FARRUKH S/O SRI SUKHAN ANSARI, Vs. STATE OF UTTARAKHAND THROUGH SUPERINTENDENT OF POLICE AND STATION HOUSE OFFICER

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioners have sought quashing of the First Information Report dated 14.07.2011, relating to offences punishable under Section 135 of Electricity Act, 2003 at Police Station Khanpur, District -Hardwar (Crime No. 48 of 2011 and 54 of 2011).

(3.) THE offence pertains to the theft of electricity, which is reported by the Officer of Power Corporation with the Police.