SATHIK KUL AMEDU Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 5/7/2023 for the offence punishable under Ss. 288 and 304 (ii) of I.P.C., in Crime No. 208 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioners submitted that first petitioner is a site Engineer and second petitioner is site Manager of M/s.Srinivasan Associates Private Limited. M/s.Srinivasan Associates Private Limited engaged in construction activities at Sri Krishna College, Kuniyamuthur. On 4/7/2023, unfortunately, when a digging work was done near an existing compound wall, the existing compound wall fell down on the workers. As a result, four workers namely i)Kolli Jaganathan, ii)Rabakha Kannaiah, iii)Nahila Sathyam, iv) Bishgosh suffered injuries and died on the spot. Another worker namely Bharun Gosh also suffered injuries and he died later.

(3.) In continuance of his submission, the learned counsel for the petitioners submitted that M/s.Srinivasan Associates Private Limited had already distributed Rs.6,00,000.00 each to the family members of the deceased person. Now petitioners are willing to deposit a further sum of Rs.9,00,000.00 each to the respective families of the deceased for the unfortunate incident. Petitioners are in judicial custody from 5/7/2023. Thus, he seeks bail.