ANUJA JENA Vs. CHAIRMAN

JUDGEMENT

(1.) Mr. Mohanty, learned advocate appears on behalf of petitioner and submits, his client is a pensioner. Purportedly pursuant to notice dtd. 18/5/2021 under sec. 91 in Code of Criminal Procedure, his client's pension account stood frozen by the bank. He submits, sec. 91 is for production for documents or thing. Threat in the notice regarding compliance, failing which cognizance of offence under sec. 175 in Indian Penal Code cannot authorize freezing of the account since, the provision is with regard to omission to produce document or electronic record. His client is unaware what document was required from the bank. The account could not have been frozen.

(2.) Mr. Balakrishna, learned advocate appears on behalf of the bank and on query from Court submits, approximately Rs.17,000.00 is deposited every month as pension in the account.

(3.) Dwarka Police Station (South) is added as party for purpose of providing opportunity to the authority to substantiate its notice and threat regarding freezing of petitioner's account. Petitioner will file consolidated cause title.