PURAN CHAND PAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) In this case, counter affidavit has been filed on behalf of the sole respondent. Learned counsel for the petitioner submits that there is no need to file any rejoinder affidavit thereto. Hence with the consent of the parties, the writ petition is being heard today itself.

(2.) The petitioner is having a Saving Bank Account No. 3018000100004263 with the Punjab National Bank, Branch Village Shyampur, District Haridwar. The Bank has seized the account of the petitioner, apparently on the instructions of an Investigating Officer, who is investigating the matter in pursuance of the First Information Report Lodged against the petitioner. Hence, the present writ petition before this Court with the following prayers:-

(3.) According to the petitioner, one Chatrapal Singh had expressed his desire to purchase his land measuring 2 bigha. After negotiations an agreement for sale was executed between the parties on 19.06.2016 by which the petitioner agreed to sell his land to Chatrapal, who had initially transferred a sum of Rs. 9.50 lakh (Rupees Nine Lakh & Fifty Lakh Only) in the account of the petitioner. Admittedly the so called agreement for sale has not been registered.