MANTURI SHASHI KUMAR Vs. DIRECTOR

JUDGEMENT

(1.) Heard Sri Vedula Srinivas learned counsel representing Smt. K. Jai Shree, learned counsel for the petitioner, Sri. B. Rama Krishna Reddy, learned counsel for Respondents.

(2.) This writ petition is filed to declare the action of the Respondent no. 2 in continuing attachment of the properties even after closer of C.C.No.319 of 2010 on which action was initiated under PMLA as illegal and for a consequential direction to the Respondent to raise the order of attachment as confirmed by adjudicating authority in O.C.No.681 of 2017.

(3.) Petitioner No. 1 is Accused No.1 in F.I.R.No.369 of 2002 pending on the file of the Police Station, Patancheru. The said crime was registered on the complaint lodged by Sri. P. Sudheer Reddy. The offences alleged against the petitioner No. 1 herein are under Sec. 420,423,468 and 471, read with 120 B of the Indian Penal Code. The investigating officer, on completion of investigation, filed Charge Sheet against the 1st petitioner and others. The same was taken on the file vide C.C.No.319 of 2010, pending on the file of Judicial First Class Magistrate Special Mobile Court, Sangareddy District. During the pendency of the said C.C, a petition under Sec. 320 was filed vide Cr.M.P.No.126 of 2018, to record the compromise and to acquit the accused. The said petition was allowed on 30/3/2018 permitting the prosecution for withdrawal of charges levelled against the accused. The matter was referred to Lok Adalat. The said case was called for before the Lok Adalat on 20/3/2018. The Lok Adalat has recorded the compromise entered between the parties and passed an Award dtd. 20/3/2018.