SUKHDEV SINGH @ SUKHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed for seeking quashing of FIR No. 49 dtd. 13/5/2021, registered under Sec. 379 of the IPC at Police Station Sekhwan, District Gurdaspur alongwith with all other subsequent proceedings arising therefrom.

(2.) Learned Counsel appearing on behalf of the petitioner contends that the above said FIR had been got registered by the respondent-PSPCL alleging theft of the conductor that had been installed on a pole affixed in the field of the petitioner. It was alleged that the said electricity pole had been uprooted and that conductor and other articles of the electricity department had been stolen by the petitioner.

(3.) The matter came up for hearing on 16/8/2021 when the following order was passed:-