Madhya Pradesh High Court: The Court while dealing with a bribery case ordered the Nationalised Bank concerned to preserve the demonetised currency notes seized which were deposited in the Bank. A review petition was filed for the same. It was contended on behalf of the Lokayukta Organization that those notes can be a piece of evidence and therefore, be produced before the competent court in order to prove the prosecution case. After exhibiting the notes as evidence before the Court, they could be re-deposited in the Bank.
The counsel on the other side consented to this and in view of the consensus arrived, the Court further clarified that the Lokayukta Organization shall deposit the currency notes in question seized from the respondent and deposit it in a Nationalized Bank in the shape of fixed deposit. Further clarifying, the Division Bench ordered that the Lokayukta Organization would be at liberty to withdraw those currency notes for the purpose of leading evidence and after conclusion of evidence shall redeposit in the same bank account and also directed the Bank to follow the needful as directed by the Court. [State of Madhya Pradesh v. Manoj Tiwari, 2017 SCC OnLine MP 138, decided on 3/02/2017]