Shri Ravi Kant Choudhary vs State & Another
2008 Latest Caselaw 1521 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                        CRL.M.C.No.2335/2008

%                     Date of Decision: 02.09.2008

Shri Ravi Kant Choudhary                             .... Petitioner

                     Through Mr.Fanish K. Jain, Advocate

                                Versus

State & Another                                      .... Respondents

                     Through Mr.R.N. Vats, APP for the State.
                             Mr.Vishva Wadhwa, Advocate               for
                             respondent No.2/NDPL.
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.120/2008 under Section

135 of the Electricity Act read with Section 379 of Indian Penal Code

registered at Police Station Model Town. Learned counsel for

respondent No.2, on instructions, contends that the petitioner had

settled to pay an amount of Rs.2,99,400/- to the respondent No.2

under the Amnesty Scheme which amount has since been paid.

Learned counsel for the respondent No.2, on instructions, also contends

that no useful purpose shall be served in continuing the proceedings

pursuant to the said FIR.

In the circumstances, it is apparent that no useful purpose shall

be served in continuing the proceedings pursuant to the said FIR and it

shall also be in the interest of justice if the said FIR and all the

proceedings pursuant thereto or in connection thereof be quashed.

Learned Additional Public Prosecutor, Mr.Vats, also has no objection to

quashing of the above said FIR and all the proceedings emanating

therefrom, in the circumstances.

In the totality of facts and circumstances, the FIR No.120/2008

under Section 135 of the Electricity Act read with Section 379 of Indian

Penal Code registered at Police Station Model Town and all the

proceedings emanating therefrom are quashed against the petitioner.

The petition is disposed of.

Dasti.

September 02, 2008                          ANIL KUMAR, J.
'Dev'