SONAL HEMANT JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard The Learned Counsel For The Applicant, The Learned Counsel For The State And The Also The Learned Counsel For The Accused.

(2.) The Applicant Petitioner Seeks A Direction To Dispose Off Certain Property, By The Competent Authority. The Competent Authority Is Permitted To Dispose Of C.U. Marketing Company (Described In Annexure A-2) By Following The Procedure (Described In Annexure A-3) And To Disburse The Amount To Investors Accordingly In The Interest Of Justice. If The Income Tax Department Has Any Prior Claim(S), That Also Be Considered By The Competent Authority And Pass Appropriate Directions. This Is In Supersession Of The Order Dated 18-11-20051 Passed By This Court.

(3.) Crl. Mp Is Disposed Of Accordingly.