Kerala High Court
Inam Rahman vs The Manager, Canara Bank - Specialized ... on 9 December, 2024
Author: C.S.Dias
Bench: C.S.Dias
WP(C) No.43643/2024 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Monday, the 9th day of December 2024 / 18th Agrahayana, 1946
WP(C) NO. 43643 OF 2024(E)
PETITIONER:
INAM RAHMAN, AGED 22 YEARS S/O. ABDURAHIMAN, GRACE VILLA, ELOKKARA,
PUTHUPPADI, KOZHIKODE, PIN - 673586
RESPONDENTS:
1. THE MANAGER, CANARA BANK - SPECIALIZED DIGITAL BANKING, SOUTH
KALAMASSEY GROUND FLOOR, NFRA ARCADE, UNIVERSITY ROAD, ALFIYA NAGAR,
SOUTH KALAMASSERY, KALAMASSERY, KOCHI, KERALA, PIN - 682022
2. NODAL OFFICER, NATIONAL CYBERR CRIME PORTAL, 5TH FLOOR, NDCC-II
BUILDING, JAI SINGH ROAD, NEW DELHI, PIN - 110001
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 quash Exhibit P3 notice to the extent it directed to restrict
the bank account of petitioner (Account No.110102826288, Canara Bank
Digital Marketing Unit, South Kalamassery Branch Ernakulam, 682022),
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
SRI.MERIN JOSE Advocate for the petitioner and of SRI.GOPIKRISHNAN NAMBIAR
for the respondent 1, the court passed the following:
ORDER
Sri.Gopikrishnan Nambiar takes notice for the 1st respondent. He seeks time to get instructions as to the exact amount for which the petitioner's bank account has been frozen. In the meantime, the petitioner shall effect notice on the 2nd respondent by speed post. The petitioner is permitted to take out notice to the 2nd respondent through email as contemplated under Rule 51(3) of the Kerala High Court Rules, and file a memo to that effect.
Post on 16.12.2024.
Sd/- C.S.DIAS, JUDGE 09-12-2024 /True Copy/ Assistant Registrar WP(C) No.43643/2024 2/2 APPENDIX OF WP(C) 43643/2024 Exhibit P3 TRUE COPY OF NOTICE ISSUED BY 1ST RESPONDENT TO THE PETITIONER