PARMESHWARI Vs. STATE

JUDGEMENT

(1.) Exemption, as prayed for, is allowed, subject to all just exceptions.

(2.) THIS petition under Section 482 Cr.P.C. has been filed seeking quashing of FIR No. 260/2013 dated 17.06.2013 registered under Section 135 of the Indian Electricity Act, at police station Neb Sarai and all proceedings emanating therefrom, on the ground that the matter has been amicably settled and the entire payment with respect to the claim of the electricity company has been made. Issue notice.

(3.) COUNSEL for the respondent company affirms the aforesaid fact and states that she has no objection to the impugned FIR No. 260/2013, and all proceedings emanating therefrom, being quashed since the matter has been amicably settled between the parties.