RATTAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Rattan Singh alias Leela Ram son of Daulti Ram, has directed the instant petition for the grant of anticipatory bail in a case registered against him, by way of FIR No.161 dated 10.11.2012, for the commission of an offence punishable under Section 135 of the Electricity Act, by the police of Police Station I&P S.Lok Gurgaon, invoking the provisions of Section 438 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) VERY direct allegations are assigned to the petitioner that he has committed the theft of electricity, causing a loss of Rs.1,44,027.00 to the DHBVNL. Ad interim anticipatory bail was granted, to enable the petitioner, to make the payment of the impugned amount and to join the investigation by this Court, by means of order dated January 15, 2013. It is not a matter of dispute that, the petitioner has neither paid the impugned amount to DHBVNL, nor joined the investigation. Therefore, to me, he is not entitled to the concession of anticipatory bail in the obtaining circumstances of the case.