Ganti Sayoji Rao Vs. State of A.P. & Anr.

[Criminal Appeal No. 555 of 2011 arising out of SLP (Crl) No. 10386 of 2010]

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.

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