BHAWANI SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed under Sec. 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.

(2.) 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 dtd. 15/2/2023 in 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 7/6/2021 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.