RAKESH P SHETH; ROSHNI R SHETH Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed seeking to direct the respondent police to defreeze the bank accounts of the petitioner, viz., SB/01/2655, SB/01/2806, SB/01/2740, CBCA 01/342, CBCA/01/349, CBCA/01/350, CBCA/01/353 and SB/01/2518, in exercise of the inherent powers under S. 482, Cr.P.C.

(2.) For the sake of convenience, the parties are referred to by their name.

(3.) On the complaint lodged by one Sree Vidhya (intervener), the respondent police registered a case in Crime No.180/2016 on 13.07.2016 under Section 420 read with Section 34 IPC against one Rakesh Sheth, his wife Roshini P. Sheth and Premsai Chundur. The allegation in the FIR against them is as under: