exemption application and cancelling the bail bonds.