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CASE NO.: Appeal (civil)  1530 of 2008

PETITIONER: Punjab and Sind Bank & Anr

RESPONDENT: Arun Kumar Arora & Ors

DATE OF JUDGMENT: 22/02/2008

BENCH: B.N. AGRAWAL & G.S. SINGHVI

JUDGMENT: JUDGMENT

O  R  D  E  R

CIVIL APPEAL NO.1530 OF 2008 (Arising out of S.L.P. (C) No.10110 of 2006)

       Heard learned counsel for the parties.         Leave granted.         Both the parties stated that the matter has been settled between them and,  pursuant to which, title deeds have been already made over by the learned counsel  appearing on behalf of the appellants to the learned counsel appearing on behalf of  the respondents in court.  It has been further stated that, as the parties have settled  the main matter, F.I.R. No.292 dated 20th June, 2004, registered at P.S. Sadar,  Jalandhar, within the State of Punjab, against the accused persons should be quashed.   In our view, to set the matter at rest, it would be expedient to quash the prosecution of  the accused persons arising out of the aforesaid First Information Report.   Accordingly, prosecution of the accused persons in the case arising out of the  aforesaid First Information Report is hereby quashed.         The civil appeal is, accordingly, disposed of.