IN THE SUPREME COURT OF INDIA

CRIMINAL  APPELLATE JURISDICTION  

CRIMINAL APPEAL NO. 670    OF 2011

(Arising out of SLP(Crl.) No.408/2010)

VIKAS JALAN                                Appellant(s)

                    :VERSUS:

M/S. SHREYA PET PRIVATE LIMITED AND ORS.   Respondent(s)

O R D E R

Leave granted.

Learned counsel for the appellant submits that  

the  entire amount of compensation of Rs.10 lakhs  

has been deposited by the appellant in the Registry  

of this Court. Learned counsel for the respondents  

submits that in case the respondents are permitted  

to withdraw that amount, in that event, they would  

not pursue the complaint under Section 138 of the  

Negotiable Instruments Act, 1881.   

We  direct  that  the  amount  deposited  by  the  

appellant in the Registry of this Court, along with  

interest  accrued  thereon,  be  given  to  the  

respondents within two weeks.   

-2-

In  this  view  of  the  matter,  the  complaint  

under Section 138 of the Negotiable Instruments Act,  

1881  and  all  proceedings  emanating  from  the  said  

complaint  are  hereby  quashed.  Consequently,  the  

impugned  order  passed  by  the  High  Court  is  set  

aside.  

The  appeal  is  disposed  of  in  the  

aforementioned terms.

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; March 7, 2011.