DEEPAK SOLANKI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present petition is against the order dated 30.10.2017 whereby the charge has been framed under Section 304 A I.P.C. against the petitioner.

(3.) As per the prosecution case, on 06.10.2016 one Arjun Kata, who was working under the present petitioner as an electrical contractor for Dena Bank sustained severe electrical shock and because of that he died and it is alleged that during such work no safety equipments were provided to the deceased by the present petitioner.