BALAKRISHNAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 14/6/2023, for the offences punishable under Ss. 304A of IPC @ 304 A of IPC and Sec. 135 and 136 of Electricity Act, 2003, in Crime No.81 of 2023 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 5/5/2023, during the temple festival, due to the negligent act of the sound service operator and the organisers of the temple festival, the victim Kavin, aged 13 years, who had come in contact with the electric wire got electrocuted, due to which, he died. Further, the accused had given illegal electricity connection in an unauthorised manner. Hence, the case.

(3.) Learned counsel appearing for the petitioners submitted that the petitioners are innocent persons and other than conducting the temple festival, the petitioners have not committed any offence. He further submitted that the mike set operator had illegally taken the connections without the knowledge of the petitioners, which had resulted the incident. He also submitted that the petitioners are in custody from 14/6/2023 and they are ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioners.