KRISHNA GOLD Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed by the petitioner under Article 226 of the Constitution of India, seeking the following reliefs:-

(2.) The grievance of the petitioner is that the petitioner is a proprietary firm, engaged in gold trading, and its account at Bank of Baroda has been freezed at the instance of respondent No.2, the Senior Police Inspector, Cybercrime Police, Solapur, Maharashtra, as has been informed to the petitioner by the Bank. The account of the petitioner has been freeezed can also be demonstrated by the cheque, which was deposited by the petitioner, on which the Bank authorities have endorsed that the account has been freezed.

(3.) Counsel for the petitioner has submitted that according to the information received, there is some transaction by the petitioner firm with one Pitambar Das, which, according to the respondent No.2 is of dubious nature, which has led to freezing of the petitioner's bank account.