SRI ASHOK REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP is directed to take notice for respondents in both the criminal petitions. These two petitions are filed by the petitioners/accused Nos.2 and 3 under Section 439 of Cr.P.C. seeking to enlarge them on bail in Crime No.153/2019 of Hebbal Police Station for the offence punishable under Sections 337, 304-II, 304-A r/w 34 of IPC.

(2.) It is the case of the prosecution that on 10/09/2019 the complainant, her husband and her daughter were in the house and at about 12.30 p.m., a lorry bearing No.KA-03-AB-549 was unloading the sand near adjoining wall of the complainant's house. While doing so, the said lorry dashed from backside to one portion of the wall of the complainant's house. As a result, the wall was completely collapsed, sand and bricks were fell on the complainant, her daughter, her husband and her brother and her daughter -Reethya was completely covered with sand and bricks, due to which, she sustained injuries on her head and other parts of the body. When her daughter was taken to Dr.Ambedkar Hospital, she was declared as brought dead. Thereafter, complainant filed a complaint on the basis of which respondent/police have registered a case against accused Nos.1 to 6 for the aforesaid offences.

(3.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent-State.