MUHAMMED FARSHAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition is filed to direct the 5th respondent bank to lift the freezing of the petitioner's bank account bearing No.049263700000174.

(2.) The petitioner's case is that, he is the holder of the above bank account with the 5th respondent bank. The said account has been debit freezed by the 5th respondent pursuant to the requisition received from the Police. The action of the 5th respondent is arbitrary. Hence, the writ petition.

(3.) Heard; the learned counsel appearing for the petitioner, the learned Government Pleader and the learned counsel for the 5th respondent.