ROSANGLIANA HMAR Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. B. Lalramenga, learned counsel for the appellants in Criminal Appeal No. 17/2020 and Criminal Appeal No. 18/2020. Also heard Mr. Lalfakawma, learned counsel for the appellant in Criminal Appeal No.13/2021 as well as Ms. Linda L. Fambawl, learned Additional Public Prosecutor for the State of Mizoram assisted by Mr. F. Lalengliana, learned counsel appearing on behalf of the Distributors.

(2.) These appeals are filed under Sec. 16 of the Mizoram Protection of Interests of Depositors (in financial establishment) Act, 2019 (in short 'MPIDFE Act') challenging the impugned Judgment and Order dtd. 5/10/2020 passed by the learned Additional District and Sessions Judge, Aizawl, in MPID Case No. 81/2015, wherein, an ad interim Attachment Orders dtd. 22/11/2016 and 16/6/2017 passed by the respondent No.2 had been made absolute.

(3.) The brief facts leading to filing of the appeals is that;