Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No.6 OF 2009
(Arising out of SLP(Crl.) No. 1676/2008)
MRS. MONIKA & ORS. ... Ap
pellant(s)
Versus
STATE OF HARYANA ... Re
spondent(s)
ORDER
Leave granted.
A counter affidavit has been filed on behalf of the respondent, State of
Haryana, which indicates that the appellants were not involved in the commission of
the offence, and no chargesheet has been submitted against them. Accordingly,
nothing remains in the appeal and the same is disposed of having regard to the
above.
...................J.
(ALTAMAS KABIR)
...................J.
(CYRIAC JOSEPH)
New Delhi,
January 06, 2009.