JATINDER KAUR CHILOTRA Vs. INTELLIGENCE OFFICER

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, heard finally.

(3.) This Petition under Article 227 of the Constitution of India assails the legality, propriety and correctness of the order dtd. 3/12/2021 passed by the learned Additional Sessions Judge, Thane, on an application for defreezing of bank account No.001905004912 of M/s. Allied Air Express maintained with ICICI Bank, Mira Road Branch, which has been frozen by the Respondent No.1 - Directorate of Revenue Intelligence, Mumbai Zonal Unit in connection with F.No.DRI/MZU/C/INT-117/2016 registered against Manjit Singh, husband of the Petitioner and others for the offences punishable under Ss. 22(c), 23(c), 27-A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (the Act, 1985).