NARAYAN YADAV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notice issued to respondent No.2 is served, but respondent No.2 is not represented.

(2.) In this writ petition the petitioner has sought to quash the notice dtd. 22/6/2020 at Annexure-A issued by the Police Inspector, CEN Police Station, Yadgiri, to the Manager of Axis Bank, Yadgiri for de-freezing petitioner's account No.278010100061117 and linked account numbers.

(3.) The request at Annexure-A by the Police Inspector, appears to be in connection with an investigation relating to Crime No.4/2020 of Yadgiri CEN Police Station which was registered on a complaint lodged by respondent No.2.