Section 36H(1) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(1)Upon the termination of any criminal proceeding for the offence in respect of which any order of attachment of property has been made under this Act or security given in lieu thereof, the District Magistrate shall without delay inform the District Judge, and shall where criminal proceedings have been taken in any Court, furnish the District Judge with a copy of the judgement or order of the trying Court and with copies of the judgements or orders, if any, of the Appellate or Revisional Courts thereon.
