GUN SHEKHAR @ SATYAMURTI Vs. STATE OF M.P.

JUDGEMENT

(1.) LEARNED counsel for the applicant submitted that applicant/accused Gun Shekhar @ Satyamurti is resident of Tamil Nadu and it is very inconvenient for him to come over Jhabua. Having heard learned counsel for the parties, this Court is of the opinion that there is absolutely no impediment in accepting the prayer of holder of power of attorney i.e. Manoj S/o Anokhilal and Hanif Shekh S/o Abdul Rahim Shekh R/o Jhabua on behalf of accused/applicant Gun Shekhar and apply for releasing the amount in their favour. Therefore, the prayer of attorney of applicant Gun Shekhar @ Stayamurti is accepted. This Court directs that seized amount of Rs. 24,000/- (Rupees twenty four thousand only) with interest be paid/return to the holder of power of attorney Mr. Manoj and Hanif. In view of the aforesaid discussion, this Criminal Revision is allowed, and disposed of. CC be given on usual charges.