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Rajasthan High Court - Jodhpur

Pay Sense Service India Pvt. Ltd vs Union Of India on 16 January, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                                           (1 of 2)                 [CRLW-4/2023]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Criminal Writ Petition No. 4/2023

Pay Sense Service India Pvt. Ltd., Through Its Authorized
Representative, Having Its Registered Office At Jai Villa Dev
Shakti, 49 Tilak Road, Santa Cruz West, Mumbai- 400054.
Vikram Babbar S/o Lt. Col. V.p. Babbar Aged About 36 Year
                                                                   ----Petitioner
                                     Versus
1.     Union Of India, The Secretary, Ministry Of Communication
       And Information Technology Dept. Of Post, Office Of Sr.
       Supdt., Of Post Offices Udaipur Division Udaipur- 33004,
       Rajasthan, India.
2.     Central Bureau Of Investigation, Policy Division, 27, North
       Block, New Delhi 110001
3.     Ram Lal Patel, Senior Superintendent Of Post Office,
       Ministry Of Communication And Information Technology
       Dept. Of Post, Office Of Sr. Supdt, Of Post Offices Udaipur
       Division Udaipur- 33004, Rajasthan, India.
4.     Icici Bank, Through Bank Manager, South Towers East
       Wing,    Bandra       Kurla    Complex,         Bandra     (E)   Mumbai-
       400051.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Vineet Jain, Senior Advocate
                               assisted by Mr. Vivek Mathur and
                               Mr. Arpit Gupta
For Respondent(s)        :     Mr. Mukesh Rajpurohit, DSG
                               Dr. Sachin Acharya, Senior Advocate
                               for C.B.I. assisted by Mr. Rahul
                               Rajpurohit



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 16/01/2023 Mr. Mukesh Rajpurohit, learned Deputy Solicitor General submits that their stand has been taken on to unfreeze the (Downloaded on 18/01/2023 at 11:29:37 PM) (2 of 2) [CRLW-4/2023] account No.055505006037 till the final investigation of the C.B.I. investigation.

The report furnished by learned DSG is taken on record. In light of the aforesaid submission of the DSG, the present petition is disposed of while directing the respondents to unfreeze the account No. account No.055505006037 subject to the final investigation by the C.B.I. However, the authorized representative of the petitioner shall be entitled to raise any other issues, if arises.

All pending applications also stand disposed of.

(DR.PUSHPENDRA SINGH BHATI), J.

221-nirmala/-

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