IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NOS. 1466-1467  OF 2011 ARISING OUT OF

SLP(CRL) NOS. 5542-5543 OF 2011 ARISING OUT OF

CRIMINAL MISCELLANEOUS PETITION NOS. 10574-10575 OF 2011

MANJIT SINGH ..... APPELLANT

VERSUS

SATISH KUMAR JINDAL ..... RESPONDENT

O R D E R

1. Delay condoned. 2. Leave granted.

3. The parties have filed an application stating therein  

that  the  dispute  has  been  compromised  inasmuch  that  the  

amount  due  from  the  appellant  has  been  paid  to  the  

respondent.

4. We, accordingly, feel that the ends of justice have  

been  satisfied.   The  judgment  of  the  High  Court,  is  

accordingly,  reversed.   The  appeals  are  allowed.   The  

appellant is acquitted and may be released forth with if  

not wanted in connection with any other case.

....................J [HARJIT SINGH BEDI]

....................J [GYAN SUDHA MISRA]

NEW DELHI

JULY 25, 2011.