SHIPRA TAYAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have sought for quashing the impugned FIR in Crime No.0329/2014 registered at Hulimavu Police Station for the offences punishable under Sections 304-A, 34, 337 and 338 of the Indian Penal Code, 1860.

(2.) Heard the learned counsel appearing for the petitioners. The counsel for the respondent No.2 is absent. As such, this Court had no opportunity to hear the submissions of the counsel for the respondent No.2. Heard the learned High Court Government Pleader.

(3.) The facts leading to this petition are that on the basis of the complaint filed by respondent No.2 - complainant Smt. Anuradha Chandrashekaran, w/o late Mr.Thiyagarajan a criminal case was registered at Hulimavu police station for the offence punishable under Sections 304-A, 34, 337 and 338 of IPC. The allegations are that the complainant was residing in apartment No.N410, Purva Panorama, Kalena Agrahara, B G Road, Bengaluru along with her husband, mother and a six months old daughter. On 26.04.2014, night at about 2.00 a.m. there was a fire accident in the basement due to bursting of REVA car belonging to the petitioner. As a result of this fire accident her husband, mother and her daughter suffered extreme smoke inhalation. Later her husband and mother expired on account of the injuries caused due to smoke inhalation.