STATE Vs. SHARAFTA SHEIKH

JUDGEMENT

(1.) DELAY is condoned. Application is allowed.

(2.) THIS order shall dispose of an appeal filed by the State under Section 12 of the Maharashtra Control of Organized Crime Act 1999 (hereinafter referred to as "the MCOCA") against the order dated 20. 02. 2007 passed by the Addl. Sessions Judge in Sessions Case No. 1405/05 in which the respondents no. 1-3 are facing trial for offences under Section 20 of the mcoca.

(3.) DURING the pendency of these proceedings an application was filed on behalf of the appellant requesting for attachment of certain properties, bank accounts, etc. pertaining to the accused persons and their wife on the allegations that the property and bank accounts belonging to the accused person and their near relatives were acquired by them out of the money illegally begotten by them while being involved in organized crime or by helping other accused persons in conducting such illegal transactions. It was prayed that in view of Section 20 (2) of the MCOCA the Special Court should pass an order that all the properties (movable or immovable) belonging to accused person during the relevant period shall be attached.