IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APEPAL NO. 2228 OF 2010 [ARISING OUT OF SLP(CRL.) NO. 754 OF 2010

AJAY GHOSH B. APPELLANT

VERSUS

K.K. SAHADEVAN & ANR. RESPONDENT

O R D E R

    Leave granted.

We have heard the learned counsel for the parties.

Pursuant  to  the  orders  of  this  Court  dated  2nd  

December, 2009, the appellant has deposited in the High  

Court Rs. 7 lakhs which is the amount of the cheque.  We,  

accordingly, permit the respondent to withdraw  the said  

amount in full and final settlement of the dispute.

In this view of the matter, we allow this appeal,  

set aside the conviction of the appellant and quash the  

complaint.

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

.......................J [CHANDRAMAULI KR. PRASAD]

NEW DELHI, NOVEMBER 26, 2010.