NARENDRA SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.12495/2024 which is an application filed by the legal representatives of the complainant Late Praveen Singh Solanki under Sec. 498 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Sec. 457 of the CRPC for release of trap amount seeking following relief:-

(2.) The grievance of the complainant is that he had provided a sum of Rupees Ten Lakhs to the Lokayukt Department for the purpose of trap of the appellant herein, who was caught red handed along with the aforesaid sum of Rupees Ten Lakhs.

(3.) Counsel for the complainant has submitted that the aforesaid amount is still lying with the Special Judge (Prevention of Corruption)Act, Mandleshwar , and although earlier an application for return of the aforesaid amount was made to the trial Court, however, the same was rejected on 18/1/2024, holding that the amount can be returned only in an appeal before the High Court, and as the appeal was already filed before this Court on 2/2/2023, thus, the present application has been filed and it is submitted that since the currency notes given by the complainant are no more required anymore, and there are no objections raised by the appellant, and respondent no.1 regarding the same, in such circumstances, the application may be allowed and the currency notes given by the complainant to the Lokayukt Department may be directed to be refunded to the legal representatives of the complainant as the complainant has already died.