Gauhati High Court
Paresh Chandra Deka vs The State Of Assam And 10 Ors on 17 February, 2021
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/3
GAHC010021872021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/875/2021
PARESH CHANDRA DEKA
S/O LATE ADITYA DEKA, R/O VILL. MURARE, P.O. AND P.S. RANGIA, DIST.
KAMRUP, ASSAM, PIN 781354
VERSUS
THE STATE OF ASSAM AND 10 ORS
THROUGH THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM,
HOME AND POLITICAL AFFAIRS DEPT., DISPUR, GUWAHATI 6
2:THE DIRECTOR GENERAL OF POLICE
ASSAM
ULUBARI
GUWAHATI 781007
3:THE SUPERINTENDENT OF POLICE
KAMRUP
AMINGAON
GUWAHATI 781031
4:THE OFFICER IN CHARGE
RANGIA POLICE STATION
P.O. AND P.S. RANGIA
DIST. KAMRUP
ASSAM
PIN 781354
5:THE RESERVE BANK OF INDIA
REPRESENTED BY ITS REGIONAL DIRECTOR
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STATION ROAD
GUWAHATI 781001
ASSAM.
6:THE STATE BANK OF INDIA
REPRESENTED BY ITS CHAIRMAN
BANK BHAWAN
MADAM CAMA ROAD
MUMBAI 400021
7:THE REGIONAL MANAGER NORTH EAST REGION
STATE BANK OF INDIA
DISPUR
GUWAHATI 781006
8:THE ASSTT. GENERAL MANAGER (CCC)
STATE BANK OF INDIA
LOCAL HEAD OFFICE
DISPUR
GUWAHATI 781006
9:THE BRANCH MANAGER
STATE BANK OF INDIA
RANGIA BRANCH
P.O. AND P.S. RANGIA
DIST. KAMRUP
ASSAM
PIN 781354
10:THE BHARATI AIRTEL
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER
GURGAON CITY (DELHI AND NCR) UNITECH WORLD CYBER PARK
SECTOR 39, TOWER A, 4TH FLOOR
GURGAON 122001, HARAYANA
(DELHI AND NCR)
11:THE BHARATI AIRTEL
NE CORPORATE OFFICE, BHARTI HOUSE
G.S. ROAD, SIX MILE, KHANAPARA
JAYA NAGAR, GUWAHATI 781022, ASSAM
Advocate for the Petitioner : MR R DHAR
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Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
Date : 17.2.2021 Heard Mr. R. Dhar, learned counsel for the petitioner. A substantial amount from the savings bank account of the petitioner in the State Bank of India, Rangia Branch was siphoned off following which the petitioner lodged an FIR upon which Rangia P.S Case No. 944/2020 u/s 420/ 379/ 120(B) IPC R/W 491/ 66(C)/66(D) I. T. Act was registered.
It is submitted by Mr. Dhar that though some of the persons were arrested however their bank accounts were not freezed in order to recover the already siphoned off money from the account of the petitioner. It is also submitted by Mr. Dhar that the representatives of State Bank of India and mobile service provider are also responsible in the case.
Considering the same let notice be issued.
Ms. D. D. Barman, learned Addl. Senior Govt. Advocate accepts notice for respondent Nos.1 to 4. Necessary extra copies be served on the counsel for the respondents.
Petitioner shall take steps on the rest of the respondents by way of registered post with A/D within a period of three days from today. Notice is made returnable after four weeks.
JUDGE Comparing Assistant