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The State Of Madhya Pradesh vs Asif
2023 Latest Caselaw 11009 MP

Citation : 2023 Latest Caselaw 11009 MP
Judgement Date : 17 July, 2023

Madhya Pradesh High Court
The State Of Madhya Pradesh vs Asif on 17 July, 2023
Author: Sujoy Paul
                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 1420 of 2009
                                           (THE STATE OF MADHYA PRADESH Vs ASIF AND OTHERS)

                          Dated : 17-07-2023
                                Shri Akhilendra Singh, learned GA for the Appellant-State.

                                Shri K.N. Fakhuruddin, counsel for the respondents 3-4.

Shri Y.K. Gupta, Counsel for the respondent no.1 Shri Varun Sharma, Counsel for the objector.

Heard on I.A.No.14737/2019, an application for release of amount as per

Para-23 of the impugned judgment.

Perusal of the impugned judgment dated 10.11.2008 shows that learned trial Court while acquitting the accused persons/respondents, has stated in para- 23 of the impugned judgment that in the instant case, none of the accused persons has claimed the seized amount as of their own and it has been established that robbery was committed at UCO Bank, Branch Malviya Nagar, Bhopal. Therefore, above amount be returned back to UCO Bank, Branch Malviya Nagar, Bhopal after lapse of period prescribed after filing of appeal.

As no respondents/accused persons have claimed the amount seized in

the instant case, as of their own, therefore, in view of para-23 of the impugned judgment, we deem it proper to release the amount in favour of UCO Bank, Branch Malviya Nagar, Bhopa, M.P.

Accordingly, I.A.No.14737/2019 is allowed and disposed off. With respect to respondent No.1's, I.A.No.14654/2023, a report be called for from the Registry, whether the respondent has been appearing before the Registry or not, if so, the dates on which the respondent has been appearing before the Registry.

Signature Not Verified Signed by: MOHD IRFAN SIDDIQUI Signing time: 7/18/2023 1:19:52 PM

(SUJOY PAUL) (ACHAL KUMAR PALIWAL) JUDGE JUDGE sh

Signature Not Verified Signed by: MOHD IRFAN SIDDIQUI Signing time: 7/18/2023 1:19:52 PM

 
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