AJITH Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has filed this Writ Petition seeking a direction to unfreeze his account maintained with the Respondent No.5/Bank.

(2.) The learned Standing Counsel for the Respondent No.5/Bank, after getting instructions, submitted that the operation of the account of the Petitioner is prevented on account of the suspicion on the part of the Bank with respect to the operation of the account and that it is a money mule account.

(3.) There is no representation for the Petitioner. On the last posting also, there was no representation for the Petitioner. This Court is not inclined to dismiss the Writ Petition for default since this Court has reason to believe that the Petitioner has been purposefully absent to cause dismissal of the case to avoid any Order against him, on account of the adverse Report against him.