P N KOHLI Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 248/98 dated 20.4.1998; FIR No. 540/99 dated 8.7.1999; FIR No. 541/99 dated 8.7.1999 all registered under Sections 379, Indian Penal Code and 39/44 of the Indian Electricity Act. Brief facts which are necessary to dispose of this petition are recapitulated as under.

(2.) On 12.4.1998 the Vigilance Staff of the Delhi Vidyut Board (DVB) raided the premises of petitioner No. 1 and reported to the police about the theft of electricity by petitioner No. 1 from the DVB LV main. The Delhi Vidyut Board lodged an FIR bearing No. 248/98 dated 12.4.1998 under Sections 379, Indian Penal Code and 39/44 I.E. Act at Police Station Tilak Nagar, Delhi for the alleged theft of electricity by petitioner No.2.

(3.) On 30.6.1999 a joint team raided the premises of petitioner No. 2 (No. 15/ 5, E-Block, Near Madrasi Colony Temple, New Delhi) and reported to the police about the theft of electricity by petitioner No. 2 from the DVB LV main. The Delhi Vidyut Board lodged an FIR bearing No.540/99 dated 30.6.1999 under Sections 379, Indian Penal Code and 39/441.E. Act at Police Station Tilak Nagar, Delhi for the alleged theft of electricity by the petitioner No. 2.