Rajesh Kumar @ Babli vs The State Of Delhi & Another
2008 Latest Caselaw 1227 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI

+                      Crl.M.C. No.2492/2008

%                  Date of decision : 04.08.2008


Rajesh Kumar @ Babli                          ....... Petitioner
                         Through:   Mr.Gagan Kr. Srivastava, Advocate.


                                Versus

The State of Delhi & Another              ......... Respondents
                       Through :    Mr.R.N. Vats, APP for the State.
                                    Mr.Gaurav Gupta, Advocate for the
                                    respondent No.2

CORAM :-
* HON'BLE MR. JUSTICE ANIL KUMAR

      1.    Whether reporters of Local papers may             YES
            be allowed to see the judgment?
      2.    To be referred to the reporter or not?            NO
      3.    Whether the judgment should be reported           NO
            in the Digest?

ANIL KUMAR, J.

*

Issue notice to the respondent. Mr.Vats and Mr.Gupta accept

notices on b ehalf of respondent No.1 and respondent No.2 respectively.

Learned counsel for the petitioner states that the amount of the

assessed bill of Rs.12,833/- has been deposited by the petitioner with

respondent No.2.

Learned counsel for respondent No.2 states that the amount of

the disputed bill has since been deposited and he has instruction not to

oppose the prayer of the petitioner for quashing of the FIR No.

660/2001under Sections 39, 44 of Indian Electricity Act read with

Section 379 of IPC. Learned counsel for the parties states that it shall

also be in the interest of justice if the said FIR is quashed.

Consequently, in the totality of facts and circumstances the FIR

No. 660/2001under Sections 39 & 44 of Indian Electricity Act read with

Section 379 of IPC and all the proceedings emanating therefrom are

quashed.

The petition is disposed of.

August 04, 2008                                     ANIL KUMAR, J.
'Dev'