Karnataka High Court
Mr K S Dilip Reddy vs Idfc First Bank on 14 November, 2025
Author: B M Shyam Prasad
Bench: B M Shyam Prasad
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NC: 2025:KHC:46779
WP No. 30887 of 2024
C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 30887 OF 2024 (GM-RES)
C/W
WRIT PETITION NO. 26594 OF 2023 (GM-RES),
WRIT PETITION NO. 6170 OF 2024 (GM-RES),
WRIT PETITION NO. 4595 OF 2025 (GM-RES),
WRIT PETITION NO. 8767 OF 2025 (GM-RES),
WRIT PETITION NO. 10755 OF 2025 (GM-RES),
WRIT PETITION NO. 11860 OF 2025 (GM-RES),
WRIT PETITION NO. 17761 OF 2025 (GM-RES),
WRIT PETITION NO. 20466 OF 2025 (GM-RES),
WRIT PETITION NO. 26293 OF 2025 (GM-RES)
Digitally IN WP No. 30887/2024
signed by
VANAMALA
N BETWEEN:
Location:
HIGH
COURT OF MR K NANDA KISHORE @
KARNATAKA
NANDA KISHORE K
S/O K. SURYANARAYAN RAO,
AGED ABOUT 41 YEARS,
R/A B-313 GRC, SUBHIKSHA,
NEAR NANDINI JUNCTION,
CHOODASANDRA,
BANGALORE CITY-560100,
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WP No. 30887 of 2024
C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
ALSO AT 1-9, 0.C COLONY,
MALAPURAM, VIDA PANAKAL,
ANANTAPUR, ANDRA PRADESH-515870.
...PETITIONER
(BY SRI. AKASH B SHETTY.,ADVOCATE)
AND:
1. THE STATE BANK OF INDIA
REPRESENTED BY,
THE BRANCH MANAGER
THE SBI, 17TH CROSS RD,
SECTOR-1, HSR LAYOUT,
BANGALORE-560102.
2. THE HDFC BANK LTD
REPRESENTED BY,
THE BRANCH MANAGER
HDFC BANK, SITE NO.6, B,
20TH MAIN, 7TH BLOCK, KORAMANGALA,
BANGALORE-560095.
3. THE SUPERINTENDENT OF POLICE
CYBER CELL, MOHALI STADIUM RD,
PHASE 4, SECTOR 59,
SAHIBZADA AJIT SINGH NAGAR,
PUNJAB-160059
4. THE STATION HOUSE OFFICER
DERA BASSI POLICE STATION ,
ADDRESSED AT HRMV HP4,
AMBALA-CHANDIGARH EXPY,
SHAKTI NAGAR, BHAGAT SINGH NAGAR,
DERA BASSI, PUNJAB-140507.
...RESPONDENTS
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WP No. 30887 of 2024
C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
(BY SRI.SHANTHI BHUSHAN, A/W
SRI.P.PRASANNA KUMAR, A/W
SRI.H.V.BHANUPRAKASH, AMICUS CURIAE.
SRI. K CHETHAN KUMAR, ADVOCATE FOR R1
SMT. SRIDEVI., ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO I. DIRECTING
THE RESPONDENT NO.1 BANK TO DEFREEZE THE
ACCOUNT OF THE PETITIONER AND PERMIT THE
PETITIONER TO USE AND OPERATE HIS BANK BEARING
A/C NO.00000030027388261, IFSC-SBIN0030495
MAINTAINED IN SBI BANK, HSR LAYOUT BRANCH,
BANGALORE, KARNATAKA VIDE ANNEXURE-A. II.
DIRECTING THE RESPONDENT NO.2 BANK TO
DEFREEZE THE ACCOUNT OF THE PETITIONER AND
PERMIT THE PETITIONER TO USE AND OPERATE HIS
BANK BEARING A/C NO.00531140165273, IFSC-
HDFC0000053 MAINTAINED IN HDFC BANK,
KORAMANGALA MAIN BRANCH, BANGALORE,
KARNATAKA VIDE ANNEXURE-A1.
IN WP NO. 26594/2023
BETWEEN:
SRI. S. BALAKRISHNA
S/O S. NGARAJA NAIDU,
AGED ABOUT 30 YEARS,
NO 112, FIRST FLOOR,
7TH CROSS,
MANJUNATHA LAYOUT,
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WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
MUNNEKOLALA,
MARATHAHALLI,
BENGALURU - 560037.
