VARUN KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pankaj Kumar Gupta, learned counsel for applicant and Sri Narendra Kumar Tiwari, learned counsel for opposite party no.2 as well as learned AGA for the State-respondent.

(2.) The present application under Sec. 482 Cr.P.C. has been filed by applicant praying for quashing of cognizance and summoning order dtd. 20/5/2023 and the proceedings of Special ST no.694 of 2023 (State Vs Varun Kumar Yadav), arising out of Case Crime No. 1481 of 2020 under Sec. 135 of the Indian Electricity Act 2003 pending in the court of Special Judge (E.C. Act), Allahabad.

(3.) Learned counsel for applicant submitted that the mother of applicant, namely, Sushma Yadav is bona-fide consumer of electricity having her electricity account no. 9835895000, granted by Purvanchal Vidyut Vitaran Nigam Limited, House Campus 83E/11 Chhota Baghara, District- Prayagraj. She is regularly depositing the electricity bill when it is provided by the electricity department. She is neither defaulter consumer nor applicant or his mother have committed any irregularity or other illegal act against the Purvanchal Vidyut Vitaran Nigam Limited.