SJS GOLD PRIVATE LIMITED Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri Anurag Kumar Singh, learned Counsel for the petitioners, Shri Dhananjay Kumar Singh, learned Additional Government Advocate for the State/respondents and perused the material brought on record.

(2.) The debit of the bank account of the petitioners has been freezed on the instructions of the Investigating Officer dtd. 24/3/2022 by the Axis Bank, City Centre, XXV/1130 Round West, Thrishur, Kerala as a sequel to the F.I.R. lodged by the Chief Manager of the Management of Manuments, Museum, Parks, Garden etc. registered as Case Crime No. 0716 of 2021 at Police Station Gomti Nagar, District Lucknow Eastern (Commissionarate Lucknow) on 16/9/2021 for offence punishable under Ss. 409, 420, 467, 468, 471 I.P.C.

(3.) Feeling aggrieved by the debit freeze of the petitioners' account on the instructions of the Investigating Officer, the instant writ petition has been filed by the petitioners.