PRATYUSH PRATIM DEBNATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G. Choudhury, learned counsel for the petitioners and Mr. P. Borthakur, learned Addl. PP, Assam for the respondent No. 1. Also heard Mr. H. R. Choudhury, learned counsel for the respondent No.2/informant.

(2.) This is an application filed under Sec. 482 CrPC for quashing of the FIR dtd. 7/5/2019, which was registered as Bada-rpur P.S. Case No. 121/2019 registered under Sec. 304(A) of IPC corresponding to G.R. Case No. 1044/2019 along with the Charge Sheet No. 177/2022 filed therein.

(3.) Mr. Choudhury, learned counsel for the petitioners submitted that a complaint was lodged by one Anwarul Hoque Mazumder, respondent No.2 before the Officer-in-Charge of Badarpur Police Station with the allegation that while his son, namely, Ansarul Hoque Mazumder was proceeding from his house at Alakulipur towards his firm at Deben-dranagar through PWD road and when he reached near his firm, one of the overhead high voltage electric wire, which was already hanging dangerously low level, suddenly came down further and touched the head of his son, as a result of which, his son died on the spot and after the said accident he was rushed to Railway Hospital, Badarpur, where Doctor declared him dead. Autopsy over his dead body was also conducted at the Civil Hospital on the same day of the accident.