KANCHAN SRINIVASAN Vs. BANGALORE CYBER CRIME POLICE

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayer:

(2.) Heard Sri. X.M. Joseph, learned counsel appearing for the petitioner, Sri. Vinod Kumar M., learned AGA appearing for respondent No.1 and have perused the material on record.

(3.) The petitioner, a practicing Advocate, is knocking at the doors of this Court seeking the afore-quoted prayer alleging that her account has been debit frozen on the instructions of the Investigating Officer on account of certain transactions between her account and the account of the client, who is now an accused in Crime No.82/2023 for offences punishable under Ss. 419 and 420 of the IPC and Ss. 66(C) and 66(D) of the Information Technology Act, 2008.