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Bibin Philip vs State Of Kerala
2026 Latest Caselaw 936 Ker

Citation : 2026 Latest Caselaw 936 Ker
Judgement Date : 31 January, 2026

[Cites 1, Cited by 0]

Kerala High Court

Bibin Philip vs State Of Kerala on 31 January, 2026

                                                                    2026:KER:8784




                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

            THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

     SATURDAY, THE 31ST DAY OF JANUARY 2026 / 11TH MAGHA, 1947

                          WP(C) NO. 24926 OF 2023

PETITIONER:

            EYAS
            AGED 31 YEARS
            EYAS M A AGED 31 YEARS S/O MM ABDUL SALAM 10/1542,
            THAMARAPARAMBU FORT KOCHI ERNAKULAM DISTRICT KERALA-
            682001
            BY ADV SRI.RAJU JOSEPH
RESPONDENTS:
     1     THE STATE POLICE CHIEF
           THE STATE POLICE CHIEF POLICE HEAD QUARTERS,
           VAZHUTHACAD THIRUVANATAHPURAM- 695014

    2       THE COMMISSIONER OF POLICE
            THE COMMISSIONER OF POLICE REVENUE TOWER OFFICE OF
            COMMISSIONER OF POLCIE ERNAKULUM DISTRICT KEALA- 682025

    3       THE INSPECTOR OF POLICE
            THE INSPECTOR OF POLICE CYBER CELL UNA DISTRICT
            HIMACHAL PRADESH. PIN 174303

    4       THE SUPERINTENDENT OF POLICE (CYBER CRIME)
            THE SUPERINTENDENT OF POLICE (CYBER CRIME) STATE CID
            SHIMLA, HIMACHAL PRADESH, PIN -171002,

    5       THE OPERATIONS HEAD
            THE OPERATIONS HEAD AXIS BANK LTD BUILDING NO. 11/3319
            B PALLICHAL ROAD THOPPUMPADY BRANCH ERNAKULAM DISTRICT
            KERALA- 682005


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY    HEARD    ON
31.01.2026, ALONG WITH WP(C).7935/2023, 16538/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                            2026:KER:8784
W.P.(C) Nos.24926, 21330, 7935,
16538 and 23940 of 2023

                                     2



                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

            THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

     SATURDAY, THE 31ST DAY OF JANUARY 2026 / 11TH MAGHA, 1947

                           WP(C) NO. 21330 OF 2023

PETITIONER:

              BIBIN PHILIP
              AGED 25 YEARS
              S/O BINOY, RESIDING @ ALUMKAL HOUSE, ARPOOKARA EAST,
              KOTTAYAM PIN -686008


              BY ADVS.
              SRI.G.KIRAN
              SRI.R.KISHORE (KALLUMTHAZHAM)




RESPONDENTS:

      1       STATE OF KERALA
              REPRESENTED BY SECRETARY, DEPARTMENT OF HOME AND
              VIGILANCE, SECRETARIAT, THIRUVANATHAPURAM PIN -695001

      2       RESERVE BANK OF INDIA
              RESERVE BANK GOVERNOR,6, SANSAD MARG, NEW DELHI PIN -
              110 001, INDIA.

      3       STATE POLICE CHIEF
              POLICE HEAD QUARTERS, VAZHUTHACAUD THIRUVANTHAPURAM
              PIN -695001

      4       BRANCH MANAGER
                                                                   2026:KER:8784
W.P.(C) Nos.24926, 21330, 7935,
16538 and 23940 of 2023

                                        3


                  HDFC BANK, 560A, 1ST FLOOR, PULINCHUVADU JUNCTION,
                  KUDAMALOOR, KOTTAYAM PIN- 686017

       5          BRANCH MANAGER
                  FEDERAL BANK, THEVARA BUILDING, NEAR MEDICAL COLLEGE,
                  GANDHI NAGAR, KOTTAYAM, KERALA PIN-686008

       6          BRANCH MANAGER
                  ICICI BANK, ICICI BANK LTD, GURUKULAM
                  BUILDING,MANAKKARA, SASTHAMCOTTA, KOLLAM, KERALA,
                  SASTHAMCOTTAH, KERALA,PIN - 690521

       7          STATION HOUSE OFFICER
                  ECONOMIC AND NARCOTIC CRIME POLICE STATION, NEAR OLD
                  PORT OFFICE, BANDER, MANGALORE,
                  MANGALURU,KARNATAKA,PIN- 575001


                  BY ADVS.
                  GOVERNMENT PLEADER
                  SRI.PREMCHAND M.
                  SHRI.MOHAN JACOB GEORGE
                  SMT.P.V.PARVATHY (P-41)
                  SMT.REENA THOMAS
                  SMT.NIGI GEORGE
                  SHRI.ANANTHU V.LAL


