Madhya Pradesh High Court
Mahak Enterprises Through The ... vs The State Of Madhya Pradesh on 15 September, 2023
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANJAY DWIVEDI
ON THE 15 th OF SEPTEMBER, 2023
WRIT PETITION No. 23059 of 2023
BETWEEN:-
MAHAK ENTERPRISES THROUGH THE PROPRIETOR
SHRI RAJA SHAIKH S/O HMS SHAIKH, AGED ABOUT 37
YE A R S , OCCUPATION: BUSINESS R/O H. NO. 12,
OPPOSITE D MART, POGO PLAY SCHOOL
JAHANGIRABAD, BHOPAL (M.P)
.....PETITIONER
(BY SHRI PARIMAL S CHATURVEDI-ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
PRINCIPAL SECRETARY HOME DEPARTMENT
VALLABH BHAWAN BHOPAL (M.P)
2. THE POLICE COMMISSIONER BHOPAL DISTRICT
BHOPAL (M.P)
3. THE POLICE STATION JAHANGIRABAAD
THROUGH TOWN INSPECTOR DISTRICT BHOPAL
(M.P)
.....RESPONDENTS
(BY SHRI GIRISH KEKRE -GOVERNMENT ADVOCATE FOR
RESPONDENT/STATE )
This petition coming on for admission this day, th e court passed the
following:
ORDER
Petitioner by the instant petition is raising grievance that due to some mathematical error, the petitioner has given the wrong IFSC Code for depositing the amount of Rs.50 lac and as such the said amount was transferred Signature Not Verified Signed by: TARUN KUMAR SALUNKE Signing time: 9/15/2023 4:32:30 PM 2 in the account of RAZORPAY Software Private Limited, whereas it should be given to some other company. That with regard to said mistake was made to the police and to the concerning bank immediately within 20 minutes. The Bank has taken cognizance of the said and enquired about the mistake committed and found that the amount has been credited in the account of RAZORPAY Software Private Limited and despite the fact that FIR was lodged on 09.06.2022 no action is taken so far.
In view of the above, this petition is disposed of directing the respondent no.2 to look into grievance of the petitioner and make all endeavour to get amount recovered, which according to the petitioner wrongly credited in the account of RAZORPAY Software Private Limited.
Since the FIR has been registered, it is expected from the police to file the charge sheet after completing the investigation. According to petitioner FIR lodged on 09.06.2022 but still charge sheet has not been filed.
The respondent no.2 is also directed to look into the matter and if investigation is complete, the charge sheet be filed expeditiously.
With the aforesaid, this petition is disposed of.
(SANJAY DWIVEDI) JUDGE tarun Signature Not Verified Signed by: TARUN KUMAR SALUNKE Signing time: 9/15/2023 4:32:30 PM