K.UMAPATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) I.A.No.1/2016 filed for interim bail by the petitioners does not survive for consideration in view of the order passed on merits. Hence, I.A.No.1/2016 is dismissed.

(2.) Petitioners are the partners of M/s SMC Promoters and Developers. Allegation made against the petitioners are that they have executed a sale deed in favour of A1 to A.3 in respect of a flat bearing No.003 and in that connection A1 to 3 have obtained heavy loan from Compalinant -Bank India Infoline Housing Finance Ltd., and they have not repaid the said loan amount and also failed to pay the installments due. It is further alleged that, A1 to A3 joined with accused persons have created forged documents for the purpose of obtaining loan. The petitioners have denied for having executed any such documents and stated A.1 to A3 alone must have created such documents for the purpose of obtaining loan. Be that as it may.

(3.) Learned counsel produced an order passed by XXVIII Addl. City Civil and Sessions Judge in Crl.Misc.No.25486/2016, wherein A1 to A3, the main culprits have approached the Sessions Court for grant of anticipatory bail and by order dated 21.4.2016, the said accused persons were released on anticipatory bail.