PUNEETH H.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is preferred under Sec. 482 of Cr.P.C. seeking to quash the FIR in Crime No.1/2023 registered at Upparpet Police Station, Bengaluru, pending on the file of XXIII Additional City Civil and Sessions Judge, Special Judge, Bengaluru City.

(2.) By way of amendment application, petitioner has sought to quash the charge sheet filed in Spl.CC.No.1008/2023 for offences punishable under Ss. 403, 406, 408, 409, 419, 420, 465, 468, 471, 120(b) read with Sec. 34 of IPC, Sec. 66 of Information Technology Act, 2000 (for short 'I.T. Act') and Sec. 13(1)(2) of Prevention of Corruption Act, 1988, (for short 'PC Act').

(3.) Brief facts: One Pramod Kumar Y.S., working as Assistant General Manager and Branch Head of IDBI Bank Ltd., lodged a complaint alleging misappropriation of funds by Smt. Sajila Gurumurthy (accused No.1) Manager, IDBI Bank Ltd., based on which the aforementioned FIR was registered against the said accused for the offence punishable under Sec. 409 and 420 of IPC.