THIS       WRIT    PETITION   (CIVIL)       HAVING   BEEN   FINALLY   HEARD       ON

31.01.2026, ALONG WITH WP(C).24926/2023 AND CONNECTED CASES, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                            2026:KER:8784
W.P.(C) Nos.24926, 21330, 7935,
16538 and 23940 of 2023

                                     4

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

            THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

     SATURDAY, THE 31ST DAY OF JANUARY 2026 / 11TH MAGHA, 1947

                            WP(C) NO. 7935 OF 2023

PETITIONER:
           THOYYIB. T.T
           AGED 38 YEARS
           S/O. MUHAMMEDKUTTY, MACHINGAL HOUSE, KANNAMANGALAM
           P.O., MALAPPURAM DISTRICT., PIN - 676304
           BY ADVS.
           SRI.R.RANJITH (MANJERI)
           SRI.A.P.NIDHIN KUMAR
RESPONDENTS:
     1     THE FEDERAL BANK LTD
           OORAKAM BRANCH, MALIYEKKAL BUILDING, OPP. GVHSS,
           VENGARA, MALAPPURAM DISTRICT, REPRESENTED BY ITS
           BRANCH MANAGER, PIN - 696304
     2     THE REGIONAL MANAGER
           THE FEDERAL BANK LTD., BAVA'S ARCADE, KIZHAKKETHALA
           JUNCTION, DOWN HILL P.O., MALAPPURAM., PIN - 676519
     3     THE INSPECTOR OF POLICE
           PUTTENHALLI POLICE STATION, SOUTH DIVISION, BANGALORE
           CITY., PIN - 560078
           BY ADVS.
           SHRI.T.G.PAUL
           SHRI.GEORGE JAMES VATTATHARA
           SHRI.P.N.ANOOP (PAREKKADAN)


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.01.2026, ALONG WITH WP(C).24926/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                            2026:KER:8784
W.P.(C) Nos.24926, 21330, 7935,
16538 and 23940 of 2023

                                     5



                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

            THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

     SATURDAY, THE 31ST DAY OF JANUARY 2026 / 11TH MAGHA, 1947

                           WP(C) NO. 16538 OF 2023

PETITIONER
              SAJEER T.N
              AGED 45 YEARS
              S/O. THAJUDEEN, RESIDING AT VILAYIL VEEDU,
              MANNOORKONAM, THOLIKKAD, THIRUVANANTHAPURAM, PIN -
              695541
              BY ADVS.
              SRI.PIRAPPANCODE V.S.SUDHIR
              SHRI. AKASH S.
              SHRI. GIRISH KUMAR M S
              SMT.DEVIKA JAYARAJ
RESPONDENTS:
     1     STATE OF KERALA
           REPRESENTED BY THE SECRETARY TO GOVERNMENT, HOME
           DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
           695001
     2     THE BRANCH MANAGER
           BANK OF INDIA, KILIMANOOR BRANCH, NEDUMANGAD,
           THIRUVANANTHAPURAM, PIN - 695541
     3     THE STATION HOUSE OFFICER
           VALIAMALA POLICE STATION, THIRUVANANTHAPURAM, PIN -
           695547
     4     THE COMMISSIONER OF POLICE
           CYBER CRIME UNIT, 1ST FLOOR, SARABHA NAGAR, LUDHIANA,
           PUNJAB., PIN - 141012

     THIS WRIT PETITION (CIVIL) HAVING BEN FINALLY HEARD ON
31.01.2026, ALONG WITH WP(C).24926/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                            2026:KER:8784
W.P.(C) Nos.24926, 21330, 7935,
16538 and 23940 of 2023

                                     6




                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
            THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
     SATURDAY, THE 31ST DAY OF JANUARY 2026 / 11TH MAGHA, 1947
                           WP(C) NO. 23940 OF 2023

PETITIONER:
           TEAM TRAVEL
           AGED 43 YEARS
           OFFICE AT KT BUILDING, OPPOSITE MANALIMMAL BUS STAND,
           PANDIKAD ROAD, WANDOOR, REPRESENTED BY ITS
           REPRESENTATIVE RAJEEF K,S/O MUSTHAFA, PIN - 679328
           BY ADV KUM.GAYATHRI MURALEEDHARAN
RESPONDENTS:
     1     STATE OF KERALA
           REPRESENTED BY THE HOME SECRETARY, HOME DEPARTMENT,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, KERALA -,
           PIN - 695001
     2     THE RESERVE BANK OF INDIA
           REPRESENTED BY ITS GOVERNOR, HEAD OFFICE, MUMBAI,
           MAHARASHTRA, PIN - 400029
     3     ICICI BANK LTD.
           GIFT LAND TOWERS, MAIN ROAD, NILAMBUR, KERALA
           REPRESENTED BY ITS BRANCH MANAGER, PIN - 679329
     4     STATION HOUSE OFFICER
           CYBER CRIME POLICE STATION, EAST KUTCH GANDHIDHAM
           POLICE STATION GUJRAT, PIN - 370201
           BY ADVS.
           SRI.MILLU DANDAPANI
           SHRI.LAL K.JOSEPH
           SHRI.SURESH SUKUMAR
           SRI.ANZIL SALIM
      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
31.01.2026, ALONG WITH WP(C).24926/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                           2026:KER:8784
W.P.(C) Nos.24926, 21330, 7935,
16538 and 23940 of 2023

                                      7




                                  JUDGMENT

W.P.(C) Nos.24926, 21330, 7935, 16538 and 23940 of 2023

These writ petitions have been filed seeking to

challenge the freezing of bank accounts of the respective

petitioners by the respondents herein, on the basis of

certain directives issued by the police

authorities/Government authorities.

