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Judgment
14 paragraphs · 236 wordsSANJEEV SACHDEVA, J. (ORAL)
The petitioner seeks quashing of FIR No. 105 of 2017 under Section 135 of the Indian Electricity Act, 2003, Police Station Greater Kailash, New
Delhi, based on a settlement.
The subject FIR was registered for theft of electricity consequent to an inspection. A direct theft bill of Rs. 3,69,243/- was raised. A final
settlement was arrived at Rs. 1,50,000/-. The petitioner has already deposited the entire amount and a No Dues Certificate dated 03.07.2018 has been
issued.
Learned counsel appearing for respondent no. 2/BSES submits that since respondent no. 2 has received the entire settlement amount, respondent
no. 2/BSES-RPL does not wish to press the present complaint against the petitioner any further.
In view of the fact that the disputes between the parties have been settled, continuation of criminal proceedings will be an exercise in futility and
justice in the case demands that the dispute between the parties is put to an end and peace is restored; securing the ends of justice being the ultimate
guiding factor. It would also be expedient to quash the subject FIR and the consequent proceedings emanating therefrom.
In view of the above, FIR No. 105 of 2017 under Section 135 of the Indian Electricity Act, 2003, Police Station Greater Kailash, New Delhi and the
consequent proceedings emanating there from are quashed.
Order Dasti under the signatures of the Court Master.