Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 8, Cited by 0]

Delhi District Court

Through Its Sh. Binay Kumar vs . on 30 October, 2018

               IN THE COURT OF  MS REKHA,
     ADDITIONAL SESSIONS JUDGE, (SPECIAL COURT) 
   ELECTRICITY, CENTRAL DISTRICT, TIS HAZARI COURT,
                            DELHI 
CC No. 793/13
New Case No. 327227/16
U/s 135, 138 and 150 of Electricity Act, 2003 

BSES Rajdhani Power Ltd.,
A company duly incorporated under the Companies Act, 1956
Having its Registered office at: 
BSES Bhawan, Nehru Place,
New Delhi­110019

Also at:
Corporate, Legal and Enforcement Cell at,
Andrw Ganj, Next to Andrew Ganj Market,
New Delhi­110049

Through its Sh. Binay Kumar
(Authorized Officer)                                  ....................Complainant

                                        Vs.
1) Dinesh (User)
2) Sh. Sanjay Jain (User)
3. Sh. Ram Kumar Jain (R/C)

B­61, Naresh Park Extension, Nangloi,
New Delhi.                                               ..............Accused persons




BRPL Vs . Dinesh & Ors. CC No. 793/13     page 1
                                  Date of Institution :  02.08.2013
                                 Date of Judgment :  30.10.2018
                                 Final Order          : All accused acquitted.

JUDGEMENT 


1).      The complainant company i.e. BSES  Rajdhani Power Ltd.

(in short BRPL) has filed the present complaint case under Section

135138 and 150 of the Electricity Act, 2003 (hereinafter referred

as   'Act')   against   the   accused   persons   praying   that   accused

persons   be   summoned,   tried   and   punished   as   per   law   and   for

determining the civil liability of the accused persons.



2).      The brief facts in narrow compass, relevant and necessary

for the disposal of the present case are that the complaint is filed

by the complainant company acting through the Authorized Officer

­Sh. Binay Kumar who  was  duly authorized vide letter dated 23 rd

October, 2006. It is also stated that as per the direction of D.G.M.­

Enforcement, an inspection was conducted on 08.12.2012 at the

BRPL Vs . Dinesh & Ors. CC No. 793/13   page 2
 premises bearing No.B­61, Naresh Park Extension, Nangloi, New

Delhi   (hereinafter   referred   as   subject   premises)   by   the   joint

inspection   team   of   the   complainant   company   comprising   of   Sh.

Anil   Kumar­Asst.   Manager­Enforcement,   Sh.   Subhash­Lineman,

Sh. Kundu­DET and Sh. Babloo­photographer from Arora Photo

Studio.     It   is   also   stated   that   Dinesh   Jain   and   Sanjay   Jain,   as

stated, were the user of electricity while Ram Kumar Jain was the

registered   consumer   of  electricity.   One  three   phase   electronic

meter No. 27074971 (as per Bill) (hereinafter referred as subject

meter) vide K No. 2630 0D061316 (hereinafter referred as subject

connection) was found installed and load of 18.416 KW was found

connected against the sanctioned load of 12.00 KW. At the time of

inspection the subject meter was found   in totally burnt condition

and as such burnt parts/ash etc. of the meter were seized at site

vide Seizure Memo dated 08.12.2012 and sealed in the bag in the

presence   of   the   consumer   and   supply   to   the   premises   was

restored through new meter and subject meter was sent to NABL
BRPL Vs . Dinesh & Ors. CC No. 793/13   page 3
 accredited meter testing laboratory for further testing/analysis of

the meter.   Necessary videography of the burnt meter as well as

connected load was also done by the team members with the help

of   Digital   camera   at   site.   It   is   also   stated   that   inspection   team

prepared Inspection  report containing meter/load detail as well as

seizure memo thereby seizing the subject meter at site. The meter

was tested in laboratory and as per Energy Meter Test Report No.

