SHIV NATH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned A.G.A. as well as Sri Upendra Mishra, learned counsel for the Power Corporation. The present application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of S.S.T. No. 263 of 2013 arising out of case crime No. 374 of 2012, State Vs. Shiv Nath Singh, under Section 138 -B of Electricity Act, Police Station -Chhajlait District -Moradabad pending before the Special Judge (E.C. Act), Moradabad.

(2.) THE contention of the counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.

(3.) THE prayer for quashing the proceedings of the aforementioned case is refused.