Anil Soni vs The State Of Madhya Pradesh
2023 Latest Caselaw 15668 MP

                                                                 1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                         CRA No. 7082 of 2023
                                                  (ANIL SONI Vs THE STATE OF MADHYA PRADESH)

                          Dated : 22-09-2023
                                Shri Pallav Tripathi - Advocate for the appellant.

                                Shri Ajay Chaturvedi - Advocate for respondent/Lokayukt.

Heard on the question of admission.

The appeal being argueable is admitted for final hearing. Heard on IA No.17087/2023, 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 bearing Crime No.24/2017 registered at Special Police Establishment, Lokayukt, Bhopal, Divisional Unit Gwalior against the appellant, during trap proceedings, an amount of Rs.10,000/- was seized, out of which 5 currency notes were of t h e denomination of Rs.2,000/-. 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 a r e 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. Signature Not Verified Signed by: ALOK KUMAR Signing time: 22-Sep-23 5:09:39 PM

Considering the circular dated 19/5/2023 issued by the Reserve Bank of 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.17087/2023 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