LAWS(KER)-2010-6-29

CHACKO A K Vs. T A MOHANDAS

Decided On June 24, 2010
CHACKO A. K. Appellant
V/S
T.A. MOHANDAS Respondents

JUDGEMENT

(1.) Petitioners, who are accused Nos. 1 and 2 in Crime No. 201/2003 of Mundakkayam Police Station and subsequently taken on file as C.C. No. 687/2004 before the J.F.C.M., Kanjirappally and now pending before the Additional Sessions Court (Special), Kottayam as S.C. No. 284/2008 for offences punishable under Section 39 of the Indian Electricity Act, 1910 seeks to quash the entire proceedings against the Petitioners.

(2.) The case of the prosecution is that the Petitioners were found illegally abstracting electricity to the shed belonging to the 1st Petitioner on 18-6-2003 by tapping from the electric post and thereby committed the aforesaid offence. The above crime was registered on the basis of a complaint filed by the Assistant Executive Engineer, Major Section, KSEB, Mundakkayam. Subsequently cognizance was taken by the Magistrate on the strength of the final report filed by the Police.

(3.) Apart from the fact that cognizance could not have been taken on a police report, invocation of Section 39 of the Indian Electricity Act, 1910 was also misconceived. The occurrence took place on 18-6-2003. Indian Electricity Act, 1910 was repealed by Electricity Act, 2003 which came into force on 10-6-2003. Thus the occurrence in the present case took place after the coming into force of Electricity Act, 2003 and the registration of the FIR for an offence punishable under Section 39 of Indian Electricity Act, 1910 was misconceived. Even if the crime was registered for an offence punishable under Section 135 of the Electricity Act, 2003, by virtue of Section 151 of the 2003 Act cognizance of the offence under the Act could be taken only on a complaint in writing made by the Appropriate Government or Appropriate Commission or any of their officer authorised by them or a Chief Electrical Inspector or an Electrical Inspector or licencee or the generating company, as the case may be. The Police were given the power to investigate the offence under the 2003 Act only by virtue of Section 151A introduced with effect from 15-6-2007. Thus the Police could file a complaint only after 15-6-2007. Hence the cognizance taken in the year 2004 on a police report at a time when the Police did not have the power to file a complaint was bad and opposed to Section 151 of the Act. Cognizance could have been taken only on a complaint by the appropriate statutory functionary. Hence cognizance taken on a police report and not on a complaint filed by the appropriate statutory functionary was bad in the light of the decisions in Biswanath Patra v. Divisional Engineer (ESNLP), 2007 AIR(Cal) 189 and Paramasivan v. Union of India, 2007 2 KerLT 733. In Ballabhdas Agarwal v. J.C. Chakravarty, 1960 AIR(SC) 576, it was held that even where cognizance is taken on a complaint filed by an officer, if such officer was not duly empowered as the delegated authority to institute the criminal proceedings, then such proceedings could not be sustained and that the want of a proper complaint was not a mere defect or irregularity curable under Section 537 of the old Code corresponding to Section 465 of the present Code.