K.SARAVANAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents.

(2.) The petitioner is doing money transfer service. He is an agent of a licensed entity. Since the petitioner's account was subject matter of a criminal case, the second respondent wrote to the Branch Manager, State Bank of India, Melur Branch for freezing the petitioner's account. Seeking its de-freezing, this criminal original petition has been filed.

(3.) When the matter was taken up for hearing, the learned Additional Public Prosecutor on instructions submitted that the criminal complaint itself has almost been resolved and that there is no need to continue to freeze the petitioner's account.