Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOs.158-159 OF 2009
(Arising out of SLP(Crl.).637-639/09 CRLMP Nos.16878-16879 of 2008)
G. SATYANARAYANA ....APPELLANT(S)
VERSUS
M/S SAI SIVA LEAFIN PRIVATE LTD.& ANR. ....RESPONDENT(S)
O R D E R
Delay condoned. Leave granted.
Heard learned counsel for the parties.
Petitioner has moved an application seeking permission to compound the
offence in view of compromise entered into between the parties. It has been
submitted before us that the petitioner and the Respondent no.1/Complainant
entered into compromise and the petitioner has paid Rs.2,25,000/- to the
complainant to get withdrawal of all cases from the courts. The Respondent no.1 has
agreed and signed the compromise petition. That being so, we feel that in view of the
settlement arrived at between the parties, it would be appropriate to set aside the
impugned orders and quash the proceedings, if any. The appeal is disposed of
accordingly.
.......................J.
(TARUN CHATTERJEE)
.......................J.
(H.L. DATTU)
NEW DELHI;
JANUARY 23, 2009.