VODAFONE MOBILE SERVICES LTD Vs. STATE

JUDGEMENT

(1.) The petitioners have invoked the writ jurisdiction of this court under Art. 226 of the Constitution of India for quashing of the FIR bearing No.217/2016, registered on 30.09.2016 against them with Police Station Lahori Gate, North District, Delhi, under section 135 of The Electricity Act, 2003 on the complaint of respondent No. 2/BSES.

(2.) Respondent No. 2 conducted a raid on the rented premises of the petitioner on 29.08.2016 at 04.30 PM. The petitioner company was found indulging in direct theft of electricity from the electric poll. The respondent No. 2/BSES lodged a complaint which culminated into said FIR against the petitioner.

(3.) The respondent No. 2 raised a bill of Rs. 10,50,123.00 against the petitioner No.1 company bearing No. YMENF 300820160142R1 dated 30.08.2016.