- (1.) PRESENT petition has been moved under Section 482 Cr.P.C. by accused -petitioner Madhusudan Shukla for quashing Complaint Case No.03/2005 pending in the Court of 4th Additional District Judge, Kheri.
(2.) I have heard learned counsel for petitioner as well as learned counsel for opposite party.
(3.) LEARNED counsel for petitioner contended that no offence under Sections 135 and 138 of Electricity Act, 2003 is made out against petitioner on the facts alleged in complaint. Learned counsel for petitioner further contended that no show cause notice was served on petitioner withn three days from the date of alleged surprised inspection to show cause as to why the case for unauthorized use of electricity, should not be booked.;