SHABANA Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No.542/2015, under Section 379 of IPC read with Section 135 of The Electricity Act, 2003 registered at police station Jamia Nagar, Delhi is sought in this petition on the basis of No Dues Certificate of 6th July, 2015 (Annexure P-2) issued by respondent No.2- complainant/first-informant of the FIR in question. Notice.

(2.) Ms. Nishi Jain, Additional Public Prosecutor for respondent-State accepts notice.

(3.) Ms. Mithu Jain, Advocate, appears on behalf of respondent No.2 and submits that the subject matter of this FIR stands amicably resolved between the parties and No Dues Certificate has been already issued by respondent No.2-complainant/first-informant of the FIR in question and so, the proceedings arising out of the FIR in question be brought to an end.