GURDEEP SINGH Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No. 39/18 under Sections 379 of IPC and Section 135 of The Indian Electricity Act, 2003, registered at police station Jaitpur, Delhi is sought on the basis of 'No Dues Certificate' of 19th November, 2018 (Annexure P-3).

(2.) Mr. M.S.Oberoi, Additional Public Prosecutor for respondent-State and Mr. Deepak Pathak, Advocate for second respondent, accept notice. Learned counsel for second respondent submits that in view of 'No Dues Certificate' of 19th November, 2018 (Annexure P-3), there is no objection to quashing of this FIR.

(3.) Supreme Court in Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Vs. State of Gujarat, 2017 9 SCC 641 has reiterated the parameters for exercising inherent jurisdiction under Section 482 Cr.P.C. for quashing of FIR / criminal complaint, which are as under:-