PROMINENT ENTERPRISES Vs. BANK MANAGER IDFC FIRST BANK

JUDGEMENT

(1.) The writ petition is filed to direct the respondents 1 and 2 banks to lift the freezing of the petitioner's bank accounts bearing Nos.10201679602 and 924020038339854.

(2.) The petitioner is the holder of the above two bank accounts with the respondents 1 and 2 banks. The respondents 1 and 2 have freezed the petitioner's bank accounts due to certain requisitions issued by the police. The action of the respondents 1 and 2 is arbitrary. Hence, this writ petition.

(3.) The 2nd respondent has filed a counter affidavit denying the allegations in the writ petition. The 2nd respondent has contended that in addition to the requisitions received from the respondents 3 to 13, the petitioner has been operating the current account bearing No.924020038339854, in violation of the declarations given by the petitioner. Even though the 2nd respondent has asked the petitioner to submit certain documents to substantiate the suspicious transactions that have been conducted in the account, he has not produced the same. Therefore, the writ petition may be dismissed.