Roadway Classics LLP vs. The Icici Bank Limited, Nellikode Branch Kozhikode, Represented By Its Branch Manager
Held
The Court disposed of the writ petition by applying directions from a similar previous case. It ordered the bank to confine the freeze to the disputed amount, directed police authorities to inform the bank within eight months if the freeze needs to continue, and instructed the bank to act accordingly or withdraw the freeze if no intimation is received.
Facts
The petitioner's bank account with ICICI Bank was frozen based on intimation from police authorities. An interim order had previously restricted the freeze to the amount subject to dispute.
Key Issues
The key legal issue concerned the legality, extent, and duration of a bank account freeze initiated by police authorities, and the procedural requirements for managing such freezes.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946 WP(C) NO. 18182 OF 2024 PETITIONER: ROADWAY CLASSICS LLP C/O ZAIN M ROADWAYS 4SQUARE BUILDING GROUND FLOOR CALICUT THONDAYAD AD NH 66 KOZHIKODE KERALA R EPRESENTED BY ITS DESIGNATED PARTNER ZAIN M, AGED 29 YEARS S/O RASHEED K V FREEYA 20/1095 B CHERUMANASHERY ROAD KALLAI P.O KUNDUNGAL KOZHIKODE, PIN - 673003 BY ADV C.J.VARGHESE VINU RESPONDENTS: 1 THE ICICI BANK LIMITED, NELLIKODE BRANCH KOZHIKODE, REPRESENTED BY ITS BRANCH MANAGER UL CYBERPARK, NELLIKODE P.O THONDAYAD BYPASS KOZHIKODE KERALA, PIN - 673016 2 SUPERINTENDENT OF POLICE , KOZHIKODE OFFICE OF THE SUPERINTENDANT OF POLICE MANANCHIRA KOZHIKODE KERALA, PIN - 673001 3 STATE CRIME RECORDS BUREAU, REPRESENTED BY SUPERINTENDANT OF STATE CRIME RECORDS BUREAU OFF
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