BRPL/12/27698   dated   20.12.2012,   plastic   and   hologram   seals

found burnt, meter found abnormally burnt, Meter LCD and LED

found not OK and in conclusion, the laboratory declared that the

meter   found abnormally burnt. Consequently, show cause notice

dated   07.01.2013   was   issued   to   the   consumer   to   file   reply   by

22.01.2012

 and to attend the personal hearing on 29.01.2013 and Ram     Kumar   Jain­RC and Sanjay Jain­User attended the personal      hearing on 29.01.2013 and made their submissions and taking     into     all   facts   and      circumstances          of the       case       the    Assessing        Officer       passed       the BRPL Vs . Dinesh & Ors. CC No. 793/13 page 4 Speaking Order dated 12.02.2013  and it was concluded that there is   case   of   DAE   and   on   the   basis   of   speaking   order   dated 12.02.2013,   a   bill   of   Rs.   4,87,781/­   was   raised   as   per   the Provisions   of   Tariff   and   DERC   Regulation   and   was   sent   to   the accused but accused did not  pay  the same. Hence, the present complaint case.

3). The   complainant   company   led   the   pre­summoning evidence.   Vide   order   dt.   18.12.2013,   accused   persons   were summoned   to   face   the   trial   for   the   offence   U/s   135,   138   R/w Section 150 of the Electricity Act, 2003.

It is also to note here that vide order dated 03.05.2016 notice   U/s   251   Cr.P.C.,   had   been   served   upon   all   the   accused persons   for   the   offence   punishable   U/s   135/138/150   of   the Electricity Act, 2003 to which accused persons pleaded not guilty and claimed trial. 

BRPL Vs . Dinesh & Ors. CC No. 793/13 page 5

4). In this case, the complainant company has examined five   witnesses,   so   as   to   prove   its   case   namely   PW1­Sh.   Anil Kumar­Manager,   PW02­Sh.   Subhash   Chander­Lineman,   PW03­ Sh.Nikhil   Kumar­Testing   Engineer,   PW04­Sh.   Vinod   Kumar­ Manager and PW05­Sh. Rajesh Arora­DGM.

5). PW1­   Sh.   Anil   Kumar­Manager   testified   that  on 08.12.2012,   he   visited   the   premises   along   with   Sh.   Subhash (lineman) and Sh. Kundan (DET), Sh. Bablu, photographer (from M/s   Arora   Photo   Studio)   and   MMG   team   on   direction   of   DGM (enforcement) and visited the premises bearing no. B­61, Naresh Park Extn.  Nangloi. During the inspection of the premises, they found   the   three   phase   meter   had  been totally  burnt (meter   No. 27074971 as per bill). They seized the burnt meter in a BRPL bag and sealed for sending it to laboratory for further analysis. They assessed the connected load of the said premises approx. 18.416 kw for non­domestic purpose. The MMG team replaced old meter BRPL Vs . Dinesh & Ors. CC No. 793/13 page 6 and installed new meter. The videographer Bablu from M/s Arora Studio   conducted   videography   at   the   site.   The   CD   containing videography   was   already   Ex.   CW2/8.   They   prepared   inspection report, load report and seizure memo at the site which bear his signatures   at   point   A.   They   offered   the   said   documents   to   the accused but the accused refused to receive and sign the same.

He also testified that he could identify the case property if shown   to   him.   At   that   stage,   one   gunny   bag   with   no   seal   was produced   and   same   was   opened   and   out   of   which   one   small gunny   bag   with   the   yellow   colour   BRPL   seal   no.   0214450   was taken out and same was also opened and out of which one burnt meter was taken out.  After seeing the same, witness identified the burnt meter   as same was found in burnt condition at the time of inspection   and   same   had  been  seized  vide  seizure memo  then exhibited as   Ex.PW­1/ A. The witness identified the burnt meter vide Ex.P1.

