KRISHNAN MENON Vs SANHEETA VED
Bench: H.L. DATTU,CHANDRAMAULI KR. PRASAD
Case number: Crl.A. No.-002310-002310 / 2011
Diary number: 10144 / 2011
Advocates: RUCHI KOHLI Vs
HARISH PANDEY
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