SANTOSHKUMAR GANGAPRASAD JAISWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this application under Section 482 of the Code of Criminal Procedure, the applicant seeks to quash the first information report on the basis of which Crime No. 3065/2004 under Section 135 and 138 of the Electricity Act has been registered against the applicant at P.S. Lakadganj, Nagpur.

(2.) IT appears that the applicant owns a saw mill. He gave his saw mill on rent. Electricity was supplied to the saw mill through a meter. On 6.3.2004 the flying squad of the Electricity Board inspected the meter. It was found that there was theft of electricity by tampering with the meter. On 8.3.2004 the Deputy Executive Engineer of the Flying Squad of the Electricity Board lodged report at P.S. Lakadganj. On the basis of the said report, Crime No. 3065/2004 was registered under Sections 135 and 138 of the Electricity Act.

(3.) THE application is allowed. Crime No. 3065/2004 under Section 135 and 138 of the Electricity Act registered against the applicant is hereby quashed.