1. The learned counsel appearing for the petitioners, on instructions of Assistant Engineer i.e. petitioner no. 2, makes a statement that, by 5 September, 2015 the new meter with electric supply will be supplied in agricultural field of Respondent no. 1 i.e. in Gut No. 258/1B at Bamkheda Shivar, Tq. Shahada, Dist. Nandurbar. The earlier electricity bills will be treated as ‘Zero’.
2. In the light of statement of the learned Advocate appearing for the petitioners, the learned counsel appearing for Respondent No. 1, on instructions of Respondent No. 1, submits that, the Respondent No. 1 has no objection, if the Petition is allowed and the proceedings in R.C.C. No. 4/2015 pending on the file of J.M.F.C. Shahada are quashed and set aside along with Crime No. 1/2015 under Sections 166, 167, 384, 420, 465, 468, 471, 477-A and 34 of I.P.C. r/w Section 66-D of Information Technology Act, 2002 registered with Sarangkheda Police Station, Dist. Nandurbar.
3. In the light of above, the proceedings in R.C.C. No. 4/2015 pending on the file of J.M.F.C. Shahada and Crime No. 1/2015 under Sections 166, 167, 384, 420, 465, 468, 471, 477-A and 34 of I.P.C. r/w Section 66-D of Information Technology Act, 2002 registered with Sarangkheda Police Station, Dist. Nandurbar are quashed and set aside. The Petition stands allowed in above terms.
4. The parties to act upon an authenticated copy of this order.
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