Crl.A. No.   of 2010 @ SLP(Crl.) No. 4924/2010 1

                    IN THE SUPREME COURT OF  INDIA             CRIMINAL APPELLATE JURISDICTION   

             CRIMINAL APPEAL NO. 1966   OF 2010        (Arising out of SLP(Crl.)No. 4924/2010)

JHAVERILAL MISHRIMAL GOYAL @ JAIN ..  APPELLANT(S)

vs.

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

O R D E R

1. Leave granted.

2. The  parties  have  compromised  their  disputes.   Mr.  

Sanjay  R.  Hegde,  learned  counsel  for  the  petitioner  on  

instructions  from  his  client  who  is  present  in  Court,  

undertakes to pay Rs. 2.50 lakhs by way of a bank draft in  

addition to an amount of Rs. 14.50 lakhs already deposited  

in court, within a period of two months from today.

2. We, accordingly, permit respondent No. 2 to withdraw

Crl.A. No.   of 2010 @ SLP(Crl.) No. 4924/2010 2

the amounts which have already been deposited along with  

interest accrued thereon.  As the  parties have compromised  

their dispute, we compound the offence and set aside the  

conviction of the appellant  and order his acquittal.

3. Appeal is, accordingly, allowed.

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

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

                              (CHANDRAMAULI KR. PRASAD) New Delhi,

    October 01, 2010.