SABINA,J. - (1.) Petitioner has filed this petition under section 482 Code of Criminal Procedure, 1973 for quashing of the First Information Report No. 547/2017 registered at Police Station A.P.T., Behror, Distt. Alwar for offence under section 135 of the Electricity Act, 2003.
(2.) Learned counsel for the petitioner has submitted that petitioner has deposited the amount in question with the Department. In this regard, learned counsel has placed reliance on the receipts Annexure-3.
(3.) Learned counsel for the Nigam has failed to contovert the submissions made by the learned counsel for the petitioner.;