Full Judgment Text
CRL.A. No 2076/2010 @ SLP(Crl) 6823 of 2010
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 2076 OF 2010
[ARISING OUT OF SLP (CRL.) NO. 6823 OF 2010]
SIDDHARTH JAIN .. APPELLANT(S)
vs.
STATE OF HARYANA & ANR. .. RESPONDENT(S)
O R D E R
1. Leave granted.
2. The State has been served but is not represented.
3. Learned counsel for the appellant and the
complainant present before us agree that the sum of Rs.
3.75 lakhs which had been deposited by the appellant in
this Court be paid to the complainant. It is further
agreed that interest at the rate of six per cent per annum
from the date of issuance of the cheque till the date of
deposit in this Court shall also be paid to the
petitioner-complainant within one month.
CRL.A. No 2076/2010 @ SLP(Crl) 6823 of 2010
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4. In this view of the matter, we, accordingly, quash
th
FIR NO. 246 dated 11 August, 2009, DLF Police Station,
Gurgaon.
5. Appeal stands disposed of in the aforesaid terms.
.......................J.
(HARJIT SINGH BEDI)
.......................J.
(CHANDRAMAULI KR. PRASAD)
New Delhi,
October 22, 2010.
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