BRPL Vs . Dinesh & Ors. CC No. 793/13 page 7

6). PW2­Sh. Subhash Chander­Lineman  testified that as per the direction of D.G.M.­Enforcement, an inspection was conducted on   08.12.2012   at   the   premises   bearing   No.B­61,   Naresh   Park Extension,   Nangloi,   New   Delhi   (hereinafter   referred   as   subject premises)   by   the   joint   inspection   team   of   the   complainant company   comprising   of   Sh.   Anil   Kumar­Asst.   Manager­ Enforcemenmt,   Sh.   Subhash­Lineman,  Sh.   Kundu­DET   and  Sh. Babloo­photographer from Arora Photo Studio.   It is also stated that   Dinesh   Jain   and   Sanjay   Jain,   as   stated,   were   the   user   of electricity while Ram Kumar Jain was the RC  and Subject meter was found installed and load of 18.416 KW was found connected against the sanctioned load of 12.00 KW. At the time of inspection the subject meter was found  in totally burnt condition and as such burnt parts/ash etc. of the meter were seized at site vide Seizure Memo dated 08.12.2012 and sealed in the bag in the presence of the consumer and supply to the premises was restored through new meter and subject meter was sent to NABL accredited meter BRPL Vs . Dinesh & Ors. CC No. 793/13 page 8 testing   laboratory   for   further   testing/analysis   of   the   meter.     Mr. Babloo­videographer   from   Arora   Photo   Studio   conducted   the videography   with   the  help  of   Digital   Camera   at   site   and   CD containing the videography was already exhibited as Ex. CW2/8. Inspection team prepared Inspection  report containing meter/load detail as well as seizure memo thereby seizing the subject meter at site and the said reports were already exhibited as Ex. CW2/1 and Ex. CW2/2 respectively. 

7).  PW3­Sh.   Nikhil   Kumar­Testing   Engineer   testified that on 20.12.2012, he had received a three phase meter in gunny bag   bearing   No.   513422   with   seal   yellow   colour   bearing   No. 0231542   from   store.   He   de­sealed   the   seal   in   the   presence   of Mustafa Barbhaiwala on 20.12.2012. He tested the meter in the presence of Mustafa  Barbhaiwala on 20.12.2012 and meter was found completely burnt. Accuracy check of the meter could not be done due to meter was in totally burnt condition. Data of the meter BRPL Vs . Dinesh & Ors. CC No. 793/13 page 9 could   not   be   downloaded,   the   meter   being   in   burnt   condition. Meter number was also could not be identified, the same being in burnt condition. After seeing the meter, he as well as Mr. Mustafa Barbhaiwala came to the conclusion that meter found abnormally burnt. After testing the meter, the same was re­sealed in gunny bag bearing No. 513422 with yellow colour seal No. 0214450 and sent   to   the   concerned   department.   He   had   also   prepared   lab report dated 20.12.2012 which bear his  signature at point A and lab report was already exhibited as Ex. CW2/3. It also bear the signature of Sh. Mushtafa Barbhaiwala at point­B. He had been working with Sh. Mustafa Barbhaiwala even as on date and  had been seen him signing and writing and identify his signatures on Ex. CW2/3. The complete report Ex. CW2/3 had been prepared in his handwriting. He had also clicked the photograph at the time of lab test and the photographs taken by him of the burnt meter and photocopy of the same were PW3/X1 (colly).

At   that   stage,   a   white   plastic   bag   with   broken   seal   was BRPL Vs . Dinesh & Ors. CC No. 793/13 page 10 produced and same was opened and found containing one grey colour small bag bearing No. 513422 without seal and same was also opened and found containing some parts and after seeing the same,   witness   stated   that   these   parts   were   of   burnt   meter. Witness   also   stated   that   there   were   two   seals   bearing   No. 0214450 BRPL, PS and another 0231542 BRPL, PS. Witness also stated that it was the same meter which was tested by him in this present case and subject meter was received in a bag which was sealed with the seal of 0231542 BRPL, PS and after it was sealed with the seal of 0214450 BRPL, PS.  

