R.R.PRASAD, J. - (1.) Heard learned Counsel appearing for the petitioner and learned Counsel appearing for the J.S.E.B.
(2.) LEARNED Counsel appearing for the petitioner submits that Pradeep Prasad Choudhary -father -in -law of this petitioner, had electric connection in his house bearing No. HI -265, situated at Harmu Housing Colony, Ranchi, but electric connection was disconnected as the father -in -law of this petitioner, was allegedly found consuming electric energy stealthily for which a criminal case was lodged wherein loss was assessed as Rs. 1,56,400/ - tentatively. However, when the father -in -law of this petitioner, preferred anticipatory bail application before this Court, it was told to this Court that the loss assessed by the informant, which has been mentioned in the first information report, is without any basis and if the amount of loss is calculated in terms of the provision, the tentative amount would come to Rs. 1,24,000/ - though that assessment was confined only with respect to anticipatory bail application in which father -in -law of this petitioner was granted anticipatory tail, on deposit of the half of the amount of Rs. 1,24,000/ - i.e. 62,000/ - which the father -in -law of the petitioner has already deposited before the Electricity Board.
(3.) SUBSEQUENTLY , when this petitioner being the daughter -in -law, applied new electric connection, it was refused on the ground that there has been dues of Rs. 1,56,400/ - and as such no new electric connection would be provided in the same premises until and unless Rs. 1,56,400/ - is paid to the Electricity Board. But the petitioner or her father -in -law would be ready to deposit rest of the amount i.e. Rs. 94,400/ - in three installments and in that event, the Electricity Board be directed to restore the old connection.;