MILIND SHIVRAM BAPAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Shree Samarth Engineering, a partnership firm was created vide deed dtd. 10/8/1992 (and amended on 9/4/2003) in which the petitioner was shown as an active partner.

(2.) The said partnership underwent a modification vide deed dtd. 8/4/2015. It is shown in clause (7) of the aforesaid amended deed of partnership that petitioner has become an inactive partner in the firm. The said firm was in the business of waste solvent distillation.

(3.) The incident occurred on 18/4/2021 which has resulted into death of certain employees of the said company. As a sequel, Crime No.137 of 2021 punishable under Ss. 304(II), 338, 284, 285 r/w 34 of the IPC came to be registered on 7 th May, 2021.