Sanjay Kumar Dwivedi, J
1. Heard the learned counsel appearing on behalf of the petitioner as well as the learned counsel appearing on behalf of the respondent State and the learned counsel appearing on behalf of the respondent no.2/ HDFC Bank.
2. The prayer in this petition has been made for direction upon the respondent no.2/HDFC Bank to de-freeze S.B.A/c No.50100402105035 of Madhupur Branch of the petitioner.
3. Learned counsel for the petitioner submits that in absence of any reason and only for transaction of Rs.400/- in the said account the said account has been freezed. He submits that the petitioner has also filed representation before the Branch Manager of the said Branch of HDFC Bank, however, no decision has been taken. He submits that the petitioner is working as vehicle driver and the said account is of his salary account also and the petitioner is facing hardship.
4. Mr. Jha, the learned counsel appearing on behalf of the respondent HDFC Bank submits that the petitioner may move before the Branch Manager of the said Branch of HDFC Bank by way of filing further representation who will look into the matter and will pass appropriate order in the said representation.
5. As such, this petition is being disposed of directing the petitioner to file fresh representation before the Branch Manager, HDFC Bank, Madhupur Branch within one week, and if such a petition/representation is filed within such period by the petitioner, the Branch Manager, HDFC Bank, Madhupur Branch will take decision in accordance with law on the representation of the petitioner and will pass appropriate order within three weeks further thereafter.
6. With above observation and direction, this petition is disposed of.
7. Pending petition, if any, also stands disposed of accordingly.
