FASEELA Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) Petitioner approached this Court aggrieved by freezing of her account maintained with the 2nd respondent - Bank. Notice was issued by speed post to the 1st respondent and it was duly served. Learned counsel for the South Indian Bank appeared for the 2nd respondent.

(2.) The learned Standing Counsel on instructions submitted that freezing was imposed on the petitioner's account on the basis of requisition received from the 1st respondent. The disputed amount is Rs.38,004.00 (Rupees Thirty eight thousand four only).

(3.) On 12/6/2025 an interim order was passed directing to limit the debit freeze on the petitioner's account to the lien marked/disputed amount mentioned in the requisition received by the Bank.