AMAR SINGH CHAUHAN,J. - (1.) Heard Sri Ranjit Saxena, learned counsel for the applicants, learned AGA for the State and Sri Priyavrat Tripathi, learned Advocate, holding brief of Sri Nripendra Misra, learned counsel appearing for the Power Corporation.
(2.) I have perused the record.
(3.) Applicant, Saurabh Agrawal and one other, through this application under section 482 Cr.P.C., 1973 have invoked the inherent jurisdiction of the Court with a prayer to set aside the charge-sheet dated 09.09.2007 by which the Special Judge (E.C. Act) Muzaffarnagar has taken cognizance and issued summon on 25.10.2007 giving rise to Criminal Case No. 383/9 of 2007 and also quash the non-bailable warrant issued by the Special Judge, (E.C. Act) against the applicants on 17.8.2007 in Case Crime No. 293 of 2007 under section 135 of Electricity Act. It is further prayed that the proceedings in Case No. 383/9 of 2007 under section 135 of the Electricity Act, 2003 arising out of First Information Report no. 293 of 2007 under section 135 of Electricity Act, 2003, Police Station Sikhera, District Muzaffarnagar, pending in the court of Special Judge (E.C. Act) Muzaffarnagar be stayed.;