RAJNISH BHATNAGAR,J. - (1.) Heard the counsel for the parties and perused the record.
(2.) The petitioner has filed the present petition with the following prayers: "It is therefore most respectfully prayed that the directions under Article 226 of Constitution of India R/W Section 482 Cr.P.C. in writ of Mandamus for issuance of directions to the respondent for defreezing Current Bank Account No.18381131000527 of Petitioner Leela Devi in Oriental Bank of Commerce which was freezed out in Session Case no 427/2019 pending trial in the Court of Shr. Ajay Kumar Jain, Special Judge (NDPS Act)/ASJ, New Delhi in case titled as Narcotic Control Bureau Vs Vinay Kumar Ray and Ors filed under section 21, 29 NDPS Act. It is further prayed that necessary directions may be issued for investigating officer for misleading the Ld Special Judge, NDPS Act by giving the statement that financial investigation is still pending without filing any documents in this regard and stating under which provision of law the financial investigation is pending and by making the statement that the Ld Special Judge have no jurisdiction to entertain the application for defreezing the bank account of wife of Petitioner once the Freezing order bearing no VIII/07/DZU/2019-1398 dated 22/05/19 for freezing bank account no 18381131000527 of the Petitioner was not confirmed by the Competent Authority as stipulated under Section 68 F(2) of NDPS Act."
(3.) On 05.11.2019 the respondent was directed not to take any action on notice bearing F.No.CA/DL/NDPS/51/19-20/1960 dated 31.10.2019 issued by the competent authority.;