BHRAM SINGH Vs. STATE & ANR

JUDGEMENT

(1.) Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.40/2013 registered at Police Station Fathepur Beri, New Delhi for the offences punishable under Sections 135 of the Electricity Act, 2003 and the consequential proceedings emanating therefrom against him.

(2.) Learned counsel appearing on behalf of the petitioner submits that the matter has been settled between the petitioner and respondent No.2. The petitioner has agreed to pay an amount of Rs.41,826/- which is the remaining amount.

(3.) Learned counsel appearing on behalf of respondent No.2 submits that if the petitioner pays the said amount to respondent No.2, the respondent No.2 shall issue the no objection certificate thereto and in view of above, respondent No.2 has no objection, if the present petition is allowed.