R. SIVAPRAKASAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) I alone cannot change the world, but I can cast a stone across the waters to create many ripples.

(2.) The present revision has been filed to call for the records in C.C. No.121/2013 on the file of the learned Judicial Magistrate No.II, Poonamallee, and quash the same.

(3.) The 1st petitioner is the builder and the 2nd petitioner is the contractor under the 1st petitioner. One Manikandan, who was employed by the 2nd petitioner for the purpose of carrying out centering works in the building under construction, in the course of his employment, met with unfortunate death by electrocution on 30.11.12, when the iron rod, which the said Manikandan was using for doing the centering work, accidentally touched the live electric wire. Since the deceased was not provided with the necessary safety materials for carrying out his work, which resulted in his untimely death, the 2nd respondent, the wife of the deceased, lodged the complaint with the 1st respondent, which was registered in Crime No.2603/12 for the offence u/s 304-A IPC pursuant to which the petitioners, viz., the builder and the contractor were arrested by the law enforcing agency on 3.12.12 and, later, on the same day, released on bail under judicial process.