- (1.) Heard Sri R.C.Agrahari, learned counsel for the petitioner, Sri S.K. Yadav, learned Counsel for the Power Corporation, Sri N.K.Verma, learned A.G.A. for the State and perused the record.
(2.) This writ petition has been filed by the petitioner with a prayer to quash the FIR dated 30.3.2018, registered as Case Crime No.419 of 2018, under Section 135 Electricity Act (Amendment), 2003 Police Station-Chakeri,District Kanpur Nagar.
(3.) Learned counsel for the petitioner contended that there has been some dispute between the petitioner and the Power Corporation with respect to electricity settlement dues for which the present proceeding has been filed by the Power Corporation for a malicious prosecution. The offence is compoundable and the petitioner is ready to settle the dispute.;