SATYANDRA RAJAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The Petitioner has invoked the inherent jurisdiction of this Court under Section 482 Code of Criminal Procedure for the quashment of the order dated 11.06.2010 by which the C.J.M., Jamshedpur has taken cognizance of the offence under Sections 379/34 of the Indian Penal Code as also under Section 135 of the Electricity Act in Mango P.S. Case No. 334 of 2009 against the Petitioner and others and transferred the record to the Court of A.C.J.M., Jamshedpur for disposal.

(2.) The prosecution story in short was that a written report was lodged by the informant Assistant Electrical Engineer, J.S.E.B. on 11.09.2009 stating therein that a raid was conducted by the officials of the Electric Supply Division, Mango and in course of raid conducted in several houses in presence of Executive Magistrate, house of one R.C. Rajak was also raided and it was detected that though there was already electric connection in the house even then, they were using by hooking the power supply line and thereby caused loss to the extent of Rs. 20,000/- by the illegal act. It was stated in the written report as contained in column 5 that the house belong to one Satendra Rajak, who was the son-in-law of R.C.Rajak. The Petitioner is admittedly Satendra Rajak and is also the son-in-law of R.C. Rajak.

(3.) Learned Counsel submitted that the Petitioner was not at all concerned with the house of R.C. Rajak as he was having a separate holding. The house was purchased by Ram Charan Rajak @ Ram Charan Baitha long ago in the year 1974 and since then he is the owner of the said house. The electric connection was also in his name to which he was regularly paying the electricity charges and other dues reguarly to which the receipts have been annexed (Annexure-6). The demand note for realization of holding tax was also issued in his name in the name of R.C. Rajak to which the demand note has been annexed as Annexure-7. R.C. Rajak has also taken a telephone connection from the Telephone Department to which receipts were in his name (Annexure-8 series) and in that manner the Petitioner submits that he has no connection with the house of his father-in-law R.C. Rajak and that he has been falsely implicated in this case.