VIKSON SECURITIES PRIVATE LIMITED Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for setting-aside the order dated 18.05.2019 passed by the trial Court (Annexure P1) in FIR No.47 dated 09.05.2019 registered under Sections 406, 420, 465, 467, 468, 471, 120-B of the Indian Penal Code, 1860 (in short 'IPC') and 66 of the Information Technology Act, 2000 vide which the trial Court has granted permission (i) Seize servers and seal other related records at the office premises of M/s. Vikson Securities Private Limited (ii) Block Security of M/s. Vikson Securities Private Limited at the National Stock Exchange and (iii) Block Bank accounts of M/s. Vikson Securities Private Limited and for setting-aside the order dated 27.06.2019 passed by the Revisional Court, dismissing the revision.

(2.) Brief facts of the case are that FIR No.47 was registered against the Director(s) of M/s. Vikson Securities Private Limited on a complaint given by Jai Gopal, Sunita Gupta and Deepak Gupta. During the investigation, the Investigating Officer filed 03 different applications, the first application has been moved with a prayer for seizure of servers and seals as along with other related record lying in the office of M/s. Vikson Securities Private Limited, the second application has been moved with a prayer for blocking the security of M/s. Vikson Securities Private Limited and the third application has been moved with a prayer for blocking the bank accounts of M/s. Vikson Securities Private Limited and Pinderson Investment Management Limited.

(3.) The trial Court, thereafter, has allowed the said application vide impugned order dated 18.05.2019.