Madhya Pradesh High Court
Union Of India Thru.Cbn. vs Balmukund on 21 March, 2018
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
Criminal Appeal No.223/2008
(Union of India vs. Balmukund and others)
Indore, Dated: 21.03.2018
Shri Manoj Soni, learned counsel for the
appellant/CNB.
Shri Apoorv Joshi, learned counsel for the respondent.
Heard on I.A. No.7962/2017, an application for seeking permission for disposal of case property.
This application has been filed by the appellant /CNB on the basis of order passed by the Apex Court in the case of Union of India vs. Mohanlal, reported in 2016 (1) SCC (Cri.) 864 and prayed that necessary direction be issued for disposal of case property i.e., Narcotic Drugs and Psychotropic Substances, and Conveyances.
In view of the law laid down by the apex Court in the case of Union of India Vs. Mohanlal (supra) and looking to the hazardous nature, vulnerability to theft and substitution of narcotic drugs and psychotropic substances, controlled substances and conveyances so also the Notification issued by the Central Government on 16/01/2015 for disposal of the case property, this Court allow I.A. No.7962/2017 and permit the appellant/CNB to dispose of the case property in question in terms of order passed by the apex Court in the case of Union of India Vs. Mohanlal (supra) and notification issued by the central Government on 16/01/2015.
With the aforesaid, I.A. No.7962/2017 is allowed and disposed of.
(Rohit Arya) Judge Jyoti Digitally signed by Jyoti Chourasia Date: 2018.03.21 16:31:52 +05'30'