T. SUBBULAKSHMI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) All these three petitions have been filed seeking for a direction directing the respondents to defreeze the bank accounts maintained by the petitioners with the respective 3rd respondent-Banks. Since the issues involved in all these three petitions are one and the same, these petitions are disposed of by way of this common order.

(2.) One Tmt. T. Subbulakshmi is the petitioner in Crl. O.P. Nos. 13103 and 13105 of 2013 and her daughter T. Yamini is the petitioner in Crl. O.P. No. 13104 of 2013.

(3.) The Inspector of Police, Central Crime Branch, has registered cases against the petitioners in Crime Nos. 154, 233 & 315 of 2012 for the alleged offences under Sections 420, 465, 467, 468, 471 r/w 120-B of IPC. The petitioner Subbulakshmi was arrested on 25.10.2012 at Bangalore and she was produced before the learned Judicial Magistrate, Tambaram on 26.10.2012 and remanded to judicial custody. Subsequently, she was released on bail. The petitioner T. Yamini, who has been arrayed as accused in Crime No. 315 of 2012, obtained anticipatory bail from this Court.