Rajkumar Singh Tomar vs The State Of Madhya Pradesh
2022 Latest Caselaw 8601 MP

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                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                                CRA No. 690 of 2016
                                                  (RAJKUMAR SINGH TOMAR Vs THE STATE OF MADHYA PRADESH)

                                    Dated : 28-06-2022
                                          Shri Manish Tiwari, learned counsel for the appellant.

                                          Shri Satyam Agrawal, learned counsel for the respondent.

Heard on I.A. No.6463/2017.

This is an application filed by the complainant/applicant for return of the amount of Rs.50,000/-.

As per the paragraph No.80 of the judgment passed by the learned

Special Judge Mandla, this amount of Rs.50,000/- in the form of 50 notes of 1000 rupee each, which is a part of evidence and deposited in the account.

Since, as per the judgment, the amount is to be returned to the applicant Shri Rishiraj Shrivas, the same may be returned to him but after keeping a colour photocopy in the record.

Let a copy of this order be sent to the concerned Court. I.A. No.6463/2017 stands disposed of.

(NANDITA DUBEY) JUDGE

ak

Signature Not Verified SAN

Digitally signed by ASHISH KOSHTA Date: 2022.06.28 16:51:04 IST