PRASANT Vs. SUBHASINI SAHU

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) This matter was not in today's list. On being mentioned in the first hour, this matter is taken up through Special Notice.

(3.) In filing this Criminal Revision the Revisionist/Petitioner has challenged the impugned order dtd. 11/1/2024 passed by the learned Sessions Judge, Ganjam, Berhampur in Criminal Appeal No.02/2024. 3. Learned counsel for the Revisionist submits that since all the bank account of the Revisionist/Petitioner has been frozen by the Investigating Agency, nothing is left with the Revisionist/Petitioner for discharging any kind of obligations unless the said accounts are defreezed.