GULFAM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. Indra Deo Mishra, the learned counsel for applicant, the learned A.G.A. for State and Mr. Pranjal Mehrotra, the learned counsel representing opposite party-2.

(2.) Perused the record.

(3.) This application under sec. 482 Cr.P.C. has been filed challenging Charge-Sheet dtd. 2/2/2021 submitted in Case Crime No.4388 of 2020 under Sec. 135-1 (A) Electricity Act, Police Station- Anti Power Theft Ghaziabad, District- Ghaziabad as well as entire proceedings of S.S.T. No.152 of 2021 (State Vs. Gulfam) under sec. 135-1(A) Electricity Act, Police Station- Anti Power Theft Ghaziabad, District- Ghaziabad arising out of aforementioned case crime number and now pending in the court of Special Judge (E.C. Act)/Additional District and Sessions Judge, Ghaziabad.