Madhya Pradesh High Court
Smt. Rupali Mantri vs Sanjay on 20 September, 2017
Cr.R. No.304/2017
20/09/2017
Shri Jerry Lopez, learned counsel for the petitioner.
Shri S.I. Ansari, learned counsel for the respondent
No.1.
Heard learned counsel for the parties on IA No. 8611/2017, an application seeking leave of this Court to withdraw the amount of Rs.6,34,000/- that has been deposited by the petitioner with the learned trial Court as compensation directed to be paid, vide order dated 20/01/2015 passed by learned Judicial Magistrate, First Class under Section 357 (3) of the Cr.P.C.
Prayer is not opposed by the learned counsel for the petitioner.
Accordingly, IA No. 8611/2017 deserves to be and is hereby allowed. Respondent No.1-Sanjay Waswani is permitted to withdraw the amount of Rs.6,34,000/- deposited by the petitioner with the learned trial Court.
Certified copy as per rules.
(Ved Prakash Sharma) Judge skt