CRL.A. No 2076/2010 @ SLP(Crl) 6823  of 2010 1

              IN THE SUPREME COURT OF  INDIA           CRIMINAL APPELLATE JURISDICTION   

        CRIMINAL APPEAL NO. 2076 OF 2010 [ARISING OUT OF SLP (CRL.) NO. 6823 OF 2010]

SIDDHARTH JAIN ..  APPELLANT(S)

vs.

STATE OF HARYANA & ANR. ..  RESPONDENT(S)

O R D E R

1. Leave granted.

2. The State has been served but is not represented.

3. Learned  counsel  for  the  appellant  and  the  

complainant present before us agree that the sum  of Rs.  

3.75 lakhs which had been deposited by the appellant in  

this Court be paid to the complainant.  It is further  

agreed that interest at the rate of six per cent per annum  

from the date of issuance of the cheque till the date of  

deposit  in  this  Court  shall  also  be  paid  to  the  

petitioner-complainant within one month.  

CRL.A. No 2076/2010 @ SLP(Crl) 6823  of 2010 2

4. In this view of the matter,  we, accordingly, quash  

FIR NO. 246 dated 11th August, 2009, DLF Police Station,  

Gurgaon.

5. Appeal stands disposed of in the aforesaid terms.

                   .......................J.          (HARJIT SINGH BEDI)

                   .......................J.

                                (CHANDRAMAULI KR. PRASAD) New Delhi,

    October 22, 2010.

CRL.A. No 2076/2010 @ SLP(Crl) 6823  of 2010 3