THAKUR LAL DHAKAD Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This petition is directed against the action of the respondents State Bank of India (SBI) in freezing/seizing bank account of the petitioner.

(2.) Mr. V.K. Bhardwaj, was requested to assist the court in this matter as Amicus curie. Accordingly, I had advantage of hearing Mr. Bhardwaj, learned senior counsel with Shri Arvind Agrawal, Advocate for the petitioner. Mr. Bhardwaj, also addressed the court on the aforesaid issue.

(3.) I have heard learned counsel for the parties and perused the record.