Warisha Zeb & Ors vs The State (Govt. Of Nct, Delhi) & ...
2020 Latest Caselaw 1334 Del

$~52
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                  Date of decision: 27.02.2020
+      CRL.M.C. 1098/2020
       WARISHA ZEB & ORS                                   ..... Petitioners
                          Through        Mr.Khalil A. Ansari, Adv. with Md.
                                         Akhtar, Adv. with petitioners in
                                         person.

                          versus

       THE STATE (GOVT. OF NCT, DELHI) & ANR ..... Respondents
                     Through   Mr. Izhar Ahmad, APP for State.
                               Ms.Priyanka Tomar, Adv. for R-2.
                               SI Dinesh Kumar, HC Giriraj PS
                               Jamia Nagar.
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          JUDGMENT

(ORAL) CRL.M.A.4329/2020

1. Allowed, subject to all just exceptions.

2. The application is disposed of.

CRL.M.C.1098/2020

3. Vide the present petition, the petitioners seek direction thereby for

quashing of FIR No.100/2019, dated 24.05.2019 registered at Police Station

Jamia Nagar 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 the parties have settled

their disputes amicably before Permanent Lok Adalat on 01.08.2019 and

respondent no.2 has no objection if the present petition is allowed.

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

respondent no. 2 and respondent no.2 has issued no objection certificate,

therefore, this Court is inclined to quash the concerned FIR as no useful

purpose would be served in prosecuting the petitioners any further.

8. For the reasons afore-recorded, FIR No.100/2019, dated 24.05.2019

registered at Police Station Jamia Nagar for the offence punishable under

Section 135 of The Electricity Act, 2003 and consequent proceedings

therefrom are hereby quashed.

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

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 27, 2020/ab