R.Vanaja vs The Manager
2023 Latest Caselaw 11554 Mad

                                                                             W.P.No.4518 of 2023

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 30.08.2023

                                     CORAM: JUSTICE N.SESHASAYEE

                                               WP.No.4518 of 2023

                     R.Vanaja                                                  ...Petitioner

                                                       -Vs-

                     The Manager
                     Union Bank of India,
                     (formerly Andhra Bank)
                     Triplicane Branch
                     Big Street, Triplicane
                     Chennai – 600 005
                     Rep. by its Branch Manager                              ...Respondent

                     Prayer: Writ Petition is filed under Article 226 of Constitution of India,
                     to issue a Writ of Mandamus, directing the respondent herein to permit
                     the petitioner to operate the locker No.60 in the Respondent Bank
                     without any conditions whatsoever.



                                  For Petitioner      : Mr.Prakash Goklaney

                                  For R1              : Mr.S.Parthasarathy




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https://www.mhc.tn.gov.in/judis
                                                                           W.P.No.4518 of 2023

                                                      ORDER

The petitioner intends to open the locker which she has with the

respondent bank. She is not allowed to operate it as her husband was

proceeded against by the CBI under a certain criminal case, which

according to the petitioner had ended in acquittal.

2.Even this statement is her presumption, as she is yet to be informed by

the respondent Bank under what circumstance her account came to be

frozen by the Bank.

3.The learned counsel for the petitioner submitted that if involvement of

the petitioner's husband under the criminal case registered by the CBI is

the cause, then he had already been acquitted Vide judgement of this

Court dated 02.11.2021 in Crl.A.No.635 of 2008.

4.Mr.S.Parthasarathy, learned counsel takes notice for the first

respondent.

https://www.mhc.tn.gov.in/judis W.P.No.4518 of 2023

5.This Court now directs the respondent;

(a) to abide by the Judgment of this Court dated 02.11.2021 in

Crl.A.No.635 of 2008, if the registration of this criminal case by

the CBI is the cause for its decision to freeze the locker of the

petitioner;

(b) if (a) is not the ground for freezing the account of the petitioner,

then to disclose to the petitioner the ground on which it has

decided to freeze the account.

6.The Writ Petition is accordingly disposed of. No costs.

30.08.2023

Index : Yes/No Internet : Yes/No Tsg

https://www.mhc.tn.gov.in/judis W.P.No.4518 of 2023

N.SESHASAYEE, J.,

Tsg

Order made in W.P.No.4518 of 2023

30.08.2023

https://www.mhc.tn.gov.in/judis