RAVIKANT Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Section 482 Cr.P.C. is filed for quashment of proceedings in Criminal Case No.2900/2004 pending before the Additional Chief Judicial Magistrate, Indore.

(2.) According to the applicant, he is facing prosecution in a case arising out of Crime No.254/2004 under Sections 285, 287, 337, 338 and 304-A of IPC. The present applicant is a Manager of factory of private company Amsar Pvt. Ltd. On 07.04.2004, a fire broke out in the factory. The factory is engaged in production of herbal extracts. For this purpose various solvents like methanol, acetone, ethyl acetate petroleum etc. were stored in the premises of the factory. At the time of incident, 8 workmen were working in that factory sustained injuries in the incident. The employee Shri Rajendra Giri succumbed to the burnt injuries, he sustained in the incident. Other 7 employees sustained injuries of various nature. Subsequently, the spot of the incident was inspected by factory inspector and a complaint was filed under the relevant provisions of Factories Act and rules.

(3.) Also the intimation was given to the concerning Police Station on which the aforesaid crime was registered against the present applicant and charge-sheet was filed.