K.P. RAMASWAMY Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITION for anticipatory bail. Offence alleged are under Section 304(ii) and 337 of IPC.

(2.) ACCORDING to Mr. V. Gopinath, learned Senior Counsel appearing for the petitioner/A -4, in the unfortunate incident that took place inside the petitioner's factory, 7 persons have lost their lives and 11 persons were subjected to occupational hazards. However, besides the Factory Manager, Personnel Officer, Plant Supervisor, petitioner, who is the Chairman of the company also has been implicated.

(3.) IN support of his submissions The learned senior counsel cited the following decisions.