- (1.) Heard Sri S.K.Srivastava, lsearned counsel for the petitioner, Sri Gauri Shanker 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 13.2.2018, registered as Case Crime No.198 of 2018, under Section 135 Electricity Act (Amendment), 2003 Police Station-Kankerkhera, District-Meerut.
(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.;