Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 640 OF 2011
IN
SPECIAL LEAVE PETITION (CRL) NO. 88 OF 2011
KAMAL SINGH ..... APPELLANT
VERSUS
YASHWANT ..... RESPONDENT
O R D E R
1. The respondent has been served but has not put in
appearance. Leave granted.
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2. Pursuant to the orders of this Court dated 6
`
January, 2011, the appellant has deposited a sum of
1.5 lakhs in all before the trial court making a total
`
of 2 lakhs payable to the complainant. As the
complainant has not put in appearance, we direct that
the aforesaid amount be remitted to him by the Court by
way of a demand draft drawn in his favour within two
months from today.
In this view of the matter, we allow the appeal
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and set aside the impugned order dated 3 August, 2009.
........................J
[HARJIT SINGH BEDI]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
FEBRUARY 28, 2011.