BALASUBRAMANIAN Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard the learned counsel appearing for the writ petitioner and the learned Government Advocate (Crl. Side) appearing for respondents 1 to 5.

(2.) Considering the nature of relief to be granted, issuance of notice to the sixth respondent is dispensed with.

(3.) The petitioner is one of the depositors in sixth respondent company. The said company committed default. Therefore, Crime No.6 of 2018 was registered on the file of the Economic Offence Wing, Madurai. The grievance of the petitioner is that the properties of the financial establishment are yet to be attached. In this regard, he has given representations. Since no action was taken, this writ petition came to be filed.