SREERAMU V Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question registration of a crime in Crime No.601 of 2023 registered for offence punishable under Sec. 304A of the IPC pending before the Additional Chief Judicial Magistrate (ACJM), Bengaluru Rural, Bengaluru. The 1st petitioner is the Executive Engineer and the 2nd petitioner is the Assistant Executive Engineer both working in BESCOM at Whitefield Division.

(2.) Heard Sri D R Ravishankar, learned senior counsel appearing for the petitioners and Sri B N Jagadeesh, learned Additional State Public Prosecutor appearing for respondent No.1.

(3.) Facts, in brief, germane are as follows:-