KAMAL SINGH Vs YASHWANT
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-000640-000640 / 2011
Diary number: 39054 / 2010
Advocates: DEBASIS MISRA Vs
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 640 OF 2011 IN
SPECIAL LEAVE PETITION (CRL) NO. 88 OF 2011
KAMAL SINGH ..... APPELLANT
VERSUS
YASHWANT ..... RESPONDENT
O R D E R
1. The respondent has been served but has not put in
appearance. Leave granted.
2. Pursuant to the orders of this Court dated 6th
January, 2011, the appellant has deposited a sum of `
1.5 lakhs in all before the trial court making a total
of ` 2 lakhs payable to the complainant. As the
complainant has not put in appearance, we direct that
the aforesaid amount be remitted to him by the Court by
way of a demand draft drawn in his favour within two
months from today.
In this view of the matter, we allow the appeal
and set aside the impugned order dated 3rd August, 2009.
........................J [HARJIT SINGH BEDI]
........................J [CHANDRAMAULI KR. PRASAD]
NEW DELHI FEBRUARY 28, 2011.