HANSABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in these petitions filed under Article 226 of the Constitution of India is to the communications dated 02.09.2019, 04.10.2019 and 10.10.2019 addressed by the respondent, Police Sub Inspector, Vadodara Taluka Police Station, Vadodara Rural to the respondent-Bank Manager, whereby the respondent - Bank has been instructed to "freeze" the bank accounts of the petitioners in exercise of powers under section 102 of the Criminal Procedure Code.

(2.) For the purpose of narration of facts, Special Criminal Application No.2409 of 2020 is taken as the lead matter;

(3.) Mr. N.K. Majmudar, learned advocate for the petitioners, submitted that the competent authority has duly considered the objections filed by the complainant and other witness and has, thereafter, rejected the same by way of a reasoned order. It is not the case of the complainant and other witness that the objections jointly filed by him and other witness before the competent authority have not been adjudicated upon by the competent authority or that they have not been afforded reasonable opportunity to defend themselves. It was submitted that once the objections have been rejected on merits, the land owners are vested with the absolute right and privilege to withdraw the amount of compensation and to utilize the same in the manner they desire.