G.V.PRASAD Vs. STATE

JUDGEMENT

(1.) Since, the question involved in this case is already decided in the case of Ananthakumar vs. State of Karnataka, reported in AIR Online 2019 KAR 565, instant petition is taken up for final disposal.

(2.) It is contended by the learned counsel for petitioners that parallel proceedings, leading to parallel act in respect of the very same incident cannot go on and the culmination of the same, will result in double jeopardy. Hence, it is submitted that, petitioners have sought to quash the criminal proceedings arising out of Crime No.235/2017, registered at Raichur Rural Police Station, for the offence punishable under Sec. 304-A read with Sec. 34 of IPC.

(3.) The above case came to be registered against petitioners, working as owner cum occupier and the manager of one 'Krishnaprasad Rice Mill Industries', Vadlur road, Raichur, as one of the employee of the said Rice Mill by name Sujeet Paswan died due to electrocution while pumping water using a 1/2 H.P. electric motor.