KRISHAN KUMAR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.16 dated 09.01.2014 under Section 304A of the Indian Penal Code ('IPC' for short), registered at Police Station Dadri Sadar and complaint No.NIL dated 04.01.2014 filed by respondent No.2 under Section 304A, 217 and 34 IPC and all the subsequent proceedings arising therefrom.

(2.) Brief facts of the case are that one Sanjay son of Azad Singh got electrocuted on account of coming into contact with overhead electric wires, while watering his fields on 09.07.2013. An FIR No.16 dated 09.01.2014 was registered under Section 304A IPC, at Police Station Dadri Sadar on basis of a private complaint dated 04.01.2014 filed by respondent No.2, in which a direction was issued to investigate the matter and register the FIR. The petitioner Krishan Kumar at that point of time was working as SDO/OP, DHBVNL, Jhojhu Kalan, District Bhiwani, whereas co-accused Raffik (nonpetitioner) was working as Junior Engineer.

(3.) The present petition was filed in the year 2014 and vide order dated 13.01.2015, further proceedings before the trial Court were ordered to be stayed.