JEBASINGH RAJA SANKARA NARAYANAN Vs. STATE

JUDGEMENT

(1.) The petitioners/A3 and A4 were arrested, on 16/05/2022 and remanded to judicial custody for the alleged offences punishable under Sec. 336, 304 and 304(A) IPC in Crime No.128 of 2022 on the file of the respondent police, seek bail, respectively.

(2.) The case of the prosecution is that on 14/05/2022 at about 11.00 pm, the de-facto complainant and his colleagues were engaged in quarry operation in the property, which belongs to the father of A1. At that time, a large stone was moved and rolled into the pit. Due to which, the de-facto complainant and others trapped under the stone and some of the persons died. Hence, the case.

(3.) Heard both sides.