COMMUNIDADE OF SERULA, HAVING ITS OFFICE AT WEST COAST RESIDENCY Vs. STATE OF GOA, THROUGH ITS CHIEF SECRETARY, HAVING OFFICE AT SECRETARIAT, PORVORIM, GOA

JUDGEMENT

(1.) By this petition, the petitioner is challenging the action of the respondent no.2 directing freezing of all the 10 bank accounts of the petitioner/Comunidade. By an order dated 23.6.2016, this Court had permitted the petitioner to operate the account with the Corporation Bank, Socorro Branch, Porvorim Goa on certain conditions.

(2.) By a subsequent order dated 30.6.2017, this Court after taking note of the fact that the investigation is complete and matter is awaiting sanction from the Government and after having regard to the fact that, it was submitted that possible misappropriation was to the tune of Rs. 2,76,05,305/- had granted time to the Public Prosecutor to ascertain from the Investigating Officer as to whether out of the 10 accounts, one account can continue to remain freezed and the rest of the accounts can be defreezed.

(3.) Today the Shri Rivankar, learned Public Prosecutor upon instructions from the Investigating Officer states that except account No.197101000000970 with the Indian Overseas Bank, Socorro Branch, Porvorim, Goa, rest of the accounts can be defreezed. The learned Public Prosecutor points out that account No.SB/01/050027 with the Corporation Bank, Socorro Branch, Porvorim, Goa is already defreezed.