JITENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in a case registered vide FIR No.108, dated 28.7.2020, Police Station Bhupani, District Faridabad, under Sections 135, 136 and 137 of Electricity Act, 2003; Sections 463, 204 and 120-B IPC and Sections 7 and 8 of Prevention of Corruption Act, 1988.

(2.) The FIR was lodged at the instance of Kuldeep Mor, XEN. The allegation, in nutshell are that electricity connection bearing No. F15-MH210303 was issued to Pardeep Tyagi for 15 KW load which could be catered through 25 KVA transformer. However, the abovesaid transformer had been unauthorizedly and illegally changed to 100 KVA transformer. It was done to increase the transformer capacity to enable increased supply and consequently increased theft of electricity. Meaning thereby, replacement of transformer was done to facilitate the electricity theft and the aforesaid illegal act was done by Pardeep Tyagi in connivance with the then SDO Sandeep Kundu, JE Nishant Rohila, JE/F Jitender Singh, Devi Ram and Kanhiya Lal outsourced ALMs and other unknown employees. This fact was revealed when a raid was conducted on 16.7.2020. It is further alleged that to hatch the conspiracy, the estimate was got prepared by Pardeep Tyagi in connivance with other co-accused of '1,96,350/- and the same was deliberately restricted to below '2 lacs. Relevant record has also been removed/destroyed from the office. It is further alleged that Pardeep Tyagi and other co-accused persons connived and got parallel alien distribution network installed and connected the same with HT line installed by DHBVN. Certain more allegations were also levelled in by the complaint and on these allegations the present FIR was registered.

(3.) Learned counsel for the petitioner has submitted that the entire racket of installation of a transformer of a bigger capacity unauthorizedly was got done by the main accused namely Pardeep Tyagi in connivance with the then SDO Sandeep Kundu, JE Nishant Rohila as the estimate in question had been prepared by JE Nishant Rohila and the connection had been sanctioned by SDO Sandeep Kundu. It has been submitted that the petitioner was never involved in the said process and cannot be attributed any role in the alleged theft of electricity by Pardeep Tyagi who had been receiving huge amounts from persons to whom he was further supplying the electricity illegally. It has been submitted that the petitioner remained posted as JE, Bhaskola Feeder Sub Division, Kheri Kalan w.e.f. 26.11.2015 to 7.6.2018 and subsequently w.e.f. 25.5.2019 to July, 2020 and that he had not detected any theft during the said period. It has further been submitted that since the main accused i.e. Pardeep Tyagi has already been granted bail, the present petitioner also deserves the same concession on the grounds of parity.