2. A learned Single Judge of this Court, in Abdul

Azees v. Union of India [2025 (7) KHC 308] has held

that though the Banks can effect debit freeze, even without

issuing any notice to the account holder, in a situation

where the Bank could suspect the transaction in the

accounts, such freezing could be continued only for a period

of three months. Certain directives were also issued by this

Court in the afore judgment.

2026:KER:8784 W.P.(C) Nos.24926, 21330, 7935, 16538 and 23940 of 2023

I am of the opinion that the directions issued by

this Court would apply to the facts and circumstances of this

case also. Insofar as these writ petitions have been pending

for almost three years and no further steps seems to have

been taken in the matter, I am of the opinion that these writ

petitions can be disposed of, in terms of the interim orders

issued by this Court as above. These writ petitions are

disposed of as above.

Sd/-

HARISANKAR V. MENON JUDGE SSK/31/01 2026:KER:8784 W.P.(C) Nos.24926, 21330, 7935, 16538 and 23940 of 2023

APPENDIX OF WP(C) NO. 24926 OF 2023

PETITIONER EXHIBITS

Exhibit P1 COPY OF THE EMAIL COMMUNICATION DATED 3.7.2023 Exhibit P2 COPY OF THE LETTER DATED 17.7.2023 Exhibit P3 COPY OF THE ACCOUNT STATEMENT OF THE PETITIONER Exhibit P4 COPY OF THE ORDER DATED 30/5/2023 IN WPC

2026:KER:8784 W.P.(C) Nos.24926, 21330, 7935, 16538 and 23940 of 2023

APPENDIX OF WP(C) NO. 21330 OF 2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LETTER SEND BY THE PETITIONER TO THE 6TH RESPONDENT 08.05.2023 Exhibit P2 THE TRUE COPY OF THE LETTER ISSUED BY THE 5TH RESPONDENT BANK DATED 20.05.2023 Exhibit P3 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE RESPONDENTS 1 TO 7 DATED 26.06.2023 2026:KER:8784 W.P.(C) Nos.24926, 21330, 7935, 16538 and 23940 of 2023

APPENDIX OF WP(C) NO. 7935 OF 2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE COMMUNICATION ISSUED FROM THE 1ST RESPONDENT TO THE PETITIONER, DATED 19-12-2022 Exhibit P2 TRUE COPY OF THE REPLY COMMUNICATION ISSUED BY THE PETITIONER TO THE BRANCH MANAGER OF THE 1ST RESPONDENT, DATED 04-01-2023 2026:KER:8784 W.P.(C) Nos.24926, 21330, 7935, 16538 and 23940 of 2023

APPENDIX OF WP(C) NO. 16538 OF 2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LETTER NO.2771/CYBER CELL-

LUDHIANA DATED 05.11.2022, RECEIVED BY THE PETITIONER FROM THE 2ND RESPONDENT Exhibit P2 TRUE COPY OF THE COMPLAINT DATED 24.11.2022 OF THE PETITIONER AGAINST THE 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE COMPLAINT DATED 29.11.2022 FILED BY THE PETITIONER BEFORE THE BANKING OMBUDSMAN, RESERVE BANK OF INDIA, THIRUVANANTHAPURAM Exhibit P4 TRUE COPY OF THE LETTER NO.RBI/CMS/ N202223023314547/2022-23 DATED 02.01.2023 OF THE BANKING OMBUDSMAN, RESERVE BANK OF INDIA Exhibit P5 TRUE COPY OF THE NOTICE DATED 13.04.2023 ISSUED ON BEHALF OF THE PETITIONER TO THE 2ND RESPONDENT Exhibit P6 TRUE COPY OF THE NOTICE DATED 13.04.2023 ISSUED ON BEHALF OF THE PETITIONER TO THE 4TH RESPONDENT Exhibit P7 TRUE COPY OF THE REPLY NOTICE DATED 03.05.2023 SENT ON BEHALF OF THE 2ND RESPONDENT g-mail g-mail sent to the 4th respondent 2026:KER:8784 W.P.(C) Nos.24926, 21330, 7935, 16538 and 23940 of 2023

APPENDIX OF WP(C) NO. 23940 OF 2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE E- MAIL RECEIVED BY THE PETITIONER FROM THE 3 RD RESPONDENT DATED 13.06.2023

 
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