PRASAD RAJNIKANT SHETH Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This petition under Article 227 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure 1973 ("the Code"), assails the legality, propriety and correctness of an order dtd. 5/7/2023 passed by the learned Additional Chief Metropolitan Magistrate, Esplanade Mumbai whereby an application preferred by the Petitioner to defreeze his account bearing No.1572669960 maintained with Central Bank of India, Dadar T.T. Branch, Mumbai came to be rejected.

(3.) The background facts leading to the petition can be stated in brief as under :-