VENKATESH BABU Vs. STATE

JUDGEMENT

(1.) These Criminal Original Petitions have been filed to direct the respondents to defreeze the bank account of the petitioner bearing Nos.0614301000000353 and 0614301000000737 maintained with 2nd respondent viz., DBS Bank India Limited, Royakottai Branch, Krishnagiri District frozen in Crime No.172 of 2021 on the file of the 1st respondent police.

(2.) These petitions have been filed challenging the freezing of the Savings Bank Account of the petitioners maintained in the 2nd respondent Bank.

(3.) The case of the petitioners is that an FIR came to be registered in Cr.No.172 of 2021 against the petitioners for an offence under Ss. 271, 328 IPC and Ss. 7 and 20(1) of Cigaratte and other Tabacco Products Act, 2002. Thereafter the petitioners having been incarceration, moved bail application and released on bail with conditions to deposit Rs.25,000.00 each. Having complied with the order the first respondent police on 20/6/2022 seems to have taken steps to freeze the Savings Bank Account of the petitioners. Aggrieved by the same, the present petitions have been filed before this Court.