Padman Chouhan vs State Of Chhattisgarh And Anr
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Chattisgarh High Court

Padman Chouhan vs State Of Chhattisgarh And Anr on 8 March, 2025

                                                    1




                                                                    2025:CGHC:11620


                                                                                   NAFR

                        HIGH COURT OF CHHATTISGARH AT BILASPUR

                                       NATIONAL LOK ADALAT

             Judge - Lok Adalat         : Hon'ble Mr. Justice Narendra Kumar Vyas
             Member - Lok Adalat        : Mr. Ashok Kumar Verma, Advocate

                                         CRA No. 1073 of 2008


                  •   Padman Chouhan S/o Shri Bhuru Chouhan, aged about 52 years,
                      Residence of Village - Jhalmala, Thana - Pusoure, District - Ragiarh
                      (C.G.)
                                                                            ... Appellant

                                                 versus

                  1. State of Chhattisgarh, through the District Magistrate, Ragiarh,
                     District - Raigarh (C.G.)
                  2. Assistant Engineer, Chhattisgarh State Electricty Board, Kondatarai,
                     District - Raigarh (C.G.).
                                                                       ... Respondent(s)

For Appellant : Appellant in person

For State : Mr. Ajit Singh, Government Advocate

For Respondent No. 2 : Mr. Rakesh Kumar Arora, Superintending Engineeer

AWARD (Passed on 08.03.2025)

1. This appeal is directed against the impugned judgment dated

06.12.2008 passed by the Special Judge (Electricity Act, 2003)

Raigarh (C.G.) in Special Case No. 132/2007, whereby, the

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.03.10 12:05:40 +0530

appellant has been convicted under Section 135 of the Electricity

Act, 2003 and sentenced to undergo R.I. for one year with fine

amount of Rs. 25,000/- and in default of payment of fine, further

undergo R.I. for 3 months and under Section 154(5) of Electricity

Act, 2003 for fine amount of Rs. 25,000/-.

2. During the pendency of this appeal, the parties have arrived at

compromise before the National Lok Adalat today i.e. 08.03.2025.

3. In view of the compromise arrived at between the parties as per the

compromise, the appellant is hereby acquitted.

4. With the above observation and direction, the criminal appeal

stands disposed of.

5. Copy of this award should be provided free of cost to the parties

immediately.

6. The docket duly signed by the parties is taken on record.

                         Sd/-                                Sd/-
               (Narendra Kumar Vyas)               (Ashok Kumar Verma)
                  Judge- Lok Adalat                  Member- Lok Adalat
              High Court of Chhattisgarh          High Court of Chhattisgarh
                      Bilaspur                            Bilaspur

Manish