DILIP KUMAR JAISWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 482 of Cr.P.C. with the prayer to quash the order dtd. 25/1/2019 passed by the learned Special Judge (Electricity), Jamshedpur in Chakulia P.S. Case No. 66 of 2010, corresponding to G.R. Case No. 557 of 2010 by which cognizance has been taken of the offences punishable under Ss. 135 and 138 of the Electricity Act, 2003 and to quash the entire criminal proceeding of that case.

(3.) The allegation against the petitioners is that the petitioners committed theft of electricity to the tune of Rs.3,93,00,000.00 by tampering with the meter and metering system and also by destroying the meters with intention to tamper the evidence of such theft. The stolen electricity was used by M/s Sukh Sagar Metals Private Limited and the petitioners at the relevant time were the directors of the said company.