BINA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is accused in connection with Rajmahal P.S. Case No.06 of 2012 corresponding to G.R. Case No.14 of 2012, pending in the Court of Sri Shailendra Kumar Singh, learned A.C.J.M., Rajmahal.

(3.) It reveals from the written report that in course of inspection petitioner was found using 28 H.P. of load whereas the electricity connection was provided for 20 H.P. He has also been found committed theft by creating bypass and the raiding party had seized wire and cable which were used for creating byepass from the meter.