Delhi District Court
Complainant Company vs Nasira Begum on 10 February, 2017
1
IN THE COURT OF SUNIL RANA : ADDITIONAL SESSIONS
JUDGE, SPECIAL ELECTRICITY COURT, EAST DISTT.,
KARKARDOOMA COURTS, DELHI
COMPLAINT CASE NO. 108/16
U/S 135/138 OF THE ELECTRICITY ACT, 2003
CASE I.D. NO. 02402R0019352016
B.S.E.S. YAMUNA POWER LIMITED,
HAVING ITS REGISTERED OFFICE AT
SHAKTI KIRAN BUILDING,
KARKARDOOMA, DELHI32.
THROUGH ITS AUTHORIZED REPRESENTATIVE
SH. MUKESH SHARMA
........ COMPLAINANT COMPANY
VERSUS
NASIRA BEGUM,
R/O; D594/3, KH. NO. 16,
BULAND MASJID, SHASTRI PARK,
(ADD JOINING LHS CA NO. 101317034)
DELHI110053.
.......... ACCUSED
DATE OF INSTITUTION OF THE CASE :23.02.2016
DATE ON WHICH JUDGMENT WAS RESERVED :10.02.2017
DATE OF PASSING OF JUDGMENT :10.02.2017
JUDGMENT :
1.A fresh complaint was filed in this case against accused before this page 1 of 3 2 court on 23.02.2016 for offence punishable U/s 135 of the Electricity Act, 2003 for taking action against the accused as per law.
2. In presummoning evidence, CW1 Sh. Mukesh Sharma and CW2 Sh. Mohit Sharma examined themselves and thereafter the remaining presummoning evidence of the complainant company was closed.
3. After perusal of the complaint and other documents relied upon in support of the complaint supported with evidence of CW1 & CW2 respectively, a cognizance was taken against accused for the offence punishable U/s 135 of the Electricity Act, 2003 and the accused was directed to appear before this court to face the trial of this case.
4. It was stated by Sh. Mukesh Sharma, A.R. the complainant company before this court today that matter has been amicably settled between the parties through Lok Adalat held on 10.12.2016 as per terms and conditions contained in the order of concerned Lok Adalat and as such he wanted to withdraw this case against the accused.
5. Statement of Sh. Mukesh Sharma, A.R. of the complainant company was recorded today separately regarding the settlement to the above effect.
6. In view of the amicable settlement arrived at between the parties page 2 of 3 3 and in view of the above mentioned statement of Sh. Mukesh Sharma, A.R. of the complainant company, there is no need now to proceed further in this case against the accused and the matter is hereby dismissed as settled giving liberty to the complainant company to file execution petition against the accused in future for recovery of settled amount, if the accused makes default in payment of the same in future, if any. With this order, accused is hereby acquitted in this case. His bail bond and surety bond, if any, is discharged / cancelled. Judicial file be consigned to the record room as per rules after necessary compliance.
ANNOUNCED IN THE OPEN COURT (SUNIL RANA ) th TODAY ON 10 FEBRUARY, 2017 ASJ/ SPECIAL ELECTRICITY COURT EAST DISTT./ KKD COURTS/DELHI page 3 of 3