IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1923 OF 2010 (Arising out of SLP(Crl.)No.6754 of 2008)

MOHD.ASHFAQ AHMED & ANR. ... APPELLANT(S)

VERSUS

NISHAT SIDDIQUI & ORS. ... RESPONDENT(S)

O R D E R

Leave granted. We have heard learned counsel for the parties.

By the order of this Court dated 10.09.2010, the appellant  

has handed over an F.D.R. for a sum of Rs.2 lacs to learned counsel  

for the respondent no.1 and today in Court he has given an F.D.R.  

for an amount of Rs.35,000/- and the maturity amount is Rs.49,557/-  

and  in  case  the  appellant  has  to  pay  some  more  premium,  he  

undertakes to pay the same.  The respondents shall keep the F.D.R.  

intact till the maturity of the child, namely, Safa Jabeen. In view  

of  the  entire  settlement  of  the  matter,  Criminal  Proceedings  

C.C.No.76  of  2007  pending  against  the  appellant  before  the  VIII  

Addl.Chief  Metropolitan  Magistrate,  Nampally,  Hyderabad  (A.P.)  is  

quashed.

This appeal is disposed of accordingly.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 1ST OCTOBER, 2010