IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1482  OF 2011 ARISING OUT OF SLP (CRL.) NO. 6876 OF 2010

SHIV KALI & ORS. ..... APPELLANTS

VERSUS

STATE OF U.P. & ORS. ..... RESPONDENTS

O R D E R

1. Leave granted.

2. We have heard learned counsel for the parties.

3. We  see  from  the  record  that  the  parties  have  

compromised their dispute and no further dispute remains  

to be sorted out.  Respondent No. 2 has also been served  

but though the counsel has filed vakalatnama he is not  

present in person today when the matter was taken up.

4. In this view of the matter, we allow this appeal,  

set aside the order of the High Court and direct the  

Magistrate hearing the complaint case out of which the  

present proceedings arise to examine the merits of the  

case  and  pass  appropriate  orders  uninfluenced  by  the  

orders passed by this Court.

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

...................J

[GYAN SUDHA MISRA]  NEW DELHI JULY 22, 2011.