IN THE SUPREME COURT OF INDIA              CRIMINAL APPELLATE JURISDICTION

      CRIMINAL APPEAL NO.157 OF 2009      (Arising out of SLP(Crl.)No.8885 of 2008)

K.CHANDRAN                                             ....APPELLANT(S)

VERSUS

A. KARUPPASAMY                                     ....RESPONDENT(S)

O  R  D  E  R

Heard learned counsel for the parties.

Leave granted.

The parties have filed a Compromise Settlement Deed stating therein that they have settled

their dispute and the respondent has received the money in full from the appellant and the money due

is fully settled towards full and final settlement of the cheque payment vide cheque No.993618 dated

07.05.2002.  The respondent has further stated in the Compromise Settlement Deed that he will not

proceed or take any action in the same cause of action.  The parties have also agreed to compound the

offence.  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  order and  quash the  proceedings,  if  any.  We order

accordingly.  The appeal is accordingly disposed of in terms of the compromise settlement arrived at

between the parties.

                   .............................J.                               ( TARUN CHATTERJEE )

                   .............................J.                               ( H.L.DATTU )

NEW DELHI; JANUARY 23, 2009.