- (1.) Heard learned counsel for the parties and perused the record.
(2.) The petitioner has challenged the validity, propriety and legality of the first information report in case crime No.225 of 2014, under Section 138-B of Electricity Act registered at P.S. Binawar, District Budaun, whereas it has been alleged that a team of Assistant Engineer along with others visited the villages Sadullahpur Kitara, Chandaura, Bichharayya, etc. under the Police Station Binawar on 19.6.2014. The enforcement party found that 14 persons of aforesaid village had connected their electricity connections after the electricity department had earlier disconnected their electricity connections. As regard the petitioner is concerned, it is stated in the first information report thus: "xxx"
(3.) The petitioner was proceeded against under Section 148-B of the Electricity Act for the offence committed by him, which is punishable up to 3 years, is cognizable as non-bailable as provided under the Electricity Act.;