GANTI SAYOJI RAO Vs STATE OF A.P.
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-000555-000555 / 2011
Diary number: 30685 / 2010
Advocates: VENKATESWARA RAO ANUMOLU Vs
D. MAHESH BABU
IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION
CRIMINAL APPEAL NO. 555 OF 2011 [ARISING OUT OF SPECIAL LEAVE PETITION (CRL) NO. 10386 OF 2010]
GANTI SAYOJI RAO ..... APPELLANT
VERSUS
STATE OF A.P. & ANR. ..... RESPONDENTS
O R D E R
Leave granted.
Learned counsel for the parties are agreed
that the amount which is the subject matter of
the cheque has been paid by the accused to the
complainant. In this view of the matter, the
learned counsel for the complainant states that
no grievance remains.
The appeal is, accordingly, allowed and the
conviction is set aside.
...... ..................J [HARJIT SINGH BEDI]
........................J [CHANDRAMAULI KR. PRASAD]
NEW DELHI FEBRUARY 22, 2011.