KUVAR PAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Challenge in this petition is made to the charge-sheet no. 78 of 2019, cognizance/summoning order dtd. 4/8/2021 and entire proceedings of Special S.T No. 888 of 2021 under Sec. 135 of the Electricity Act, 2003, pending in the court of District and Sessions Judge, Haridwar, District Haridwar ( for short "the case").

(2.) Heard learned counsel for the parties and perused the record.

(3.) The case is based on an FIR lodged by respondent no.2, the informant. According to the FIR, when Power Corporation officials were on regular patrolling on 15/2/2019 at around 1:15 PM, they found that the applicant has made a cut in electricity cable prior to the meter. Thereafter, the aforesaid FIR was lodged against the applicant under Sec. 135 of Electricity Act as FIR No. 41 of 2019 at Police Station Ranipur District Haridwar.