MANOHARAN Vs. STATE

JUDGEMENT

(1.) The petitioner is the Managing Director of M/s.Prime Sristi Housing Pvt. Ltd., and a case has been registered against the petitioner and others in Crime Number 751 of 2014, on the file of Inspector of Police, T-14 Mangadu Police Station, Mangadu, Chennai, viz., the first respondent herein. After investigation, a final report has been filed under Section 173 (2) Cr.P.C., wherein, the petitioner has been arrayed as second accused.

(2.) The petitioner and other accused are chargesheeted for offence under Sections 120(B), 304(ii) and 308 IPC. The first accused, viz., M/s.Prime Sristi Housing Pvt. Ltd., constructed two multi-storeyed building, viz., 'Tower A' and 'Tower B' at No.52, Kundrathur Main Road, Moulivakkam, Chennai, and on 28.06.2014, Tower B building got completely collapsed, causing death of 61 persons and 27 persons sustained injuries. After investigation, the first respondent/Police filed a chargehseet, and as per the chargesheet, investigation discloses the following :-

(3.) It is further stated in the chargesheet, as follows:-