APARNA HAMSA Vs. INDIRA S NAYAK

JUDGEMENT

(1.) The present petition has been filed by the complainant under Section 482 of Cr.P.C., praying this Court to quash the impugned order dated 29.01.2016 passed on interlocutory application filed under Section 451 read with Section 457 of Cr.P.C., to defreeze the Savings Bank Account No.54033691293 of respondent No.1 in the State Bank of Mysore, Anandapura Branch, Sagar Taluk, Shivamogga District.

(2.) I have heard Sri. Pavana Chandra Shetty.H, learned counsel for the petitioner-complainant and Sri. Rohith B.J., learned High Court Government Pleader for respondent No.4. Learned counsel for respondent No.3 has remained absent. Though notice has been served to respondent Nos.1 & 2, they are not represented by any counsel, they have also remained absent.

(3.) Though this case is listed for admission, with the consent of learned counsels appearing for the parties, the same is taken up for final disposal.