UMASHANKARAN SRIRAMAN Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been laid by the petitioner seeking for a direction to the respondents 1 and 2 to de-freeze the Bank account No.6447002100003434 maintained with the second respondent bank.

(2.) According to the petitioner, based on the complaint lodged by the third respondent having office at Hydrabad, Telengana, the case had been registered by the first respondent police for the offences punishable under sections 417 and 420 IPC and also according to the petitioner, based on the direction given by the first respondent police, the second respondent had freezed the account above referred to and due to the same, he is unable to run the business, hence according to the petitioner, he has been necessitated to lay the Criminal Original Petition for appropriate reliefs.

(3.) The abovesaid Criminal Original Petition has been returned by the Registry for the reason mentioned below: