Abdul Rasheed vs. South Indian Bank
Held
The Court disposed of the writ petitions by reiterating and extending previous directions. Banks were ordered to confine account freezes to the amounts specified by police, and police were directed to inform banks about the continuation or withdrawal of freezes 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 on police intimation should be restricted to the disputed amount and for how long the freeze should continue.
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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