Central Bank of India Vs. Husainy Fakhruddin and Others

[Criminal Appeal No. 968 of 2011]

KURIAN, J.:

Appellant is aggrieved by the impugned judgement whereby the High Court has directed the appellant to release the deposits made by Respondents 1 to 4. When the request for withdrawal of the money was being processed, the Central Bureau of Investigation ("CBI", for short), by communication dated 06.12.2005, requested the appellant-Bank not to release the deposits ... "till you receive any reference from this office or the Special Court, Akola ...". Respondents 1 to 4 challenged the same before the High Court in Criminal Writ Petition No. 496 of 2006.

The Writ Petition was allowed by the impugned judgment dated 23.07.2010 directing the Bank to release the amounts, and hence, the appeal. Learned Counsel for the CBI, on instruction, submits that they have withdrawn their request to the Bank, and from their side, there is no objection for release of the amounts. In that view of the matter, it is not necessary to go into the various contentions raised by learned Senior Counsel appearing for the Bank.

Hence we leave open all questions of law. The main objection to the release was the request made by the CBI and hence, this appeal is disposed of with a direction to the appellant-Bank to release the deposits made by Respondents 1 to 4, in case the same are not to be withheld for any other reason. The needful are done within a week from the date of receipt of copy of this Judgment. There shall be no order as to costs.

............................J. (KURIAN JOSEPH)

............................J. (A. M. KHANWILKAR)

NEW DELHI;

JANUARY 31, 2017.

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