YUNUS RAZZAK SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicants are seeking bail in connection with C.R. No.79 of 2020 registered with Mahad City Police Station for offences punishable under Ss. 304, 304-A, 337, 338 read with 34 of the Indian Penal Code. During the course of investigation Ss. 420, 471 and 201 of IPC were added.

(2.) The First Information Report (for short 'FIR') was lodged by Suhas Sitaram Kamble, Engineer working with Mahad Nagar Palika on 25/8/2020.

(3.) The first informant has alleged that, information was received on 24/8/2020 at about 06:15 pm, building namely that 'Tarik Garden' situated at 382-B, 382-C and 383-B consisting of five floor had collapsed and it has resulted in casualties. The informant visited the place of incident. On inspection, he noticed that inferior quality material was used for constructing the building which was the cause of collapse of building and consequent death of persons and causing injuries to several persons. On verification of documents it was noticed that, the building was constructed in the property owned by Abdul Razak Kadir Shaikh. It was constructed by proprietor of M/s. Kohinoor Developers Mr. Farooque Mahamoodmiya Kazi. The work of RCC design relating to construction of building and RCC construction was carried out through RCC consultant Shri. Bahubali T. Dhamane through M/s. Shravani Consultant. The constructions was carried out under the guidelines of Architect and Consultant, Navi Mumbai. The permission for construction of building was granted on 11/5/2011 by Chief Officer Shri. Sanjay Shinde and Jr. Supervisor Shri. Morkhandikar. The Occupation Certificate was issued by Chief Officer Mr. Dipak Zinzad and Jr. Civil Supervisor Shri. Shashikant Dighe.