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Despite the fact that there is no universally accepted definition of "cybercrime." It is a term used to describe illegal internet-mediated behaviours that are common in worldwide electronic networks. International cybercrime frequently puts domestic and international law, as well as law enforcement, to the test.
Interpol has assisted in the arrest of 1,003 people suspected of being involved in different cybercrimes such as romance scams, investment fraud, internet money laundering, and unlawful online gambling. As part of a crackdown on internet-enabled financial crime, over $27 million in illicit cash were intercepted in this arrest by Interpol and numerous enforcement organisations from 20 nations. India was one of the countries that took part in the "HAECHI II" exercise.
Interpol, or the International Criminal Police Organization, is an international organisation that facilitates international police collaboration and crime control. It is the world's largest international police organisation, with seven regional bureaus and a National Central Bureau in each of the 195 member states. It is headquartered in Lyon, France. From June through September, a four-month operation known as 'HAECHI-II' was carried out. HAECHI-II is the second operation in a three-year programme financed by the Republic of Korea to combat cyber-enabled financial crime, and the first that is genuinely global in scope, including INTERPOL member countries from every continent.
INTERPOL officials in HAECHI II also used the operation to test a new worldwide stop-payment mechanism called the Anti-Money Laundering Rapid Response Protocol (ARRP), which was crucial in successfully intercepting illegal payments in some HAECHI-II cases. The results of Operation HAECHI-II demonstrate that the spike in online financial crime caused by the COVID-19 epidemic shows no indications of fading, according to INTERPOL Secretary General Jürgen Stock. On the financial side of things, the authorities have seized approximately $27 million and frozen 2,350 bank accounts tied to various cyber offences. According to the Interpol release, HAEICHI-II detected at least ten new criminal modus operandi, demonstrating the dynamic nature of cybercrime.
Two notable examples of fraud that was found through this operation were a Colombian textile company that was tricked by Business Email Compromise actors and the case of a Slovenian company. The criminals pretended to be a legitimate representative of the corporation and demanded that $16 million be delivered to two Chinese bank accounts in two payments of $8,000,000 each. Interpol's assistance helped the company recover 94 percent of the money, preventing it from going bankrupt. A Slovenian company was duped into transferring $800,000 to money mule accounts in China in another case. Interpol collaborated with Beijing officials to return the full sum to the victim. Using the 'Squid Game' as a subject for malware distribution operations was a growing trend that investigators discovered during HAEICHI-II.
The performers took advantage of the Netflix show's popularity to disguise trojanized programmes that were ostensibly mobile games. In actuality, these apps enrolled users in "premium" services and inflated their costs, while their distributors profited from affiliations. Interpol issued many Purple Notices based on the findings of the operation – police alerts that seek or offer information on criminals' tactics, objects, gadgets, and hiding methods. The alerts are distributed to member countries in order to facilitate the exchange of information on new criminal methods and the establishment of links between cases.
Angola, Brunei, Cambodia, Colombia, China, India, Indonesia, Ireland, Japan, Korea (Rep. of), Laos, Malaysia, Maldives, Philippines, Romania, Singapore, Slovenia, Spain, Thailand, and Vietnam took part in Operation HAECHI-II.
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