MUKESH SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered vide FIR No.174 dated 12.7.2019 under Section 138 of Electricity Act, 2003 and Section 420 IPC at Police Station Sadar Narwana, District Jind.

(2.) The allegations, in nutshell, are that the petitioner who was working as a Contractor with DHBVN had issued electricty connections to land owners without formal permission for extension of such connections having been granted by the Nigam.

(3.) The learned counsel for the petitioner has submitted that there is no evidence worth credence to show that the petitioner had extended any illegal connections and that the petitioner, in any case, had remained in custody for about 7-1/2 months, although the maximum sentence that may be imposed is 3 years.