N KISHORE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) COMMON ORDER These petitions have been filed by the petitioners to call for records in C.C. No. 104 and 107 of 2007 on the file of the Chief Judicial Magistrate, Tiruvallur and quash all proceedings initiated by the respondent.

(2.) THE factual background of the matter is as follows :

(3.) PER contra, it is the contention of the petitioners that as an abundant caution fire extinguishers from outside were called for and before they reached the occurrence place, the petitioners employed specially trained people for this purpose to put out the pyre with the already available equipments and therefore, no default could be attributed to these petitioners.