CONVERGYTICS SOLUTIONS PVT LTD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Senior counsel, Sri. Srinivasa Raghavan V., appearing for the petitioner and Smt. K.P. Yashoda, learned HCGP appearing for the respondents.

(2.) The petitioner is before this Court calling in question the notice dtd. 12/1/2022 and all further proceedings taken thereto.

(3.) The issue is with regard to freezing of the account by an order dtd. 12/1/2022. Pursuant to which, the petitioner has preferred an application under Sec. 457 of Cr.P.C., for defreezing of the account, which the learned Senior counsel appearing for the petitioner would submit that the matter was heard and reserved for its judgment.