Ravi Nath Tilhari, J.:— Heard Sri K. A. Narasimham, learned counsel for the petitioner, and Sri A.V.S. Ramakrishna, learned counsel for all the respondents i.e., the Union Bank of India and its authorities, and perused the material available on record.
2. This Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:—
“….. to issue Writ of Mandamus or any other appropriate writ, by declaring the action of the respondents authorities in freezing my account bearing No. 106611100000089 without any authority and illegal, arbitrary and unconstitutional and consequentially direct the respondent authority to release my account bearing No. 106611100000089 from the category of frozen account otherwise required to do so under statutory Law and to pass such other order or orders as this Hon'ble Court may deemed fit and proper in the circumstances of the case.”
3. Learned counsel for the petitioner submits that the petitioner/East India Enterprises, Sector - I, Aganampudi, Gajuwaka Mandal, Visakhapatnam, represented by its Proprietor - Sri I. Sridhar operates the business with the financial assistance of respondent bank along with the Hongkong and Shanghai Banking Corporation Limited, Rajaji Salai Branch, Chennai. On 26.04.2010, the petitioner was informed by respondent No. 3 - the Branch Manager of the then Andhra Bank, VSEZ Branch, Duvvada, Visakhapatnam -530048, later on, merged in Union Bank of India, VSEZ Branch that the petitioner's account No. 106611100000089 was frozen. He further submits that the petitioner concern was not involved in any irregular operations with the respondent Bank and the accounts were settled in O.A. No. 7 of 2011 at the office of the Debts Recovery Tribunal - II at Chennai vide order, dated 14.02.2011. The petitioner approached the respondent authorities to permit him to operate the account and to defreeze the same vide representation, dated 31.10.2011, upon which, respondent No. 2, on 14.11.2011, communicated the petitioner that the account was frozen as per the directions of the police authorities, Gajuwaka, as the Investigation Officer informed that the investigation in the crime registered against the petitioner in Crime No. 321 of 2010 of Gajuwaka Police Station for the offences under Sections 420, 464 and 120(B) I.P.C. was going on. After investigation, the charge sheet was also submitted in the Court of the learned III Additional Chief Metropolitan Magistrate, Gajuwaka, Visakhapatnam City. The trial is pending.
4. Learned counsel for the petitioner further submits that after investigation, the Investigation Officer submitted a letter, dated 28.12.2011, to the Branch Manager, respondent No. 3, informing that he obtained legal opinion in the matter from Senior APP, Admn., Anakapalli, Visakhapatnam District. As per the legal opinion, it was not necessary to continue with the freezing of the accounts as the investigation had been completed and the charge sheet had been filed and all the accounts of the petitioner could be released.
5. Placing reliance on the letter, dated 28.12.2011, learned counsel for the petitioner submits that once investigation is completed and the Investigation Officer made the recommendation for release of the accounts, the respondents are not justified in continuing with the freezing of the accounts. He submits that the power to seize the accounts is with the police under Section 102 Cr. P.C., but the procedure for such seizure was not followed.
6. Learned counsel for the petitioner further placed reliance in Teesta Atul Setalvad (S) v. The State Of Gujarat (S) (2018) 2 SCC 372 to contend that after the investigation is over in view of the letter of the Investigating Officer dated 28.12.2011 submitted to the bank, the respondent Bank should have defreezed the petitioner's account and while doing so, could also impose the conditions.
7. Learned counsel for the petitioner places reliance in J. Satheesh Kumar v. State, Represented by Inspector of Police, EOW, Chennai of the Madras High Court in Crl.O.P. Nos. 22419 & 22421 of 2021 and Crl.M.P. Nos. 12182 and 12184 of 2021 decided on 24.09.2021 to contend that the mandatory condition under Section 102 Cr. P.C. is to be scrupulously followed.
8. Sri A.V.S. Rama Krishna, learned counsel for the respondents, submits that the petitioner's account was frozen by respondent No. 3 in view of the letter, dated 25.06.2010, of the Inspector of Police, Gajuwaka Police Station, Visakhapatnam City, on a reason that M/s. East India Enterprises and M/s. G. R. Enterprises, Chennai and some others have generated the Letter of Credit for about Rs. 15.00 crores to defraud the bank and in that connection, a criminal case in Crime No. 321 of 2010 of Gajuwaka Police Station under Sections 420, 464 and 120(B) I.P.C. was registered against the Proprietor of the petitioner on 11.06.2010, which is pending before the Criminal Court after submission of the charge sheet. He submits that the petitioner has a remedy before the Court concerned for the relief he is seeking in the writ petition.
