J MURLIDHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed this petition under Section 438 of Cr.P.C. praying for grant of anticipatory bail.

(2.) It is stated in the petition, the petitioners are innocent of the offences alleged against them and they have not committed any offence. The petitioners are ready to abide by all conditions that may be imposed. Therefore, the petitioners have prayed for grant of Anticipatory Bail.

(3.) It is alleged, the petitioners and their family members known to the complainant. Petitioner's marriage was performed by the complainant. A case is pending in regard to ioan transaction of Rs. 25.00 lakhs There was settlement talks on 25.7.2011 in presence of Ravi who is a common friend. On 21.8.2011, when talks were going on the first petitioner offered Pepsi to the complainant. The complainant consumed it and felt giddy and went to his house and vomited there. The compiainant was shifted to hospital and regained consciousness on 23.8.2011 Thereafter, complain? has been lodged and a case in Crime No. 411/2011 oi Vijayanagar Police Station, Bangalore, has been registered for the offence punishable under Section 328 of IPC.