KRISHNA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Challenging the dismissal of the application filed by the petitioner for defreezing her bank account, she has come up before this Court by way of this Revision Petition.

(2.) The petitioner, who has been arraigned as accused in FIR No. 298 of 2020, dtd. 21/11/2020, under Ss. 364-A, 388, 342, 323, 506, 120-B of the Indian Penal Code, registered at Police Station Bhuntar, District Kullu, HP, filed an application for defreezing her bank account. The reasons for such application were that the account has been seized for eight months and she needs money for sustenance.

(3.) The learned Addl. Sessions Judge, Kullu was influenced because of the gravity of the offence and apart from that for other reasons mentioned in paragraphs 8 to 12 of the impugned order dtd. 13/7/2021, he dismissed the application.