DR.R.PAVITHRA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed to issue a Writ of Certiorari Mandamus to call for the records of the proceedings in CO/VIG/1365/2020- 21 dtd. 1/3/2021 on the file of the 7 th respondent, and to quash the same as illegal and without jurisdiction and consequently to direct the 3 rd and 4 th respondents to conduct a free and fair investigation into the cyber crime complaint given by the petitioner dtd. 15/2/2021.

(2.) The brief facts of the case is as under: The petitioner was a post graduate at the SRM Medical College at Trichy. During her post-graduation, the petitioner was serving as a resident doctor to attend the patients affected with COVID-19. She was being paid with a stipend of Rs.25,000.00 per month by SRM Medical College, Trichy and the amount would be credited to her bank account with the 8 th respondent. Out of the said earnings, she had saved a sum of Rs.3,20,000.00 and was planning to utilise the same to meet her final year fees during April2021. On 10/2/2021 the petitioner returned to Chennai as she was not well. On 9/2/2021 an attempt was made by some miscreant to hack into her savings account, bearing No.500101011835967 with the 7 th respondent bank.

(3.) The 6 th respondent is the Reserve Bank of India (hereinafter referred to as the RBI), the 7 th respondent is the City Union Bank and the 10th respondent is PayTM. Even though the petition was filed only against the 10th respondent, the State Bank of India and Fincare Small Finance Bank have also been suo moto impleaded as parties to the proceedings by virtue of the orders of this Court dtd. 2/11/2022. However, the existing respondents 2 and 3, who are the Additional Director General of Police, CBCID, and the Deputy Superintendent of Police, CBCID, have been deleted by order dtd. 17/3/2021.