HALAPPA AND ORS. Vs. STATE

JUDGEMENT

(1.) THE petitioners have challenged the order dated 21.10.2014 rejecting the application filed for discharge on a charge sheet for the offence punishable under Section 135 of Electricity Act, 2003.

(2.) THE Vigilance squad when visited the premises of the petitioners found that there was unauthorized extraction of electricity and a complaint came to be filed. After the seizure, investigation was held and charge sheet was laid against the petitioners for the aforesaid offences.

(3.) PLACING reliance on the judgment of this Court, Sri P.N. Nanja Reddy, learned counsel for the petitioners submits that the Section Officer had no authority to lodge the complaint and therefore, the investigation held is improper and the petitioners ought to have been discharged by the trial Court.