TARA CHAND AND ANR. Vs. STATE AND ORS.

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that vide FIR No. 433/2011, a case under Sections 288/337/338 Indian Penal Code, 1860 was registered against the petitioners on the complaint of complainants/respondents at P.S. Mehrauli.

(2.) ON 05.09.2011, SI Kailash Chand visited the place where accident took place i.e House No. B/108, Mehrauli Extension, New Delhi after reaching there where House No. B/108, Harijan Health Club's roof was found collapsed near to that excavation of basement of Plot No. B/107, Maidan Garhi Extension was found. The injured were found to be carried away by PCR Van at AIIMS Trauma Centre, Senior officers visited the place.

(3.) VIDE the instant petitioners, the petitioners has prayed for quashing for the FIR registered against them.