RAJESH KUMAR ALIAS BABLI Vs. STATE OF DELHI

JUDGEMENT

(1.) SSUE notice to the respondent. Mr. Vats and Mr. Gupta accept notices on b ehalf of respondent No. 1 and respondent No. 2 respectively. Learned counsel for the petitioner states that the amount of the assessed bill of Rs. 12,833/- has been deposited by the petitioner with respondent No. 2. Learned counsel for respondent No. 2 states that the amount of the disputed bill has since been deposited and he has instruction not to oppose the prayer of the petitioner for quashing of the FIR No. 660/2001under Sections 39, 44 of Indian Electricity Act read with Section 379 of IPC. Learned counsel for the parties states that it shall also be in the interest of justice if the said fir is quashed. Consequently, in the totality of facts and circumstances the FIR No. 660/2001under Sections 39 and 44 of Indian Electricity Act read with Section 379 of IPC and all the proceedings emanating therefrom are quashed. The petition is disposed of.