[2017] 2 S.C.R. 331
CENTRAL BANK OF INDIA
v.
HUSAINY FAKHRUDDIN AND OTHERS
(Criminal Appeal No. 968of2011)
JANUARY 31, 2017
[KURIAN JOSEPH AND A. M. KHANWILKAR, JJ.]
Supreme Court - Directions - Release of bank deposits made
by respondents - CBI requested appellant-bank not to release the
deposits till a reference was given by CBI or the special court
concerned - Respondent filed writ Petition - High Court directed
appellant-bank to release the deposit - On appeal, held: The main
objection was of CBI, which subsequently had withdrawn its request
and there was no objection for release of the amounts - Hence,
appeal disposed of with direction to appellant-bank to release the
deposits within stipulated time frame, in case the same were not
withheld for any other reason.
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal
No. 968 of20I I.
From the Judgment and Order dated 23.07.20IO of the High Court
of Judicature at Bombay Nagpur Bench, Nagpur in Criminal Writ Petition
No. 496 of2006.
Jaideep Gupta, Sr. Adv., Dinesh Mathur, Ms. Priyanka Bharti,
(For Mis. Dua Associates), Advs. for the Appellant.
A
B
c
D
E
Ms. Madhavi Divan, Sharavanth Paruchuri, (For Mis. M.
F
Rambabu & Co.), Raja! Nair (For Mukesh Kumar Maroria), Arvind
Kumar Sharma, Advs. for the Respondents.
The Judgment of the Court was delivered by
KURIAN, J. I. Appellant is aggrieved by the impugned
judgement whereby the High Court has directed the appellant to release
the deposits made by Respondents I 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, Ako la ... ".
331
G
H
332
SUPREME COURT REPORTS
[2017] 2 S.C.R.
A
2. Respondents I to 4 challenged the same before the High Court
in Criminal Writ Petition No. 496 of2006. The Writ Petition was allowed
by the impugned judgment dated 23 .07 .20 I 0 directing the Bank to release
the amounts, and hence, the appeal.
3. Learned Counsel for the CBI, on instruction, submits that they
B
have withdrawn their request to the Bank, and from their side, there is
no objection for release of the amounts.
4. 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
c
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 be done within a week from the date of
receipt of copy of this Judgment.
o
5. There shall be no order as to costs.
Ankit Gyan
Appeal disposed of.
Lex