DAMODARAN N. Vs. NATIONAL CYBER CRIME REPORTING PORTAL

JUDGEMENT

(1.) The writ petition is filed to direct the 5th respondent bank to lift the freezing of the petitioner's bank account bearing No.50200089243748.

(2.) The petitioner is the holder of the above bank account with the 5th respondent bank. The petitioner contends that the 5th respondent has frozen the petitioner's bank account pursuant to a requisition received from the 4th respondent. The action of the 5th respondent is illegal and arbitrary. Hence, this writ petition.

(3.) Heard; the learned counsel appearing for the petitioner, the learned Government Pleader and the learned counsel appearing for the 5th respondent bank.