NAZEER Vs. MANAGER, FEDERAL BANK

JUDGEMENT

(1.) The petitioner is aggrieved by the sudden freezing of his account by the bank based on requisitions/intimation received from the police. The police in turn has acted on the basis of Cyber Crime Incident Reports filed by persons subjected to online financial fraud/UPI fraud.

(2.) Learned counsel for the petitioner submitted that this Court in Dr.Sajeer v. Reserve Bank of India [2024 (1) KLT 826] has addressed the plight of similarly situated persons, and after elaborately dealing with the revolutionary change in money transactions with the advent of Unified Payment Interface (UPI for short), as also the positives and negatives of UPI transactions in the context of Cyber crimes and Online fraud, the writ petitions were disposed of with certain directions. The petitioner also is seeking disposal of his case in the same manner.

(3.) Heard learned Counsel for the petitioner, the Standing Counsel for the bank and the learned Central Government Counsel. The police authorities, at whose instance the accounts are freezed, though served with notice through e-mail, have not entered appearance.