IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL MISCELLANEOUS PETITION NO. 21850 OF 2010 IN

CRIMINAL APPEAL NO. 140 OF 2010

P.K. SHUKLA APPELLANT

VERSUS

STATE & ANR. RESPONDENTS

O R D E R

 After hearing learned counsel for the parties,  

we direct that the entire amount with interest which  

has been deposited either in this Court or before the  

High Court shall be released to the respondent No. 2  

forthwith within a period of two months from today.

The  Criminal  Miscellaneous  Petition  stands  

disposed of in the above terms.

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

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

NEW DELHI, DECEMBER 13, 2010.