GOPAL SAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties By instant quashing application under Sec. 482 Cr.P.C. the petitioners seek modification of the order dated 26.9.06 passed by the learned session Judge in A.B.P. NO. 3668/06, arising out of Maner P.S. Case No. 175/06 u/s. 39/44 of the Indian Electricity Act read with Sec. 379 of the Indian Penal Code, 1860. The prosecution case in short is that the petitioners committed theft of electrical energy caused loss of Rs. 15,000.00 each to the Board.

(2.) It was alleged that the petitioners were consuming one kilowatt electrical energy stealthily by tapping wire by main LT line. The petitioners, apprehending their arrest, moved the sessions Judge for anticipatory bail wherein they showed their willingness and readiness to deposit the loss suffered by the Board in instalments. In view of the willingness of the petitioners to deposit loss suffered by the Board, the learned sessions Judge allowed privilege of anticipatory bail on deposit of Rs. 5,000.00 at the first instance within a month and thereafter to deposit remaining Rs. 25,000.00 in five instalments.

(3.) THE petitioner now seek modification of the abovementioned order. In so much so that they want to deposit a lesser amount of Rs. 10,000.00 being compounding amount for persons engaged in (sic) using electricity for commercial purposes. In the alternative the petitioners submit that in view of sec. 152 of the Electricity Act, 2003 at the most they would be liable to pay Rs. 20,000.00 and as 'such Rs. 30,000.00 to be deposited as ordered by the learned Sessions Judge be modified to Rs. 20,000.00 The petitioners seem to go back on their undertaking and submissions made before the. learned court below. Here in this court, they want to take aid of sec. 152. of the Electricity Act, 2003 which reads as follows: 152. Compounding of offences - (I) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the Appropriate Government or any other authorised by it in this behalf may accept from any consumer or person who committed or who is reasonably suspected of having committed an offence of theft of electricity punishable under this Act, a sum of money by way of compounding of the offence as specified in the Table below: Nature of service TABLE 1. Industrial Servicetwenty thousand rupees 2. Commercial serviceten thousand rupees 3. Agricultural Servicetwo thousand rupees 4. Other ServicesFour thousand rupees