ASHOK MALHOTRA Vs. STATE

JUDGEMENT

(1.) This petition is filled for quashing of FIR No. 256/2002 registered at Police Station Mehrauli, under Section 39/44 of Indian Electricity Act and Section 379 of Indian Penal Code.

(2.) Petitioner submits that the entire bill as raised by the BSES Respondent No. 2 on account of theft has been deposited. Counsel for the Respondent-BSES has confirmed the receipt of payment. It is prayed that no useful purpose will be served in continuing the criminal proceedings. The petition has not been opposed by learned counsel for Respondent No.2.

(3.) I have gone through the FIR. The Petitioner has indulged in stealing electricity. The offence committed by the petitioner has resulted in expenditure of the public exchequer during investigation and precious time of the Court has also been wasted.