- (1.) I.A. No.3411 of 2014 has been filed with a prayer to allow the writ petitioner to amend the writ petition and add prayer in Para-1 as well as prayer portion of the writ petition.
(2.) On being satisfied with the grounds taken in the interlocutory application and the amendment prayed for is based on same factual foundation and the same would not change nature of the writ petition, the interlocutory application is allowed. Amendment prayed for stands allowed. Accordingly, I.A. No.3411 of 2014 is disposed of. W.P. (Cr.) No.422 of 2010: This writ petition has been preferred by the petitioner- M/s. Narsingh Ispat Limited, through its Director, namely, Hemant Goyal for quashing the first information report and entire criminal proceeding, arising out of SaraikellaKharsawan Chowka P.S. Case No.53 of 2010 dated 16th September, 2010, corresponding to G.R. No.748 of 2010, registered under Sections 126 and 135 of the Indian Electricity Act, 2003. Further prayer has been made for quashing the order dated 13th September, 2013 passed by Sri S. N. Sinha, learned Judicial Magistrate, Saraikella in connection with G.R. No.748 of 2010, whereby cognizance has been taken under Sections 135 and 126 of the Indian Electricity Act, 2003. 2. It is contended that the petitioner is a Company incorporated under the provisions of Companies Act, 1956.
(3.) The brief facts of the case is that an electric connection from Jharkhand State Electricity Board (for short 'JSEB') has been taken by the petitioner for running industry (Blast Furnace) vide Consumer No.HT 60 at 33 KV falling under HTSS Mode of Tariff of 2004 for a contract demand of 1200 KVA. The power supply in the factory premises was commenced from 15th September, 2008.;