GOUTAM MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant revisional application is filed by the petitioner for quashing of the proceedings of the Electricity Act Case No. 446 of 2011 arising out of G.R. Case No. 529/2011 corresponding to Ghatal P.S. Case No. 152/2011 dtd. 21/11/2011 under Sec. 136 (a and b) of Electricity Act, 2007 pending before the Learned Additional Sessions Judge, Special Court under Electricity Act, Paschim Medinipore.

(2.) Petitioner stated to have been falsely impleaded in the Ghatal P.S. Case No. 152/2011 dtd. 21/11/2011 (G.R. Case No. 529 of 2011) under Sec. 136 (a & b) of Electricity Act, 2007 by the opposite party no. 2.

(3.) Petitioner happened to be a bona fide consumer of Electricity under Ghatal Electric Supply (Now Ghatal Customer Case Centre) W.B.S.E.D.C.L. using such electricity for his submersible pump being service Connection No. R/STW 371, Consumer No. L - 011386, Meter No. RSX - 10581.