Madhya Pradesh High Court
Arun vs The State Of Madhya Pradesh on 26 April, 2024
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 6035 of 2024 (ARUN Vs THE STATE OF MADHYA PRADESH) Dated : 26-04-2024 Shri Manish Datt - Senior Advocate with Shri Rahul Diwakar -
Advocate for applicant.
Shri Narendra Chourasia - Government Advocate for State.
Learned Senior Counsel appearing for the applicant submitted that applicant was Assistant Commissioner, Tribal Development between 04.09.2018 to 29.08.2019, during which scam is said to have taken place. It is submitted by him that during said period, applicant had issued 25 cheques which are filed alongwith I.A. No.9606/2024. It is submitted that all the said cheques have been credited into the accounts of the Government or the party to whom it has been issued. No benefit accrued to the applicant. Neither any kickbacks was received by him.
Government Advocate appearing for State prays for time to verify the documents and details of cheques filed in I.A. No. 9606/2024.
One week's time is allowed for the same.
List the matter after a week.
(VISHAL DHAGAT) JUDGE vkt Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 4/27/2024 12:40:00 PM