STATE OF HARYANA Vs. MULTAN SINGH

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure for quashing order dated 9.8.2002 passed by the Additional Sessions Judge, Faridabad in case bearing FIR No. 278 dated 11.7.1987 under Sections 379/420/406/409/160/161/120B IPC read with Section 5/2/47 of the Prevention of Corruption Act and Section 39 of the Electricity Act, registered at Police Station, Central Faridabad.

(2.) REPORT was lodged with the police on 8.7.1987 by the Director, Vigilance and Security, H.S.E.B. Chandigarh to the effect that theft on a large scale of electric energy through corrupt means had been detected. It was alleged that the meters installed in the premises of consumers and those in the feeders/Sub Stations were giving different reading of electricity consumed and electricity supplied. Infact, there was 7% variation which was a clear cut proof of theft of electric energy by the consumers in connivance with the Board's staff. The various premises of the consumers were checked and records were examined for the period from January, 1986 to January, 1987 and the loss to HSEB was found to the tune of Rs. 16,89,442.25.

(3.) AGGRIEVED by the said order, HSEB filed revision petition, which was dismissed by the Additional Sessions Judge, Faridabad vide order dated 9.8.2002.