UMASHANKAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS is a petition for quashing of FIR No. 101/1997 P. S. Najafgarh under section 379 IPC, 39/34 of Indian Electricity Act.

(2.) LEARNED counsel for the petitioner contends that all the demands against the petitioner raised by respondent No. 2 have been paid and no amount is due. Learned counsel for respondent No. 2 accepts that the demand raised against the petitioner has been met and no useful purpose shall be served in continuing the proceedings pertaining to FIR No. 101/1997 P. S. Najafgarh under Section 379 ipc, 39/34 of Indian Electricity Act.

(3.) FIR was registered pursuant to a raid conducted at the premises of the petitioner and the bill for the theft of electricity was raised for rs. 1,087. 11 paise. The amount has already been paid. Considering the facts and circumstances, it will not serve any useful purpose to continue the proceedings in FIR No. 101/1997 P. S. Najafgarh under Section 379 IPC, 39/34 of Indian electricity Act. It shall also be in the interest of justice to quash the FIR and proceedings.