SANJEEV MAKKAR Vs. D.P. SINGH

JUDGEMENT

(1.) BY way of this petition filed under Section 482 Cr.P.C., the petitioner seeks quashing of FIR No. 472/96, registered at P.S. Okhla Industrial Area, Phase-I, Delhi. 1. Counsel for the petitioner submits that the entire payment of Rs. 5,64,620/- pertaining to theft bill has already been made by the petitioner. Counsel thus submits that now no disputes survive between the parties. Counsel for the respondent acknowledges the fact of payment having been made by the petitioner. He also states that all inter se disputes between the parties arising out of the said dues stand resolved.

(2.) THE present FIR No. 472/96, under Section 39,43 of the Indian Electricity Act r/w Section 379 IPC, registered at P.S. Okhla Industrial Area, Delhi was lodged with regard to the theft of electricity. Since the entire payment towards the theft bill has been made by the petitioner, therefore, I am of the view that no useful purpose would be served in keeping the said FIR and the proceedings arising therefrom unnecessarily alive any further against the petitioner. Consequently, the FIR No. 472/96, registered at P.S. Okhla Industrial Area, Phase-I, Delhi and the criminal proceedings arising therefrom are hereby quashed. With these directions, the petition stands disposed of. Dasti. Petition disposed of.