BALBHADRA PARASHAR Vs. STATE OF M P

JUDGEMENT

(1.) Heard on I.A. No. 11293 of 2012. which is an application filed on behalf of appellants for staying the operation of judgment dated 9th November, 2012 passed by Special Judge (PC Act) of Special Court Established under Special Court Act, 2011, Gwalior in Special Sessions Trial No. 2/2012.

(2.) The appropriate authority submitted an application under section 13(1) of M.P. Special Court Act, 2011 in regard to confiscation of the property, which was acquired by the appellants disproportionate to the known source of income.

(3.) The State Legislature has enacted an Act named as "Madhya Pradesh Vishesh Nyayalaya Adhiniyam, 2011" [hereinfter referred to as "the Act of 2011"]. It has been enacted in regard to confiscation of property and disposal of the cases in this regard by the Court.