RAJESH Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed by the petitioner/3rd accused to quash the Criminal complaint in C.C.No.197 of 2018, on the file of the Learned Judicial Magistrate-III, Erode.

(2.) The facts leading to filing of charge sheet against the petitioner for offences under Sec. 304(A) and 288 of I.P.C arose due to a wall collapsed and fell on a worker, on 11/9/2018, at about 23.30 hours at P&C Tower, No.140, Perundurai Road, Erode. The said accident occurred when the labourers were working in one of the rooms of the building, removing bricks the wall collapsed and caused death of Pankaj Palai.

(3.) The respondent police registered a case in Crime No.556/2018 dtd. 12/9/2018 against Building Supervisor A1 (Prakash), Company Supervisor A2 (Charles Victor) and owner of the building A3(Rajesh).