Rajiv Sharma vs State & Anr

SANJEEV SACHDEVA, J. (ORAL)

The petitioner seeks quashing of FIR No. 190/2017 under Section

135 of the Indian Electricity Act, 2003, Police Station Sunlight Colony, 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. 3,43,606/- was raised. The matter was

referred to Special Lok Adalat. Thereafter, the said amount was settled at Rs. 2 lakhs. The petitioner has already deposited the entire amount and a

No Dues Certificate dated 25.05.2018 has been issued. Copy of the same has been produced and the same is taken on record.

Mr. Pradeep Baisoya, authorised representative of the respondent No.2 is present in Court in person. He submits that the respondent No.2 has

settled the disputes with the petitioner and has received the entire settlement amount of the theft bill. He has instructions to state that the respondent

No.2 has no objection to the quashing of the subject FIR and the consequent proceedings as the respondent No.2 has received the said settlement

amount of Rs.2 lakhs.

In view of the fact that the parties have resolved their disputes and respondent No. 2 does not wish to press its complaint, 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 be expedient to quash the subject FIR and the consequent proceedings

emanating there from.

In view of the above, the petition is allowed. FIR No. 190/2017 under Section 135 of the Indian Electricity Act, 2003, Police Station Sunlight Colony,

New Delhi and the consequent proceedings emanating there from are quashed.

Order Dasti under the signatures of the Court Master.