VIJAY BISHNOI,J. - (1.) This criminal revision petition has been filed on behalf of the petitioner - Jd.VVNL being aggrieved with the order dated 27.11.2015 passed by the Special Judge, Electricity Cases and Addl. Sessions Judge No.1 Jodhpur Metro (for short "?the court below "?) in FR No.72/2015 arising out of FIR No.111/2015 of Police Station Boranada, Jodhpur whereby, the court below has accepted the negative final report submitted by the police.
(2.) Brief facts of the case are that one Bhom Singh lodged an FIR No.111/2015 at Police Station Boranada, Jodhpur (West) on 29.6.2015 with the allegation that the vigilance team of the Jd.VVNL has inspected a plot owned by Ganga Das and rented to Smt. Meenakshi Chouhan daughter of Devendra Singh Chouhan and found that the stolen articles of the store of Jd.VVNL are stored in the said plot. The seizure memo was prepared by the vigilance team of the Jd.VVNL on 29.6.2015 and the same was submitted along with the FIR.
(3.) In the FIR, it is alleged that Devendra Singh Chouhan father of Smt. Meenakshi Chouhan is LDC in the store of Jd.VVNL and there is doubt that he has stolen the said items of the Jd.VVNL mentioned in the seizure memo and kept them in the said plot.;