- (1.) The present appeal has been filed by the appellants under Section 341 read with Section 482 Cr.P.C. against the order dated 26.09.2008 passed by the Court of Shri D.C. Anand Additional Sessions Judge, Special Electricity Court. Malvia Nagar. Delhi in CC No. 124 of 2008 titled BSES Rajdhani Power Ltd. v. Mam Raj & Anr., whereby the learned trial Court has directed that a complaint be made under Section 195 Cr.P.C. read with Section 340 Cr.P.C. for alleged offences punishable under Sections 182, 193 and 211 IPC before the Court of ACMM. Patiala House Courts against the appellants herein.
(2.) The brief facts of the case are as follows.
(3.) The appellant No. 1 Company conducted a statutory inspection/raid in exercise of its powers under Section 135(2) of the Electricity Act 2003 and Regulation 25 of the Delhi Electricity Regulation (Performance Standards Metering and Billing Regulation) 2002 on the premises of the respondent on 29.05.2007. During the course of inspection/raid at premises 329, Bankey Lal Market, Dandhar Mohalla, Badarpur, New Delhi, the members of team raiding learn were told that the premises were used and occupied by Mr. Mam Raj and Smt. Maya Devi. The duly authorised inspection team of the appellant No. 1 Company made inquiries from the people who were present there at the time of inspection about the said premises, the owner of the said premises and the user of the said electricity connections, who informed that the electricity connection belonged to the respondents.;