Sandeep Kumar vs State Of U.P. And 2 Others
2013 Latest Caselaw 6158 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 19110 of 2013
 

 
Petitioner :- Sandeep Kumar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Gaurav Kumar Shukla
 
Counsel for Respondent :- Govt. Advocate,Mahboob Ahmad
 

 
Hon'ble Surendra Singh,J.

Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the petitioner as well as learned A.G.A. appearing for the State and Sri Mahboob Ahmad, learned counsel appearing on behalf of the U.P. Power Corporation.

We have been taken through the allegations contained in the F.I.R. and the material on record.

Learned counsel for Power Corporation submits that Rs.6,00,000/- is due against the petitioner as compounding charges.

It is submitted by the learned counsel for the petitioner that the petitioner is ready to make payment of Rs.2,40,000/- within 30 days from today.

Learned counsel for the Power Corporation prays for and is allowed two weeks' time to file counter affidavit. Learned A.G.A. may also file counter affidavit within the same period. Rejoinder affidavit, if any, may be filed within one week thereafter.

List this matter after expiry of the aforesaid period.

Till the next date of listing or till submission of charge-sheet, whichever is earlier, the arrest of the petitioner, namely, Sandeep Kumar, who is wanted in Case Crime No.673 of 2013 under Section 135 Electricity Act, Police Station Sonaha, District Basti shall remain stayed of course subject to the condition that the petitioner deposits the above-mentioned amount within the stipulated period and in case of default, the benefit of this order will not be extended to the petitioner.

However, it is made clear that this order will have no effect on realization of Electricity Charges due against the petitioner and the amount so deposited by him will be adjusted at the time of final settlement between the parties.

Order Date :- 30.9.2013

Mustaqeem.