PUJA BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Borthakur, learned counsel appearing for the petitioners. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent No. 1; and Ms. S. Dev, learned counsel appearing for the respondent No.3.

(2.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973 for de-freezing the petitioner's personal Bank Account, i.e A/c No. 157101000004257 of Indian Overseas Bank, Dispur Branch, and Account No. 125210031138 of Dena Bank, Beltola Branch, which were seized in connection with Hatigaon P.S. Case No. 905/2019 in pursuant to intimation issued by Criminal Investigation Department in connection with CID P.S. Case No. 27/2019.

(3.) The brief facts of this case is that on 5/11/2019, an F.I.R. was lodged by one Robin Kumar Baishya before Additional Director General of Police Ulubari, Guwahati, against the father of the petitioner, namely, Shri Dulal Bora, with some allegation and on the basis of aforesaid FIR, CID P.S. Case No. 27/2019, under Ss. 120(B)/500//506/387 of the IPC, was registered. The father of the petitioner was also arrested in connection with the aforesaid case and subsequently he was granted bail by this Court vide order dtd. 14/2/2020, passed in BA No. 202/2020. On 4/12/2019 another F.I.R. was lodged by one Nayeemuddin Ahmed against the father of the petitioner- Shri Dulal Bora with some allegations and accordingly on the basis of the said F.I.R., Hatigaon P.S. Case No. 905/2019, under Ss. 385/389/384/511, was registered. In the said case also, the father of the petitioner was arrested and subsequently he was released on bail vide order dtd. 28/1/2020 passed by this Court in BA No. 7/2020.