- (1.) Heard Sri Rajneesh Pratap Singh, learned counsel for the petitioner, learned A.G.A. and Sri Mahboob Ahmed, learned counsel for respondent no.3.
(2.) An F.I.R. has been lodged against the petitioner on 19.11.2019 which has been registered as Case Crime No.0002 of 2019, under Section 135 of Indian Electricity Act (Amendment), 2003 (hereinafter referred to as "the Act"), Police Station -Anti Power Theft, District- Fatehpur.
(3.) The petitioner has preferred this petition for the quashing of the aforesaid F.I.R.;