MADAN MOHAN SAXENA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri B.B. Jauhari, learned counsel for the applicant, Sri Mukesh Kumar Singh, learned counsel for the U.P. Power Corporation (opposite party no.3) and Sri Ravi Kant Kushwaha, learned AGA for the State.

(2.) By way of present application, applicant made a prayer to quash the charge-sheet no. 404 of 2003 dtd. 1/12/2003 arising out of Case Crime No. 376 of 2003 and proceedings of Case No. 5276 of 2004, under Sec. 39/49B Electricity Act, Police Station Sadar Bazar, District Shahjahanpur pending in the court of ACJM-I Shahjahanpur.

(3.) The FIR of the present case was lodged against the applicant on 15/10/2003 under Sec. 39/49 Electricity Act at Police Station Sadar Bazar, District Shahjahanpur vide Case Crime No. 376 of 2003.