PROPRIETORS SARAVANA VESSEL STORES Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioners apprehend arrest for the offence punishable under Sections 304 (A) an 506 (ii) IPC.

(2.) THE petitioners are the proprietors of "saravana Vessel Stores" situated in a 5 storeyed building at Ranganathan Street. Three fourth of "lucky Plaza", a neighbouring building, is also connected to the main building of Saravana Vessel Stores. 700 employees work in this Mega Mal and lakhs of customers visit every day to purchase consumer goods.

(3.) APART from running the vessel business in the building in question, the petitioners and others are engaged in several other business in Ranganathan Street, T. Nagar. This street leads to the Mambalam Railway Station and the width thereof is 30 ft. During day time, the street is busy and filled up with dense population for shopping. On the fateful day i. e. , 01. 09. 2008, in the early hours, a fire broke out from the 5th floor of Saravana Vessel Stores and shortly thereafter, fire engulfed the other floors also. Fortunately, because of the reason that it is early morning, business has not been commenced, however, some of the employees were inside the premises. On noticing the fire, those employees rushed out through the roof and, after receiving information, police and fire personnel reached the scene of occurrence and made a hectic attempt to put off the fire. After the fire was put off, it came to light that two of the employees were charred to death and under such circumstances, the present case has been taken on file by the respondent police.