FRIDIJO JACOB Vs. STATE

JUDGEMENT

(1.) The petitioners who were arrested and remanded to judicial custody on 7/2/2024 for the offences registered under Ss. 288, 336, 377, 304(2) IPC in Crime No.8 of 2024 on the file of the respondent Police, seek bail.

(2.) The petitioner in Crl.O.P.No.5979 of 2024 is arrayed as A1 and the petitioners in Crl.O.P.No.6034 of 2024 are arrayed as A2 to A4.

(3.) The case of the prosecution is that the defacto complainant, Village Administrative Officer, had stated that in the land measuring 52 cents at Survey No.K/6/6/2, when construction was being taken place, there was a death of 6 persons/workers who were working under A2/contractor and there were also injuries to 6 other individuals who were also working under the said contractor. A1 is the owner of the land and he had engaged A2, the contractor.