SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner seek pre-arrest bail in a case registered against him for the offence under Section 379 Indian Penal Code (IPC - for short) and Sections 135 and 152 of the Electricity Act, 2003.

(3.) THE petitioner was served with a notice (P2) by the SDO (Op) Sub Division of the Nigam for compounding the offence of theft of Electricity under Sections 135 and 152 of the Electricity Act. In terms of the said notice (P2), the details of amount of compounding are mentioned as Rs. 14,40,000/-. The petitioner admittedly has deposited 7 bank drafts of Rs. 14,40,000/- with the complainant in terms of the notice (P2).