ANJALI GUPTA Vs. STATE

JUDGEMENT

(1.) Crl.M.C. 4757/2017

(2.) The Revision Petition was filed by the petitioner against order dated 105.2017 of the Trial Court, whereby, the Trial Court had declined to defreeze the saving account of the petitioner, who is an accused in case FIR No.61/2017 under Section 420/34 IPC, Police Station, Connaught Place. The allegation against the petitioner is that the petitioner has siphoned off a sum of Rs.2,08,000/-.

(3.) The petitioner had earlier approached this Court seeking quashing of the subject FIR. However, by judgment dated 30.02017 the Writ Petition (WP (Crl.) 983/2017), filed by the petitioner, was rejected. The petitioner thereafter has filed a special leave petition, which is pending before the Supreme Court.