LEELAWATI Vs. STATE

JUDGEMENT

(1.) This criminal revision petition under Sec. 397/401 Cr.P.C. has been preferred claiming the following reliefs:

(2.) The genesis of the dispute lies in the complaint submitted by the Jodhpur Vidhyut Vitran Nigam Limited against accused Jagdish s/o Lal Chand and Raju s/o Kishan under Ss. 135 and 151 of the Indian Electricity Act, 2003 (hereinafter referred to as 'Act of 2003'), before the learned court below, alleging therein that while inspecting House No.112, Shiv Colony, on 24/6/2004 at about 6:20 p.m., it was found that the said accused persons were engaged in the theft of electricity; whereupon, cognizance was taken by the learned court below and the proceedings accordingly commenced.

(3.) Learned counsel for the petitioner submitted that the present petitioner was not present on the spot of inspection on the relevant date, and neither her signatures were taken on the documents alleged to have been prepared on the spot, nor she was given any notice in connection with the said theft of electricity.