SATPAL MANCHANDA Vs. STATE

JUDGEMENT

(1.) THIS is a petition for quashing of FIR No. 406/1999 under Sections 39/44 of Indian Electricity Act, 1910 and Section 379 of Indian Penal Code. The learned counsel for the respondent No. 2, Mr. J. S. Lamba on instructions states that the amount demanded from the petitioner has since been paid and consequently, it is contended that no useful purpose shall be served in continuing the proceedings pursuant to the said FIR. It is also stated that it shall be in the interest of justice if the said FIR in the present facts and circumstances is quashed. Mr. Vats, learned counsel for the State also has no objection to quashing of FIR against the petitioner.

(2.) CONSEQUENTLY, in the totality of facts and circumstances, FIR No. 406/1999 under Sections 39/44 of Indian Electricity Act, 1910 and Section 379 of Indian penal Code and all the proceedings emanating therefrom against the petitioner are quashed. The petition is disposed of.