B. APPALANARASAMMA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking Writ of Mandamus directing the 1st respondent to defreeze the bank account and fixed deposits of the petitioner and savings bank account held in the respondent Nos. 2 to 4/Banks and for consequential directions.

(2.) Heard learned counsel for the petitioner Sri Vinod Kumar Deshpande and the learned Special Public Prosecutor for CBI Sri N. Nagender for the respondent No.1.

(3.) Learned counsel for the petitioner submitted that the petitioner was the mother of Sri B.Ramalinga Raju, Sri B.Suryanarayana Raju and Sri B. Rama Raju. She was aged about 85 years. Her husband was a businessman. She opened an account in the respondent No.4 bank in her name and she also had fixed deposits with respondent Nos.2 and 3 at Jubilee Hills, Kalyannagar Branch. The Central Bureau of Investigation (CBI) has registered cases against her sons by showing them as accused in C.C.No.1,2,3 of 2010 and all the accounts of the accused, their family members and relatives were freezed. In the process, the bank account pertaining to the petitioner was also freezed by the 1st respondent. After detailed investigation, the 1st respondent filed charge sheet by showing few members as accused. The petitioner was not made as an accused nor the charge sheet referred to the accounts and fixed deposits of the petitioner as connected to the said case. The XXI ACMM-cum-Special Sessions Judge Nampally convicted the accused in the above case and sentenced them to imprisonment on 9/4/2015.