RAJIV Vs. SUPERINTENDENT

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) This is an application under Sec. 482 of Code of Criminal Procedure challenging the communications dtd. 27/11/2018 and 5/12/2017 issued by the non-applicant no.1 to the non-applicant nos. 2 and 3 freezing bank account and the locker of the applicant and also letter dtd. 16/12/2017 and the Notification dtd. 2/8/2019 issued by the non-applicant no.6 published in the Official Gazette dtd. 6/8/2019.

(3.) The First Information Report came to be registered against the applicant bearing Crime No.338 of 2007 with Sitabuldi Police Station, Nagpur for offences punishable under Ss. 406, 408, 409, 467, 468, 471, 420, 201, 120-B and 109 read with Sec. 34 of the Indian Penal Code, 1860 and Sec. 65 of the Information Technology Act, 2000 alongwith Sec. 3 of the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 (for short "the Act of 1999 ").