Full Judgment Text
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
th
% Date of Decision: 12 February, 2026
+ CRL.M.C. 1214/2026 & CRL.M.A. 4898/2026
FAHAD
.....Petitioner
Through: Mr. Kshitiz Mahipal and Ms. Khairun
Nisa, Advocates.
versus
BSES YAMUNA POWER LIMITED
.....Respondent
Through: Mr. Divyam Nandrajog, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioner is facing prosecution in relation to one complaint filed under
Section 135 of Indian Electricity Act, 2003.
2. The parties were earlier referred to Mediation but the same was not
successful, and when further hearing took place, there was no presence from
the side of the accused which resulted in issuance of NBWs against the
accused vide order dated 10.11.2025.
3. The accused filed an application seeking cancellation of such warrants
submitting that he could not come as he was to take care of his ailing mother.
Fact, however, remains that the learned Trial Court has dismissed his such
application and has directed him to surrender.
4. It is in this abovesaid backdrop that the present petition has been filed
under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023.
5. Learned counsel for respondent-BSES Yamuna Power Limited appears
on advance notice.
Signature Not Verified
CRL.M.C. 1214/2026 1
Signed By:SONIA
THAPLIYAL
Signing Date:12.02.2026
18:41:29
6. During the course of arguments, learned counsel for the petitioner
submitted that the next date of hearing before the learned Trial Court is
23.02.2026 and he would appear before the learned Trial Court and would
also bring a draft of Rs.44,675/- in the name of respondent herein. He submits
that above is the outstanding amount as per the last generated bill i.e. bill
generated on 26.12.2025. He states that on earlier occasions, he went to BSES
office to deposit amount, but same was not accepted.
7. Learned counsel for respondent submits that though he has no
instructions with respect to actual outstanding amount in the matter, he would
have no objection if the NBWs are re-called, while directing petitioner to
comply with the abovesaid undertaking.
8. In view of the above, present petition is disposed of with the direction
that the NBWs issued against the petitioner would remain in abeyance. On the
next date of hearing i.e. 23.02.2026, the petitioner would appear before the
learned Trial Court and bring along a draft of the abovesaid outstanding
amount.
9. Learned Trial Court is also requested to refer the matter afresh to
Mediation as both the counsel submitted that there is every possibility of
amicable settlement in the matter.
10. The petition stands disposed of in aforesaid terms.
11. The pending application also stands disposed of in aforesaid terms.
12. A copy of this order be given dasti under the signatures of Court
Master.
(MANOJ JAIN)
JUDGE
FEBRUARY 12, 2026/ss/sa
Signature Not Verified
CRL.M.C. 1214/2026 2
Signed By:SONIA
THAPLIYAL
Signing Date:12.02.2026
18:41:29