Junaid.T @ Junaid Thayyil vs. The Federal Bank Limited
Held
The Court directed the respondent banks to confine the freeze on petitioners' accounts only to the extent of amounts mentioned in the police requisition. Police authorities were directed to inform banks if the freeze needs continuation within eight months.
Facts
Petitioners, account holders with various banks, had their accounts frozen based on intimations from Police Authorities. The Court had previously issued interim directions to restrict the freezing to the disputed amounts.
Key Issues
Whether bank accounts frozen based on police intimation should be restricted to the disputed amount and what are the procedures for continuation or withdrawal of such freezes.
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 TUESDAY, THE 9TH DAY OF APRIL 2024 / 20TH CHAITHRA, 1946 WP(C) NO. 11920 OF 2024 PETITIONER: AJNAS AHAMED T AGED 21 YEARS, THURUVAYIL HOUSE, MOOCHIKKAL, MEENADATHUR, TANALUR, MALAPPURAM, KERALA, PIN – 67630. BY ADVS. NESAMUDHEEN E.ADITHYAN SAFA C.M. RIBIN LAL S RESPONDENTS: 1 UNION OF INDIA, MINISTRY OF HOME AFFAIRS, REPRESENTED BY ITS HOME SECRETARY NORTH BLOCK, NEW DELHI, PIN – 110001. 2 STATE OF KERALA, REP BY CHIEF SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM, PIN – 695001. 3 KOTAK MAHINDRA BANK LIMITED REPRESENTED BY ITS MANAGER GROUND FLOOR, NO.235/3 AND 235/4, NEAR SABKA HOTEL, RING ROAD, TIRUR, MALAPPURAM, KERALA 09308TIRURREFERRAL@KOTAK.COM, PIN – 676101. 4 CYBER CRIME POLICE JALARAM RD, IRRIGATION COLONY, KAPADIA CHAL, VALSAD, GUJARAT CYBER-VAL@GUJARAT.GOV.IN, PIN – 396001. 5 STATE POLICE CHIEF GUJARAT FIRST FLOOR, POLICE BHAVAN, SECTOR 18, GANDHINAGAR, GUJARAT, PIN – 382021. 6 NATIONAL CYBER CRIME REPORTING PORTAL REPRESENTED BY ITS NODAL CYBER CELL OFFICER - GUJARAT, SP OFFICE - CHHOTAUDEPUR, GHELVANT, GUJARAT CC- CID@GUJARAT.GOV.IN, PIN – 391165. WP(C) NO. 11920 OF 2024
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