Section 36H(2) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(2)Where it is reported to the District Judge under sub-section (1) that cognizance of the alleged offence under Section 36-B has not been taken or where the final judgement or order of the Criminal Courts is one of acquittal, the District Judge shall forthwith withdraw any orders of attachment of property made in connection with the offence, or where security has been given in list of such attachment, order such security to be returned.
