Karnataka High Court
Smt Aparna Addanki vs State Of Karnataka on 3 March, 2025
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
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NC: 2025:KHC:9004
CRL.P No. 2408 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
CRIMINAL PETITION NO. 2408 OF 2025
BETWEEN:
1. SMT APARNA ADDANKI
W/O ASHWIN B R
AGED ABOUT 45 YEARS
RESIDING AT NO. 193
14TH MAIN, BSK 1ST STAGE
BENGALURU SOUTH
BENGALURU 560 050.
...PETITIONER
(BY MR. DEVARAJA M., ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY STATION HOUSE OFFICER,
JAYANAGAR POLICE STATION,
BENGALURU CITY
REPRESENTED BY
Digitally signed by
R HEMALATHA STATE PUBLIC PROSECUTOR,
Location: HIGH HIGH COURT BUILDING,
COURT OF
KARNATAKA AT BENGALURU-560 001.
...RESPONDENT
(BY SRI. RAJATH SUBRAMANYA, HCGP)
THIS CRL.P IS FILED U/S 482 CR.PC (FILED U/S 528
BNNS) BY THE ADVOCATE FOR THE PETITIONER PRAYING
THAT THIS HONOURABLE COURT MAY BE PLEASED TO QUASH
THE ORDER DATED 21.01.2025 PASSED IN CR.NO.278/2024,
WHICH IS REGISTERED AT THE RESPONDENT POLICE
(RAJARAJESHWARI NAGAR POLICE STATION), NOW
TRANSFERRED TO JAYANAGAR POLICE STATION IN
CR.NO.25/2025, WITH A DIRECTION TO UNFREEZE THE BANK
ACCOUNT BEARING NO.50100357829375, HDFC BANK,
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NC: 2025:KHC:9004
CRL.P No. 2408 of 2025
JAYANAGAR 5TH BLOCK BRANCH, BENGALURU, HAVING IFSC
CODE HDFC0004183 AND CANCEL THE LIEN, PENDING ON THE
FILE OF THE LRD. IV ADDL. CHIEF JUDICIAL MAGISTRATE,
BENGALURU CITY.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
ORAL ORDER
The case is registered against the husband of the petitioner for offences punishable under Sections 406, 403, 420, 417, and 506 of the Indian Penal Code (IPC).
2. The Investigating Officer directed the bank, where the petitioner holds a savings account, to freeze the account, stating that fraudulent money had been transferred by the accused into the petitioner's account. The application filed under Sections 451 and 457 of the Cr.P.C. to defreeze the petitioner's bank account was rejected.
3. The learned counsel for the parties was heard.
4. The allegation against the petitioner's husband is that he induced the complainant, Madhu Harihar, to invest money and then failed to return the invested amount. Specifically, it is alleged that the money received from the complainant was transferred to the petitioner's account. As of today, an amount of Rs.30,000 remains in the petitioner's account. The petitioner's grievance is that, in view of the order rejecting her application, she is unable to operate the account or withdraw the funds, thereby hindering her ability to make statutory payments and meet other obligations.
-3-NC: 2025:KHC:9004 CRL.P No. 2408 of 2025 Accordingly, the petition is disposed of by directing HDFC Bank, Jayanagar, Bengaluru, to permit the petitioner to operate account No.50100357829375, subject to her marking a lien for any outstanding balance, and to allow her to operate the bank account beyond the said amount.
Sd/-
(HEMANT CHANDANGOUDAR) JUDGE BKM List No.: 1 Sl No.: 94