Madras High Court
M.Nirmala Devi vs The Superintendent Of Police on 28 November, 2023
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.30256 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.11.2023
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.30256 of 2022
and
W.M.P.No.29686 of 2022
M.Nirmala Devi ...Petitioner
-Vs-
1.The Superintendent of Police,
Kanchipuram,
Kanchipuram District.
2.The Inspector of Police,
Cyber Crime Branch,
Kanchipuram District.
3.The Grievance Officer,
Grievance Redressal Team,
Binance Private Limited,
Having Head quarters at
23, Lime Tree Cayman Islands.
E-mail ID : [email protected] ... Respondents
Prayer : Writ Petition filed under Article 226 of Constitution of India praying
for the issuance of a Writ of Mandamus, directing the 1 st Respondent to
consider the Petitioner's representation dated 21.10.2022.
https://www.mhc.tn.gov.in/judis
Page 1 of 4
W.P.No.30256 of 2022
For Petitioner : Mr.A.Saranraj
For R1 & R2 : Mr.A.Gopinath
Government Advocate (Crl.Side)
ORDER
This Writ Petition has been filed for direction directing the 1st respondent to consider the representation of the petitioner dated 21.10.2022.
2. On the complaint lodged by the petitioner, the second respondent registered FIR in Crime No.9 of 2022 for the offences under Sections 419 and 420 of IPC and under Section 66D of the Information Technology Act 2000. However, investigation is still pending. The main grievance of the petitioner is that the first and second respondents failed to freeze the accounts of the accused. It is made clear that during the investigation, if necessary, the first and second respondents are directed to freeze the accounts.
3. The learned Government Advocate (Crl.Side) appearing for the 1st and 2nd respondents submitted that the accounts of the accused has already been freezed.
https://www.mhc.tn.gov.in/judis Page 2 of 4 W.P.No.30256 of 2022
4. In view of the above submission, the second respondent is directed to complete the investigation and file final report within a period of twelve weeks from the date of receipt of a copy of this order.
5. With the above direction, this Writ Petition is disposed of. Consequently, connected miscellaneous petition is closed. No costs.
28.11.2023 Internet: Yes Index : Yes/No Speaking/Non Speaking order Lpp To
1.The Superintendent of Police, Kanchipuram, Kanchipuram District.
2.The Inspector of Police, Cyber Crime Branch, Kanchipuram District..
3. The Public Prosecutor, High Court, Madras.
https://www.mhc.tn.gov.in/judis Page 3 of 4 W.P.No.30256 of 2022 G.K.ILANTHIRAIYAN. J, Lpp W.P.No.30256 of 2022 28.11.2023 https://www.mhc.tn.gov.in/judis Page 4 of 4