Muhammed Jafar K.T. vs. Union Of INDIA
Held
The core judgment text, including the Court's decision and reasoning, is omitted from the provided document. Therefore, the specific holdings of the Court cannot be determined from the given text.
Facts
Multiple petitioners, including individuals and firms, approached the High Court seeking relief concerning their bank accounts which were frozen, likely in connection with cybercrime investigations. The respondents include various State authorities, cybercrime reporting portals, and banks.
Key Issues
The primary legal issue appears to be the legality and procedure surrounding the freezing of bank accounts by cybercrime authorities and the petitioners' right to have them defrozen or to seek clarification.
Sections Cited
None discussed in the provided text.
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Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN WEDNESDAY, THE 6TH DAY OF DECEMBER 2023 / 15TH AGRAHAYANA, 1945 WP(C) NO. 31870 OF 2023 PETITIONER: MUNAVVAR KONIKKAUZHIYIL, AGED 33 YEARS KONIKKUZHIYIL HOUSE, POONTHAVANAM (PO)KEEZHATTUR, MALAPPURAM DISTRIC, PIN - 679325 BY ADVS. V.VISAL AJAYAN M.R.ABHILASH A.SREEPRIYA RESPONDENTS: 1 THE STATE OF KERALA REPRESENTED BY THE HOME SECRETARY, HOME DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, KERALA, PIN - 695001 2 NATIONAL CYBER CRIME REPORTING PORTAL REPRESENTED BY ITS DIRECTOR, NATIONAL HIGHWAY-8 MAHIPALPUR, NEW DELHI, PIN - 110037 3 STATION HOUSE OFFICER TIRUCHANUR POLICE STATIONURBAN POLICE DISTRICT, NEERAADA MANDAPAM,TIRUCHANOOR RD, TIRUCHANUR, TIRUPATI,REPRESENTED BY THE STATE OF ANDHRA PRADESH ANDHRA PRADESH, PIN - 517503 4 RESERVE BANK OF INDIA REPRESENTED BY ITS GOVERNOR, HEAD OFFICE, MUMBAI, MAHARASHTRA, PIN - 400029 5 HDFC BANK PERINTHALMANNA BRANCH SREE CPLX CALICUT RD, OPP. KALYAN JEWELERS, PERINTALMANNA, KERALA, PIN - 679322 THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.12.2023, ALONG WITH WP(C).37933/2023 AND CONNECTED CASES, THE COURT ON T
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