PARAMJEET Vs. STATE OF NCT DELHI & ORS

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeks quashing of FIR No.50/2013 registered under Section 135 of the Indian Electricity (Amend) Act, 2003 and Section 379 IPC at police station Govind Puri, on the ground that the matter has been settled between the parties.

(2.) Issue notice.

(3.) It is stated that the charge sheet has been filed in the matter, however, the petitioner has since made a complete payment of the assessment bill in terms of the relevant bill dated 04.12.2012, and consequently, the complainant is no longer interested in pursuing the matter.