RANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Complainant has filed this application for release of currency notes of Rs. 85,000.00 in the denomination of Rs. 500.00 which amount was allegedly paid and recovered from convict-appellant Ranbir Singh as illegal gratification.

(2.) Through instant application, the complainant has raised an apprehension that in case the amount of Rs. 85,000.00 which is in the denomination of Rs. 500.00 currency notes is not converted by depositing the same in Bank within the stipulated period pursuant to the recent notification dated 08.11.2016 regarding demonetization, the applicant will not be able to get the amount exchanged and will be deprived of his property.

(3.) No opinion can be expressed regarding the effect of notification dated 08.11.2016 especially when in this context the matter is pending before the Apex Court in Vivek Vs. Union of India, Writ Petition No. 906 of 2016 .