KULDIP SINGH DHINGRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are aggrieved by the submission of charge sheet for the offences punishable under sections 285, 337, 427 of IPC and sections 3, 4 and 5 of Explosive Substances Act, 1908.

(2.) Petitioner Nos.1 to 7 (accused Nos.1 to 7) are the officers of M/s.Berger Paints India Ltd., in different capacities. Petitioner No.8 (accused No.8) was incharge of godown of the Company at Garvebavipalya Village, Hongasandra Village Panchayat, Begur Hobli, Bangalore South Taluk, Bangalore where the Company had stored paints and thinner. It is the case of the prosecution that on 08.11.2012 at about 10.00 a.m., a fire started in the godown of M/s.Berger Paints India Ltd, as a result, entire stock of materials kept in the godown were gutted and the fire extended to the upstairs of the building which gutted the entire garment shop run on the upstairs, leading to huge loss and damages.

(3.) Learned counsel for petitioners has taken up three fold contentions.