MUKESH DHANRAJ AKODIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.75 of 2023 registered with Saswad Police Station, Taluka Purandar, District Pune for offences punishable under Sec. 427, 411 read with sec. 34 of the Indian Penal Code, 1860 and Sec. 136 of the Electricity Act, 2003, the applicant is seeking relief under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) According to the prosecution, a report was lodged by an employee of Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL) on 3/2/2023 alleging theft of 15 kg copper wire worth Rs.15,000.00 and wasting of oil worth Rs.26,550.00 by damaging the electric D.P. installed in the field of Vithu Kumbharkarar, Gat No.383, Vanpuri, Taluka Purandar, District Pune.

(3.) Role attributed to the applicant is of purchase of copper wire from the co-accused.