VEERASEKARAN Vs. STATE

JUDGEMENT

(1.) PETITIONERS in Crl.M.P.No.7665 of 1988 are accused 1 and 2 while petitioner in Crl.M.P.Mo.6665 of 1988 is accused 3 in CGNo3669 of 1988 on the file of the VIII Metropolitan Magistrate, George Town, Madras.

(2.) ACCUSED 1 to 3 are the joint owners of the premises situate at Door No.11, Evening Bazaar Road, Park Town, Madras-3. The said premises was being renovated in the year 1988. As part of the renovation work, mosaic flooring was replaced and it was polished with the aid of a polishing machine using electrical energy. The renovation work was attended to by accused 3. The service connection for the said premises stands in the name of accused 1.

(3.) AFTER completing the formalities of the investigation, a final report under Sec,173(2), Cr.P.C. had been laid, which is now pending in the aforesaid Calendar Case against accused 1 to 3 for alleged offence under Sec.39(1) of the Act and under Sec.379 read with Sec.34 of the Indian Penal Code.