08).  PW4­Sh.   Vinod   Kumar­Manager   testified   that   the matter   pertaining   inspection   dated   08.12.2012   pertaining   to   the meter in question was referred to him for assessment and he had issued   show   cause   notice   dated   07.01.2013,   computer   copy already Ex. CW2/4 to the accused and personal hearing was fixed for 29.01.2013. On 29.01.2013, Sh. Ram Kumar Jain attended the BRPL Vs . Dinesh & Ors. CC No. 793/13 page 11 personal   hearing   and   a   note­sheet   dated   29.01.2013   was   also prepared   by   him   and   the   same   was   already   exhibited   as   Ex. CW2/5 which bears his signature at point A and signature of the consumer at point B. Thereafter, taking into consideration all the documents   and   personal   hearing   given   to   the   consumer,   he passed the speaking order dated 12.02.2013 which was already Ex. CW2/6 which bears his signature at point­A.

09).  PW5­Sh. Rajesh Arora­DGM testified that he was AR of the complainant company and photocopy of general power of attorney executed in his favor was duly signed by him on each and every page and the same was Ex.PW5/1.  The present complaint had   been   filed   by   Sh.   Binay   Kumar,   the   then   AR   of   the complainant   company   and   the   photocopy   of   authority   letter   in favour of Sh. Binay Kumar was already Ex.CW1/2.  He identified his signature at point A on page 5 of the complaint as I had seen him signing while working with him.

BRPL Vs . Dinesh & Ors. CC No. 793/13 page 12

10). Statement  U/s   313   Cr.P.C,   of   all   accused   persons     had been recorded in which they had denied the allegations against them and accused­ Dinesh Jain admitted that inspection was carried out but the load assessment was incorrect in the   inspection report as he had never used load beyond the sanctioned load at site. He also stated that he did not know whether any videography was done or not and he was only handed over the copy of change of meter and not the inspection reports.   He   also   stated   that   the   complainant  company   had   not produced the meter of his site in the Court and meter which was produced in the Court was not his meter as his meter was totally burnt down and   was  left  with ashes and some  metal  parts. He was the only user of the electricity. Sh. Ram Kumar Jain was his father and he was only registered consumer not the actual user and the meter was burnt due to voltage fluctuation in the area and in the past 2/3 months, 3 to 4 meters had burnt in the same lane of his area. He did not receive any notice of lab testing. He was never handed over the copy of inspection report containing meter/load details as BRPL Vs . Dinesh & Ors. CC No. 793/13 page 13 well as seizure memo at site. Mr. Mustafa had failed to establish any case against him as he had not given any specific reason or method through which he could steal electricity. He was innocent and meter was got burnt on its own at the site.  The test of meter was not at possible. Mr. Mustafa was the employee of the BRPL and held bias in favour of the complainant company. He was not present at the time of testing of the meter, so he did not know anything about it. The meter at site had not been produced at the Court and complainant company had produced some other meter. His meter was totally burnt and was left with ashes. He had never tampered with his meter.  He did not know regarding the personal hearing and his father could only answer. He was innocent and he had not committed any alleged offence of electricity theft/DAE and he had been falsely implicated in the present case.

Accused­Sanjay Kumar Jain stated that he was not a party  to  this case.  Neither he was registered consumer  nor  the actual user. He had been falsely implicated in this case and he BRPL Vs . Dinesh & Ors. CC No. 793/13 page 14 had  no   personal   knowledge  of  the  present   case.   He   had   been harassed unnecessary at the hands of the electricity department. His brother namely Dinesh Jain was running the godown and he had nothing to do with it. Nothing in evidence had come up against him to implicate him as an accused in this case. He was innocent and has nothing to do with this case. He did not know whether any videography was done or not. He was innocent and he had not committed any alleged offence of electricity theft/DAE and he had been falsely implicated in the present case.

