GEETA KAMPANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These Applications under Sec. 482 of the Code of Criminal Procedure, 1973 (the Code, 1973) assail the legality, propriety and correctness of the order dtd. 7/12/2023 passed by the learned Additional Chief Metropolitan Magistrate, 47th Court, Mumbai, albeit from a diametricaly opposite perspective.

(2.) The Applicant in APL No.191 of 2024 - first informant, takes exception to the very de-freezing of the accounts of the accused, which were freezed by the IO under Sec. 102 of the Code, 1973. The Applicant in APL No.790 of 2024 - Accused No.2, calls in question the legality of the order to the extent of the condition to furnish a bank guarantee in the sum of Rs.6.55 Crores for the de-freezing of the accounts.

(3.) The Applications arise in the backdrop of the following facts :