MAN MOHAN SINGH Vs. STATE BANK OF INDIA (MAIN BRANCH, SHILLONG)

JUDGEMENT

(1.) The writ petitioner in the instant writ petition has approached this Court with a prayer to direct the State Bank of India, Main Branch, Shillong (Respondent No. 1 and 2) herein to allow the petitioner through the authorized person to withdraw the two Special Term Deposits which have matured as per the policy, and are in the custody of the Respondent Bank.

(2.) The case of the petitioner is that certain FIR's were lodged against him in the year 1994, and three cases came to be registered and the same were numbered as GR. Case No. 133 (S) of 1995 arising out of Shillong P.S. Case No. 21 (2) of 2994, GR. Case No. 18 (S) of 1996 and GR. Case No. 19 (S) of 1996. It is the further case of the petitioner that he has since been acquitted by criminal Courts from all his criminal cases and as such, it is incumbent upon the Respondent Bank to release the Fixed Deposit amounts of the petitioner.

(3.) I have heard learned counsels for the parties.