PRAVEEN TIKARE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is aggrieved by the orders passed by the courts below dismissing the application filed by him under Sec. 457 of Cr.P.C.

(2.) Heard learned counsel for the petitioner and the learned State Public Prosecutor appearing for respondent and perused the records.

(3.) The brief facts necessary for adjudication of the controversy is that the Cluster Branch Manager of ICICI Bank Limited, Chitradurga branch lodged a complaint before the Inspector of Police, Chitradurga Town Police Station alleging manipulation of jewel loan account at Chitradurga Branch. The material allegations made in the complaint read as follows: