VAIDYA ADITYA Vs. STATE, A. C. B.

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant, under Section 11 of the Criminal Law Amendment Ordinance 1944, being aggrieved by the order of interim attachment of his properties, dated 04.01.2020, passed by the I-Additional Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad, in Crl.M.P.No.20 of 2020 arising out of Cr.No.25/RCA-CR-2/2018 of ACB, City Range - 2, Hyderabad. The said Crime is registered against V.Vara Prasad, the then Additional District Judge, who is the father of the appellant.

(2.) During the course of investigation, the respondent herein filed Crl.M.P.No.20 of 2020 seeking ad-interim order attaching movable and immovable properties of the Accused Officer and his family members as per Annexure-I to V of G.O.Ms.No.21, dated 10.04.2019 of Law (LA & J, Spl.B) Department, T.S., Hyderabad. By an order, dated 04.01.2020, the learned I-Additional Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad, while issuing notice to the Accused Officer, his wife and brother, ordered issuance of ad-interim attachment of the property in Annexure I to V appended to G.O.Ms.No.21, Law (LA & J, Spl.B) Department, dated 10.04.2019.

(3.) It is the submission of the appellant that when the property of the appellant was attached, the appellant moved an application before the Special Judge claiming that the said property belongs to him and his father/Accused Officer has not contributed any part of consideration while purchasing the said property, but however, the Special Judge orally observed that such claim will be considered during the course of trial. As such, he filed the present appeal to set aside the impugned order in respect of attachment of his properties mentioned in Annexure-III of G.O.Ms.No.21, dated 10.04.2019.