IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 2092 OF 2009 [arising out of SLP(CRL.) No. 7011 of 2009]

    GANESH S.  HEGDE ..... APPELLANT

VERSUS

    V.G. VEDESHWAR ..... RESPONDENT

O R D E R Leave granted.

A  joint  application  has  been  filed  by  the  

parties to the effect that they have compromised the  

matter and as a consequence thereof the sum of Rs.  

45,000/-  which  is  lying  deposited  in  the  Court  of  

Judicial Magistrate, First Class, Kumta vide receipt  

no. 0385940 dated 05.09.2009 is to be received by the  

complainant-respondent.

The  learned  counsel  for  the  respondent  also  

states that he has no objection to the terms of the  

compromise.   

We, accordingly, allow the appeal in terms of  

the  compromise  and  direct  the  acquittal  of  the  

appellant.  

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

    ..................J      [J.M. PANCHAL]

NEW DELHI NOVEMBER 09, 2009.