JASVINDER SINGH Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 73/99 of P.S. Naraina registered under Section 44 of the Indian Electricity Act read with Section 379 of Indian Penal Code pending in the Court of M.M., Delhi. Brief facts which are necessary to dispose of this petition are recapitulated as under: On 31.3.1999 some officials of the Delhi Vidyut Board (DVB) raided the premises of the petitioner, WZ-430 Village Naraina, and reported to the police about the theft of electricity against the petitioner. Delhi Vidyut Board lodged an FIR bearing No. 73/99 dated 31.3.1999 at P.S. Naraina under Section 44 of the Indian Electricity Act read with Section 379 of Indian Penal Code for the alleged theft of electricity by the petitioner.

(2.) The petitioner applied for an anticipatory bail and the learned ASJ was pleased to grant him anticipatory bail.

(3.) It is not disputed that the petitioner after the receipt of the impugned theft bill of Rs. 1,38,243.77 deposited the entire amount with the DVB. Learned Counsel for the petitioner submits that since the petitioner has now deposited the entire amount, therefore, the FIR filed against him be quashed.