- (1.) Heard Sri Satyendra Kumar Mishra, learned counsel for petitioner, Sri Amit Srivastava, Advocate, holding brief of Sri Anadi Krishan Narayana, Advocate and learned Standing Counsel for respondents.
(2.) Grievance of petitioner is that she had opened a bank account bearing No. 37830100003500 in her name in respondent-Bank and there she deposited Rs. 3,50,000/- in the form of fixed deposit and maturity period for the same was 444 days. After maturity period was over and petitioner wanted to withdraw money, respondent-Bank refused the same on the ground that account has been freezed. Petitioner, therefore, has come up before this Court for release of money which she had put in a fixed term deposit.
(3.) In the counter affidavit filed by Bank, stand taken is that bank account of petitioner has been frozen under orders of police dated 06.06.2012 and said letter which is alleged to be an order in purported exercise of power under Section 102 Cr.P.C., 1973 has been filed as Annexure No. 1 to counter affidavit.;