Punjab-Haryana High Court
Dakshin Haryana Bijli Vitaran Nigam vs Ram Saran Bhatia on 28 May, 2012
Author: Ritu Bahri
Bench: Ritu Bahri
Crl. Rev. No. 1563 of 2012 (O&M) [ 1 ]
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Crl. Rev. No. 1563 of 2012 (O&M)
Date of Decision: May 28,2012
Dakshin Haryana Bijli Vitaran Nigam............... Petitioner
Versus
Ram Saran Bhatia ...................................... Respondent
Coram: Hon'ble Ms. Justice Ritu Bahri
1.To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
Present: Mr. P.S.Sullar, Advocate
for the petitioner.
...
Ritu Bahri,J.
Vide order dated 30.5.2011 passed in Crl. Misc. No. M-5330 of 2010 FIR No. 22 dated 14.1.2006 under Section 135/138 of Indian Electricity Act 2003 was quashed by this Court giving liberty to the Department to initiate a complaint under Section 151 of the unamended Act of 2003. Pursuant to this order, a complaint was instituted on 17.11.2010. This complaint was dismissed on 25.2.2012 on the ground that no application for condonation of delay has been filed with the complaint.
Crl. Rev. No. 1563 of 2012 (O&M) [ 2 ] In view of the above, this criminal revision is allowed. The order dated 25.2.2012 is set aside and liberty is granted to the petitioner to file a fresh complaint along with an application for condonation of delay as per Section 470 Cr.P.C.
28.5.2012 ( RITU BAHRI ) Rupi JUDGE