SANJAY KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This application under section 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioner for quashing the first information report (for short 'FIR') lodged on 28.09.2017 by the informant, namely, Mr. Samir Kumar Rajak-Assistant Electrical Engineer, Electric Supply Sub-Division, Jakkanpur, vide Jakkanpur P.S Case No. 332 of 2017 registered under section 135 of the Electricity Act, 2003.

(3.) Learned counsel appearing for the petitioner submitted that the inspection report by the competent authority of the Power Company dated 30.03.2017 would reflect that there was neither any tampering in the meter or its seal. However, the test report dated 22.09.2017 of the Central Power Research Institute, Bhopal would show a crack near intersection of base and the seals of meter were also found tampered. He contended that in view of a crack found on the body of the meter and tampering found on the seal of the meter, it would manifest that in a planned manner the informant has implicated the petitioner in a false and fabricated case.