VIJENDRA KAPOOR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Devesh Kumar Shukla, learned counsel for the petitioners, Sri Rajiv Gupta, learned Additional Chief Standing Counsel for the State - respondents and Sri Sanjai Singh, learned counsel for the respondent No.4/Bank.

(2.) Petitioner No.1 is the husband of the petitioner no.2. They have filed the present writ petition praying for the following reliefs :

(3.) By the impugned order dtd. 18/6/2021 the Senior Superintendent of Police, Aligarh, has freezed the joint saving bank account of the petitioners on the ground of some involvement of the petitioners in the matter of hooch tragedy on account of sale of ethyl alcohol and rectified sprit, has been recorded and investigation is under process. As per records of the writ petition, the joint saving bank account of the petitioners is the saving bank account from which the petitioners pay their monthly instalment towards housing loan. The balance standing in the saving bank account as on 4/7/2021 was Rs.1354.58(CR). A charge sheet against Neutral Citation No. - 2023:AHC:95296-DB the petitioner no.1 has been filed in case crime no.224/2021 P.S. Harduaganj, under Ss. 60 A, 62 U.P. Excise Act and Ss. 120-B, 272, 273, 304, 420, 467, 468 and 471 I.P.C.