Allahabad High Court
Shri Bihari Ji Industries vs State Bank Of India And 3 Others on 22 May, 2020
Bench: Pankaj Naqvi, Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?In Chamber Case :- CRIMINAL MISC. WRIT PETITION No. - 5003 of 2020 Petitioner :- Shri Bihari Ji Industries Respondent :- State Bank Of India And 3 Others Counsel for Petitioner :- Shivam Shukla Counsel for Respondent :- G.A. Hon'ble Pankaj Naqvi,J.
Hon'ble Piyush Agrawal,J.
Upon a preliminary objection raised by Shri A.K. Sand, learned A.G.A., 'that the order of freezing the Bank accounts of the petitioner at Kanpur Nagar cannot be made a subject matter of challenge before this Court as the same was made pursuant to an order passed by the Police personnel of P.S. - Kotwali, District - Vidisha (M.P.)', in all fairness, Shri Shivam Shukla, learned counsel for the petitioner, is unable to meet, the same, consequently, we have no option but to dismiss this petition as withdrawn, leaving it open for the petitioner to challenge the same before a competent court of jurisdiction.
Ordered accordingly.
Order Date :- 22.5.2020 Amit Mishra