ITEM NO.4                 Court No.6               SECTION IIA

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS                      Petition(s) for Special Leave to Appeal (Crl) No(s).4413/2006

(From the judgement and order dated 22/08/2006 in  CRLM No. 49319/2006  of The HIGH  COURT OF PUNJAB & HARYANA AT CHANDIGARH)

VEENA CHOPRA                                         Petitioner(s)

                     VERSUS

STATE OF HARYANA & ANR.                              Respondent(s)

(With appln(s) for stay,permission for urging additional facts,permission to file additional  documents, and office report ))

Date: 12/05/2009  This Petition was called on for hearing today.

CORAM :         HON'BLE MR. JUSTICE ALTAMAS KABIR         HON'BLE MR. JUSTICE CYRIAC JOSEPH

For Petitioner(s)                      Mr. Jagjit Singh Chhabra,Adv.

For Respondent(s) Mr. Rajeev Gaur `Naseem', Adv.                      Mr.T.V.George,Adv.

          UPON hearing counsel the Court made the following                                O R D E R  

 Despite service of notice, there is no one present on behalf of the added  

respondent No.2, Supriya Chopra.

This  Special  Leave  Petition  is  directed  against  an  order  passed  by  the  

Punjab  &  Haryana  High  Court  allowing  the  petitioner's  prayer  for  interim  

anticipatory  bail  subject  to  the  petitioner  paying  a  sum  of  Rs.  1  lakh  to  the  

complainant within a period of 15 days from the date of the order in the presence of  

the Investigating Officer. It now transpires from

 -2-

certain  submission  made on behalf  of  the  petitioner,  which  is  also  supported  by  

certain orders, that the  First Information Report, being No. 359 dated 12th August,  

2006, of P.S. Central  Faridabad, Distt. Faridabad, has been quashed by the High  

Court  on  the  basis  of  compromise  effected  between  the  parties.  The  terms  of  

compromise have been set out in the order of the Punjab & Haryana High Court  

dated 8th May, 2007.

Pursuant to the said order consequential steps have also been taken in the  

Matrimonial Suit which has ultimately ended in mutual divorce under Section 13-B  

of the Hindu Marriage Act, 1955.

As far as the compromise is  concerned,  the same  appears to have been  

worked out.  In view of the quashing of the FIR, nothing further  remains as far as  

this  Special  Leave  Petition  is   concerned,  however,   while  issuing  notice  on  18th  

September, 2006, this Court had directed the petitioner to deposit a sum of Rs. 1 lakh  

with the Registrar General of the Punjab & Haryana High Court within two weeks  

from the date of the said order.  It is submitted that the same was duly deposited by  

the petitioner.  Inasmuch as the said amount directed to be deposited by this Court  

has no connection with the terms of settlement arrived at between the parties, we  

direct that the said amount deposited with the Punjab & Haryana High Court to be  

made over to the petitioner on receipt of a copy of this order.

The Special Leave Petition is disposed of accordingly.

            (Ganga Thakur)            ( Juginder Kaur )             P.S. to Registrar                Court Master