PADMINI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner is one of the accused in Crime Nos. 7 and 8 of 2007 on the file of the first respondent Police. On the complaint of one Muthu Kumar the case in Crime No. 7 of 2007 has been registered for offences under Sections 406 and 506 (ii) of the Indian Penal Code.

(2.) DURING the course of investigation of both the cases, the first respondent by a communication dated 5. 5. 2007 to the second respondent herein and by another communication dated 5. 5. 2007 to the third respondent herein, has freezed the Bank Accounts of the petitioner. Challenging the same, the petitioner has come forward with this Criminal Original Petition.

(3.) HEARD the learned counsel for the petitioner and the learned Government Advocate (Criminal Side) for the first respondent and there is no representation for the respondents 2 and 3.