RAJ KUMAR Vs. NORTH DELHI POWER LTD

JUDGEMENT

(1.) The present is an appeal under Section 397 of the Code of Criminal Procedure, 1973 (Cr.P.C.) praying as follows:-

(2.) Counsel appearing on behalf of the appellant as well as counsel appearing on behalf of the respondent state that they have arrived at an amicable resolution of the dispute that lead to the institution of the present case on the allegation of theft of electricity. A sum of Rs.11,000/- has been received on behalf of the respondent-North Delhi Power Limited in Court today towards full and final settlement of all their outstanding claims qua the appellant in the subject case.

(3.) Counsel appearing on behalf of the respondent-North Delhi Power Limited fairly does not oppose the appeal and has no objection if the appeal is accepted and disposed of as compounded.