CANARA BANK, CHENNAI Vs. ASSISTANT DIRECTOR, DIRECTORATE OF ENFORCEMENT GOVERNMENT OF INDIA, MINISTRY OF FINANCE, CHENNAI AND OTHERS

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner/Canara Bank against the order dated 28.03.2017 passed by the learned Principal Sessions Judge, Chennai, in Cri.M.P.No.21812 of 2016 in C.C.No.58 of 2016.

(2.) The revision petitioner herein/Canara Bank has filed the above Cri.M.P.No.21812 of 2016 in C.C.No.58 of 2016 before the trial Court under Sections 102, 451 and 457 of Cr.P.C. r/w. Section 8(8) of the Prevention of Money Laundering Act, 2002 (hereinafter referred to as the Act) seeking to de-freeze the fixed deposits, held by the respondents with Canara Bank, Teynampet Branch, Chennai, vide FDR Nos.0416401003706, 0416401003713 and 0416401003759 dated 11-4-2014, 15-5-2014 and 08.08.2014 respectively and consequently, direct the first respondent herein to pay the said sum of Rs.13,22,96,000/- lying to the credit of the above fixed deposits along with interest accrued thereon to the petitioner/Bank.

(3.) The brief averments made in the petition filed before the Trial Court are as follows:-