SAMIR GHOSHAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned Advocate for the petitioner and the learned Advocate for the State are present.

(2.) The revisional application is taken up for hearing.

(3.) It appears that Bankura Police Station Case No. 155 of 2006 was started against the petitioner for the alleged violation of section 135(1)(A) of the Indian Electricity Act. It further appears that the FIR was started on 14th July, 2006. Thereafter, it appears that on 17th July, 2006 the department concerned assessed the amount of loss which they have suffered due to the alleged theft of electricity. This amount was shown to be Rs. 13,555.36 p. From Annexure P3 it appears that direction was given to the petitioner from the office of the W.B.S.E.B. to deposit the said amount. From Annexure P4 it appears that the said amount has already been deposited. The report of the Investigating Officer which is placed before this Court at the time of hearing further shows that the Investigating Officer was also of the opinion that the said amount was already deposited. As such, there cannot be any doubt that the amount of loss has already been realized from him by the concerned department.