ABDUL SALAAM MOHAMED YASIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved and dissatisfied with the fact that the imported goods have not only been seized but together with such seizure and before the law was set in motion, the bank accounts are also frozen.

(2.) The grievance of the petitioner is that the bank accounts are with respondent Nos. 3, 4, 5, 6 and 7 bankers.

(3.) The second respondent is the Directorate of Revenue Intelligence ("DRI" for short).