AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
19 paragraphs · 287 wordsSANJEEV SACHDEVA, J.
Crl. M.A. 29892/2018 (Exemption)
Allowed, subject to all just exceptions.
CRL.M.C. 4078/2018
The petitioner seeks quashing of FIR No. 374 of 2016 under Section 135 of the Indian Electricity Act, 2003, Police Station Malviya Nagar, New
Delhi, based on a settlement.
The subject FIR was registered for theft of electricity consequent to a raid that had taken place in the premises of the petitioner where direct theft
was found. A direct theft bill of Rs. 2,14,875/- was raised. There after petitioner approached the respondents and the parties had settled their disputes.
It was agreed that a total amount of Rs.62,315.92/- shall be paid by the petitioner. The said amount has been paid and a No Dues Certificate dated
18.05.2016 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 and petitioner has paid the settlement amount, 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. 374 of 2016 under Section 135 of the Indian Electricity Act, 2003, Police Station Malviya Nagar, New Delhi and the
consequent proceedings emanating there from are quashed.
Order Dasti under the signatures of the Court Master.