NARESH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed for quashing of FIR No. 0721/2019 registered at PS Punjabi Bagh under Sec. 135 of the Electricity Act, 2003.

(2.) The FIR was lodged at the statement of Sh. K. C. Saini, Authorized Officer Asst. Manager Enforcement. In the FIR, it was alleged that on inspection it was found that the accused was indulging in direct theft of electricity supply from Bus Bar with two illegal red colour wire connected to premises wiring through which the whole load of the premises was running illegally.

(3.) Learned counsel for the respondent No.2 submits that BSES has now settled the matter and the entire civil liability has been cleared. Learned counsel submits that since civil liability has been cleared, the matter stands settled. The copy of the 'No Dues Certificate' being issued by the BSES has also been placed on record.