Metenuo Kechu vs The State & Anr.
2018 Latest Caselaw 4705 Del

Citation : 2018 Latest Caselaw 4705 Del
Judgement Date : 9 August, 2018

Delhi High Court

Metenuo Kechu vs The State & Anr. on 9 August, 2018

$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                 Judgment delivered on:.09.08.2018

+     CRL.M.C.3834/2018
METENUO KECHU                                       ..... Petitioner
                         versus
THE STATE & ANR.                                    ..... Respondents

Advocates who appeared in this case:
For the Petitioner(s) : Ms.Rajni and Ms.Anvesh Dwivedi, Adv.

For the Respondent(s):   Mr.Sunil Fernades, Standing Counsel with
                         Mr.Arnav Vidyarthi, Adv. for R-2.
                         SI Ajit Singh, P.S.G.K-I.
                         Mr. Pradeep Baisoya, Asst.Manager, Legal,
                         BSES, RPL
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                            JUDGMENT

09.08.2018

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner seeks quashing of FIR No. 105 of 2017 under Section 135 of the Indian Electricity Act, 2003, Police Station Greater Kailash, New Delhi, based on a settlement.

2. The subject FIR was registered for theft of electricity consequent to an inspection. A direct theft bill of Rs. 3,69,243/- was raised. A final settlement was arrived at Rs. 1,50,000/-. The

petitioner has already deposited the entire amount and a No Dues Certificate dated 03.07.2018 has been issued.

3. Learned counsel appearing for respondent no. 2/BSES submits that since respondent no. 2 has received the entire settlement amount, respondent no. 2/BSES-RPL does not wish to press the present complaint against the petitioner any further.

4. In view of the fact that the disputes between the parties have been settled, continuation of criminal proceedings will be an exercise in futility and justice in the case demands that the dispute between the parties is put to an end and peace is restored; securing the ends of justice being the ultimate guiding factor. It would also be expedient to quash the subject FIR and the consequent proceedings emanating therefrom.

5. In view of the above, FIR No. 105 of 2017 under Section 135 of the Indian Electricity Act, 2003, Police Station Greater Kailash, New Delhi and the consequent proceedings emanating there from are quashed.

6. Order Dasti under the signatures of the Court Master.

SANJEEV SACHDEVA, J AUGUST 09, 2018 rk