RAMACHANDRA G.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner, the learned High Court Government Pleader for Respondent No.1/ State, learned counsel for respondent no.2 /First Informant and perused the material on record.

(2.) This criminal petition is filed by petitioner/ accused no.2 under Sec. 482 of the Cr.P.C. seeking to quash the entire proceedings in C.C.No.874/2021 pending on the file of the II Additional Civil Judge and JMFC, Arsikere, arising out of Crime No.0089/2019 registered by Javagal Police Station, for the offences punishable under Ss. 409 and 420 read with Sec. 34 of the IPC.

(3.) On the basis of a complaint lodged by respondent No.2 Waikhom Loyangomba, Manager of State Bank of India, Javagal Branch, an FIR came to be registered on 2/8/2019 against Accused No.1 Former Bank Manager, and Accused No.2 petitioner, working as Chief Associate in the said branch.