GUJJALA SREENU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellants herein have preferred the present appeal against the order of the Special Judge for trial of SPE and ACB Cases, Kurnool, dtd. 4/8/2022 in Crl.M.P.No.707 of 2022.

(2.) The appellants 1 to 3 are accused Nos.1, 2 and 12 in Crime No.1 of 2020 registered in the CID Regional office, Tirupati. The other appellants are not arrayed as accused in the case. A charge sheet has also been filed after investigation, before the Special Judge for trial of ACB cases in Rayalaseema Region, Kurnool, for offences punishable under Ss. 420, 406, 408, 409, 465, 468, 120-B read with Ss. 34 and 109 IPC and Ss. 79(1)(a), 79(l)(f) read with Ss. 79(2), 79(A) (1)(b), 79A (1) (e), read with Ss. 79A (2) and 79(3)(i) read with Sec. 79(1)(h) of the A.P. Cooperative Societies Act, 1964 and Sec. 13(1)(c) of the Prevention of Corruption Act, 2018. Cognizance of this case has been taken by the trial Court as C.C.No.9 of 2022.

(3.) Even while the case was pending investigation, authorisation was sought, from the State Government, for invoking the provisions of the Criminal Law Ordinance, 1944 for attachment of assets standing in the name of the appellants herein. The Government had authorised filing of an application for attachment of the properties before the Special Judge for trial of ACB Cases in Rayalaseema Region by way of G.O.Ms.No.51, dtd. 25/7/2022. The Deputy Superintendent of Police, CID Regional Office, Tirupati, had then moved Crl.M.P.No.707 of 2022 in Crime No.1 of 2020 before the Special Judge for Trial of SPE and ACB Cases, at Kurnool for attachment of Properties set out in Annexures 1 to 6 of the application. The Special Judge, by an order dtd. 4/8/2022 had granted ad interim order of attachment of the assets enumerated in Annexures 1 to 6, by an order dtd. 4/8/2022. Aggrieved by the said order, the appellants have moved the present appeal.