Accused­Ram   Kumar   Jain   stated   that   he   had   been falsely   implicated   in   this   case   as   he   was   mere   registered consumer   and   had   given   the   godown   for   running   to   his   son namely Dinesh Jain who was looking after the godown and had informed that meter had got burnt due to voltage fluctuation at site and the company officials had come to change the meter and he also attended a personal hearing for which notice was in his name and   explained   the   incident   but   the   officials   of   the   complainant BRPL Vs . Dinesh & Ors. CC No. 793/13 page 15 company were persistent upon recovering the penalty bill from him on one pretext or other.  He was not the party to this case and has been wrongly made as an accused. He was innocent and he had not committed any alleged offence of electricity theft/DAE and he had been falsely implicated in the present case.

11).  I   have   heard   the   arguments   and   perused   the   material available on record as well as relevant provisions.

The   provision  of   Regulation   52    (ix)   of   Delhi   Electricity Supply Code and Performance Standards Regulation, 2007, is reproduced as under:­

(ix) The report shall be signed by the Authorized Officer and each member of the inspection team and the same must be handed over to the consumer or his/her representative at site immediately under proper receipt. In case of refusal by the consumer or his/her representative to either accept or give a receipt, a copy of inspection report must be pasted at a conspicuous place in/outside the premises and photographed. Simultaneously, the report shall be sent to the consumer under Registered BRPL Vs . Dinesh & Ors. CC No. 793/13 page 16 Post.

In the present case, PW­01­Sh. Anil Kumar and PW­ 02­Sh.Subhash Chander are star material witnesses as they were alleged members of the alleged inspection team. It is to note here that as per the testimony of PW­01­Anil Kumar, they prepared the inspection report, load report and seizure memo at the site and they   offered   the   said   report   to   the   accused   but   the   accused refused to receive and sign the same. Here, it is said that it has not   testified   that   to   whom,   he   allegedly   offered   the   above­said documents and by whom there was alleged refusal. It is also to note   here   that   PW­01   did   not   testify   regarding   pasting   of   the inspection   document   on   inspected   premises   and   sending   the same through registered post. It is also relevant to pen down here that   PW02   did   not   testify   regarding   offering   of   inspection documents and refusal by accused.  

It is relevant to jot down here that during the statement BRPL Vs . Dinesh & Ors. CC No. 793/13 page 17 of accused U/s 313 Cr.P.C., accused­Dinesh Jain stated that he was only handed over the copy of change of meter and not the inspection   reports   and   also   stated   that   he   was   he   was   never handed over the Inspection Report containing meter/load details as well a seizure memo Ex. CW2/1 and CW2/2 respectively. Both accused namely Sanjay Kumar Jain and Ram Kumar Jain stated that offering of documents were not applicable upon them. 

It will not be out of place to mention here that perusal of alleged inspection report i.e. Ex. CW2/A (colly), it is found that nowhere it has been mentioned that the inspection reports were offered   and   same   were   refused   and   thereafter,   the   same   were pasted. 

   Here, it is said that testimony of PW­01 is after thought that they   offered   the   said   report   to   the   accused   but   the   accused refused to receive  and  sign the same. Had it so, it would have mentioned in Inspection Report Ex. CW2/1.

It   is   to   note   here   that   no   document   has   been   proved   on BRPL Vs . Dinesh & Ors. CC No. 793/13 page 18 record   that   the   accused   persons   had   been   served  the   alleged inspection report through registered post.

Hence,   here   view   of   the   Court   is   that   the   complainant company failed to prove that the alleged above­said documents were ever served upon the accused persons. 

In light of above­discussion, view of the Court is that the   inspection   team   has   not   complied   with   the   above­said mandatory   regulation,   which   certainly   goes   against   the complainant company. Thus, complainant company failed to prove that reports were served upon the accused persons.

It is to note here that as per the testimony of PW­01, during the inspection of the premises, they found the three phase meter had been totally burnt (meter No. 27074971 as per bill), as per testimony of PW­02, at the time of inspection, the meter was found in totally burnt condition and as such burnt parts/ash etc of the   meter   was   seized   at   site.   As   per   the   testimony   of   PW­03, accuracy check of the meter could not be done due to meter was BRPL Vs . Dinesh & Ors. CC No. 793/13 page 19 in totally burnt condition. During the statement of accused U/s 313 Cr.P.C., accused­Dinesh stated that the meter seized at site had not   been   produced   at   the Court and complainant company had produced some other meter. His meter was totally burnt and was left with ashes and some metal parts. 

