EKRAMUDEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal miscellaneous petition under Sec. 528 of the BNSS has been preferred seeking a direction for the respondents to defreeze the bank accounts of the petitioners.

(2.) The facts of the case are that alleging certain fraudulent transactions, three bank accounts of the petitioners have been freezed under the instructions of different Cyber Crime Police Stations, details of which are provided hereinunder :--

(3.) Learned counsel for the petitioners submits that the petitioners have not indulged in any kind of fraudulent activity. The bank accounts freezed under the instructions of the cyber police stations directly relates to the livelihood of the petitioners and they are facing great hardship and inconvenience due to the same. He further submits that even though only a certain amount is said to be disputed, for which a hold has already been placed by the respective banks, the entire bank account has been freezed, which in no manner can be said to be justified. He, therefore, prays that keeping the disputed amount on hold, the bank accounts of the petitioners may be directed to be unfreezed for all operations.