SWARAN VIRK Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. for quashing FIR No. 429 dated 25.4.1998 registered at P.S. Karnal for an offence under Section 379 IPC and under Section 39 of the Electricity Act and for quashing all the consequent proceedings.

(2.) THE petitioner is resident of House No. 22, Maya Puri, Karnal having consumer No. LC-14/2592. The said premises were checked by Sh. K.L. Jawa, AEE on 20.4.1998. On checking it was found that the board of electricity energy was being abstracted illegally and dishonestly. On the basis of the checking report, case against the petitioner was registered. Notice of assessment under Clause 24 of the terms and conditions of supply was issued by S.D.O. City Sub Division, Haryana State Electricity Board, Karnal to the petitioner. As per the assessment order dated 24.4.1998, petitioner was asked to deposit Rs. 72,788/- as compensation within seven days from the date of receipt of copy of assessment order.

(3.) I have heard learned counsel for the parties and perused the record.