S M JAYARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The S.I. of Police, Market Police Station, Bangalore laid a charge-sheet against the accused, proprietor of a bakery in Bangalore, before the Chief Metropolitan Magistrate, Bangalore City, in G. C. No. 263 01 1975, charging the accused under Section 39 of the Indian Electricity Act, 1910 (hereinafter referred to as the Act).

(2.) Even before the charge was framed, a representation dated 27-2-1975 was filed before the Court by the Junior Engineer (Elecl.) O & M Unit, Hosahalli, who was the Officer concerned. A. copy of that representation dated 27-2-1975 was filed before the Magistrate on 5-3-1975.

(3.) In the context of this case, it is necessary to reproduce the representation verbatim: IN THE I COURT OF HON. ME TROPOLITAN MAGISTRATE, BANGALORE. Complainant: Accused: State by Sri v. S.M. Jayaram Veerakempaiah C.C. No. 263/7S SUBMITTED: I request the Hon'ble Court to kindly permit me to compromise the case against the accused lodged under Section 39 of I. E. Act, 1910 r/w Section 379, I. P.C. The Secretary, K. E. B. (Karnataka Electricity Board), in his letter No. KEB/A5/ 861/73-74/TE dt. 25-5-73 has directed that the case to be compounded after the party pays Rs. 153-93 towards the loss of energy charges and Rs. 75/- towards the compounding charges. The accused had made good the loss of energy charges in Rt. No. 1095 Dt. 1-6-73 and the compounding charges of Rs. 75/- in Rt. No. 31826 dt. 2-6-73. The S. P. in his letter No. VG/HQ/ CR/12/73-74 dt. 28-5-73 requested the undersigned to present a compromise application before the Hon'ble Court with a request to compound the case launched against the accused. Hence. I request the Hon'ble Court to compound the case. The copies of the letter received from the Board and S. P. are enclosed. Sd/( Veerakempaiah) Junior Engineer (Elecl.) O & M Unit, Hosahalli.