Seema Kumari vs State & Anr
2019 Latest Caselaw 4596 Del

$~50
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                Date of decision: 25.09.2019
+     CRL.M.C. 4859/2019
      SEEMA KUMARI                                      ..... Petitioner
                         Through:       Ms. Akanksha Chaudhary, Adv.
                         versus
      STATE & ANR                                         ..... Respondents
                         Through:       Mr.Panna Lal Sharma, APP for State
                                        with SI Jay Kishan, PS - Saket
                                        Mr. Sunil Fernandes, Standing
                                        Counsel for BSES with Ms. Anju
                                        Thomas, Adv. for BSES/R-2
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                         J U D G M E N T (ORAL)

CRL.M.A. 36807/2019

1. Allowed, subject to all just exceptions.

2. The application is disposed of.

CRL.M.C. 4859/2019

3. Vide the present petition, the petitioner seeks direction thereby for

quashing of FIR No. 331/2019, dated 12.08.2019 registered at Police Station

- Saket, for the offence punishable under Section 135 of The Electricity

Act, 2003 and consequent proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and counsel for the

respondent no. 2 and with the consent of the counsel for the parties, the

present petition is taken up for final disposal.

6. The present petition is filed on the ground that no objection has

already been issued by respondent no.2 company subsequent to full and final

settlement vide payment of ₹2,010/- by the petitioner as reflected in bill

dated 29.08.2019 and respondent no. 2 has no objection if the present

petition is allowed.

7. Since the settlement amount has been paid by the petitioner to

respondent no. 2 and respondent no.2 has issued a no objection, therefore,

this Court is inclined to quash the concerned FIR as no useful purpose would

be served in prosecuting the petitioner any further.

8. For the reasons afore-recorded, the FIR No. 331/2019, dated

12.08.2019 registered at Police Station - Saket instituted for the offence

punishable under Section 135 of The Electricity Act, 2003 and consequent

proceedings therefrom are quashed.

9. Accordingly, the petition is allowed and disposed of.

10. Order dasti, under signatures of the Court Master.

(SURESH KUMAR KAIT) JUDGE

SEPTEMBER 25, 2019/PB