PRAFUL NANJI SATRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Pande, learned counsel for the petitioner and Ms. Jyoti Chavan, learned AGP for the respondents/State.

(2.) By fling this petition under Article 226 of the Constitution of India, petitioner seeks quashing of provisional attachment order dated 19.06.2020 issued by respondent no.3 attaching the bank account of the petitioner maintained with the ICICI Bank, Andheri West Branch, Mumbai.

(3.) Case of the petitioner is that he is a businessman having his ofce at Dev Plaza, 2nd foor, S.V. Road, Opp. Fire Brigade, Andheri (West), Mumbai- 400 058. There are various other ofces carrying on their business from the said address.