RPFAS TECHNOLOGIES PVT. LTD. Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner invokes the inherent jurisdiction of this Court under Sec. 482 of the Criminal Procedure Code inter alia exploring the following prayer:

(2.) The petitioner submitted that all of a sudden on 24/3/2024 it came to know that the Opposite Party No.4-Bank has debit frozen their current Account No.232000000027. At the time of freezing of the account, the account was holding an amount of Rs.9,87,48,844.00. The debit-freezing of their bank account is an outcome of an arbitrary and colourable exercise of power by Opposite Party Nos.2 and 3. It was contended by the learned senior counsel for the petitioner that the Opposite Party No.3 issued a notice dtd. 18/3/2024 through email to the Opposite Party No.4 asking the said Opposite Party to freeze the account of the petitioner. The petitioner was not put to notice regarding such freezing of the account and the petitioner had no clue till the account was frozen. After the copy of email was made available to the petitioner by the Opposite Party No.4, the banker of the petitioner, it came to know that on the pretext of some preliminary enquiry being initiated by the Opposite Party No.3, the Opposite Party No.4 was directed to debit freeze the account till the enquiry is over. The mail addressed to the banker of the petitioner did not even disclose the particulars of any case registered against the petitioner or for that matter against any other accused persons. Therefore, the petitioner challenges the arbitrary action of the Opposite Parties primarily on the following grounds:

(3.) Heard Mr. Janakalyan Das, learned Senior Counsel appearing for the petitioner and Mr. P.K. Maharaj, learned Additional Standing Counsel appearing for the State-Opposite Parties.