As per case facts, police froze the bank accounts of the respondent during a corruption investigation involving his son. The High Court ordered the accounts released, leading the State to ... appeal, arguing that police have the power to freeze accounts to preserve evidence. The question arose whether general police powers to seize property during an investigation can be used in cases specifically governed by corruption laws. Finally, the Supreme Court allowed the appeal, ruling that the power of police to freeze accounts during an investigation is independent of the special procedures for attaching property. The Court held that these powers co-exist and that freezing accounts is a valid step to prevent the disappearance of crime proceeds while an investigation is active