Kerala High Court
Subhasri Dattagupta vs State Of Kerala on 8 October, 2024
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Tuesday, the 8th day of October 2024 / 16th Aswina, 1946
WP(C) NO. 35265 OF 2024 (G)
PETITIONER:
SUBHASRI DATTAGUPTA, AGED 54 YEARS, W/O SIDHARDHA P DUTTA GUPTHA,
AMRITHA PRABHA 10, MATA AMRITANANDAMAYI MATH, AMRITAPURI,
KOLLAM, KERALA, PIN - 690 525.
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY DIRECTOR GENERAL OF POLICE, STATE
POLICE HEADQUARTERS, VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695
010.
2. THE DISTRICT POLICE CHIEF, LINK ROAD, ASRAMAM, KOLLAM, PIN - 691
001.
3. THE STATION HOUSE OFFICER, KARUNAGAPALLY POLICE STATION, KOLLAM, PIN
- 690 518.
4. NATIONAL CYBER CRIME REPORTING PORTAL, NATIONAL
HIGHWAY-8, MAHIPALPUR, NEW DELHI, REPRESENTED BY ITS NODAL OFFICER,
PIN - 110 037.
5. UNION OF INDIA, MINISTRY OF HOME AFFAIRS NORTH BLOCK, REPRESENTED BY
ITS HOME SECRETARY NEW DELHI, PIN - 110 001.
6. ICICI BANK LIMITED, REPRESENTED BY ITS MANAGING DIRECTOR & CEO,
ICICI BANK TOWERS, BANDRA-KURLA COMPLEX, MUMBAI, PIN - 400 051.
7. YES BANK LIMITED, REPRESENTED BY ITS MANAGING DIRECTOR & CEO, YES
BANK TOWER, LOWER PAREL (W), MUMBAI, MAHARASHTRA, PIN - 400 013.
8. PUNJAB NATIONAL BANK, REPRESENTED BY ITS MANAGING DIRECTOR & CEO,
PNB CORPORATE OFFICE, DWARKA, NEW DELHI, PIN - 110 075.
9. THE RESERVE BANK OF INDIA, REPRESENTED BY ITS GOVERNOR, 18TH
FLOOR, CENTRAL OFFICE BUILDING, SHAHID BHAGAT SINGH ROAD, FORT
MUMBAI, MAHARASHTRA, PIN - 400 001.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the respondents to freeze and mark lien on the accounts
of the fraudsters (Account No.006963200002770 & Account
No.9740002100000593), pending disposal of this writ petition, in the
interest of justice.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.SAYUJYA RADHAKRISHNAN, K.R.RAJEEV KRISHNAN, Advocates for the
petitioner, GOVERNMENT PLEADER for the respondents 1 to 3, CENTRAL
GOVERNMENT COUNSEL for the respondents 4 and 5, SRI.LAL K.JOSEPH,
Advocate for the 6th respondent and of SRI.SANTHEEP ANKARATH, Advocate for
the 8th respondent, the court passed the following:
V.G.ARUN, J
-------------------------------------------------------
W.P.(C) No.35265 of 2024
--------------------------------------------------------
Dated this the 8th day of October, 2024
ORDER
Admit. Learned Government Pleader takes notice for respondents 1 to 3. Learned Central Government Counsel takes notice for respondents 4 and 5. Adv.Lal K.Joseph takes notice for the 6 th respondent. Adv.Santheep Ankarath takes notice for the 8th respondent. Issue notice to respondents 7 and 9 through speed post. Alternatively, the petitioner is permitted to take out notice to respondents 7 and 9 through e-mail and produce proof of service.
Post on 14.10.2024.
If respondents 7 and 8 have been served with notices from the National Cyber Crime Reporting Portal based on the petitioner's complaint, WP(C) NO.35265 of 2024 2 lien may be marked or freeze imposed over the accounts of the persons named and the account numbers mentioned in the notice.
Sd/-
V.G.ARUN JUDGE SSK/08/10 H/O 08-10-2024 /True Copy/ Assistant Registrar