ANIL KATYAL Vs. STATE & ANR.

JUDGEMENT

(1.) W.P. (Crl.) 2132 of 2005 and Crl.M. No. 6346 of 2006 In this writ petition, the petitioner prays for issuance of an order/direction/writ for quashing of FIR No. 103/99 lodged against the petitioner at Police Station Khajuri Khas, under Sec. 39/44 of the Indian Electricity Act read with Sec. 379 of the Indian Penal Code, pending in the Court of Shri B.S. Chumbak, M.M., Karkardooma Courts, Delhi in the light of the settlement arrived at between the parties.

(2.) On the basis of Inspection Report dated 10th March, 1999, an electricity theft bill was raised against the petitioner by the respondent No. 2BSES amounting to Rs. 92,864.00 (Rupees Ninety Two Thousand Eight Hundred Sixty Four only). The petitioner filed a civil suit hearing Suit No. S-287/99, which has since been withdrawn as per the settlement order passed by the Parmanent Lok Adalat No. 1 on 24th May, 2005, copy whereof has been annexed to the present petition as Annexure-A. The same reads as under : Parmanent Lok Adalat-1

(3.) The petitioner submits that a bare perusal of the aforementioned order of the Lok Adalat clearly shows that the petitioner has settled his dues with the respondent No. 2 and a copy of the settled bill is enclosed with the present petition as Annexure-'B'. It is asserted that there are no dues left against the petitioner.