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                               IN THE SUPREME COURT OF INDIA

                               CRIMINAL APPELLATE JURISDICTION

                        CRIMINAL APPEAL No.6 OF 2009           (Arising out of SLP(Crl.) No. 1676/2008)

MRS. MONIKA & ORS.                                                                ...     Ap pellant(s)

              Versus

STATE OF HARYANA                                                                    ...   Re spondent(s)

                                        ORDER

              Leave granted.

              A counter affidavit has been filed on behalf of the respondent, State of

     Haryana, which indicates that the appellants were not involved in the commission of

     the offence, and no chargesheet has been submitted against them. Accordingly,

     nothing remains in the appeal and the same is disposed of having regard to the

     above.

                                                         ...................J.                                  (ALTAMAS KABIR)

                                             ...................J.                                          (CYRIAC JOSEPH)

New Delhi, January 06, 2009.