P. SWAMINATHAN AND OTHERS Vs. THE STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the 1st respondent to defreeze the accounts of the petitioners with regard to Crime No.4 of 2018.

(2.) One Jeyakumar filed a petition in Crl.M.P.No.7118 of 2017 before the Judicial Magistrate No.II, Coimbatore under Section 156(3) Cr.P.C., 1973 making certain allegations and on the directions of the learned Magistrate, the Central Crime Branch registered a case in Cr.No.103 of 2017 under Sections 120-B, 406 and 506(i) IPC against Swaminathan [A1], Divya [A2], Manjula [A3] and Tulasidas [A4]. The accused filed anticipatory bail application in Cr.No.103 of 2017 and was granted the relief by this Court on 31.03.2018. Immediately thereafter, the case in Cr.No.103 of 2017 was transferred by the Central Crime Branch, Coimbatore to the Economic Offences Wing, Coimbatore and was re-registered as Cr.No.4 of 2018 and investigation was taken up by the Economic Offences Wing Police. They also altered the FIR and have included Section 5 of the TNPID Act on 23.04.2018. Thereafter, the Economic Offences Wing have frozen 17 accounts of the accused, his family members, and all his business concerns, aggrieved by which, the accused are before this Court.

(3.) Heard the learned counsel for the accused and the learned Government Advocate [Crl.Side] for the State.