Dileep Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 22123 MP

Madhya Pradesh High Court

Dileep Singh vs The State Of Madhya Pradesh on 21 December, 2023

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                     BEFORE
                                   HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                              ON THE 21 st OF DECEMBER, 2023
                                          MISC. CRIMINAL CASE No. 52601 of 2023

                           BETWEEN:-
                           DILEEP SINGH, S/O SHRI MANGLESHWAR SINGH, AGED
                           ABOUT    34   YEARS, OCCUPATION: PRIVATE JOB
                           RESIDENT OF JOGIPUR POLICE STATION KOTWALI
                           SIDHI DISTRICT SIDHI (MADHYA PRADESH)

                                                                                           .....APPLICANT
                           (BY SHRI ARUNODAYA SINGH - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 POLICE STATION KOTWALI DISTRICT KATNI
                                 (MADHYA PRADESH)

                           2.    SHARE MICRO FIN LIMITED KATNI ONE
                                 THROUGH     ITS   AUTHORISED    OFFICER
                                 (MANAGING              DIRECTOR/DEPUTY
                                 MANAGER/AREA MANAGER/BRANCH MANAGER)
                                 OFFICE AT C/O BALKARAN PATEL H.NO. 294/1
                                 RAFI AHMAD KIDWAI WARD FRONT GALI OF
                                 DURGA CHOWK, KHIRHANI, DISTRICT KATNI
                                 (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                           (BY SMT. NALINI GURUNG PANEL LAYWER FOR THE RESPONDENT
                           NO.1/STATE)

                                 This application coming on for admission this day, the court passed the
                           following:
                                                              ORDER

Heard.

Learned counsel for the petitioner is directed to move an application under Section 452 of Cr.P.C before the trial Court for passing order with regard

to money deposited in compliance of this Court's order dated 19.10.2012, passed in M.Cr.C.No.9060/2012.

If an application under Section 452 of Cr.P.C is filed by the petitioner as it is informed that judgment has already been passed and petitioner has been acquitted of the offence, learned trial Court after giving due opportunity of hearing to the parties, shall pass appropriate order in accordance with law.

This petition is disposed of accordingly.

(DINESH KUMAR PALIWAL) JUDGE Jasleen