...PETITIONER
(BY SRI. AKASH B SHETTY., ADVOCATE)
AND:
1. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY ,
MINISTRY OF HOME AFFAIRS
NEW DELHI - 110000.
2. STATE OF KARNATAKA
BY CEN CRIME POLICE
DEPUTY COMMISSIONER OFFICE
BUILDING 2ND FLOOR,
NORTH DIVISION,
BENGALURU - 560022,
REPRESENTED BY PUBLIC PROSECUTOR.
3. THE SENIOR POLICE INSPECTOR
RANJEET GUNDRE,
ANDHERI POLICE STATION ,
CYBER CELL ANDHERI EAST,
MUMBAI - 400069.
4. THE POLICE INSPECTOR
KHOPOLI POLICE STATION,
RAIGAD DISTRICT POLICE,
RAIGAD,
KHALAPURA TALUK NAVI MUMBAI ,
MAHARASTRA - 410203.
5. THE BRANCH MANAGER
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WP No. 30887 of 2024
C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
HDFC BANK LTD.,
7, THUBARAHALLI,
VARTHUR ROAD,
WHITEFIELD P.O.
BANGALORE -560066.
6. THE SENIOR MANAGER
RBL BANK LTD.,
GROUND FLOOR, G- 13,
14,15 AND 17
PRESTIGE TOWERS
99 AND 100 RESIDENCY ROAD,
BANGALORE - 560025.
7. THE BRANCH MANAGER
KOTAK MAHINDRA BANK,
WHITEFIELD BRANCH,
BANGALORE - 560066.
...RESPONDENTS
(BY SRI.SHANTHI BHUSHAN, A/W
SRI.P.PRASANNA KUMAR, A/W
SRI.H.V.BHANUPRAKASH, AMICUS CURIAE.
SRI. M PRADEEP.,ADVOCATE FOR R1;
SRI. V SHIVAREEDY., AGA FOR R2- R4;
SRI.B.C. AVINASH., ADVOCATE FOR R6;
NOTICE SERVED ON R5)
THIS WP IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO-QUASH
THE NOTICES VIDE ANNEXURE-A,B, AND C ISSUED
U/S 91 AND 102 OF CODE OF CIVIL PROCEDURE AND
TO DIRECT THE RESPONDENTS TO DEFREEZE THE
BELOW DETAILED BANK ACCOUNTS BELONGED TO
PETITIONER(a) BEFORE R5/HDFC BANK, PETITIONER
IS HAVING SB A/C BEARING NO.50100148635035
DATED 09.06.2023; (b) BEFORE R6/RBL
BANK, PETITIONER IS HAVING SB A/C BEARING
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C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
NO.309004107273 DATED 12.09.2023; (c) BEFORE R7 /
KOTAK BANK, PETITIONER IS HAVING SB A/C BEARING
NO.3112310845 DATED 20.11.2023.
IN WP NO. 6170/2024
BETWEEN:
SRI VEMAREDDY NAVIN JAYA KISHORE
S/O KOTESWARA RAO
AGED ABOUT 21 YEARS
R/A -4/1
PEDA AVUTAPALLI
KRISHNA
ANDRA PRADESH-521286
...PETITIONER
(BY SRI. AKASH B SHETTY.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
STATION HOUSE OFFICER
EAST CEN CRIME PS
DCP EAST DIVISION
BANGALORE CITY-560051
REPRESENTED BY SPP
HIGH COURT OF KARNATAKA.
2. THE STATE OF KARNATAKA
REPRESENTED BY THE SECRETARY
DEPARTMENT OF HOME AFFAIRS
AMBEDKAR VEEDHI
VIDHANA SOUDHA
BENGALURU-560001.
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C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
3. THE STATE BANK OF INDIA LTD
REP BY THE BRANCH MANAGER
STATE BANK OF INDIA LTD
GANNAVARAM BRANCH
STATE BANK RD
KRISHNA DISTRICT
ANDHRA PRADESH-521101.
...RESPONDENTS
(BY SRI.SHANTHI BHUSHAN, A/W
SRI.P.PRASANNA KUMAR, A/W
SRI.H.V.BHANUPRAKASH, AMICUS CURIAE.
