RAM NARAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) REPLY filed is taken on record. Heard. The case against the petitioner was registered under Section 379, IPC and under section 39 of the Electricity Act, for theft of electric energy.

(2.) AS per demand notice, Annexure P-2 dated 22.11.98 the petitioner was required to rectify the malpractice within 48 hours on receipt of the notice, failing which the electric supply shall be disconnected. He was required to deposit at least 50% of the amount of compensation. Accordingly, the petitioner has deposited 50% of the amount on the next date i.e. November 26, 1998, vide Annexure P-4 and the remaining amount on June 14, 1999 vide Annexure P-5.