SHIVSHANKAR MANDIL Vs. SHRI G.S. LAMBA

JUDGEMENT

(1.) - This is a petition under section 482 of Code Criminal Procedure filed for quashing the order dated 28.5.2016 passed by the Special Judge (Electricity Act), Morena in Case No. 194/2005.

(2.) By the impugned order dated 28.5.2016, the application filed by the applicant for production of documents pertaining to grant of loan to M/s. Deepti Polycon, Jiwajiganj, Morena from SBI Jivajiganj Branch, Morena as well as the register of registration from the office of District Industrial Centre, Morena in respect of M/s. Deepti Polycon, Morena has been rejected.

(3.) It is the case of the complainant, that a complaint under sections 135 and 151 of Electricity Act has been filed against the applicant as an accused No.2, whereas the accused No. 1 Ramjidas is prosecuted being the proprietor of M/s. Deepti Polycon.