N.L. Tibrewal, J. - (1.) These three petitions arise from the same criminal case, as such they are being disposed of together.
(2.) An unfortunate incident took place while concrete-cement slab of the roof of 7th floor was being laid of a multi-storyed building known as 'Raisar Plaza', which was under construction. It is alleged that in that process the slab, which was being laid fell down causing injuries to certain labourers, who sustained injuries and five persons, out of the injured persons, died on account of the injuries sustained by them.
(3.) The prosecution case is that one Manoj Tiwari, who was supervising the construction work on behalf of the contractor, also sustained injuries. Two Engineers, viz., Alok Gupta and Zakir Ali, who were deputed by M/s. Gem Builders, the owners of the said building, were also looking after the construction work. They were arrested on registration of the case and subsequently they were released on bail. In these three petitions, one petition bearing No. 2010/90 has been filed by the owners of the building, the other one bearing No. 2089/90 has been filed by the contractor Man Mohan and third one bearing No. 2074/90 has been filed by Raj Kumar, who is engineer in the employment of the contractor. After filing of these petitions, notices were issued to the Government Advocate and case diary was also summoned and in the meantime the petitioners were granted interim order in their favour that they shall not be arrested by the Investigating Officer till these petitions are disposed of.;