- (1.) BARKAT Ali Zaidi, J. The accused-applicant runs a Floor Mill at Kanpur Nagar. He was found stealing Electricity from direct line. The meter was also found tampered and consequently, he was prosecuted under Section 135 of the Electricity Act. The Special Judge refused bail, that is what brings him here.
(2.) HEARD Sri R. K. Sharma advocate for the applicant and Mohd. Israil Siddiqui, Addl. Government Advocate for the State. He has already deposited Rs. 1,96,617/- as charges and loss of Revenue and final assessment has to be made subsequently, pending the same he should be granted bail. The applicant Ramdas Gupta be released on bail in case Crime No. 404 of 2007, under Section 135 of the Electricity Act, Police Station Naubasta, District Kanpur Nagar on his furnishing a personal bond of Rs, fifteen thousand with one surety in the like amount to the satisfaction of the Special Judge. The Electricity Act/essential Commodities Act, Kanpur Nagar. .;