S.SUGUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed to call for the records in C.C.No.284 of 2013 on the file of Judicial Magistrate Court, Alandur and quash the same.

(2.) An unfortunate accident took place on 26.10.2012 in which one Karuppasamy, a Junior Engineer-Trainee, lost his life, pursuant to which, the first respondent police registered an FIR in Crime No.3912 of 2012 on 26.10.2012 under Section 304-A IPC on the statement given by one V. Devarajan/second respondent/de facto complainant, a co-employee and after completing the investigation, has filed a final report in C.C. No.284 of 2013 before the Judicial Magistrate Court, Alandur under Section 304-A IPC against Sukumar and Senthamizhchelvan for quashing which, the accused are before this Court.

(3.) Audco India Ltd. manufactures valves which are subjected to cryogenic test by placing the valves in a nitrogen well. Admittedly, the area is a barricaded one and entry into it is prohibited. Karuppasamy joined Audco India Ltd. as a Junior Engineer-Trainee and it is alleged that on 26.10.2012, he went inside the barricaded portion, slipped and fell into the well and inhaled nitrogen. On hearing his cries, Devarajan and others tried to rescue him from the well, but, in vain. During his attempt to save the life of Karuppasamy, Devarajan also inhaled nitrogen and was admitted to hospital, but, fortunately he survived. On the complaint given by Devarajan, the FIR was registered, as aforestated.