Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL MISCELLANEOUS PETITION NO. 21850 OF 2010
IN
CRIMINAL APPEAL NO. 140 OF 2010
P.K. SHUKLA APPELLANT
VERSUS
STATE & ANR. RESPONDENTS
O R D E R
After hearing learned counsel for the parties,
we direct that the entire amount with interest which
has been deposited either in this Court or before the
High Court shall be released to the respondent No. 2
forthwith within a period of two months from today.
The Criminal Miscellaneous Petition stands
disposed of in the above terms.
...... ...................J
[HARJIT SINGH BEDI]
.........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI,
DECEMBER 13, 2010.