AMIT KUMAR Vs. STATE OF PUNJAB
LAWS(P&H)-2021-1-212
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 19,2021

AMIT KUMAR Appellant
VERSUS
STATE OF PUNJAB Respondents




JUDGEMENT

ARUN KUMAR TYAGI,J. - (1.)(The case has been taken up for hearing through video conferencing.)
(2.)Petitioner-Amit Kumar has filed the above-said petitions under Section 482 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C) for quashing of the following FIRs with all consequential proceedings arising therefrom in view of the compromise dated 23.12.2020 (Annexure P-3) effected with respondent No.2-Punjab State Power Corporation Limited :- JUDGEMENT_212_LAWS(P&H)1_2021_1.html
(3.)The above-said FIRs were registered against the petitioner on written complaints made by Assistant Executive Engineer, PSPCL, Model Town, Ludhiana regarding theft of electricity by the petitioner. The petitioner filed petitions for grant of anticipatory bail and during pendency of the petitions for grant of anticipatory bail the matter was referred to Mediation and Conciliation Center of this Court. The mediation was successful and with the efforts of the Mediator, the parties compromised the matter in terms of settlement/compromise (Annexure P-3).


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