Kerala High Court
Muhammed Salih H vs Union Of India on 21 January, 2025
Author: C.S.Dias
Bench: C.S.Dias
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Tuesday, the 21st day of January 2025 / 1st Magha, 1946
WP(C) NO. 2277 OF 2025 (H)
PETITIONER:
MUHAMMED SALIH H, AGED 28 YEARS, S/O T M HAMEED, THAIKKAVIL VEEDU,
PATHANAMTHITTA, PIN - 689 645.
RESPONDENTS:
1. UNION OF INDIA, REPRESENTED BY ITS SECRETARY, MINISTRY OF HOME
AFFAIRS, NEW DELHI, PIN - 110 001.
2. NATIONAL CYBER CRIME REPORTING PORTAL, REPRESENTED BY ITS DIRECTOR,
NATIONAL HIGHWAY - 8, MAHIPALPUR, NEW DELHI, PIN - 110 037.
3. THE STATION HOUSE OFFICER, CYBER CRIME POLICE STATION, S.F.S.L
CAMPUS, RASULGARH, BHUBANESWAR, ODDISIA, PIN - 751 010.
4. THE STATE BANK OF INDIA, REPRESENTED BY ITS MANAGER, PATHANAMTHITTA
BRANCH, ST.PETERS JUNCTION, PUTHUSHERRIL BUILDINGS, PATHANMATHITTA,
PIN - 689 645.
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 4th respondent bank to defreeze the bank account of
the petitioner account No. 67290792630 maintained in the pathanamathitta
Branch pathanamthitta District, pending disposal of the writ petition.
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.P.E.SAJAL, AJAS K.S., Advocates for the petitioner, DEPUTY SOLICITOR
GENERAL OF INDIA for the 1st respondent and of SRI.ARUN THOMAS, Advocate
for the 4th respondent, the court passed the following:
C.S.DIAS,J
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W.P.(C) No. 2277 of 2025
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Dated this the 21st day of January, 2025
ORDER
The learned Deputy Solicitor General of India takes notice for the 1st respondent. Sri.Arun Thomas takes notice for the 4th respondent. Issue notice by speed post and simultaneously by e-mail to the respondents 2 and 3 as provided under Rule 51(3) of the Kerala High Court Rules, and produce proof of service.
2. On a consideration of the facts and the materials on record, I direct the 4th respondent not to debit any amount from the petitioner's bank account till the date of next hearing.
Post on 06.02.2025. Sd/-
C.S.DIAS, JUDGE NAB 21-01-2025 /True Copy/ Assistant Registrar