AVINASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Avinash Gupta, learned Senior Advocate for the applicant and Shri S. J. Kadu, learned Additional Public Prosecutor for respondent-State at length.

(2.) Learned Senior Advocate has placed before the Court List of Freezed Bank Accounts and Statements of Accounts with a request to the Court to take them on record. Learned Additional Public Prosecutor has no objection. The said documents are taken on record and marked "X" for identification. Copies of List and Statements be supplied to the learned APP.

(3.) The applicant has at this stage prayed that his bank accounts be defrozen and he be permitted to operate the same. Learned Senior Advocate contends that there is no power with the investigating agency to seize/attach the bank accounts and the action of the respondent is totally illegal and contrary to law.