Inder Pal Singh & Ors vs State & Anr
2011 Latest Caselaw 6112 Del

$~27
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+              +    CRL.M.C. 3982/2011

%              Judgment delivered on: 13th December, 2011


       INDER PAL SINGH & ORS                   ..... Petitioner
                     Through : Mr.Sunil Sethi, Adv

                    versus


       STATE & ANR                      ..... Respondent
                             Through: Mr. Navin Sharma, APP for
                             State/R-1.
                             Mr. Samrat Nigam, Adv. for R-2.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

1. Vide the instant petition petitioner has sought to quash the FIR No. 379/98 registered at PS-Ambedkar Nagar, U/s. 379 Indian Penal Code, 1860 and Under Section 39/44 of Indian Electricity Act and emanating proceedings thereto.

2. Vide order dated 01.12.2011, respondent no. 2 has sought time to verify the payment being made by the petitioner to his client.

3. Mr. Samrat Nigam, Ld. Counsel for respondent no. 2 has verified the factum of the petition and submitted that respondent no. 2 has received the entire amount. Therefore, no issue is pending with the

petitioner and if the present FIR and emanating proceedings thereto is quashed, respondent no. 2 has no objection.

4. Keeping the statement of ld. Counsel for the Respondent no. 2 into view, I quash the FIR no. 379/98 of PS-Ambedkar Nagar with emanating proceedings thereto.

5. Crl. M.C. 3982/2011 is accordingly allowed on the above terms.

6. Dasti.

SURESH KAIT, J

DECEMBER 13, 2011 jg