Madras High Court
Mohammed Saifullah vs Reserve Bank Of India on 10 September, 2024
Author: G. Jayachandran
Bench: G.Jayachandran
W.P.No.25631 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :10.09.2024
CORAM
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
W.P.No.25631 of 2024
Mohammed Saifullah ...Petitioner
Vs.
1. Reserve Bank of India,
Rep. by its Governor,
Head Office at
16th Floor, Central Office Building,
Shahid Bhagat Singh Road,
Mumbai 400 001.
2. Additional Director General of Police,
Cyber Crime Wing,
No.3, Dr. Natesan Road, Police Training College Campus,
3rd Floor, Cyber Crime Wing,
Ashok Nagar, Chennai 600 083.
3. HDFC Bank Ltd.,
Rep. by its Principal Nodal Officer,
5th Floor, Tower B, Peninsula Business Park,
Lower Parel West, Mumbai 400 013.
4. The Regional Director,
Reserve Bank of India,
Fort Glacis, No.16, Rajaji Salai,
Chennai 600 001.
https://www.mhc.tn.gov.in/judis
1/12
W.P.No.25631 of 2024
5. The Branch Manager,
HDFC Bank Ltd.,
No.6/1, 1st Main Road, Dayalu Nagar,
Srinivasa Nagar, Near Don Bosco School,
Villivakkam, Tiruvallur 600 049.
6. The Superintendent of Police,
Cyber Crime Division -1,
Cyber Crime Wing,
No.3, Dr. Natesan Road, Police Training College Campus,
3rd Floor, Cyber Crime Wing,
Ashok Nagar, Chennai 600 083. .. Respondents
Prayer:- Writ petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the fifth respondent to
dispose of the petitioner's representation dated 23.07.2024 by defreezing
the petitioner's account bearing Account No.:50100456613718 and IFSC
Code:HDFC0004221 and releasing the entire amount of Rs.9,69,580/-
plus the amount of Rs.2,48,835/- held by the fifth respondent.
For Petitioner : Mr.Kably Taiyab Khan
For Respondents : Mr.S.Udayakumar
Government Advocate (Crl. Side)
for RR2 & 6
Mr.C.Mohan
for M/s.King & Patridge, for RR 3 & 5
R1 & R4- not ready
********
ORDER
https://www.mhc.tn.gov.in/judis
The issue by many of the citizens currently face is the freezing of
the account on instruction from the local Police or from the National
Cyber Crime Reporting Portal. Many a times, the account holders have
been taken into surprise that by such order of freezing, before they could
realize as to why and for what purpose the accounts are freezed, enough
damages are caused to their day to day financial life, since the very life-
line of the business gets severed by such unilateral orders of account
freezing passed by the Police.
2. No doubt, the statutes empower the investigation agency to
request the Bank to freeze the account pending investigation and intimate
it forthwith to the jurisdiction Court, but whether the power is properly
exercised or not is the moot question now looming large and in the
several judgments of the Courts across the India, it had been categorically
held that there cannot be freezing of account perpectually without
intimating the account holders what for their account is freezed and what
extent it has to be freezed. Even then, day in and day out, this Court
receives applications to defreeze the account pointing out the failure of
the investigating agency not only to the account holders, even to the
jurisdictional Court not intimating about the freezing of the account as
https://www.mhc.tn.gov.in/judis
per Section 102 of Cr.P.C. equivalent to 106 of BNSS Act.
3. This is a case where the petitioner who is suspected to be dealing
with cryptocurrency, the case is under investigation by the Cyber Crime
Bureau of Cyberabad, Telangana, registered on 16.05.2023. The fifth
respondent Bank has been instructed to freeze the account of the
petitioner herein. The communication received by the Bank indicates that
around Rs.2,48,835/- is the suspected money involved in the subject
matter of the crime under investigation. Meticulously, in reference to the
instructions received from National Cyber Crime Reporting Portal and
the notice from the Telugana Cyber Crime Bureau, the fifth respondent
has freezed the account.
