IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL MISCELLANEOUS PETITION NO. 13789 NO. 2010 IN  

CRIMINAL APPEAL NO. 140 OF 2010

 P.K. SHUKLA   ..... APPELLANT

VERSUS

STATE & ANR.   ..... RESPONDENT

O R D E R

Learned  counsel  for  the  parties  have  agreed  that  

another sum of Rs. 15,000/- should be deposited in this  

Court and the amount of Rs. 75,000/- already deposited will  

constitute   full  and final  payment with  respect to  the  

dispute.   We,  accordingly,  direct  that  the  sum  of  Rs.  

75,000/- and the interest accrued thereon along with Rs.  

15,000/- to be deposited within one month shall be paid to  

respondent No. 2 by the Registry.

We,  accordingly,  set  aside  the  conviction  of  the  

appellant.    The  petition  as  well  as  the  appeal  stand  

disposed of, accordingly.

       ........................J      [HARJIT SINGH BEDI]

    ........................J

    [CHANDRAMAULI KR. PRASAD]

NEW DELHI SEPTEMBER 06, 2010.