C.JAGAPATHY RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed seeking to quash all further proceedings against the petitioners/accused Nos.2 to 6 and 15 in STC.No.7 of 2015 on the file of XXV Metropolitan Magistrate, Kukatpally, Miyapur, registered for the offences punishable under Ss. 13 and 19 of the A.P. Fire Services Act, 1999 and Rules 15 and 27 of A.P. Fire and Emergency Operations and Levy of Fee Rules, 2006.

(2.) The Assistant District Fire Officer, West Zone, Madhapur, Hyderabad has filed a complaint against the owner/occupier of M/s.SHL Ventures, Block Nos.1, 2, 3, 4, 5, 6, 7 and 8 at Sy.Nos.26/A, 27 to 31 and 32P at Kothagudem and 32 to 35 at Kondapur, Ranga Reddy District, alleging that they have failed to take fire safety and fire preventive measures.

(3.) The Inspecting Committee authorized under Sec. 20 of A.P. Fire Services Act, 1999, inspected the premises on 31/3/2015 after issuing notice in Form No.9 of A.P. Fire and Emergency Operation and Levy of Fee Rules, 2006, dtd. 31/3/2015 to the owner/occupier of multi storied building of M/s.SHL Ventures. It is further contended that the District Fire Officer, West Zone, Ranga Reddy District has issued notice dtd. 9/4/2015, in Form No.12 as per Rule 26 of A.P. Fire and Emergency Operation and Levy of Fee Rules, 2006 to provide fire safety systems and fire preventive measures ensuring the safety of residents, within 30 days from the date of receipt of said notice.