Bhawani Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 4205 MP

                                      1
 IN       THE       HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                            BEFORE
         HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                        ON THE 16 th OF MARCH, 2023
                 MISC. CRIMINAL CASE No. 11915 of 2023

BETWEEN:-
BHAWANI SINGH S/O SHRI NANU RAM MONGIYA,
AGED ABOUT 38 YEARS, OCCUPATION: FARMER GRAM
MAHUAKHADI     THANA    MUNGAWALI    (MADHYA
PRADESH)

                                                                    .....APPLICANT
(BY SHRI NITIN GOYAL - ADVOCATE)

AND
THE STATE OF MADHYA PRADESH INCHARGE POLICE
STATION THROUTGH POLICE STATION MUNGAWALI
(MADHYA PRADESH)

                                                                .....RESPONDENTS
(BY SHRI PRAMOD PACHOURI - PUBLIC PROSECUTOR)

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

This petition has been filed under Section 482 of Cr.P.C. for seeking direction to refund the amount deposited by the petitioner in Chanderi Court in compliance of order passed by a co-ordinate Bench of this Court in M.Cr.C. No.20891/2021.

It is submitted by the counsel for the applicant that after releasing of the petitioner when the trial Court after going through the statement of the prosecutrix and the entire record did not find any substance in the case and, hence, acquitted the petitioner by judgment dated 15.02.2023 in

ST.No.300034/2016.

Looking to the aforesaid facts, it is directed that, the cash surety which was deposited by the petitioner in the CCD No.6 of Chanderi Court on 07.06.2021 be refunded to him along with interest @ 6 % per annum (as per law applicable) within a period of one month from the date of receipt of certified copy of this order.

Accordingly, this petition stands allowed and disposed of.

(DEEPAK KUMAR AGARWAL) JUDGE mani

SUBASRI MANI 2023.03.16 19:05:51

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