Madras High Court
S.Jeevanantham vs State Of Karnataka on 25 March, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
WP No. 16696 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25-03-2026
CORAM
THE HON'BLE MR JUSTICE M.DHANDAPANI
WP No. 16696 of 2024
S.Jeevanantham
Jeevan Agency, Shop No.10, Door No.402,
Perumanallur Road, Kunnathur Bus Depot,
Kunnathur, Tamil Nadu-638 103.
..Petitioner(s)
Vs
1. State Of Karnataka
Vidhana Soudha, Dr.Ambedkar Bheedhi,
Bengaluru-560 001, Rep. By Its Chief Secretary.
(R1- Dismissed As Per Order Dated 26.6.2024 In
Wp.16696/2024 By Asmj)
2. The Station House Officer / Inspector Of Police,
C.E.N. Crime Police Station, District Police
Office, Champion Reefs, Kolar Gold Fields,
Karnataka-563 117.
3. State Bank Of India
Rep. By Its Manager, 614, Uthukuli Road,
Kunnathur, Uthukuli Taluk, Tirupur, Tamil
Nadu-638 103.
..Respondent(s)
The writ petition has been filed under Article 226 of Constitution
of India, seeking to issue a writ of Certiorarified Mandamus (i)Quash the notice
dated 27.11.2023 bearing crime No.105/2023 issued by respondent No.2 to
respondent No.3 and consequently direct respondent No.3 to defreeze the
petitioners Account i.e., Savings Bank Account No.31725729983 from the date
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WP No. 16696 of 2024
of this order (ii) directing the respondents jointly and severally to pay a sum of
Rs.5,00,000/- (Rupees Five Lakhs only) as compensation/ damages on account
of the immense trauma, suffering, hardship, loss of business, loss of reputation
and standing faced by the petitioner on account of the illegal acts committed by
the respondents
For Petitioner(s): M/s.R.Balaguruswamy
For Respondent(s): M/s. S.R.Sumathy For R3
Mr.V.Meghanathan, GA R2
ORDER
It is the main grievance of the petitioner is that his account was freezed by the 3rd respondent based on the complaint lodged by the second respondent. To defreeze the account, the petitioner has filed the present writ petition.
2. This Court vide its order dated 16.03.2026, directed the respondents 2 & 3 to file a report before this Court as to whether any amount is transferred from the complainant’s account to the petitioner’s account.
3. Today, when the matter is taken up for hearing, the third respondent has filed a counter without providing any details in respect of the query raised by this Court.
4. In view of the above, this Court directs the third respondent to appear before this Court along with the transaction details of the account of the petitioner on 30.03.2026, failing which, the jurisdiction police shall ensure the appearance of the third respondent before this Court on that day.
5. Post the case on 30.03.2026 for the appearance of the third respondent.
25-03-2026 RLI Note: Issue order copy on 26.03.2026 __________ Page2 of 4 https://www.mhc.tn.gov.in/judis WP No. 16696 of 2024 To
1. The Inspector of Police, Kunnathur Police Station, Kunnathur. Uthukuli Taluk, Tirupur.
2. The Public Prosecutor, Office of the Public Prosecutor, High Court, Madras.
3. The Station House Officer / Inspector Of Police, C.E.N. Crime Police Station, District Police Office, Champion Reefs, Kolar Gold Fields, Karnataka-563 117.
4. State Bank Of India Rep. By Its Manager, 614, Uthukuli Road, Kunnathur, Uthukuli Taluk, Tirupur, Tamil Nadu-638 103.
__________ Page3 of 4 https://www.mhc.tn.gov.in/judis WP No. 16696 of 2024 M.DHANDAPANI, J.
RLI WP No. 16696 of 2024 25-03-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis