IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.2310 OF 2011 (@ SPECIAL LEAVE PETITION(CRL.)NO.3752 OF 2011)

KRISHNANAN MENON ... APPELLANT

VERSUS

SANHEETA VED ... RESPONDENT

O R D E R

1. Leave granted.

2. Heard learned counsel for the parties. 3. Pursuant to the directions of this Court on 5th December,  

2011, the appellant has deposited a sum of Rs.35 lacs before the  

Registry of this Court.

4. Learned  counsel  appearing  for  the  respondent,  on  

instructions, would submit that the aforesaid amount, as deposited,  

is towards full and final settlement of all the dues payable by the  

appellant  to the respondent.  He further submits that he is willing  

to withdraw the amount, as deposited by the appellant before the  

Registry of this Court.

5. The Registry is now directed to prepare a cheque in the  

name of the respondent for a sum of Rs.35 lacs and hand it over  to  

the  respondent/counsel  for  respondent  within  15  days'  time  from  

today.

: 2 :

6. In view of the orders passed by us today, the conviction  

and sentence, imposed by the High Court, is accordingly set aside.  

With these observations, the appeal is disposed of.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; DECEMBER 13, 2011