JAIVEER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri A.K. Gaur, learned counsel for petitioner; learned A.G.A. and Sri Kamal Kesarwani, Advocate, holding brief of Sri Baleshwar Chauturvedi, appearing for respondents; and, perused the record.

(2.) This writ petition under Article 226 of Constitution of India has been filed seeking writ of certiorari for quashing First Information Report dated 12.6.2014 registered as Case Crime No. 143 of 2014, under Sections 135, 136 of Electricity Act, Police Station Barnahal, District Mainpuri.

(3.) From a perusal of averments made in F.I.R., it cannot be said that cognizable offence is not made out. Whether these allegations are correct, cannot be examined at this stage.