V K GOEL Vs. BAL KISHAN

JUDGEMENT

(1.) Petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of criminal complaint No.286 of 2008 (Annexure P-1) titled Bal Kishan vs. V.K.Goel etc. under Sections 500, 166/167 of the Indian Penal Code, 1860 (IPC for short); summoning order dated 3.7.2008 (Annexure P-

(2.) and all the subsequent proceedings arising therefrom.

(3.) The case of complainant Bal Kishan, since deceased, in brief, was that he was a consumer of Uttar Haryana Bijli Vitran Nigam Ltd. (UHBVN for short) and was having electric connection bearing No.LM6-4105. Complainant was paying all the electricity charges regularly. On 10.7.2007, the premises of the complainant were checked by V.K.Goel and B.P.Rana accused. Said officials asked the complainant and his son to pay bribe to them. Complainant was threatened to sign some blank printed papers. Complainant called his son to the spot and his son was also made to sign some blank printed papers under the pressure of the officials of the UHBVN and police officials. Thereafter, the complainant received a notice from accused No.3 demanding a sum of Rs. 36,343/- on account of theft of electricity. On 11.7.2007, complainant deposited Rs. 29,254/- under protest. Complainant had been defamed on account of checking as a false report of theft of energy was made by accused Nos. 1 and 2. Complainant led his preliminary evidence in support of his case.