DINESH KUMAR Vs. STATE OF UP AND ANOTHER

JUDGEMENT

(1.) Heard Sri Sushil Kumar Singh, learned counsel for the applicant, Sri Baleshwar Chaturvedi, learned counsel appearing for the Power Corporation and learned AGA on behalf of the State.

(2.) This Application under Section 482 Cr.P.C. has been brought seeking to quash the proceeding of Case No. 218 of 2015 'State vs. Dinesh Kumar' (arising out of Case Crime No. 831 of 2014) under Section 135 Electricity Act, P.S. Kailiya, District Jalaun pending in the court of Special Judge (E.C.) Act, Jalaun at Orai.

(3.) The submission the learned counsel for the applicant is that the Executive Engineer, Electricity Distribution Division-I, Jalaun at Orai vide his letter dated 9.9.2014 addressed to the Special Judge, (E.C.) Act, Jalaun at Orai has informed the court that the applicant has deposited outstandings of electricity dues assessed in the sum of Rs. 4605/- acknowledged by receipt No. 21/469996 dated 6.9.2014 and further deposited compounding charges in the sum of Rs. 4000/- acknowledged by receipt No. 17/485121 dated 6.9.2014. He has made a request through the said letter that the applicant may be exonerated. A copy of the said letter is annexed as Annexure No. 2 to the affidavit in support of the present application.