Umashankar vs The State (Nct Of Delhi) & Another
2008 Latest Caselaw 1117 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI

+                       Crl.M.C.No.510/2007

%                 Date of decision : 23.07.2008


Umashankar                                ....... Petitioner
                         Through:    Mr.Yogender Kumar, Advocates.

                                Versus

The State (NCT of Delhi) & Another               ......... Respondents
                        Through :    Mr. R.N. Vats, APP for the State.
                                     Mr.J.S. Lamba, Advocate for the
                                     respondent-BSES

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.

*

This is a petition for quashing of FIR No.101/1997 P.S. Najafgarh

under Section 379 IPC, 39/34 of Indian Electricity Act.

Learned counsel for the petitioner contends that all the

demands against the petitioner raised by respondent No.2 have been

paid and no amount is due. Learned counsel for respondent No.2

accepts that the demand raised against the petitioner has been met and

no useful purpose shall be served in continuing the proceedings

pertaining to FIR No.101/1997 P.S. Najafgarh under Section 379 IPC,

39/34 of Indian Electricity Act.

FIR was registered pursuant to a raid conducted at the

premises of the petitioner and the bill for the theft of electricity was

raised for Rs.1,087.11 paise. The amount has already been paid.

Considering the facts and circumstances, it will not serve any useful

purpose to continue the proceedings in FIR No.101/1997 P.S. Najafgarh

under Section 379 IPC, 39/34 of Indian Electricity Act. It shall also be

in the interest of justice to quash the FIR and proceedings.

Therefore, in the totality of facts and circumstances, FIR

No.101/1997 P.S. Najafgarh under Section 379 IPC, 39/34 of Indian

Electricity Act and all the proceedings emanating therefrom are

quashed.

The petition is disposed of.

Dasti.

July 23, 2008                                     ANIL KUMAR, J.
'Ravindra'