Jaseena vs State Bank Of India
2024 Latest Caselaw 5177 Ker

Kerala High Court

Jaseena vs State Bank Of India on 15 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                        WP(C) NO. 4795 OF 2024
PETITIONER:

          JASEENA, AGED 43 YEARS
          W/O UMMAR, THEKKUMPARAMB (H), KUMMINIPARAMB (P.O),
          PALLIKKAL, MALAPPURAM, PIN - 673638

          BY ADVS.
          MEGHA BIJU
          GAUTHAM KRISHNA E.J.
          NAVANEETH.N.NATH



RESPONDENTS:

    1     STATE BANK OF INDIA
          REPRESENTED BY THE BRANCH MANAGER, PBNO2,
          VELLALICOMPLEX, KONDOTTY (P.O) MALAPPURAM - 673628

    2     KARIMNAGAR POLICE STATION
          REPRESENTED BY THE STATION HOUSE OFFICER,
          C4MH+FHC,BUSSTAND RD, MUKARAMPURA, KARIMNAGAR,
          TELANGANA. 505001.

    3     RESERVE BANK OF INDIA, REPRESENTED BY THE GENERAL
          MANAGER NO.6507, BAKERY JCT RD, NANDAVANAM, PALAYAM,
          THIRUVANANTHAPURAM, KERALA, PIN - 695033

          S.AMBILY - SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4795 OF 2024
                                 2


                             JUDGMENT

It is without doubt that the issues involved in this case

have already been answered by this Court in W.P.(C) No.12960

of 2023 and connected matters.

In the afore circumstances and since the learned counsel

for the parties are completely ad idem as above, I allow this

writ petition in terms of the afore judgment in the following

manner:

(a) The respondent - Bank, is directed to confine the

order of freeze against the account of the petitioner, only to the

extent of the amount mentioned in the order/requisition issued

to them by the Police Authorities. This shall be done forthwith,

so as to enable the petitioner to deal with her account, and

transact therein, beyond that limit.

(b) The respondent - Police Authorities concerned are

hereby directed to inform the Bank as to whether the freezing

of the account of the petitioner in this Writ Petition will require

to be continued even in the afore manner; and if so, for what

further time, within a period of eight months from the date of

receipt of a copy of this judgment.

WP(C) NO. 4795 OF 2024

(c) On the Bank receiving the afore information/

intimation from the Police Authorities, they will adhere to the

same and complete necessary action - either continuing the

freeze for such period as mentioned therein; or withdrawing it,

as the case may be.

(d) If, however, no information or intimation is received

by the Bank in terms of direction (b) above, petitioner will be at

full liberty to approach this Court again; for which purpose, all

contentions in this Writ Petition are left open and reserved to

her, to be impelled in future.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 4795 OF 2024

APPENDIX OF WP(C) 4795/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE RESPONSE DATED

BANK

Exhibit P2 TTRUE COPY OF THE JUDGEMENT IN WP(C) 1616/2024, DATED 24TH JANUARY, 2024