AXIS BANK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned SPP takes notice for respondent No.1/State. Looking to the facts and circumstances of the case, issuing notice to respondent No.2, is hereby dispensed with.

(2.) Heard the learned counsel for the petitioners and learned SPP for the respondent No.1./State.

(3.) This petition is filed by the petitioner/Axis bank Ltd. for setting aside the order dtd. 29/7/2024 passed by 45th Additional Chief Judicial Magistrate, Bengaluru in C.C.No.14244/2024 arising out of Crime No.1060/2022 directing the petitioner to de-freeze the savings/current account of the accused maintained by them (12 account in the petitioner's Bank to the complainant).