Mukesh Soni vs The State Of Madhya Pradesh
2024 Latest Caselaw 6276 MP

Madhya Pradesh High Court

Mukesh Soni vs The State Of Madhya Pradesh on 29 February, 2024

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 11294 of 2023 (MUKESH SONI Vs THE STATE OF MADHYA PRADESH)

Dated : 29-02-2024 Shri Siddharth Datt - Advocate for the appellant.

Ms. Shanti Tiwari - PL for the State.

Heard on admission.

Appeal seems to be arguable, therefore, admitted for hearing. Also heard on I.A. No. 5076/2024, which is an application for stay of

Paragraph No. 101 of the impugned judgment.

It is contended that in the present case while passing the impugned judgment of conviction, the vehicle, which was involved in transportation of contraband, was also seized. The said vehicle was released on interim custody, however, later on by impugned judgment of conviction, the same has been confiscated. It is contended that as the vehicle has been deteriorated in the custody of the prosecution, same be released.

The counsel for the State has opposed the prayer. Having considered the submissions advanced by the counsel for the

parties, it is evident from perusal of impugned judgment that the vehicle in question was confiscated on the ground that same was involved in transportation of contraband, therefore, the decision as regards release of vehicle shall be taken at the time of disposal of the appeal.

Accordingly, I.A. No. 5076/2024 stands dismissed. List for final hearing in due course along with connected matters.

(MANINDER S. BHATTI)

JUDGE PB