K.HARIPRASAD Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard the learned counsel Sri Vedula Srinivas appearing on behalf of the Petitioner and the learned Special Public Prosecutor for CBI.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus to declare the action of the 1st Respondent in continuing the assets of the petitioner under the order of freezing even after the acquittal of the petitioners in CC.No.25/2009 by the Court of III Addl., Special Judge for CBI Cases, Hyderabad dtd. 4/6/2019, merely on the ground that an appeal against the same is pending in this Court in Crl.A.No. 1078/2019 as illegal, arbitrary and unauthorized and to issue a consequential direction to the 1st Respondent to forthwith withdraw the freezing of the accounts belonging to the petitioners maintained by respondents 2 to 5 in the form of S.B. Account bearing No.680 (presently No.02181001100680) and also a locker No.24 of the 1st Petitioner with the 2nd respondent, S.B. Account No.201394 (Presently No. 021810025201394) of the 2nd Petitioner with the 2ndRespondent, Demat Account bearing No. 13040800 00003977 pertaining to the shares held by 2nd Petitioner with 3rd Respondent, Demat Account bearing No. 10550045 ofthe 1st Petitioner with the 4th Respondent and Demat Account bearing No.28895602of the 2nd Petitioner with the 5th Respondent, and also release the cash of Rs.1,14,000.00seized during the search at the Petitioner's residence.

(3.) The case of the Petitioner in brief, is as follows: