MUPPASANI KRISHNA Vs. STATE

JUDGEMENT

(1.) These two petitioners are filed by 3rd and 4th accused to quash the criminal complaint filed against them in Special C.C.No.2 of 2015 on the file of Special Judge (Electricity Act, 2003)/Principal District Judge, Puducherry. The charge against these petitioners based on the final report reads as below:-

(2.) The Learned Senior Counsel appearing for these petitioners submitted that final report filed after investigation and statement of witnesses by the prosecution does not indicate that these petitioners were in active participation in the affairs of the Company or they are privy to the alleged theft of energy.

(3.) The Learned Senior Counsel for the petitioners submitted that, the brief facts of the case as narrated in the final report also does not disclose any overt act of these petitioners or material to indicate that they are responsible for the affairs of the Company. The brief facts stated in the final report reads as below:-