PRITISH JHAVERI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioner is praying for an order that the communication dated 18th March 2020 issued by the Investigating Officer/Police Inspector, MIDC Police Station, Mumbai, whereby, the petitioner is informed of his Savings Bank Account No. 100000027448 held with respondent No. 2-IndusInd Bank being freezed, be quashed and set-aside and that the said account be defreezed with immediate effect. The petitioner contends that the petitioner is in urgent requirement of money for his medical treatment, as he is suffering from heart ailments. Medical certificates to that effect are also placed on record.

(2.) The petitioner has contended that he is not aware about any FIR being registered against him and more particularly, FIR No. 136/2020 registered with the MIDC Police Station under Sections 408, 420, 465, 467, 468, 471 r/w 34 of the Indian Penal Code. He has averred that copy of the FIR was also never received by the petitioner, hence, he is not aware as to for what reason his Bank Account has been frozen by the Investigating Officer.

(3.) This petition was listed for hearing on 20th April 2020, when it was adjourned to enable the learned A.P.P to take instructions.