JAYANTHI VENKATA KRISHNA KISHORE Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed seeking to following relief:

(2.) Brief facts of the case are that petitioners Nos.1 and 2 are wife and husband and both the petitioners are reputed Medical Doctors. On 30/8/2024, petitioner No.1 received a call from an unknown person stating that his Aadhaar card is linked with some money laundering case and due to which the petitioner had to face consequence of digital arrest. He was asked to deposit an amount of Rs.5,06,000.00 to the Government Digital account Bearing No.20100030371515, Bandhan Bank, Uttar Pradesh. The petitioner No.1 believing the words of the unknown person transferred an Amount of Rs.5,06,000.00 from his joint account i.e. HDFC bearing Account No.50100200652553, Banjara Hills Branch, Hyderabad to the said Bandhan Bank Account.

(3.) It is contended that thereafter petitioner No.1 realized that he was deceived and cheated by unknown person on the pretext of digital arrest. He immediately on 30/8/2024, contacted quick help through Nodal Officer, Bandhan bank, Hyderabad and also lodged a complaint with Cyber Crime Gachibowli, Cyber Commissionerate, Ranga Reddy District. The Cyber Crime Gachibowli instructed the Bandhan Bank on the same day i.e., 30/8/2024 to lean of Rs.5,00,907.00. Subsequently, the Cyber Crime had filed a report issued by the National Cyber Reporting Platform and lodged F.I.R No.5748/2024 on 31/8/2024.