Full Judgment Text
Crl.A. No. of 2011 @ SLP(Crl) 2094 of 2011
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1612 OF 2011
ARISING OUT OF SLP(CRL) NO. 2094 OF 2011
RAM SAWRUP .... APPELLANT
VERSUS
STATE OF HARYANA & ANR. .... RESPONDENTS
O R D E R
1. Leave granted.
2. The respondent-complainant has been served but
has not put in appearance.
3. The learned counsel for the appellant has drawn
our attention to Annexures P6 and P7 to contend that
the amount due to the complainant had been received by
him and that he would have no objection if the
complaint was dismissed. The High Court has, however,
by the impugned order, declined to accept the
compromise in the light of the fact that it had been
entered into after the order had already been made by
the High Court. Be that as it may, as of today
nothing is due to the complainant from the appellant.
Crl.A. No. of 2011 @ SLP(Crl) 2094 of 2011
2
4. We, accordingly, feel that the ends of justice
would be met if the proceedings against the appellant
are quashed, the High Court order is set aside, and
the appellant is acquitted.
5. The appeal stands disposed of in the above
terms.
.......................J
[HARJIT SINGH BEDI]
.......................J
[GYAN SUDHA MISRA]
NEW DELHI
AUGUST 05, 2011.