GOVIND DWIVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition has been filed with a prayer to quash the First Information Report in Case Crime No. 342 of 2021, under Sec. 304 I.P.C., Police Station Sipari Bazar Jhansi, District Jhansi.

(2.) As per the F.I.R., deceased was a lineman and while he was performing some work of repair the main line was connected on account of which he died due to electric shock.

(3.) The F.I.R. is challenged firstly on the ground that two persons had sought for shutdown on the same line and as one of the persons had completed work and had requested resumption of electricity connection, therefore, the electricity was resumed and secondly on the ground that parties have entered into a compromise.