(1.) This order disposes the appeal filed under Section 17 of the M. P. Special Courts Act, 2011 (hereinafter for brevity will be referred as "the Act of 2011") against the order dated 05.10.2018 passed by the Authorised Officer of M. P. Special Court Act, Indore in Special Sessions Case No.3/2016 wherein the appellants have been denied the opportunity to file their reply in respect of confiscation proceedings being carried out by the respondent.
(2.) Brief facts of the case are that criminal case against the appellant Nos.1 and 2 bearing Crime No.8/2012 was registered in respect of the offences punishable under Section 13(1)(e) and 13(1)(2) of the Prevention of Corruption Act along with Sections 109 and 120-B of the IPC.
(3.) After filing of charge-sheet in the year 2013, on 22.08.2016, the respondent has further preferred an application under Section 13(1) of the Act of 2011 for confiscating the property of the appellants, which was the subject matter of the crime. This case was registered as Special Sessions Case No.3/2016.