MUHAMED SHAJAHAN U. P. Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition is filed to direct the 2nd respondent bank to lift the freezing of the petitioner's bank account bearing No.20202821655.

(2.) The petitioner is the holder of the above bank account with the 2nd respondent bank. The petitioner contends that the 2nd respondent has frozen the petitioner's bank account pursuant to a requisition received from the police. The action of the 2nd respondent is illegal and arbitrary. Hence, this writ petition.

(3.) Heard; the learned counsel appearing for the petitioner, the learned Deputy Solicitor General of India and the learned counsel appearing for the 2nd respondent bank.