T S THIND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN the present petition filed under Section 482 Cr.P.C, quashing of order dated 12.12.2011 (P -1) passed by Addl. Chief Judicial Magistrate is being sought, vide which the cancellation report was rejected and protest petition was accepted and the investigating agency was directed to initiate further legal action in F.I.R No. 176 dated 20.06.2005 registered at P.S Divn. No. 5, Ludhiana (Punjab) (P -2) with a further prayer to quash the above said F.I.R.

(2.) PETITIONER No. 1is retired Chief Engineer from Punjab and petitioner No. 2 was working as Assistant Executive Engineer in the Operation and Enforcement Wing of Punjab State Electricity Board and retired from this post on31.05.2012.

(3.) THE above said F.I.R was got registered by respondent No. 2 and respondent No. 3 is the person whose electricity meter was checked by the petitioners on 15.06.2005 while performing their official duties and charged him a sum of Rs.1,68,000/ - for theft of electricity on the basis of load. Thus, the above said complaint had been lodged against the petitioners through respondent No. 2. Respondent Nos. 2 and 3 are closely related to each other and this fact came to the knowledge of the petitioners from F.I.R No. 106 dated 24.06.2006 u/s 406/420/506/120 -B IPC registered at P.S. Model Town, Ludhiana in which respondent Nos. 2 and 3 were arrayed as an accused (P -4).