- (1.)The contour of the facts & material, culminating in the commencement, relevant for deciding the instant petition, for special leave to appeal u/s 378 (4) Cr.PC and emanating from the record, is that, initially, the petitioner-complainant DHBVNL (for brevity "the complainant") has instituted a criminal complaint against the respondentaccused under Section 135 of the Electricity Act, 2003 read with section 379 IPC, inter-alia pleading that he was found committing theft of electric energy, mal-practices and using agricultural supply for domestic purpose in his tea shop. The Judge, Special Court dismissed the complaint and acquitted the respondent-accused, by virtue of impugned judgment of acquittal dated 25.1.2012.
(2.)Aggrieved thereby, the petitioner-complainant has preferred the present petition for special leave to appeal, invoking the provisions of Section 378(4) Cr.PC.
(3.)After hearing the learned counsel for petitioner, going through the record with his valuable help and after considering the entire matter deeply, to my mind, there is no merit in the instant petition in this respect.