Dwarka Prasad Rajput vs The State Of Madhya Pradesh
2023 Latest Caselaw 15663 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                      CRA No. 7683 of 2022
                                         (DWARKA PRASAD RAJPUT Vs THE STATE OF MADHYA PRADESH)

                          Dated : 22-09-2023
                                Shri Rajendra Shakya - Advocate for appellant.

                                Shri Ajay Chaturvedi - Advocate for respondent/Lokayukt.

Heard on IA No.17312/2023, which is an application filed on behalf of the respondent for release of currency notes of the denomination of Rs.2,000/- seized in the matter.

Learned counsel for the respondent submits that in the criminal case

b earing Crime No.152/2017 registered at Special Police Establishment, Lokayukt, Gwalior against the appellant, during trap proceedings, an amount of Rs.3,000/- was seized, out of which 1 currency note was of the denomination of Rs.2,000/-, 1 currency note was of the denomination of Rs.500/- and 5 currency notes were of the denomination of Rs.100/-. Vide circular No. RBI/2023-24/257 dated 19/5/2023 issued by the Reserve Bank of India, currency notes of the denomination of Rs.2,000/- have been discontinued and all such currency notes are required to be deposited in the Bank till 30/9/2023, therefore, all the currency notes of the denomination of Rs.2,000/- seized in the

matter are required to be deposited in the Bank, hence, respondents may be permitted to deposit the same in any Nationalized Bank in the form of Fixed Deposit after retaining coloured photocopy of the same. In support of his aforesaid submissions, learned counsel for the respondent has placed reliance in the judgment dated 19.12.2016 passed by the Division Bench of this Court at Bench Indore in Criminal Appeal No.795/2013.

Considering the circular dated 19/5/2023 issued by the Reserve Bank of Signature Not Verified Signed by: ALOK KUMAR Signing time: 22-Sep-23 5:09:39 PM

India, prayer made by the learned counsel for the respondent is allowed. Respondent is permitted to deposit the currency notes of the denomination of Rs.2,000/- seized in the matter in any Nationalized Bank in the form of Fixed Deposit after retaining coloured photocopy of the same.

With aforesaid, IA No.17312/2023 is allowed and disposed of.

(SATYENDRA KUMAR SINGH) JUDGE

(alok)

Signature Not Verified Signed by: ALOK KUMAR Signing time: 22-Sep-23 5:09:39 PM