SUMATHI Vs. S``TATE

JUDGEMENT

(1.) This criminal original petition has been filed to quash the proceedings in S.C No.313 of 2015 on the file of the 4th Additional District Judge, Madurai. The petitioner is facing trial for the offences under Sections 286, 337, 338, 304 (A) IPC and Section 9(B)(1)(a) of the Explosives Act, 1884. She is the sole accused.

(2.) On 24.09.2013 at about 05.10 P.M, the second respondent who is the Village Administrative Officer, Kinnimangalam Village, Thirumangalam Taluk heard a loud explosion. He came to know that a major accident had occurred in the factory premises of Anandham Fire Works. Two persons had died and 20 others had suffered grievous injuries. The defacto complainant was informed that due to non adherence to the safety standards and mishandling of fire works, the occurrence had taken place. He lodged information before the Inspector of Police, Chekkanoorani Police Station. Crime No.375 of 2013 was registered. The matter was investigated and final report was filed before the Judicial Magistrate No.2, Usilampatti. Cognizance of the offences was taken and the case was committed to the Sessions Court. It was taken on file in S.C No.313 of 2015 and made over to the 4 th Additional District Judge, Madurai. To quash the same, this criminal original petition has been filed.

(3.) The case was taken up for admission on 16.06.2016 and interim stay was granted by this Court. The interim order reads as follows :