Delhi High Court
Jasvinder Singh Sethi & Anr vs The State (Nct Of Delhi) & Anr on 12 August, 2025
$~78
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 12.08.2025
+ CRL.M.C. 3023/2025 & CRL.M.A. 13418/2025 (exemption)
JASVINDER SINGH SETHI & ANR. .....Petitioners
Through: Mr. Parmesh Bali, Mr. Saurabh
Bali, Mr. Gagan Garg and Mr.
Akshat Rohani, Advs.
versus
THE STATE (NCT OF DELHI) & ANR. .....Respondents
Through: Mr. Hitesh Vali, APP for the
State with SI Manisha,
P.S.Punjabi Bagh.
Mr. Divyansh Tiwari, Adv.
with Mr. Pradeep Baisoya, AR
of R-2.
CORAM:
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT(ORAL)
RAVINDER DUDEJA, J.
1. The present petition has been filed under section 528 BNSS
seeking the quashing of the FIR NO. 86/2019 Under Sections 135 of
the Electricity Act registered at P.S. Punjabi Bagh and all the
proceedings emanating therefrom.
2. BSES Rajdhani Power Ltd. alleged that on 09.01.2019, the
accused were found stealing electricity at their West Punjabi Bagh
premises using illegal wiring without a meter, leading to a ₹5,04,376
assessment and registration of an FIR under Section 135 of the
Electricity Act, 2003. A chargesheet under the same sections was filed.
3. Learned counsel for the petitioners submits that during the
pendency of the proceedings before the trial court, the parties have
amicably settled their disputes for a sum of Rs.60,000/-. Copy of the
order dated 02.05.2024 is annexed as Annexure D. It is further
submitted that petitioners have since deposited Rs.60,000/- and 'No
Dues' certificate has been issued which is Annexure-C.
4. Petitioners are physically present before the Court. They have
been identified by their respective counsels as well as by the
Investigating Officer SI Manisha from PS Punjabi Bagh.
5. Mr. Divyansh Tiwari, learned counsel appearing for respondent
no.2 confirms that parties have amicably settled their disputes and in
terms of settlement, petitioners have deposited Rs. 60,000/- and there
is no dues against the present petitioners and, therefore, respondent
no.2 has no objection if the FIR No. 86/2019 Under Sections 135 of
the Electricity Act registered at P.S. Punjabi Bagh is quashed against
the Petitioners.
6. In view of the settlement between the parties, learned
Additional PP appearing for the State, also has no objection if the
present FIR NO. 86/2019 Under Sections 135 of the Electricity Act
registered at P.S. Punjabi Bagh is quashed.
7. In Gian Singh vs State of Punjab (2012) 10 SCC 303, Supreme
Court has recognized the need of amicable resolution of disputes by
observing as under:-
"61. In other words, the High Court must consider whether it would be
unfair or contrary to the interest of justice to continue with the criminal
proceedings or continuation of criminal proceedings would tantamount
to abuse of process of law despite settlement and compromise between
the victim and the wrongdoer and whether to secure the ends of justice,
it is appropriate that criminal case is put to an end and if the answer to
the above question(s) is in the affirmative, the High Court shall be well
within its jurisdiction to quash the criminal proceedings."
8. In view of the aforesaid circumstances and the fact that
parties have put a quietus to the dispute, no useful purpose will
be served in continuing with the present FIR NO. 86/2019
Under Sections 135 of the Electricity Act registered at P.S.
Punjabi Bagh and all the other consequential proceeding
emanating therefrom.
9. In the interest of justice, the petition is allowed, and FIR
NO. 86/2019 Under Sections 135 of the Electricity Act
registered at P.S. Punjabi Bagh and all the other consequential
proceeding emanating therefrom is hereby quashed.
10. Petition is allowed and disposed of accordingly.
11. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
AUGUST 12, 2025/na
