Sh.Satpal Manchanda vs The State (Nct Of Delhi)
2008 Latest Caselaw 1359 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                           Crl.M.C No.2427/2008

%                       Date of Decision: 14.08.2008

Sh.Satpal Manchanda                                       .... Petitioner

                        Through Ms.Charu Anand, Advocate.

                                   Versus

The State (NCT of Delhi)                                  .... Respondent

                        Through Mr.R.N. Vats, APP for the State.
                                Mr.J.S.Lamba, Advocate for the
                                respondent No.2.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

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


ANIL KUMAR, J.

*

This is a petition for quashing of FIR No.406/1999 under

Sections 39/44 of Indian Electricity Act, 1910 and Section 379 of

Indian Penal Code.

The learned counsel for the respondent No.2, Mr.J.S.Lamba on

instructions states that the amount demanded from the petitioner has

since been paid and consequently, it is contended that no useful

purpose shall be served in continuing the proceedings pursuant to the

said FIR. It is also stated that it shall be in the interest of justice if the

said FIR in the present facts and circumstances is quashed. Mr.Vats,

learned counsel for the State also has no objection to quashing of FIR

against the petitioner.

Consequently, in the totality of facts and circumstances, FIR

No.406/1999 under Sections 39/44 of Indian Electricity Act, 1910 and

Section 379 of Indian Penal Code and all the proceedings emanating

therefrom against the petitioner are quashed.

The petition is disposed of.

Dasti.

August 14, 2008                                 ANIL KUMAR, J.
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