SRI. SURENDRA BALEKAI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(2.) The petitioner apprehends his arrest by the respondent-police in respect of Crime No.54/2016 registered by the respondent-police in respect of offence punishable under section 406 of IPC.

(3.) The allegation of the prosecution is, the complainant-H.S.Nagaraj holds a Bank Account at Axis Bank, Sanjay Nagar Branch, Bengaluru and without his permission, the Manager of the Bank furnished his account statement to this petitioner thereby violating the rules and regulations of the Bank. By providing the said statement of account in a matrimonial case which is pending between this petitioner and his wife before the family Court, thus this petitioner exploited the bank statement pertaining to the complainant and thereby, caused mental torture to the complainant, etc.