Bangalore District Court
Jayanagar Bescom Vigilance vs A1 Thimmappa on 8 March, 2025
IN THE COURT OF LXX ADDL. CITY CIVIL & SESSIONS JUDGE AND SPECIAL JUDGE, AT BENGALURU.
(CCH-71) Case is taken before National Lok Adalath. Complainant present. The compromise petition u/s 320 of Cr.P.C., is filed.
In this case, perused the FIR, Complaint and Consolidated Final Report. It is submitted that the accused has paid BBC amount and prayed for compounding the offence. The offence alleged against the accused u/s 135 of Electricity Act is compoundable. Since the offence alleged against the accused is compoundable and as the accused has already paid the BBC amount by compounding the offence, the closure report submitted by the Police Inspector of BESCOM Vigilance is hereby accepted.
As the matter is reported to be settled, the same is recorded in National Lok Adalath.
Sd/- Sd/-
Non-Judicial Judicial
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