MR. DEBOPRATIM DUTTA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners, the Branch Head and the Zonal Credit Manager respectively, of the IndusInd Bank, employed at the Peenya Industrial Area Branch, are before the Court alleging that the petitioners have been summoned to the police station, made them to sit there at the behest of the complainant in a crime registered in Crime No.411/2026.

(2.) Heard Sri Amit Anand Deshpande, learned counsel for petitioners, Sri B.N.Jagadeesha, learned State Public Prosecutor - 1 for respondent No.1 and Sri Hemanth Raj, learned counsel for respondent No.2.

(3.) In terms of the order dtd. 5/8/2026, passed by this Court, the Station House Officer of the Peenya Police Station is present before this Court. His presence is noted.