M/S Mahimananda Mishra vs State Of Odisha And Another
2023 Latest Caselaw 717 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CRLMC No.4113 of 2016

                  M/s Mahimananda Mishra                          ....         Petitioner
                                                             Mr. Jaydeep Pal, Advocate
                                             -versus-
                  State of Odisha and another               .... Opposite Parties
                                               Mr. J. Katikia, A.G.A. for the State

                              CORAM:
                              THE CHIEF JUSTICE


                                                 ORDER

Order No. 20.01.2023

04. 1. Mr. Jaydeep Pal, learned counsel for the Petitioner relies on the judgments in State of Maharastra v. Tapas D Neogy (1999) 7 SCC 685 and Swaran Sabharwal v. Commissioner of Police 1990 (68) Company Cases 652 and urges that the freezing of the Petitioner's Bank accounts by the police is contrary to Section 102 of Cr.P.C. and is unsustainable in law.

2. Mr. J. Katikia, learned Additional Government Advocate seeks time to place certain other judgments which according to him hold against the Petitioner.

3. At his request, list on 3rd February, 2023.

(Dr. S. Muralidhar) Chief Justice

S.K. Guin