Delhi District Court
C.C. No. 443/14, Bses Ypl vs . Rsa Devi Page 1 Of 3 on 8 December, 2015
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IN THE COURT OF SUNIL RANA : ADDITIONAL SESSIONS
JUDGE, SPECIAL ELECTRICITY COURT, EAST DISTT.,
KARKARDOOMA COURTS, DELHI
COMPLAINT CASE NO. 443/14
P.S. MANDAWALI, DELHI
U/S 135/138 OF THE ELECTRICITY ACT, 2003
CASE I.D. NO. 02402R0135322014
B.S.E.S. YAMUNA POWER LIMITED,
HAVING ITS REGISTERED OFFICE AT
SHAKTI KIRAN BUILDING,
KARKARDOOMA, DELHI32,
THROUGH ITS AUTHORISED OFFICER,
SH. JITENDER SHANKAR.
........ COMPLAINANT COMPANY
VERSUS
RSA DEVI,
R/O D132, GANESH NAGAR,
PANDAV NAGAR COMPLEX,
DELHI110092. .......... ACCUSED
DATE OF INSTITUTION OF THE CASE :08.05.2014
DATE ON WHICH JUDGMENT WAS RESERVED :08.12.2015
DATE OF PASSING OF JUDGMENT :08.12.2015
JUDGMENT :
C.C. NO. 443/14, BSES YPL VS. RSA DEVI page 1 of 3 2
1. A fresh complaint was filed before this court on 08.05.2014 in this case against accused Rsa Devi for offences punishable U/s 135/138 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. M.M.S.Pachauri 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 Rsa Devi for the offences punishable U/s 135 &138 of the Electricity Act, 2003 and accordingly 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. of the complainant company before this court today i.e on 08.12.2015 that accused has settled the dispute with the complainant company by making payment of the entire settled amount and as such this case be disposed of today as fully and finally settled amicably C.C. NO. 443/14, BSES YPL VS. RSA DEVI page 2 of 3 3 between both the parties. He has also filed No Dues Certificate today regarding payment of entire settled amount to the complainant company by the accused.
5. Statement of Sh. Mukesh Sharma, A.R. of the complainant company was recorded today separately regarding the settlement.
6. In view of the amicable settlement arrived at between the parties, there is no need now to proceed further in this case against the accused. Hence, accused Rsa Devi is hereby acquitted in this case. Her bail bond and surety bond, if any, are discharged / cancelled. Judicial file be consigned to the record room as per rules after necessary compliance. ANNOUNCED IN THE OPEN COURT TODAY ON 08th DECEMBER, 2015 ( SUNIL RANA ) ASJ/ SPECIAL ELECTRICITY COURT EAST DISTT./ KKD COURTS/DELHI C.C. NO. 443/14, BSES YPL VS. RSA DEVI page 3 of 3