MOINUDDIN SABRI Vs. STATE OF NCT

JUDGEMENT

(1.) SURESH KAIT, J. (Oral) Allowed subject to all just exceptions. 1 Notice issued.

(2.) MR . Navin Sharma, learned APP for State accepts notice on behalf of respondent No. 1

(3.) MR . Vineet Malhotra, learned counsel for the petitioner submits that a very unfortunate incidence took place on 27.11.2011 at about 2.15pm, when a steam boiler bursted and due to which one precious life of a poor worker namely, Aslam working there was lost and two other workers namely Pankaj and Azhar were injured. Due to said incidence, a case FIR No. 399 dated 27.11.2011 was registered under Sections 287/337/304 A Indian Penal Code, 1860 on complaint of R7/Pankaj at Police Station Hauz Khas, New Delhi.