KULWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Additional information has been supplied by SHO of Anti Power Theft Police Station PSPCL, Patiala that in the year 2010, 2011 and 2012, FIRs registered under Section 135 of the Electricity Act are 164, 291 and 500, respectively and that the challan has been presented in only 22, 17 and 14 cases respectively. Figure is taken on record.

(2.) The petitioner in the present case seeks the concession of prearrest bail in a case of theft of electricity lodged by Assistant Engineer, Transmission, Punjab State Power Corporation Limited, Sub Division, Ghanaur, alleging that the petitioner was indulging in theft of electricity.

(3.) Offence under Section 135 of the Electricity Act, (for short 'the Act') entails punishment for a term which may extend to 3 years with fine or with both.