S. VINAY SAXENA Vs. STATE

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the proceedings in S.C.No. 60 of 2017 on the file of the learned Judge, District Court No.II, Kancheepuram and to quash the same.

(2.) The case of the prosecution is that on 19.08.2016, one Mr.Suvankar Dey had met with a fatal accident since he failed to hook the safety belt with life line rope on the roof of the plant resulting in an accidental fall. The accident occurred inside the premises of the M/s.Asahi India Glass Ltd. The contractor and the sub-contractor for the erection of solar power plants in the factory premises were arrayed as accused for offence under Section 304(ii) IPC r/w.34 of IPC.

(3.) Heard Mr.R.Bharath Kumar, learned counsel for the petitioner and Mr.C.Iyyapparaj, learned Additional Public Prosecutor for the first respondent as well as Mr.R.Murali, learned counsel for the second respondent.