DEVI CHARAN GUPTA Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) This revision is directed against the impugned order dated 16th March, 1998 passed by Shri Rajinder Kumar, Metropolitan Magistrate, Delhi framing a charge against the petitioner under Sections 39/44 of Indian Electricity Act read with Section 379, IPC.

(3.) Shown on verbiage, facts giving rise to the petition are as under : On I st September, 1989, factory premises belonging to M/s. India Wires General Mills (P) Ltd., 55 Najafgarh Road Industrial Area, New Delhi was inspected by officials of respondent No. 2 and it was discovered that full seal of meter terminal box was tampered with. On 13.9.1989 Shri S.K. Katyal, E. No. 2953 A.E. Zone 1301 D.E.S.U. (D) M.T.N. lodged a written report at the police station as a result whereof F.I.R. No. 578/ 89 was registered under Sections 39/44, I.E. Act read with Section 379, Indian Penal Code at Police Station, Moti Nagar, Delhi. On completion of investigation, the petitioner was charge- sheeted forthe offences punishable under the aforesaid sections. By the impugned order the learned Magistrate framed a charge under Sections 39/44 of Indian Electricity Act read with Section 379, IPC. Feeling aggrieved, the petitioner has come up in revision before this Court.