ANIL MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Prabhat Singh, learned counsel for the petitioner, Mr. Kaushik Sarkhel, the learned counsel for the respondent Jharkhand Bijli Vitran Nigam Limited (JBVNL) and Mr. Deepankar Ray, the learned counsel for the respondent State.

(2.) This petition has been filed for quashing of the F.I.R in connection with Hussainabad P.S.Case No.19 of 2023 dtd. 19/1/2023 registered under Sec. 135 of the Indian Electricity Act, 2003.

(3.) The F.I.R was registered on written complaint of one Pradip Kumar Singh, Junior Electrical Engineer, Japla wherein it has been stated that a raid team was constituted on 18/1/2023 in light of direction given by Jharkhand Bijli Vitran Nigam Limited, Dhurwa. It has been further stated that he along with other members of raiding team conducted raids at Japla under Hussainabad Police Station in between 10 a.m. to 5.00 p.m. and details of it were mentioned therein. Further the request was made to register an FIR under Sec. 135 of the Electricity Act, 2003 and taking legal action against the person named in the written complaint.