9. I have considered the submissions advanced and perused the material on record.
10. The facts are not in dispute. The main point to be determined is, if based on the letter of the Investigating Officer, direction can be issued to defreeze the petitioner's bank account.
11. Section 102 Cr. P.C. reads as under:—
“102. Power of police officer to seize certain property.
(1) Any police officer may seize any property which may be alleged or suspected to have been stolen, or which may be found under circumstances which create suspicion of the commission of any offence.
(2) Such police officer, if subordinate to the officer in charge of a police station, shall forthwith report the seizure to that officer.
1[(3) Every police officer acting under sub-section (1) shall forthwith report the seizure to the Magistrate having jurisdiction and where the property seized is such that it cannot be conveniently transported to the Court, 2[or where there is difficulty in securing proper accommodation for the custody of such property, or where the continued retention of the property in police custody may not be considered necessary for the purpose of investigation], he may give custody thereof to any person on his executing a bond undertaking to produce the property before the Court as and when required and to give effect to the further orders of the Court as to the disposal of the same : ]
3[Provided that where the property seized under subsection (1) is subject to speedy and natural decay and if the person entitled to the possession of such property is unknown or absent and the value of such property is less than five hundred rupees, it may forthwith be sold by auction under the orders of the Superintendent of Police and the provisions of sections 457 and 458 shall, as nearly as may be practicable, apply to the net proceeds of such sale.]
12. In Teesta Atul Setalvad, (supra), the Hon'ble Apex Court has held in para No. 26 as under:—
“26. Although both sides have adverted to statement of accounts and vouchers to buttress their respective submissions, we do not deem it necessary nor think it appropriate to analyse the same while considering the matter on hand which emanates from an application preferred by the appellants to defreeze the stated bank accounts pending investigation of the case. Indisputably, the investigation is still in progress. The appellants will have to explain their position to the investigating agency and after investigation is complete, the matter can proceed further depending on the material gathered during the investigation. The suspicion entertained by the investigating agency as to how the appellants appropriated huge funds, which in fact were meant to be disbursed to the unfortunate victims of 2002 riots will have to be explained by the appellants. Further, once the investigation is complete and police report is submitted to the Court concerned, it would be open to the appellants to apply for defreezing of the bank accounts and persuade the Court concerned that the said bank accounts are no more necessary for the purpose of investigation, as provided in sub-section (3) of Section 102 of the Code. It will be open to the Court concerned to consider that request in accordance with law after hearing the investigating agency, including to impose conditions as may be warranted in the fact situation of the case.”
13. In Teesta Atul Setalvad (supra), the Hon'ble Apex Court held that once the investigation is complete and the police report is submitted to the Court concerned, it would be open to apply for defreezing of the bank accounts and persuade the Court concerned that the said bank accounts are no more necessary for the purpose of investigation, as provided in subsection (3) of Section 102 of the Code and it will be open to the Court concerned to consider that request in accordance with law after hearing the investigating agency, including to impose conditions as may be warranted in the fact situation of the case.
14. Therefore, it is settled in law that the party aggrieved from the freezing of the bank account, after investigation is complete and the police report is submitted, has to approach the Court concerned i.e., the Court before which the police report has been submitted for an order of defreezing, before which Court, the Investigating Officer before shall also have the opportunity of hearing.
15. The respondent bank is not bound by the letter of the Investigating Officer or the recommendation made by the Investigating Officer to defreeze, and unless there is an order from the concerned Court, the bank is justified in not defreezing the account. In fact, the bank replied the letter dated 28.12.2011 of the Investigating Officer and intimated the Station House Officer vide letter dated 24.01.2022 (P-7) that the petitioner has to obtain order from the Court.
16. In J. Satheesh Kumar, (supra), after seizure, the police did not report seizure to the Magistrate.
17. On a specific query made to the learned counsel for the petitioner whether the police did not report the seizure to the concerned Magistrate, he submits that there is no pleading to that effect in the affidavit. Consequently, the judgment of the Madras High Court is of no help to the petitioner.
18. The plea of alleged settlement in O.A. No. 7 of 2011 is not such a plea which cannot be raised before the Criminal Court concerned.
19. Thus considered, this Court does not find merit in the writ petition.
20. The Writ Petition is dismissed however, leaving it open to the petitioner to approach the Court concerned if so advised.
21. At this stage, learned counsel for the petitioner requests that the Court concerned be directed to consider the petitioner's application and dispose of the same within a period of three months from the date the petitioner files such an application before the Court concerned.
22. The petitioner has not yet approached the Court concerned. Consequently, such a prayer cannot be granted at this stage.
23. There shall be no order as to costs.
24. Miscellaneous petitions pending, if any, in this Writ Petition shall stand closed.
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