SRI. V. SHIVAREDDY., AGA FOR R1 & R2;
SRI. VIGNESH SHETTY., ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENT BANK NO. 3 TO DEFREEZE THE
ACCOUNTS OF THE PETITIONER MAINTAINED WITH
RESPONDENT BANK AND PERMIT THE PETITIONER
HEREIN TO USE THE ACCOUNTS; QUASH NOTICE
ISSUED UNDER SECTION 91 AND 102 OF Cr.P.C AND
SECTION 2A OF BANKERS BOOK OF EVIDENCE ACT,
DATED 26.08.2023 BY THE R-1 POLICE TO
RESPONDENT BANK NO.3 THROUGH E-MAIL
CENPSEASTBCP.KSP.GOV.IN VIDE ANNX-A.
IN WP NO. 4595/2025
BETWEEN:
SMT YOUFSIYA C K
W/O ABDURAHIM K.K,
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WP No. 30887 of 2024
C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
AGED ABOUT 34 YEARS,
R/ AT YOUFSIYA COTTAGE,
KANNAVAM, NEAR KANNAVAM
POLICE STATION,
CHITTARIPARAMBA,
KANNAVAM, KANNUR, KANNOTH,
KERALA-670650.
...PETITIONER
(BY SRI. AKASH B SHETTY.,ADVOCATE)
AND:
1. FEDERAL BANK LTD
REPRESENTED BY,
THE BRANCH MANAGER,
THE FEDERAL BANK LTD,
DOMMASANDRA BRANCH
(BANGALORE EAST), KHATA NO. 13,
GRAMATHANA, BIDARAHALLI HOBLI,
DOMMASANDRA, VIRGO NAGAR P O,
BANGALORE, KARNATAKA-560 049.
2. THE SUPERINTENDENT OF POLICE
ECONOMIC OFFENCE WING,
CID, CRIME BRANCH,
BHUBANESWAR, ODISHA-751001
...RESPONDENTS
(BY SRI.SHANTHI BHUSHAN, A/W
SRI.P.PRASANNA KUMAR, A/W
SRI.H.V.BHANUPRAKASH, AMICUS CURIAE.
SMT. JAI M PATIL., ADVOCATE FOR R1)
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NC: 2025:KHC:46779
WP No. 30887 of 2024
C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1
BANK TO DEFREEZE THE ACCOUNT OF THE
PETITIONER AND PERMIT THE PETITIONER TO USE
AND OPERATE HIS BANK BEARING A/C NO.
21650100047924, IFSC-FDRL0002165 MAINTAINED IN
FEDERAL BANK, DOMMASANDRA BRANCH
(BANGALORE EAST), BANGALORE, KARNATAKA.
IN WP NO. 8767/2025
BETWEEN:
DAVE JATINKUMAR SURESHCHANDRA
S/O SURESHCHANDRA
AGED ABOUT 53 YEARS,
R/@ T-302, GHANSHYAM COMPLEX,
NEAR DHANJIBHAI NO KUVO
NEAR CHANDLODIA OVERBRIDGE,
CHANDLODIA, AHMEDABAD CITY,
GUJRAT 382481
...PETITIONER
(BY SRI. AKASH B SHETTY.,ADVOCATE)
AND:
1. THE STATION HOUSE OFFICER (SHO)
CENTRAL CEN CRIME PS,
DCP CENTRAL DIVISION,
BANGALORE CITY
REPRESENTED BY SPP
HIGH COURT OF KARNATAKA-560001.
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C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
2. IDBI BANK LTD,
REPRESENTED BY,
THE BRANCH MANAGER
IDBI BANK, BODAKDEV BRANCH,
AHMEDABAD, GUJRAT-380054.
...RESPONDENTS
(BY SRI.SHANTHI BHUSHAN, A/W
SRI.P.PRASANNA KUMAR, A/W
SRI.H.V.BHANUPRAKASH, AMICUS CURIAE.
SRI. V. SHIVAREDDY., AGA FOR R1;
SRI. T.P. MUTHANNA., ADVOCATE FOR R2)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUION OF INDIA PRAYING TO THE
RESPONDENT NO.1 TO DIRECT THE RESPONDENT
NO.2 BANK TO DEFREEZE THE BANK ACCOUNT OF
THE PETITIONER AND PERMIT THE PETITIONER TO
USE AND OPERATE HER BANK BEARING A/C
NO.067104000110129, IFSC-IBKL0000082, MAINTAINED
IN IDBI BANK LTD, BODAKDEV BRANCH, AHMEDABAD.
GUJRAT.
