YAAD MOHAMMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned counsel for the Electricity Department as well as learned A.G.A. for the State.

(2.) The present applicant has invoked the inherent jurisdiction of this Court under Sec. 482 Cr.P.C. to quash the entire proceeding of the criminal case as well as Summoning order dtd. 2/3/2020 passed in Special Sessions Trial No. 228 of 2020 (State Vs. Yaad Mohammad) arising out of Case Crime No. 0647 of 2018 under Ss. 135 of the (Amendment) Act, 2003, Indian Electricity Police Station Gursahaigan, District Kannau, pending in the Court of Additional Sessions Judge (F.T.C.) Court No.1, Kannauj.

(3.) Pointing out theft of electricity by illegal means, an F.I.R. has been lodged on behalf of the electricity department against the present applicant showing him as manager of S.P. Degree College, G.T. Road Jalalabad, Kannauj. Having been aggrieved, instant application has been filed on behalf of the present applicant.