SAROJ GOYAL Vs. STATE

JUDGEMENT

(1.) THIS petition is filed seeking for a direction to call for the records in Cr. No. 333/2006 on the file of Inspector of Police, H. 6, R. K. Nagar Police Station, Chennai-21 and quash the same.

(2.) THE petitioner is an accused for the offence punishable under Secs. 135 (1) (a) and 135 (1) (c) of the Indian Electricity Act 2003.

(3.) THE learned counsel for the petitioner submits that the respondent police is not competent authority to lodge the complaint regarding the offences aforementioned in view of the specific provision in the Special Enactment made in Indian Electricity Act 2003 (Act 36 of 2003) and therefore has sought to quash the proceedings.