BHOLA DEVI Vs. DHBVN (P) LTD. AND OTHERS

JUDGEMENT

(1.) The petitioner has prayed for the issuance of a writ in the nature of certiorari for quashing the checking report LL-1 dated 05.02.2014 along with Memo No. 718 dated 06.02.2014 by which a penalty of Rs. 57,24,674/- has been imposed upon the petitioner and Memo No. 719 dated 06.02.2014 by which penalty of Rs. 8,50,000/- for compounding the offence of theft of electricity under sections 135 and 152 of the Electricity Act, 2003 (hereinafter referred to as the "Act") has been imposed upon the petitioner.

(2.) In brief, the petitioner is stated to be the owner of the plot bearing No. 42, Sector 7, IMT Manesar, District Gurgaon, in which son of the petitioner is running an industrial unit under the name and style of M/s. S.M. Engineering for manufacturing plastic parts. The electricity connection bearing No.IMS-69 was released in the name of the petitioner having the Maximum Demand For Subsequent orders see LPA-385-2018 Indicator (MDI) with sanctioned load of 49.5 kilowatt. On 05.02.2014, premises of the petitioner was inspected in the presence of one Munish Verma, user of the premises, by the joint team of the DHBVNL consisting of its Operation Wing, M&P Wing and Vigilance Wing. The connecting load running at the time of checking was 76.148 KW as against the sanctioned load of 49.5 KW. According to the respondents, after opening the MCB seals, since it was found that the firm seals and paper seals were tempered with and the lock of terminal cover was broken, therefore, the meter was referred to the M&T Lab, Gurgaon for inspection. The checking report LL-1 was prepared, duly signed by the said Munish Verma who was also asked to attend the lab on 06.02.2014 at 10:00 a.m. so that the meter could be checked in his presence. It is also the case of the respondents that as per the laboratory report dated 06.02.2014, both the firm seals were found tempered with; the M&T seals were found intact but did not tally with the lab record and therefore, were fake; the right sealing screw was tempered; on opening of the meter, an external circuit comprising of a RF Switch remotely controlled was found installed so as to manipulate the reading recorded by the meter; and a remote control was found with the meter. The Nigam found that it was a clear cut case of theft of electricity, therefore, a notice dated 06.02.2014 of a loss of Rs. 57,24,674/- was served upon the petitioner and a notice for compounding of the offence was also served, asking the petitioner, to deposit Rs. 8,50,000/-. The petitioner, however, did not deposit the penalty amount of Rs. 57,24,674/- as well as the compounding fee and as a result thereof, FIR No. 55 dated 10.02.2014, under Sections 135 of the Act was registered against the petitioner. It is also mentioned in the reply that on 05.02.2014, son of the petitioner, namely, For Subsequent orders see LPA-385-2018 Munish Verma, had admitted before the Joint Checking Team in regard to tempering of the meter having been done by one Lalit Kumar son of Rajinder Kumar. Accordingly, FIR No. 54 dated 06.02.2014 for the commission of offences under Sections 135 and 138 of the Act was also registered.

(3.) During the pendency of the present petition, the trial in FIR No. 55 dated 10.02.2014, registered against the petitioner, was conducted by the Court of Additional Sessions Judge, Gurgaon, in which the petitioner has been held guilty of the offence committed under Section 135 of the Act and was convicted vide order dated 29.04.2016 for a period of 1 1/2 years and to pay a fine of Rs. 10,000/- and in default of payment of fine to suffer a further simple imprisonment for a period of 3 months.