S. BHASKARAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though these petitions are listed for preliminary hearing, with consent of the learned senior advocate appearing for the petitioners and the learned HCGP for the State, they are taken up for disposal.

(2.) Shri Naganand, learned senior advocate for the petitioners submits that the petitioners are working as General Manager and Deputy General Manager respectively with State Bank of India. A complaint was lodged by M/s Metal Closures Private Limited on 16.7.2015 against it's employees alleging commission of certain offences. Pursuant thereto, FIR No.486/2015 was registered in Ashoknagar Police Station on 22.7.2015. After investigation, the Police have filed charge sheet in which petitioners are shown as accused No.7 and 8 respectively.

(3.) Shri Naganand further submits that without issuing summons, the learned Trial Judge has issued Non-bailable Warrants against petitioners based on the office note put up by the Trial Court that Accused No.4, 5 and 7 to 34 were absconding.