MAA KUANRI TRANSPORT Vs. STATE OF ORISSA

JUDGEMENT

(1.) The aforesaid petitions have been filed for quashing of the order passed by opposite party no.6 in freezing the Bank Account No.200010334681 of Maa Kuanri Transport, Unchabali, A/C No.200010298866 of Jagat Janani Services Private Ltd.,Nambira, A/C.No.200010263648 of Chaturbhuj Development Committee, Balda, A/C No.100022799033, personal Account of Sri Sanatan Mahakud and A/C No.200010352623 of Jagat Janani Services, Nambira and the petitioners have also sought for quashing of the intimation issued by the Bank authority to the petitioners' firm with regard to freezing of the accounts on the instruction received from the Investigating Officer, Sadar P.S., Keonjhar. Since all the aforesaid matters have arisen out of Keonjhar P.S.Case No.12 dtd. 12/1/2018, the cases have been heard analogously and are being disposed by common order/judgment.

(2.) The petitioner in CRLMP No.164 of 2018 has inter alia sought for quashing of the order under Annexures-2 and 4 issued by opposite party No.6 with further direction to issue a writ of mandamus to opposite party no.6 to allow the petitioner to operate the Bank Account bearing No. 200010263648. Further prayer has been made for direction to opposite party Nos.4,5 and 6 to produce the order of the Police to the Bank-opposite party no.6 and for quashing of the said order.

(3.) The petitioner in CRLMP No.165 of 2018 has inter alia sought for quashing of the order under Annexures-1 and 3 issued by opposite party No.6 with further direction to issue a writ of mandamus to opposite party no.6 to allow the petitioner to operate the Bank Account bearing No. 200010352623. Further prayer has been made for direction to opposite party Nos.4,5 and 6 to produce the order of the Police to the Bank-opposite party no.6 and for quashing of the said order. The petitioner in CRLMP No.166 of 2018 has inter alia sought for quashing of the order under Annexures-2 & 4 issued by opposite party No.6 with further direction to issue a writ of mandamus to opposite party no.6 to allow the petitioner to operate the Bank Account bearing No. 200010263648. Further prayer has been made for direction to opposite party Nos.4,5 & 6 to produce the order of the Police to the Bank-opposite party no.6 and for quashing of the said order. The petitioner in CRLMP No.167 of 2018 has inter alia sought for quashing of the order under Annexures-1 & 3 issued by opposite party No.6 with further direction to issue a writ of mandamus to opposite party no.6 to allow the petitioner to operate the Bank Account bearing No. 100022799033. Further prayer has been made for direction to opposite party Nos.4,5 & 6 to produce the order of the Police to the Bank-opposite party no.6 and for quashing of the said order. The petitioner in CRLMP No.168 of 2018 has inter alia sought for quashing of the order under Annexures-2 & 4 issued by opposite party No.6 with further direction to issue a writ of mandamus to opposite party no.6 to allow the petitioner to operate the Bank Account bearing No. 200010298866. Further prayer has been made for direction to opposite party Nos.4,5 & 6 to produce the order of the Police to the Bank-opposite party no.6 and for quashing of the said order.