Prakhar Solanki vs The State Of Madhya Pradesh
2023 Latest Caselaw 5954 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 5192 of 2017 (PRAKHAR SOLANKI Vs THE STATE OF MADHYA PRADESH)

Dated : 12-04-2023 Appellant through its counsel.

Shri Manish Tiwari - Advocate for the applicant seeking Supurdigi of the motor cycle.

Shri Arvind Singh - Government Advocate for the State of M.P.

Shri Tiwari submits that his previous application, i.e. IA No.11903 of 20

was dismissed by this Court on 8.12.2020 because the appellant mentioned incorrect vehicle number in the said application. Alongwith the present application, i.e. I.A. No.5597 of 2023 seeking Supurdiginama of the motor cycle, the applicant has mentioned the correct vehicle number, i.e. M.P.-48ME 7886. In support of this contention, he placed heavy reliance on the letter dated 11.12.2019 written by RTO, Bhopal to the learned Court below informing that this applicant is the owner of the vehicle and chassis number and engine number of the vehicle tallies with the registration number.

Shri Manish Tiwari, Adv. submits that since this report dated 11.12.2019

is received by the Court below after pronouncement of the impugned judgment, there was no occasion for the Court below to hand over the possession of the said motor cycle. In view of clear verification dated 11.12.2019 given by the RTO, Bhopal, the vehicle may be given on supurdigi.

Learned Government Counsel prays for ten days' time to seek instructions.

List on 1st of May 2023.

Signature Not Verified Signed by: BASANT KUMAR SHRIVAS Signing time: 4/13/2023 3:49:31 PM

(SUJOY PAUL) (AMAR NATH (KESHARWANI)) JUDGE JUDGE bks

Signature Not Verified Signed by: BASANT KUMAR SHRIVAS Signing time: 4/13/2023 3:49:31 PM