NIZAMUDDIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 482 Cr. P.C. to quash the proceedings in CC No. 1345 of 1996 on the file of the III Metropolitan Magistrate, Hyderabad.

(2.) The facts in giving rise to the filing of this petition are, briefly, as follows :- The Inspector of Police, Vigilance & Anti Power Theft Squad, Team-II filed charge-sheet against the petitioner alleging that the petitioner herein is having electric service connection in Plot No. 14, Sikh village, Sec'bad, and the Asst. Engineer/DPE-II, inspected the said premises on 8-4-96 and found that the petitioner is indulging in theft of energy by meddling with meter mechanism and then seized the meter cover under a mediator's report and gave report to the Inspector of Police, Vigilance, A.P.T.S., who registered a case in Cr. No. 21 of 1996, took up investigation and found that the petitioner caused loss of Rs. 1,76,098/50 ps. to the revenue of Andhra Pradesh State Electricity Board on account of the theft of electrical energy and sought to punish the accused for the offence under Sections 39 and 44 of the Indian Electricity Act, 1910.

(3.) Now the petitioner filed this petition under Section 482 Cr. P.C. seeking to quash the proceedings to CC No. 1345/1996.