AI Structured Summary
Not yet generated for this judgment
Judgment
SANJEEV SACHDEVA, J. (ORAL)
The petitioner seeks quashing of FIR No.557/2016 under Section 135 of the Indian Electricity Act, 2003, Police Station Mehrauli, 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.2,13,619/- was raised. The matter was
referred to Special Lok Adalat. Thereafter, the said amount was settled at Rs.1,01,000/-. The petitioner has already deposited the entire amount and a
No Dues Certificate dated 13.02.2018 has been issued.
Ms. Jaya Yadav, authorised representative of the respondent No.2 is present in Court in person. She submits that the respondent No.2 has settled
the disputes with the petitioner and has received the entire settlement amount of the theft bill. She 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.1,01,000/-.
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.557/2016 under Section 135 of the Indian Electricity Act, 2003, Police Station Mehrauli, New
Delhi and the consequent proceedings emanating there from are quashed.
Order Dasti under the signatures of the Court Master.