Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 1466-1467 OF 2011
ARISING OUT OF
SLP(CRL) NOS. 5542-5543 OF 2011
ARISING OUT OF
CRIMINAL MISCELLANEOUS PETITION NOS. 10574-10575 OF 2011
MANJIT SINGH ..... APPELLANT
VERSUS
SATISH KUMAR JINDAL ..... RESPONDENT
O R D E R
1. Delay condoned.
2. Leave granted.
3. The parties have filed an application stating therein
that the dispute has been compromised inasmuch that the
amount due from the appellant has been paid to the
respondent.
4. We, accordingly, feel that the ends of justice have
been satisfied. The judgment of the High Court, is
accordingly, reversed. The appeals are allowed. The
appellant is acquitted and may be released forth with if
not wanted in connection with any other case.
....................J
[HARJIT SINGH BEDI]
....................J
[GYAN SUDHA MISRA]
NEW DELHI
JULY 25, 2011.