BHARAT SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner has invoked the inherent jurisdiction of this Court under Section 482 Code of Criminal Procedure for quashment of the order dated 7.11.2009 passed by the Sessions Judge, Jamshedpur in Cr. (Misc.) Petition No. 34 of 2009, arising out of Mango P.S. Case No. 257 of 2009, corresponding to G.R. No. 1802 of 2009 for the alleged offence under Sections 379/34 of the Indian Penal Code as also under Section 134 of the Electricity Act, related to alleged electricity theft.

(2.) THE petitioner had preferred A.B.P. No. 723 of 2009 before the Sessions Judge, East Singhbhum, Jamshedpur and by the order dated 13.10.2009 the learned Sessions Judge allowed the anticipatory bail however with the condition that the entire dues of electricity to the tune of Rs. 2,01,686/ - (Two lakh one thousand six hundred eighty six) would be paid in 10 equal monthtly instalments @ Rs. 20,167.60 paise on 10th of every month on submission of the receipt of the loss account of Rs. 28,000/ - as lump sum over and above the monthly instalments fixed.

(3.) I find from the record that this petition was filed on 22.12.2009 and it was for the first time taken up on 28.4.2011 on mentioning slip and thereafter it has been taken up today.