MEENA SRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) After hearing the learned counsel for the parties, the judgment was reserved on 12/9/2023.

(2.) This petition has been filed for quashing the letter dtd. 4/2/2022 (Annexure-1 series) issued by the Superintendent of Police, Vigilance Investigation Bureau, Bihar, Patna, whereby, he has directed to freeze the petitioner's Bank Account Nos. 30249601201, 30249571069, 30249621239, 30249621104, 30249620938, 30249620778, 30249620519, 10802007228, 30142572609, 30142569936 and 30142569302 at SBI Bazar Branch, Branch Code-01221, Daltonganj, Account Nos. 40546408283, 33686123450, 33686089042, 33686091302, 33686093241, 33686098885, 33686078518, 33686102032, 33686127783, 33686116817 and 33686118973 at Daltonganj Branch, Branch Code-00061, Daltonganj and Account Nos. 39921570624, 39921570330, 39921487919, 30534383980, 30630588911, 34048487155, 11444177541, 31598674230, 30534362937, 30534362507 and 30534363306 at Jail Hata Branch, Daltonganj, Branch Code-03144 and further respondent nos. 3, 4 and 5 have been directed not to allow any operation or withdrawal from the above mentioned bank accounts. The further prayer is made for quashing the objection dtd. 11/3/2022 issued by the State Bank of India, Daltonganj Branch, District- Palamau (Jharkhand).

(3.) Mr. Binod Singh, learned counsel for the petitioner submitted that the petitioner is the local permanent resident of Mohalla Belwatiker, Daltonganj, P.O. and P.S. Medininagar, Palamau, Jharkhand. The husband of the petitioner was in permanent service under the State Bank of India and he was working and posted as Branch Manager. He submitted that the petitioner's husband joined the service in the year 1971 and continued in the service till June, 1995, however, he left for his heavenly abode on 16/6/1995. After the death of her husband Late Anil Kumar Shrivastava, the petitioner received death cum retiral benefits including the family pension since June, 1995 up till now.