SIDHARTH MANOHAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri G.S. Chaturvedi, learned senior advocate with the assistance of Sri Udai Chandani, learned Counsel for the petitioner, Sri Satish Trivedi, Sri Ravi Kiran Jain, learned senior advocates assisted by Sri Swetashwa Agarwal, learned Counsel for the respondent No. 5, Sri Surendra Singh, learned additional government advocate for the State and perused the record.

(2.) By means of this criminal misc. writ petition, the petitioner Sidharth Manohar has challenged the validity of the first information report registered as case crime No. 95 of 2006 under Sections 304-A, 337, 338 and 427 IPC at police station Civil Lines, district Meerut wherein he has been figured as an accused.

(3.) Briefly stating the facts of the case are that an Exhibition was organized in Victoria Park, Meerut. There was no proper arrangement for extinguishing fire. The fire has taken place therein as a result of which the fire caused death of several persons and good number of people sustained grievous injuries, that the articles were burnt to ashes. It is alleged that this fire took place due to the gross negligence of the organizer of the Exhibition.