- (1.) Heard learned counsel for the applicant, Sri A.K. Saxena, learned counsel appearing on behalf of the power corporation and learned A.G.A. for the State. Perused the records.
(2.) The applicant, by means of this application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with prayer to quash the impugned order dated 09.06.2016, passed by learned Special Judge (E.C. Act)/Additional Sessions Judge, Room No. 5, Saharanpur in Special Case No. 95 of 2015 (State Vs. Vinay Kumar Tyagi), under Section 135 Electricity Act, Police Station Nagal, District Saharanpur whereby charge has been framed against the applicant.
(3.) Learned counsel for the applicant has contended that the applicant is having a legal electricity connection of 10 HP since the year 1999 for the purpose of running his tube-well. It is further contended that in the villages of U.P. no electricity meters are fixed in the houses and a fixed amount is paid by the farmers to the Electricity Department for running the tube-wells. The applicant also pays Rs.900/- per month which is evident from a perusal of the consumer bill book, photocopy whereof is annexed as Annexure No. 4 to the affidavit filed in support of this application.;