Anandu Krishna P M vs. Union Of INDIA
Held
The Court, following a previous judgment, directed the bank to confine the freeze only to the amount specified in the police requisition. It also directed police authorities to inform the bank within eight months if the freeze needs to continue, failing which the petitioner can approach the court again.
Facts
The petitioner's bank account was frozen based on a requisition from police authorities, impacting his ability to transact, despite holding a GST registration certificate. He sought relief against this freeze.
Key Issues
The key legal issue was the legality and extent of a bank account freeze imposed by police authorities, and the rights of the account holder to operate the account beyond the disputed amount.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN WEDNESDAY, THE 21ST DAY OF FEBRUARY 2024 / 2ND PHALGUNA, 1945 W.P.(C) NO.40267 OF 2023 PETITIONER: ANANDU KRISHNA P.M., AGED 29 YEARS, S/O. MURARI PARANKIMAMMOOTTIL, SADANANDAN, PARANKIMAMMOOTTIL, KARUNECHI, EDAKKARA, MALAPPURAM, KERALA, PIN-679 331. BY ADVS. T.S.SARATH M.KIRANLAL MANU RAMACHANDRAN R.RAJESH (VARKALA) SAMEER M NAIR SAILAKSHMI MENON RESPONDENTS: 1 UNION OF INDIA MINISTRY OF HOME AFFAIRS NORTH BLOCK, NEW DELHI, PIN-110 001 REPRESENTED BY ITS HOME SECRETARY 2 NATIONAL CYBER CRIME REPORTING PORTAL REPRESENTED BY ITS NODAL CYBER CELL OFFICER, NATIONAL HIGHWAY - 8, MAHIPALPUR, NEW DELHI, PIN-110 037. 3 INDIAN CYBERCRIME COORDINATION CENTRE REPRESENTED BY ITS CEO, 5TH FLOOR, NDCC-II BUILDING, JAI SINGH ROAD, NEW DELHI, PIN-110 001. 4 THE RESERVE BANK OF INDIA REPRESENTED BY THE DEPUTY GENERAL MANAGER, RBI, BAKERY JUNCTION, NANDAVAN
The judgment continues below.
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