IN THE SUPREME COURT OF INDIA              CRIMINAL APPELLATE JURISDICTION

      CRIMINAL APPEAL NOs.158-159 OF 2009  (Arising out of SLP(Crl.).637-639/09 CRLMP Nos.16878-16879 of 2008)

G. SATYANARAYANA                         ....APPELLANT(S)

VERSUS

M/S SAI SIVA LEAFIN PRIVATE LTD.& ANR.  ....RESPONDENT(S)

O  R  D  E  R

Delay condoned.  Leave granted.

Heard learned counsel for the parties.

Petitioner has  moved an application seeking permission to  compound the

offence  in  view of  compromise  entered  into  between  the  parties.   It  has  been

submitted  before  us  that  the  petitioner  and  the  Respondent  no.1/Complainant

entered  into  compromise  and  the  petitioner  has  paid  Rs.2,25,000/-  to  the

complainant to get withdrawal of all cases from the courts.  The Respondent no.1 has

agreed and signed the compromise petition.  That being so, we feel that in view of the

settlement arrived at between the parties, it would be appropriate to set aside the

impugned orders and quash the proceedings,  if  any.  The appeal is  disposed  of

accordingly.

       .......................J. (TARUN CHATTERJEE)

.......................J. (H.L. DATTU)                   

NEW DELHI; JANUARY 23, 2009.