JAGATSINH LALJIBHAI VASAVA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Shri S. Biswas, learned counsel for the petitioner. Also heard Shri K. K. Dey, learned counsel for the respondents No. 2 and 3, State Bank of India.

(2.) The petitioner in the instant case has put to challenge the action of the respondents/CBI in freezing the 4 (four) numbers of PPF accounts.

(3.) At the outset Shri Biswas, the learned counsel clarifies that out of the four accounts, two belong to the petitioner while two belong to his son and daughter, respectively. The aforesaid action of freezing is in connection with a case against the petitioner which was initiated by the CBI.