Jharkhand High Court
Atishay Limited Through Its Managing ... vs The State Of Jharkhand & Ors on 5 September, 2022
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P (Cr.) No. 257 of 2022
Atishay Limited through its Managing Director Akhilesh Jain
...... Petitioner
Versus
The State of Jharkhand & Ors. ...... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Kaushik Sarkhel, Advocate
For the State :
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06/Dated: 05/09/2022
Office note suggests that notice of respondent no. 6 has been
received by Branch Manager of the concerned Bank. Notice of respondent no.7 has been received by receiving clerk of the respondent no.7. Signed A/D has been received.
Mr. Kaushik Sarkhel, learned counsel for the petitioner submits that INB RAZORPAY SFT PVT LTD NODA is a platform which is used for money transaction and the same is under the petitioner company. He further submits that without any information under section 102 Cr.P.C, police requested the bank to freeze the bank account of the petitioner on the ground that a sum of Rs. 2,53,000/- is the subject matter of cyber fraud in connection with Cyber P.S. Case No. 19 of 2021 and on that ground the entire account has been freezed and the petitioner was not allowed to operate the said bank account and in view of the freezing of bank account petitioner is not discharging his liability and not paying the salary of the employee. He further submits that petitioner is ready to keep the balance in the account so far the alleged amount for transaction of INB RAZORPAY SFT PVT LTD NODA is concerned.
In view of above facts and considering that inspite of service of notice respondent nos. 6 and 7 have not appeared, by way of interim arrangement petitioner shall be allowed to operate the said account subject to filing of the bond of Rs. 2,53,000/- before the learned court.
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In view of submission of the learned counsel for the petitioner, the petitioner shall keep the said amount in the said bank account and the petitioner shall cooperate.
Since, the order is being passed by way of interim arrangement, respondent nos. 6 and 7 have not appeared and if contradictory will be submission of the respondent nos. 6 and 7 on the next date if they appear, appropriate order will be passed on the next date.
Let this matter appear on 03.11.2022 in anticipation of appearance of respondent nos. 6 and 7.
(Sanjay Kumar Dwivedi, J.) Satyarthi/