KARREDDULA ARUNA DEVI Vs. BRANCH MANAGER, ANDHRA BANK P G R L C JR COLLEGE BRANCH,VIKASNAGAR, DILSUKHNAGAR, HYDERABAD

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner, learned Counsel for the second respondent and the learned Government Pleader for respondent Nos.3 and 4.

(2.) THE petitioner states that she deposited an amount of Rs.3,10,000/ - in her bank account in the first respondent bank for the purpose of medical treatment to her husband. The said amount was taken from identifiable persons. When she wanted to withdraw the money on 13.07.2000 it was informed by the first respondent that a written request was made by the Police Inspector, Saidabad, Hyderabad fourth respondent, to freeze the said amount by letter dated 20.01.2000. As per the said communication of the fourth respondent, the said amount is a part of booty in Crime No.3 of 2000 in respect of which an FIR was lodged with the XII Metropolitan Magistrate, Hyderabad, showing the petitioner as accused No.5. It was alleged that the said amount was given by the son of the petitioner, who was another accused and the amount was deposited in the bank account of the petitioner. The husband of the petitioner died on 30.11.2000. Challenging the letter dated 20.01.2000 of the fourth respondent to the first respondent, the present Writ Petition was filed.

(3.) THE second respondent filed a counter affidavit stating that the petitioner is the mother of accused No.1 and accused No.6 is the daughter -in -law of the petitioner. Accused Nos.1, 2 and 3 with the connivance of accused No.4, who was the attender in the State Bank of Hyderabad, Hindupur Branch, stole the demand draft book and by forging the signature of bank officials utilized the forged demand drafts and made purchases of two Maruthi cars, air tickets, gold jewellery, clothes, electronic items and concealed some jewellery and amounts with the petitioner, who is accused No.5. Though the trial Court initially acquitted accused Nos.2 and 5 and convicted accused No.1, the appeals preferred by accused Nos.1 and 4 in Criminal Appeal Nos.211 of 2010 and 210 of 2010 on the file of the learned III Additional Metropolitan Sessions Judge, Hyderabad, were remanded by judgment dated 19.10.2010 for fresh trial. In view of the same, all the accused have to face the trial.