SANJAY SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C. seeks quashing of FIR No.165/2012 registered under Section 379 IPC read with Section 135 of the Indian Electricity Act (Amend) 2003 at police station Jaitpur on 18.05.2012, on the ground that the matter has been amicably settled between the parties.

(2.) ISSUE notice. Mr. P.K. Mishra, Additional Public Prosecutor for the State, and Mr. Raghav Chadha, Advocate for respondent No.2 / BSES Rajdhani Power Ltd., enter appearance and accept notice.

(3.) IT is stated that after the aforesaid FIR came to be lodged, the petitioner has since deposited the entire amount as raised by the second respondent in terms of the relevant Assessment Bill for theft (direct theft), and that there are now no dues claimed by the second respondent in terms of the relevant Act and Rules.