DARSHANA DEVI AND USMAN Vs. STATE

JUDGEMENT

(1.) ON the last date of hearing i.e. on 21.10.2011 following Order was passed: -

(2.) FURTHER submits that on committing the theft of electricity, respondent no. 2 issued a bill and penalty to the petitioners. Same was paid. Even thereafter, instant FIR was lodged.

(3.) LD . Counsel for the Petitioner has cited the notification of 1996 issued by DESU when the respondent no. 2 was not in picture and further he has not shown any of the provision, vide which the respondents was not supposed to lodge an FIR against the Petitioners.