SUSHIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 438 Code of Criminal Procedure for releasing the Petitioner on bail in FIR No. 7 of 2011 dated 24.06.2011, registered at Police Station SV & ACB Nahan under Section 135(1)(a) Electricity Act, Sections 420, 120B Indian Penal Code and Section 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, 1988. The status report has been filed, record perused.

(2.) IT has been stated in the application that one Satinder Mohan of Kala Amb was sanctioned an industrial connection for 10 horse power by the Himachal Pradesh Electricity Board (for short 'Board') in the year 1999. He had installed his electric motor in a big hall and his meter was installed in the adjoining room. The factory of Satinder Mohan is located in Himachal Pradesh, but is just near Haryana border.

(3.) ON 24.06.2011, somebody informed the police that Satinder Mohan was taking electricity to his brick kiln in Haryana. On this police raided the premises of Satinder Mohan and found that complaint was genuine and on that basis a case was registered. Satinder Mohan and Sunder Singh, Junior Engineer, HPSEB, were arrested on 25.06.2011. They were released on bail by learned Special Judge, Nahan, on 26.06.2011.