MANDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for the respondent/State.

(2.) Heard the arguments of the learned counsel appearing for the petitioners and the learned High Court Government Pleader for the respondent/State.

(3.) The case of the prosecution is that, on the complaint of one Supreet Dalavai, the police registered the case. It is alleged by him in his complaint that, on 26/6/2021 himself and his friends namely Prajwal Pandurang Patil and Aditya Choute went to Silver Stone Bar and Restaurant for having lunch and consuming liquor at about 1:00 pm and when they ordered and were consuming alcohol, it was about 3:30 pm and they were talking loudly. The adjacent table customers told them not to speak loudly and to talk in a low voice. Therefore, there was a quarrel between them. At that time, petitioner No.1 is said to be the Manager and others servers of the said Bar and Restaurant assaulted the complainant and his friends with an intention to commit murder and they also stated to have closed the door of the Bar and Restaurant and assaulted complainant brutally. After registering the case, the police making hectic efforts to arrest the petitioners, approached learned Sessions Judge seeking anticipatory bail which came to be rejected. Hence, the petitioners are before this Court.