- (1.) Heard learned counsel for the petitioners and learned counsel for the Opposite Parties.
(2.) This application has been filed for quashing the entire criminal proceeding against the petitioners in Ramgarh P.S Case No.240 of 1997 corresponding to G.R No.1704 of 1997, as also the order taking cognizance dated 29.1.1999 passed therein, by the learned Chief Judicial Magistrate, Hazaribagh, whereby, cognizance has been taken against the petitioners for the offence under Sections 287, 288, 304-A, 337 of the Indian Penal Code.
(3.) The facts of this case lie in a short compass. The petitioners herein are the Chief General Manager, Agent, Manager and Under Manager of the Central Coalfields Ltd. On 18.10.1997, a fatal accident took place at Sirka underground colliery of M/s Central Coalfields Ltd, in which, while the group of loaders were loading the coal in the said mines, suddenly, a mass of roof stone fell on the loaders, in which, one loader survived receiving injuries, while the other five loaders were killed at the spot.;