Moti Lal Sahu vs The State Of Madhya Pradesh
2023 Latest Caselaw 1260 MP

                                                               1
                           IN       THE       HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       BEFORE
                                           HON'BLE SHRI JUSTICE SUJOY PAUL
                                                          &
                                         HON'BLE SHRI JUSTICE VIRENDER SINGH
                                                 ON THE 20 th OF JANUARY, 2023
                                           MISC. CRIMINAL CASE No. 43087 of 2021

                          BETWEEN:-
                          1.       MOTI LAL SAHU S/O SHRI NANDLAL SAHU, AGED
                                   ABOUT 60 YEARS, OCCUPATION: LABOUR R/O A-1
                                   3 6 9 GATE NO 7 NEPANAGAR DISTT. (MADHYA
                                   PRADESH)

                          2.       SMT. SADHNA W/O OMPRAKASH SAHU D/O
                                   MOTILAL SAHU, AGED ABOUT 33 YEARS,
                                   OCCUPATION: NOT MENTION A-1/369. GATE NO. 7,
                                   NEPANAGAR, DIST. BURHANPUR (MADHYA
                                   PRADESH)

                                                                                             .....APPLICANT
                          (BY SHRI R.S. TIWARI - ADVOCATE AND VAIBHAV GARG - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THR. P.S.
                          N E PA N A G A R DISTT. BURHANPUR MP DISTT.
                          BURHANPUR MP (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                          (BY SHRI S.K. KASHYAP - GOVERNMENT ADVOCATE )

                                   This application coming on for admission this day, JUSTICE SUJOY
                          PAUL passed the following:
                                                                ORDER

With the consent of learned counsel for the parties, the matter is finally heard.

Learned counsel for the applicants at the outset submits that the singular prayer of the applicants is to pass appropriate orders in furtherance of Signature Not Verified Signed by: BASANT KUMAR SHRIVAS Signing time: 1/20/2023 5:00:05 PM

directions of the Court below mentioned in Para-55 (3), 4 and 5 of the judgment dated 6.2.2020.

Learned counsel for the applicants submits that the applicants are ready to furnish adequate surety for the said purpose to the satisfaction of the trial court.

Learned counsel for the State has no objection. Accordingly, this petition is disposed of by directing the Court below to release the ornaments and amount in favour of the applicants as per the directions contained in the judgment subject to furnishing adequate surety to the satisfaction of the trial court.

The M.Cr.C. is finally disposed of.

C c as per rules.

                            (SUJOY PAUL)                                             (VIRENDER SINGH)
                               JUDGE                                                      JUDGE
                          bks




Signature Not Verified
Signed by: BASANT KUMAR
SHRIVAS
Signing time: 1/20/2023
5:00:05 PM