Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1482 OF 2011
ARISING OUT OF SLP (CRL.) NO. 6876 OF 2010
SHIV KALI & ORS. ..... APPELLANTS
VERSUS
STATE OF U.P. & ORS. ..... RESPONDENTS
O R D E R
1. Leave granted.
2. We have heard learned counsel for the parties.
3. We see from the record that the parties have
compromised their dispute and no further dispute remains
to be sorted out. Respondent No. 2 has also been served
but though the counsel has filed vakalatnama he is not
present in person today when the matter was taken up.
4. In this view of the matter, we allow this appeal,
set aside the order of the High Court and direct the
Magistrate hearing the complaint case out of which the
present proceedings arise to examine the merits of the
case and pass appropriate orders uninfluenced by the
orders passed by this Court.
..................J
[HARJIT SINGH BEDI]
...................J
[GYAN SUDHA MISRA]
NEW DELHI
JULY 22, 2011.