MUHAMMED FAJIS K. Vs. FEDERAL BANK

JUDGEMENT

(1.) The Petitioner has filed this Writ Petition challenging the debit freezing/lien of his Bank account with the Respondent/Bank at the requisition of the Police authorities. The case of the Petitioner is that the Petitioner is not an accused in the Crime registered by the Police Authorities against some other persons, in which the requisition was made; that the Petitioner is in no way connected with the said Crime; and that the debit freezing/lien of the account is in violation of Ss. 106 & 107 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) and Article 300A of the Constitution of India.

(2.) The learned Counsel for the Respondent/Bank, after getting instructions from the Bank, confirmed that the Bank has received two Requisitions from the Respondent Nos.4 and 5 for debit freezing of the account of the Petitioner mentioned in the Writ Petition. It is submitted that the disputed amounts are not stated in the Requisitions. Hence, the Bank has effected debit freezing of the account of the Petitioner.

(3.) This Court considered the same issue in Dr. Sajeer v. Reserve Bank of India [2024 (1) KLT 826], and this Court issued the following directions.