It is also relevant to pen down here that  when a gunny bag   which   allegedly   containing   case   property   was   produced before   the   Court   and   shown  to  the  PW1,  it  was  without  seal. Here,   view   of   the   Court   is   that   tampering   with   subject   meter cannot be ruled out. Further, PW01 identified the burnt meter as the   same   which   was   found   in   burnt   condition   at   the   time   of inspection.     Here,   view   of   the   Court   is   that   mere   say   is   not sufficient   that   meter   produced   before   the   Court   was   the   same meter which was allegedly seized at the site. 

It is very very relevant to jot down here that no case property was shown to PW­02. 

Furthermore,   when   the   alleged   case   property   was BRPL Vs . Dinesh & Ors. CC No. 793/13 page 20 shown to PW­03, who as per his testimony allegedly tested the meter,  the  plastic bag in which it was brought was with broken seal. It is  to note here that as per the testimony of PW­03, he had also   clicked   the   photograph   at   the   time   of   lab   test   and   the photographs taken by him of the burnt meter and photocopy of the same were PW3/X1 (colly). It is very relevant to pen down here that no requisite certificate U/s 65B of the Indian Evidence Act has been relied upon,   so   as   to   prove   the   photographs   PW3/X1   (colly).   Thus,   the complainant   company   has   failed   to   prove   the     alleged   photographs PW3/X1. Therefore, the photographs PW3/X1 (Colly) is of no help for the case of the complainant company.   More so, it   is also said that mere say of PW03 that the alleged meter which was produced before the Court was the same meter which was allegedly tested by him is not sufficient.   Further,   view   of   the   Court   is   that   tampering   with   subject meter cannot be ruled out as when alleged meter was shown to PW­3, it was brought in a bag of which seal was broken.

The   provision  of   Regulation   53     (ii)   of   Delhi Electricity   Supply   Code   and   Performance   Standards Regulation, 2007, is reproduced as under:­ BRPL Vs . Dinesh & Ors. CC No. 793/13 page 21

(ii) During the personal hearing, the Licensee shall give due consideration to the facts submitted by the consumer and pass, within three days, a speaking order as to whether the case of theft is established or not. Speaking Order shall contain the brief of inspection report, submission made by consumer in his written reply and oral submissions during personal hearing and reasons for acceptance or rejection of the same.

It is to note here that as per the testimony of PW­04­ Sh.   Vinod   Kumar,  he   had   issued   show   cause   notice   dated 07.01.2013 and on 29.01.2013, Sh. Ram Kumar Jain attended the personal   hearing.   Thereafter,   taking   into   consideration   all   the documents   and   submission   made   by   the   consumer   during personal hearing, he passed the speaking order dated 12.02.2013 which was already Ex. CW2/6.

Here,   view  of  the  Court  is  that  the  alleged  speaking order   dated   12.02.2013   Ex.   CW2/6   should   have   been   passed within three days from the date of personal hearing i.e. 29.01.2013 but same was passed on 12.02.2013 i.e. after the gap of 13 days. No reason assigned for the delay in passing the speaking order. BRPL Vs . Dinesh & Ors. CC No. 793/13 page 22 Hence,   the   complainant   company   has   not   complied   with   the aforesaid regulation. 

It is also to note here that as per the testimony of PW01­Sh. Anil Kumar, they seized the burnt meter in BRPL bag and sealed for sending it to the laboratory for further analysis.

 Here, it is said that PW­01 only testified that they sealed the subject meter so that it could be sent in lab for further analysis. He did not testify that the alleged subject meter was sent to lab for testing.   

