KRISHNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C. seeking to quash the proceedings pending in C.C. No.272/05 on the file of JMFC, Yelburga.

(2.) A complaint has been filed before the respondent-police alleging the criminal negligence against the Principal and also against the Secretary of Vidyananda Gurukula Trust alleging that on 6.9.05 around 12.00 noon, Ramappa, a boy aged about 12 years was electrocuted and died on the spot due to the burning of the submersible motor of the borewell and grounding of the G.I. Pipe in the land belonging to the said Trust and later they were charge sheeted for the offence punishable under Section 304-A of IPC.

(3.) Heard the Counsel for the petitioners and the Learned HCGP.