- (1.) Heard Sri M.K.Yadav, learned counsel for petitioner,Sri Gauri Shanker Yadav, learned counsel appearing for Power Corporation, Sri A.K.Sand, learned AGA for State.
(2.) This writ petition has been filed with a prayer to quash the impugned F.I.R. dated 8.3.2018, registered as Case Crime No.238 of 2018, under Sections 138 (1) (b) of Electricity Act, Police Station-Mohammadabad,District Fatehgarh.
(3.) It is submitted by learned counsel for the petitioner that there has been some dispute between the petitioner and the Electricity Department with respect to electricity settlement dues for which the present proceeding has been filed by the Electricity Department for a malicious prosecution. The petitioner undertakes to clear all the electricity dues of the disputed bills.;