ADARSH COOPERATIVE HOUSING SOCIETY LTD. Vs CENTRAL BUREAU OF INVESTIGATION
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: Crl.A. No.-000952-000952 / 2018
Diary number: 9021 / 2018
Advocates: RAVINDRA KESHAVRAO ADSURE Vs
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 952 OF 2018 [@ SPECIAL LEAVE PETITION (CRL.) NO. 2631 OF 2018]
ADARSH COOPERATIVE HOUSING SOCIETY LTD. Appellant(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. This Court permitted the appellant to withdraw
the amounts claimed by the banks on furnishing
security of immovable property, as per order dated
05.01.2018 in Criminal Appeal No. 19 of 2018.
3. When the appellant offered security of the
immovable property, wherein the housing complex is
situated, that was turned down as per the impugned
order passed by the CBI Special Judge, Greater
Mumbai, holding that the disputed structure is
standing on the land, which is being offered as a
security and being the subject matter of the case,
the land cannot be accepted as a security. Thus
aggrieved, the appellant is before this Court.
2
4. We have heard Mr. Vikramjit Banerjee, learned
Additional Solicitor General appearing for the first
respondent and Mr. Nishant R. Katneshwarkar, learned
counsel appearing for the State of Maharashtra.
Though the application is seriously opposed by both
the respondents, the fact remains that the land was
allotted to the appellant by the State of Maharashtra
on payment of Rs. 12.61 Crores, as per Allotment
Letter dated 09.07.2004. The learned counsel for
appellant submits that the amounts which are frozen,
are required for litigation expenses and, therefore,
denial of the same would amount to denial of access
to justice.
5. In the above circumstances, we do not propose to
go into the various contentions taken by the State
since we are only concerned with the release of the
amounts on offering the land as a security.
Therefore, leaving all the contentions open, and
without prejudice to the contentions taken by the CBI
as well as by the State, the impugned order dated
01.03.2018 passed by the CBI Special Judge is set
aside. The Special Judge, CBI is directed to accept
the security of the land, as offered by the appellant
and release the amounts.
3
6. In view of the above, the appeal is disposed of.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ SANJAY KISHAN KAUL ]
New Delhi; July 31, 2018.