4. In the said account of the petitioner a sum of Rs.9,69,580/-
stands as balance. Even after lapse of more than a year neither the
Investigating Agency nor the Bank had informed the petitioner as to why
the account is freezed and how long the account will be kept under
freeze. In the said circumstances, the petitioner is before this Court
seeking for Mandamus to release the entire amount in his account by
ordering de-freezing of the account.
https://www.mhc.tn.gov.in/judis
5. When similar issues came up for consideration in Crl. OP
No.10569 of 2021 vide order dated 18.06.2021, the learned Judge of his
Court, directed the Commissioner of Police, Vepery, Greater Chennai, to
give necessary instructions and directions to his personnel in conducting
investigation in cases were freezing of account is required and ensure that
there is no colourable exercise of power. Accordingly, the Commissioner
of Police, Greater Chennai, Vepery, vide Circular Memorandum dated
24.06.2021, has issued a directional instructions to all the Deputy
Commissioners of Police in District and CCB, CWC to ensure that there
is no deviation of the instructions. It is appropriate to reproduce the
circular.
https://www.mhc.tn.gov.in/judis
https://www.mhc.tn.gov.in/judis
6. Unfortunately, in most of the cases the guidelines issued in this
https://www.mhc.tn.gov.in/judis
Circular not observed. Later when an identical issue came up for
consideration before this Court in WP No.13509 of 2024 considering the
dictum laid down by the Hon’ble Supreme Court in M.T.Enrica Lexie
and another –vs- Doramma and others reported in
MANU/SC/0409/2012, Teesta Atul Setalvad and others –vs- The State
of Gujarat and others, reported in (2018) 2 SCC 372 and Shento
Varghese –vs- Julfikar Husen and others, reported in 2024 SCC Online
SC 895, directed the petitioner/account holder to execute a bond
undertaking to deposit the amount in case the money found in his account
is a tainted money and liable to be forfeited.
7. As far as the present case in hand, though the intimation from
the Cyber Crime Bureau, Telangana, indicates that suspected money in
the account of the petitioner is only a tune of Rs. 2,48,835/-, due to the
blanket order to freeze the account, the fifth respondent Bank has freezed
the account in its entirety. Therefore, the petitioner herein is unable to
operate his account and deal with the money lying in his account.
8. Under the guise of investigation, order freezing the entire
account without quantifying the amount and period cannot be passed.
https://www.mhc.tn.gov.in/judis
Such order will be construed as violation of the fundamental rights of
trade and business as well as violation of livelihood. Therefore, it is
appropriate to direct the fifth respondent to de-freeze the account and
kept a lien over a sum of Rs.2,50,000/-. The petitioner herein is
permitted to operate his account, subject to the condition that he shall
ensure, the account shall always have a minimum of Rs. 2,50,000/-.
9. With the above directions, this Writ Petition is disposed of.
There shall be no order as to costs.
10.09.2024
jv
Internet: Yes/No
Index: Yes/No
speaking order/ Non Speaking order
Neutral Citation: Yes/No
To
1. The Governor,
Reserve Bank of India,
Head Office at
16th Floor, Central Office Building,
https://www.mhc.tn.gov.in/judis
Shahid Bhagat Singh Road, Mumbai 400 001.
2. Additional Director General of Police,
Cyber Crime Wing,
No.3, Dr. Natesan Road, Police Training College Campus,
3rd Floor, Cyber Crime Wing,
Ashok Nagar, Chennai 600 083.
3. The Principal Nodal Officer,
HDFC Bank Ltd.,
5th Floor, Tower B, Peninsula Business Park,
Lower Parel West, Mumbai 400 013.
4. The Regional Director,
Reserve Bank of India,
Fort Glacis, No.16, Rajaji Salai,
Chennai 600 001.
5. The Branch Manager,
HDFC Bank Ltd.,
No.6/1, 1st Main Road, Dayalu Nagar,
Srinivasa Nagar, Near Don Bosco School,
Villivakkam, Tiruvallur 600 049.
6. The Superintendent of Police,
Cyber Crime Division -1,
Cyber Crime Wing,
No.3, Dr. Natesan Road, Police Training College Campus,
3rd Floor, Cyber Crime Wing,
Ashok Nagar, Chennai 600 083.
7. The Public Prosecutor,
https://www.mhc.tn.gov.in/judis
High Court of Madras,
Chennai.
https://www.mhc.tn.gov.in/judis
Dr.G. JAYACHANDRAN, J.
jv
10.09.2024
https://www.mhc.tn.gov.in/judis
