ABDUL RAHMAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/1/2023 for the alleged offence under Ss. 304 of I.P.C. in Crime No.14 of 2023 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 27/1/2023 the defacto complainant's daughter went from his residence to her office and when she is walking nearby sub-way at Thousand Lights, a building was demolished without following any safety measures, thereby wall fell on his daughter, due to which, victim sustained serious injuries and died. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel for the petitioner submitted that he is the contractor and he has given all necessary instruments for safety, but on the day of occurrence, he was not present and he is also not aware as to what happened there. He would submit that he has followed all the guidelines and provided all safety equipments to the workers, but it would be the fault on his workers. So, he is an innocent person and he undertakes to cooperate with the investigation. He would submit that he has been falsely implicated in this case and he has not at all committed any offence. He would also submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 28 days from 29/1/2023 and co-accused were released on bail. On instructions, he would further submit that without prejudice to his right and contentions, he is prepared to deposit/pay some considerable amount. Accordingly, he prayed to grant bail to the petitioner.