TIRLOK CHAND GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner Tirlok Chand Gupta at present residing in Biratnagar, Nepal and a partner of the M/s Gupta Oil Mill, Uklana Road, Narwana, seeks quashing of impugned FIR (copy Annexure P-2) lodged under Section 379 IPC and Section 39 of the Electricity Act at P.S. City Narwana being FIR No. 439 dated 13.11.1997.

(2.) THE accused shown in the FIR were Hoshiar Singh, Manager of M/s Gupta Oil Mills, Uklana Road, Narwana and the Parveen Gupta Proprietor of the said Mill. The allegation against the petitioner was under Section 120-B IPC. As admittedly, he was not residing at the relevant time in Narwana and was not in fact in-charge of the affairs of the said Mill. The learned counsel for the petitioner drew the attention of this Court to the last para of the report dated 13.12.1997 of SHO, PS City Narwana wherein it was specifically noted that no offence under Section 120-B IPC was proved in this case. The liability of the petitioner for any dues/damages/penalty imposed or could be imposed by the Electricity department for the unauthorised use of the electricity is an entirely different matter. Since the allegations of a criminal conspiracy which was the main ground for implicating the petitioner in this case was not found proved by the investigating agency, the petitioner could not be prima facie held liable for the offences punishable under Section 379 IPC and Section 39 of the Electricity Act simpliciter alongwith the co- accused.