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Judgment
5 paragraphs · 150 wordsSuresh Kait, J.—Vide the instant petition petitioner has sought to quash the FIR No. 379/98 registered at PS-Ambedkar Nagar, U/s. 379 Indian Penal Code, 1860 and u/s 39/44 of Indian Electricity Act and emanating proceedings thereto.
Vide order dated 01.12.2011, respondent no. 2 has sought time to verify the payment being made by the petitioner to his client.
Mr. Samrat Nigam, Ld. Counsel for respondent no. 2 has verified the factum of the petition and submitted that respondent no. 2 has received the entire amount. Therefore, no issue is pending with the petitioner and if the present FIR and emanating proceedings thereto is quashed, respondent no. 2 has no objection.
Keeping the statement of ld. Counsel for the Respondent no. 2 into view, I quash the FIR no. 379/98 of PS-Ambedkar Nagar with emanating proceedings thereto.
Crl. M.C. 3982/2011 is accordingly allowed on the above terms.