REGENT COMPUTRONICS PVT. LTD.

HARGYAN Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

JHALKAN SINGH V. STATE OF M. P. [APPROVED : 1981 JAB LJ 560 (APPROVED) 7,18]
A. R. ANTULAY V. RAMDAS SRINIVAS NAYAK [REFERRED TO]
STATE OF M. P. V. KUMER SINGH [REFERRED TO]
SURENDRA SINGH V. STATE OF M. P. [REFERRED TO]
SHANKARLAL V. STATE OF M. P. [REFERRED TO]
SARDAR SINGH V. STATE OF M.P. [REFERRED TO]
AVTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAM CHANDRA PRASHAD SHARMA VS. STATE OF BIHAR [REFERRED TO]
STATE OF KARNATAKA VS. ADIMURTHY ALIAS B MOORTHY [REFERRED TO]
Suleman VS. State of M. P. [OVERRULED]
State of M.P. VS. Tunda [REFERRED TO]

JUDGEMENT

(1.) This reference which has been made to resolve the controversy arising out of conflicting decision of the Single Bench of this Court. Conflicting views have arisen on the point whether a complaint for an offence under Section 379, IPC read with Section 39 of Indian Electricity Act is maintainable on the complaint of Electrical Inspector or an officer of the Electricity Board is also competent to file the complaint.

(2.) The only question involved in the case is whether under Section 50 of the Indian Electricity Act, prosecution can be lodged on the complaint of the officers of M. P. Electricity Board.

(3.) For the purpose of examining the controversy it is necessary to examine the provision of Section 50 of the Indian Electricity Act which deals with institution of prosecution. Section 50 of the Act is reproduced hereinbelow:

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HARGYAN Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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