SUNIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This application under Articles 226 and 227 of the Constitution of India has been filed by the petitioner seeking following reliefs :-

(3.) It is submitted by the learned counsel for the petitioner that the allegations made in the FIR are false. The petitioner has got an electric connection in his name whereafter the meter was installed in his premises in the month of February, 2017. Subsequently, he had filed an application for enhancement of load on 03.05.2017. After getting electricity connection, the petitioner regularly deposited the electric bill. It is wrong to allege that he was consuming electricity by bypassing the meter. The search and seizure made by the police are glaring example of arbitrariness and highhandedness on the part of the police. He contended that the investigation conducted was also tainted and the police report submitted against the petitioner is perfunctory in nature.