Narayan Singh vs Bses Rajdhani Power Ltd.
2013 Latest Caselaw 3912 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                  DECIDED ON : 3rd September, 2013

+                        CRL.A. 311/2012
      NARAYAN SINGH
                                                             ..... Appellant
                         Through : Mr.Gautam Panjwani with Mr.Rahul
                                   Malik, Advocates.

                         versus

      BSES RAJDHANI POWER LTD.
                                                           ..... Respondent
                         Through : Mr.Deepak Pathak, Advocate.

CORAM:
MR. JUSTICE S.P.GARG

S.P.GARG, J. (ORAL)

1. Narayan Singh (the present appellant) was convicted under Section 135 Electricity Act, 2003 in Complaint Case No.304/11/06 by a judgment dated 18.01.2012 of learned Additional Sessions Judge, Special Electricity Court, Dwarka. By an order dated 23.01.2012, he was sentenced to pay fine of `3,00,025/- and in default of payment of fine to undergo SI for five months. Civil liability was assessed as `2,00,017/-. Narayan Singh challenged the conviction and sentence before this Court in appeal. The appeal was admitted for hearing. The sentence was suspended subject to his

depositing the fine amount within a period of one month.

2. During the course of proceedings the matter was referred to Mediation to enable the parties to arrive at settlement. It is informed that the matter has since been settled between the parties and the respondent- company has got the dues. The respondent has no objection to dispose of the appeal as settled/compounded. Settlement Agreement dated 25.07.2012 was executed before the Delhi High Court Mediation and Conciliation Centre between the parties. The terms and conditions of the settlement have been complied with. The offence stands compounded. The respondent has got all the charges agreed to be payable by the appellant in the said settlement. Since the offence has been compounded, the appeal filed by the appellant is accepted. The judgment and sentence are set aside and the appellant is acquitted of all the charges.

3. The appeal stands disposed of in the above terms.

(S.P.GARG) JUDGE SEPTEMBER 03, 2013 sa