  As   per   the   testimony   of   PW­02,   subject   meter   was sent to the NABL accredited meter testing laboratory for further testing/analysis of the meter. Here, it is note down that PW01 and PW­02 did not testify regarding intimation to the accused persons to witness the alleged testing of subject meter in the lab. 

During   statement   of   accused   U/s   313   Cr.P.C., BRPL Vs . Dinesh & Ors. CC No. 793/13 page 23 accused­Dinesh Jain stated that he did not receive  any notice of lab testing.

It   is   also   to   note   here   that   no   document   has   been proved   on   record   that   the   accused   persons   had   been   ever intimated   to   witness   the   testing   of   alleged   subject   meter   in laboratory. 

Here,   it   is   said   that   complainant   company   failed   to prove   that   accused   persons  were  ever   intimated  to  witness  the testing of alleged subject meter in the laboratory.

It   is   also   relevant  to  pen  down  here   that   as   per  the testimony   of   PW01   and   PW­02,   Videographer­Bablu   from   M/s Arora Studio conducted the videography at site and CD containing videography already EX. CW2/8.

   It is also to note here that no alleged videographer namely Bablu who had allegedly did the videography has been examined by the complainant company in this case.

BRPL Vs . Dinesh & Ors. CC No. 793/13 page 24

Moreover,   the   complainant   company   has   also   not relied upon the requisite certificate U/s 65B of the Indian Evidence Act, so as to prove CD of the alleged videography Ex. CW2/8. Thus,   the   complainant   company   has   failed   to   prove   the videography   in   the   present   case   in   accordance   with   law. Therefore, the CD of alleged videography Ex. CW2/8 is of no help for the case of the complainant company.

In   this   case,   the   inspection   team   has   not   joined   the independent public persons during inspection. PW­01 and PW­02 did not testify regarding joining of any public witness. Further, in the inspection report Ex.CW2/1 also nothing has been mentioned that any efforts were made by the team to join the public persons in the inspection. Public person should have been joined in the inspection,. There is also nothing on record to suggest that  there was   non   availability   of   public   persons   in   the   vicinity   of   the premises.   Therefore,   non­joining   of   the   public   persons   during BRPL Vs . Dinesh & Ors. CC No. 793/13 page 25 inspection also goes against the complainant company.

So   far   as   PW­05­Rajesh   Arora   is   concerned,   he   is formal witness and during the cross­examination he stated that he was not present at the time of inspection or at the time of meter testing.

In   view   of   above­discussion,   the   complainant company   has   failed   to   prove   the   offence   alleged   against   all accused   persons   namely   Dinesh   Jain,   Sanjay   Jain   and   Ram Kumar Jain beyond reasonable doubt in the present case. Thus, the   accused   namely  Dinesh  Jain,  Sanjay  Jain  and  Ram  Kumar Jain are entitled for acquittal. Accordingly, accused namely Dinesh Jain,   Sanjay   Jain   and   Ram   Kumar   Jain   are   acquitted   for   the offence  punishable   Under Section 135/138/150 of the Electricity Act, 2003. Bail bonds of the accused persons stand cancelled and their   respective   sureties   are   also   discharged.   Amount,   if   any, deposited   by   the   accused   persons   as   a   condition   for   bail   or   in BRPL Vs . Dinesh & Ors. CC No. 793/13 page 26 pursuance to interim order of the court qua the theft assessment bill raised by the company on the basis of alleged inspection dated 08.12.2012 be released by the complainant company after expiry of the period of appeal. It is to note here that bail bonds U/s 437 (A)   Cr.P.C.   of   all   accused   persons   have   been   furnished   and accepted. File be consigned to record room after due compliance. Digitally signed by REKHA

                                    REKHA         Date: 2018.10.30
                                                  16:52:53 +0530

Announced in open court              (Rekha )          

on day of 30th  October, 2018.  ASJ(Special Court)Electricity,        Tis Hazari Courts,                      Delhi BRPL Vs . Dinesh & Ors. CC No. 793/13 page 27