AIR 2017 SUPREME COURT 5443 ::AIR 2018 SC (Criminal) 164 ::(2018) 1 CriLR(Raj) 278 ::(2018) 1 CurCriR 150 ::2018 CriLR(SC&MP) 278 ::2018 (11) SCC 242 ::2018 (2) SCC (Cri) 633 ::(2017) 12 Scale 398 ::2018 CriLR(SC MAH GUJ) 278 ::(2017) 2 ALD(CRL) 932 ::2018 (1) KCCR SN 36 (SC) ::(2018) 69 OCR 793 ::(2018) 1 Crimes 56 ::(2018) 183 AllIndCas 65 (SC)

Supreme Court Of India

(From : Jharkhand)

Hon'ble Judge(s): A. K. Sikri, Ashok Bhushan , JJ

(A) Criminal P.C. (2 of 1974) , S.84, S.482— Criminal Law (Amendment) Ordinance (38 of 1944) , S.12, S.13— Attachment of property - Order making attachment absolute - Challenge against - Non-termination of criminal proceedings - Appeal pending against order of conviction of accused in one criminal case - In another criminal case, trial already pending in which provisions of Ss. 12 and 13 of Ordinance applicable - Accused can invoke said provisions for Court to evaluate property procured by scheduled offences - S. 13 of Ordinance empowers Court to deal with attached properties even after termination of criminal proceedings - Since one more trial still pending - Order of Judicial Commissioner making attachment order absolute - Proper. (Para 27) (B) Criminal P.C. (2 of 1974) , S.84, S.482— Criminal Law (Amendment) Ordinance (38 of 1944) , S.4— Attachment of property - Order making attachment absolute - Plea of accused that property acquired by him upon demise of his father during pendency of proceedings cannot be attached - Under S. 4 of Ordinance, power can be exercised for attaching several properties for securing alleged defaulted money - Upon non-availability of other property for attachment, such other property of accused of equivalent value can be attached - Order of Judicial Commission....