- (1.) Heard Sri J.P. Sharma, learned counsel for the applicant and Sri Nitin Srivastava, learned A.G.A. for the State respondents.
(2.) This application under Section 482 Cr.P.C. has been filed praying to quash the charge sheet no.85/2013 dated 24.4.2013 (State Vs. Pintoo and another) in Case No.114/2013 arising out of Case Crime No.165/2013 under Section 135 Electricity Act, P.S. Lanka District Varanasi which is said to be pending in the Court of Special Judge E.C. Act, Varanasi and the Court has taken cognizance on 1.7.2013.
(3.) Learned counsel for the applicant submits that as per provisions of Section 152 of the Electricity Act, 2003, the applicant, pursuant to the bill/notice issued by the Executive Engineer, U.P. Power Corporation Ltd., Varanasi dated 25.4.2013 for a sum of Rs.60,000/- towards compounding charges under Section 152(1) of the Act; has deposited the compounding charges vide receipt No.308989/30 dated 25.4.2013 and as such in view of the provisions of Section 152(2) of the Act the criminal proceedings instituted against the applicant can not be continued.;