RAMANAND Vs. THE STATE

JUDGEMENT

(1.) This petition has been moved under Section 482 Cr.P.C., seeking quashing of FIR No.50/2013 dated 23rd February, 2013 registered under Section 304 A IPC at Police Station Chhawla and all emanating proceedings therefrom filed at the instance of the complainant/Ram Sewak, who is arrayed as respondent No. 2 in this petition, against Ramanand, who is the owner of the plot, where the infant daughter aged about 5 years, of the second respondent/Ram Sewak, is stated to have drowned in a water tank located on the said property.

(2.) Issue notice to the respondents.

(3.) Counsel for the State enters appearance and accepts notice. Charge-sheet is stated to have been filed and the case is pending trial.