GHANSHYAM KUMAR SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) Heard the learned counsel for the applicant, learned A.G.A. and learned counsel for the opposite party no.2

(2.) The facts of this case are that Ghanshyam Prasad Tripathi is landlord and applicant G.K. Shukla is the tenant. The allegations are that G.K.Shukla, without the consent of the landlord, moved an application before the Electricity Department for increasing the load of 560 Watts to 3 Kg. Watts and also deposited Rs. 1618/- In order to carry out he also forged the signature of the complainant. The other accused, without any verification of photograph, granted increase of load. The complainant (Opposite party No.2) also approached the Department but of no avail hence he filed a complaint. The complainant examined himself and witnesses, whereupon summoning order was passed on 23-7-2001. Being aggrieved by the said order, the present application under Section 482 Cr. P.C. was moved before this Court.

(3.) I have perused the Affidavit, counter affidavit and rejoinder affidavit.