SABIR ALI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri D.K. Shukla, the learned counsel for the applicant, Sri Akhilesh Kumar Vyas, the learned AGA-I for the State, Sri Jayant Mohan Verma holding brief of Mrs. Aprajita Bansal, the learned counsel for the opposite party no. 3.

(2.) By means of the instant application filed under Sec. 482 Cr.P.C., the applicant has sought quashing of the impugned charge sheet dtd. 13/4/2023 filed against the applicant arising out of Case Crime No. 797 of 2020, under Sec. 135 of Indian Electricity Act, 2003, Police Station Anti-power Theft, District Unnao, pending in the court of Additional District Judge-4, E.C. Act, Unnao in S.T. No. 1127 of 2023 as well as for setting aside the impugned order dtd. 20/9/2022 by which cognizance has been taken by the Additional District Judge-4, E.C. Act, Unnao in Case Crime No. 797 of 2020, under Sec. 135 Indian Electricity Act, 2003, Police Station Anti-Power Theft, District Unnao in S.T. No. 1127 of 2023.

(3.) In the FIR lodged on 6/7/2020 it was alleged that when a team of engineers and officials of Madhyanchal Vidyut Vitran Nigam Limited had checked the premises of the applicant, it was found that he had cut the service cable and was consuming electricity by bypassing the meter installed at his premises, which was an offence under Sec. 135 of the Electricity Act.