A.RAM MOHAN Vs. STATE

JUDGEMENT

(1.) Criminal Revision Case is directed against an order dtd. 18/2/2015 made in CrlMP No.527 of 2015 in Central Crime Branch, Team-I, Vepery P.S. Crime No.131 of 2014, on the file of the learned IX Metropolitan Magistrate, Saidapet, Chennai.

(2.) Material on record discloses that a criminal case has been registered on the basis of a complaint lodged by the defacto complainant under Ss. 406 and 420 read with 34 IPC. During the course of investigation, the bank accounts of the petitioner/accused have been frozen by the respondent police. He is stated to be an Agricultural Officer in Government of Tamil Nadu.

(3.) In the application in CrlMP No.527 of 2015 filed under Sec. 451 CrPC, he has sought for a direction to the Inspector of Police, Central Crime Branch, Team-I, Vepery, Chennai, respondent herein, to defreeze the petitioner's bank accounts (1)Salary account in A/c.No.50100008256170 maintained in HDFC Bank, Tiruvannamalai Branch and (2) Personal account in A/c.No.00000010860298490 maintained in State Bank of India, Tiruvannamalai Branch.