KRISHNA ENGINEERING Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has called in question the action of the respondent-police in freezing its Current Account No.10020388471 maintained with the 3rd respondent-IDFC First Bank, during the course of investigation.

(2.) It is the stand of the respondent-Bank that account has been frozen in the context of investigation of Crime No.0194/2020.

(3.) It i s the contention of the petitioner that in terms of Sec. 102 (3) Cr.P.C., the Investigating Officer may give custody of the goods seized to any person on execution of a bond/undertaking to produce the property before the court as and when required.