BAYYARAPU SURESH Vs. STATE OF A.P.

JUDGEMENT

(1.) Assailing the order, dtd. 19/3/2020, of the learned Special Judge for SPE and ACB Cases-cum-Additional Metropolitan Sessions Judge, Vijayawada, passed in Crl.M.P.No.88 of 2020 in Crime No.07/RCA-ACB-CIU-2017, whereby he has dismissed the petition filed under Ss. 451 and 457 Cr.P.C., the present Criminal Petition is filed.

(2.) Facts germane for disposal of this Criminal Petition may briefly be stated as follows:

(3.) The said petition came to be dismissed by the impugned order. The learned Judge dismissed the said petition primarily on the ground that the check period is from 15/10/1987 to 5/6/2017 and as the said money that is available in his account in the Axis Bank got direct nexus to the offence of acquiring properties disproportionate to his known source of income that the same cannot be allowed to be withdrawn. However, the learned Judge allowed the petitioner to operate the said bank account to withdraw the money that was deposited in his salary account after 5/6/2017.