The case examines the legitimacy of a police seizure order in Crime No of and the consequences of failing to timely report this seizure to the relevant Magistrate as stipulated ... in Section of the CrPC with the appellant Shento Varghese contesting the Madras High Court's ruling that de-froze the respondents' bank accounts based solely on reported delays prompting the Supreme Court to assess whether such non-reporting or delayed reporting undermines the validity of the seizure itself