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Judgment
G.R.Swaminathan, J
Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents.
2.The petitioner is doing money transfer service. He is an agent of a licensed entity. Since the petitioner's account was subject matter of a criminal case, the second respondent wrote to the Branch Manager, State Bank of India, Melur Branch for freezing the petitioner's account. Seeking its de-freezing, this criminal original petition has been filed.
3.When the matter was taken up for hearing, the learned Additional Public Prosecutor on instructions submitted that the criminal complaint itself has almost been resolved and that there is no need to continue to freeze the petitioner's account.
4.In view of the said submission, the second respondent is directed to send a communication to the Branch Manager, State Bank of India, Melur Branch for de-freezing the petitioner's account forthwith and without any delay.
5.This criminal original petition is allowed on these terms.
23.11.2021 Index :Yes/No Internet : Yes/No ias Note :Issue order copy on 24.11.2021.
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. To: