DINESH SONTHALIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THESE three quashing applications were taken up together and are being disposed of this common order as the subject matter of the dispute in these three petitions is the same and similar and the question of law involved are also the same.

(2.) IN Cr MP No. 118 of 2007, the two petitioners of M/s. Himadri Steel have filed this application for quashing of the FIR of Chakulia P.S. Case No. 6/2007, registered against them at the instance of Manmohan Kumar, the Assistant Electrical Engineer, Electric Supply Division, Chakulia for the alleged cpmmission of the offence under Sections 135, 136 and 138 of the Indian Electricity Act, 2003 read with Section 379 of the Indian Penal Code for the alleged theft of electrical energy causing loss to the Electricity Board to the tune of Rs. 6 Crores.

(3.) IN Cr. M.P. No. 120 of 2007, the petitioner being the owner of M/s. ABN Instrument Pvt. Limited and he has been arrayed as an accused in Dhalbhumgarh P.S. Case No. 02/2007, which was registered under Section 135 of the Indian Electricity Act, 2003 read with Section 379 of the Indian Penal Code at the instance of the Assistant Electrical Engineer for commission of the offence of theft of electrical energy causing loss to the Board to the tune of Rs. 35,00,700/ -.