Kerala High Court
Sayyid Sahal Bukhari vs The Branch Manager on 21 March, 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
Friday, the 21st day of March 2025 / 30th Phalguna, 1946
WP(C) NO. 11623 OF 2025(C)
PETITIONER:
SAYYID SAHAL BUKHARI AGED 24 YEARS S/O ABDULLA KOYA THANGAL,
KIZHAKKEPURAM HOUSE, INDIANOOR POST, KOORIYAD, PONMALA, MALAPPURAM,
KERALA, PIN - 676503
RESPONDENTS:
1. THE BRANCH MANAGER FEDERAL BANK, KOTTAKKAL BRANCH, VEE PEE TOWER,
MAIN RD, OPP. KK TOWER, CHOOTHUPARA, KOTTAKKAL, MALAPPURAM, KERALA,
PIN - 676503
2. STATION HOUSE OFFICER CYBER POLICE STATION, NAVI MUMBAI, SAWALI
BLDG., 1ST FLOOR, SECTOR-5, NEAR DR. D.Y.PATIL HOSPITAL, NERUL, NAVI
MUMBAI, PIN - 400706
3. STATION HOUSE OFFICER CYBER CRIME POLICE STATION, KGF NEAR ARTO
OFFICE, PEDDAPALLI, KOLAR GOLD FIELDS, ROBERTSONPET, KARNATAKA, PIN
- 563120
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 issue an interim direction to the first respondent to de-freeze
and remove the restrictions upon the savings account (A/C
No.14270200017476), pending disposal of the Writ Petition to meet the
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. AMBADI MURALI, NIDHIN K.N., GOPIKRISHNAN R. and NEERAJ T.N.,
Advocates for the petitioner and of Mr. MOHAN JACOB GEORGE, for R1, the
court passed the following:
C.S.DIAS, J.
---------------------------------------
WP(C) No.11623 of 2025
-----------------------------------------
Dated this the 21st day of March, 2025
ORDER
Sri.Mohan Jacob George takes notice for the 1st 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 file a memo to the effect.
On a consideration of the facts and the materials on record, I am satisfied that the petitioner is entitled to an ad- interim order. Hence, I direct the 1st respondent not to debit any amount from the petitioner's bank account till the date of next hearing.
Post on 21.05.2025.
sd/-
C.S.DIAS, JUDGE rkc/21.03.25 21-03-2025 /True Copy/ Assistant Registrar