Delhi District Court
State vs . Kartar Singh on 14 December, 2012
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IN THE COURT OF SHRI NAROTTAM KAUSHAL, ADDL SESSIONS JUDGE,
THE SPECIAL COURT UNDER THE ELECTRICITY ACT 2003
SAKET COURTS, NEW DELHI
SC No. :13/12
FIR No. : 191/12
PS : Vasant Kunj, New Delhi
U/S : 135 of Electricity Act, 2003
State Vs. Kartar Singh
a Name of the complainant :Sh.Manish Sharma - Asstt. Manager
(Enforcement, BSES Rajdhani
Power Ltd., Andrews Ganj, N.D)
b Date of commission of : 02.07.2012
Offence
c Name of the accused :Kartar Singh
R/o H.No.67A, Village Masoodpur Dairy,
Vasant Kunj, New Delhi
d Offence complained of :135 of Electricity Act, 2003
e Plea of accused : Pleaded not guilty
f Order pronounced on : 14.12.2012
ORDER
1 Accused Kartar Singh has been charge sheeted by PSVasant Kunj for the offence punishable u/sec.135 of the Electricity Act, 2003 (hereinafter called as 'the Act').
2.1 FIR Ex.PW1/F has been lodged on a written complaint made by Manish Sharma - Assistant Manager, BRPL. It is the case of the complainant that a team of its officers inspected the premises bearing H.No.67A, Village Masoodpur Dairy, Vasant Kunj, New Delhi on 02.07.2012, which was used and occupied by accused Kartar Singh for domestic purpose. At the time of inspection, premises was consuming electricity by directly tapping from BSES State Vs. Sahi Ram Page 1 of 4 2 Pole. No meter was found installed at the site. Connected load was assessed at 0.850 KW for domestic use. Inspection report, load report and seizure memo were prepared. Videography of the inspection was carried out. A theft bill of Rs. 12,724/ was raised. On failure of the accused to pay the theft bill, complaint was made to the PS - Vasant Kunj for registration of FIR.
2.2 On the basis of complaint aforesaid, FIR bearing no.191/12 Ex.PW1/F was registered and after investigation Chalan was submitted.
3 As per provisions of section 154 (3) of the Act, procedure for summary trial was adopted.
4 Notice of accusation was framed against the accused Kartar Singh. He pleaded not guilty and claimed trial. He, however, stated that he had paid the entire theft bill and the complainant company had issued a no dues certificate to him.
5 Prosecution in support of its case, examined the complainant Manish Sharma - Assistant Manager, BRPL (PW21. Manish Sharma (PW1) proved the inspection and the documents prepared at the site. During cross examination, no dues certificate issued by the complainant company was confronted to the witness. He admitted the genuineness and issuance of said certificate. Remaining prosecution evidence was closed by order of the court. For ready reference order closing prosecution evidence is reproduced herein below: "PW1 examined, crossexamined & discharged. It is noticed that PW1, who is the Authorized Officer of the complainant company, in his crossexamination has admitted issuance of no dues certificate.
At this stage, counsel for the accused has submitted that no useful purpose shall be served by recording the evidence of remaining witnesses, when the complainant itself has issued a no dues certificate to the accused.
I have heard the counsel for the accused & find force in his arguments.
State Vs. Sahi Ram Page 2 of 4 3Prosecution in the present case has been instituted on a complaint filed by BSES Rajdhani Power Ltd. to the SHO PSVasant Kunj, New Delhi, through its authorised officer Manish Sharma - Assistant Manager, for the reason that its theft bill amounting to Rs. 12,724/ had not been paid by accused Kartar Singh. Now, that the settled theft bill has been paid by the accused and no dues certificate issued by the complainant, the cause of action for filing the complaint does not exist any more. Proceeding with the trial and recording the testimonies of the PWs shall only result in futile exercise involving wastage of court time as well as time of public functionaries who were associated in inspection & investigation. I, therefore, find this is an appropriate case where powers u/sec.258 Cr.P.C. can be exercised and prosecution case can be closed."
6 The accused having paid the entire claim settled by the complainant towards its theft bill, no useful purpose shall be served by continuing with the trial. It is accepted practice in private complaints filed by the complainant company that matters are settled and complaints are withdrawn on the accused paying up of the bill as per the settlement arrived at. In the present case, accused has paid the settled theft bill, leaving no cause of action for the complainant to pursue the complaint. Its claim has been fully satisfied by the accused. Continuing with the trial will only amount to wastage of court time and harassment of the accused. Exercising power u/sec.258 Cr.P.C., the proceedings are stopped without pronouncing any judgment. This shall have the effect of acquittal of the accused.
File be consigned to Record room.
Announced in the open (NAROTTAM KAUSHAL)
court on 14.12.2012 ADDL.SESSIONS JUDGE
SPL. ELECTRICITY COURT
SAKET COURTS NEW DELHI
State Vs. Sahi Ram Page 3 of 4
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SC No.13/12
FIR No.191/12
14122012
Present Ld. Addl. PP for the State
AR with Sh.S.K.Alok, proxy counsel for
Sh.Rishab Raj Jain, counsel for the complainant Accused on bail with Sh.N.K.Naagar, Adv.
PW1 examined, crossexamined & discharged. It is noticed that PW1, who is the Authorized Officer of the complainant company, in his cross examination has admitted issuance of no dues certificate.
At this stage, counsel for the accused has submitted that no useful purpose shall be served by recording the evidence of remaining witnesses, when the complainant itself has issued a no dues certificate to the accused.
I have heard the counsel for the accused & find force in his arguments.
Prosecution in the present case has been instituted on a complaint filed by BSES Rajdhani Power Ltd. to the SHO PSVasant Kunj, New Delhi, through its authorised officer Manish Sharma - Assistant Manager, for the reason that its theft bill amounting to Rs. 12,724/ had not been paid by accused Kartar Singh. Now, that the settled theft bill has been paid by the accused and no dues certificate issued by the complainant, the cause of action for filing the complaint does not exist any more. Proceeding with the trial and recording the testimonies of the PWs shall only result in futile exercise involving wastage of court time as well as time of public functionaries who were associated in inspection & investigation. I, therefore, find this is an appropriate case where powers u/sec.258 Cr.P.C. can be exercised and prosecution case can be closed.
Vide separate order announced today, the proceedings are stopped without pronouncing any judgment. This shall have the effect of acquittal of the accused.
File be consigned to record room.
( NAROTTAM KAUSHAL ) ASJ/SPL.COURT(ELECT.)SOUTH SAKET COURTS/14122012 State Vs. Sahi Ram Page 4 of 4