IN WP NO. 10755/2025
BETWEEN:
SIVAKUMAR GOVINDARAJAN
S/O GOVINDARAJAN,
AGED ABOUT 52 YEARS,
R/AT NO. 506 B BLOCK,
3RD CROSS, AECS LAYOUT,
ROAD NEXT TO KANTI SWEETS,
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C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
VTC MARATHAHALLI,
PO DODDANEKKUNDI,
DISTRICT BENGALURU,
STATE KARNATAKA
...PETITIONER
(BY SRI. AKASH B SHETTY.,ADVOCATE)
AND:
AXIS BANK LTD
REPRESENTED BY,
THE BRANCH MANAGER
AXIS BANK LTD,
BANGALORE MAIN BRANCH
IFSC UTIB0000009,
NO 9, BLOCK A, MAHATMA GANDHI RD,
KORAMANGALA, BENGALURU,
KARNATAKA-560001.
...RESPONDENT
(BY SRI.SHANTHI BHUSHAN, A/W
SRI.P.PRASANNA KUMAR, A/W
SRI.H.V.BHANUPRAKASH, AMICUS CURIAE.
SRI. FRANCIS XAVIER.,ADVOCATE)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
COSNTITUION OF INDIA PRAYING TO-DIRECT THE
RESPONDENT BANK TO DEFREEZE THE SALARY
ACCOUNT OF THE PETITIONER AND PERMIT THE
PETITIONER TO USE AND OPERATE HER BANK
BEARING A/C NO. 916010034533007, IFSC-
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C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
UTIB0000009, MAINTAINED IN AXIS BANK LTD,
BANGALORE MAIN BRANCH, BANGALORE, KARNATAKA.
IN WP NO. 11860/2025
BETWEEN:
1. SHAILENDRA KUMAR SINGH
S/O RAM BILAS SINGH,
AGED ABOUT 45 YEARS,
R/@ MAKAAN SANKHYA 7,
VILLAGE-DAAUDPUR,
ZAMANIA, GHAZIPUR,
UTTAR PRADESH-232331
ADHAR NO 3438 0025 2215
ALSO AT
767/19, NIRALA NAGAR PS,
KOTWALI NEAR PHOOLCHANDATA CHAKKI,
NIRALA NAGAR, RAE BARELI,
UTTAR PRADESH-223001
...PETITIONER
(BY SRI. AKASH B SHETTY, ADVOCATE)
AND:
1. THE STATION HOUSE OFFICER [SHO]
WEST CEN CRIME PS,
DCP WEST DIVISION,
BANGALORE CITY
REPRESENTED BY SPP
HIGH COURT OF KARNATAKA-560001
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C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
2. INDUSIND BANK,
REPRESENTED BY,
THE BRANCH MANAGER
INDUSIND BANK,
IFSC-INDB0000800, RAE BARELI BRANCH,
OFFICE AT UPPER GROUND FLOOR,
H.NO.234, WARD NO.234,
WARD NO.19 (NEW NO.274, WARD NO.24),
MOHALLA HOSPITAL R,
RAEBARELI,
UTTAR PRADESH-229001
...RESPONDENTS
(BY SRI. SHANTHI BHUSHAN A/W
SRI. P. PRASANNA KUMAR A/W
SRI. H. V. BHANUPRAKASH, AMICUS CURIAE;
SRI. V. SHIVAREDDY, AGA FOR R1)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS TO THE RESPONDENT NO.1 TO DIRECT
THE RESPONDENT NO.2 BANK TO DEFREEZE THE
BANK ACCOUNT OF THE PETITIONER AND PERMIT THE
PETITIONER TO USE AND OPERATE HER BANK
BEARING A/C NO.159792708579, IFSC-INDB0000800,
MAINTAINED IN INDUSIND BANK LTD, RAE BARELI
BRANCH, UTTAR PRADESH.
IN WP NO. 17761/2025
BETWEEN:
1. SHUBHI JAIN
C/O. MITESH GUPTA
AGED ABOUT 41 YEARS
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WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
2. MITESH GUPTA
S/O. KAMAL KISHORE GUPTA
AGED ABOUT 39 YEARS
BOTH THE PETITIONER NO.1 AND 2
ARE RESIDING AT: NO.23082
TOWER 23, PRESTIGE FERNS RESIDENCY
HARLUR MAIN ROAD
NEAR HAPPY LAND SUPERMARKET
HSR LAYOUT, BANGALORE SOUTH
KARNATAKA - 560102
...PETITIONERS
(BY SRI. AKASH B SHETTY, ADVOCATE)
AND:
1. STATE BANK OF INDIA
REPRESENTED BY
THE CHIEF MANAGER
THE STATE BANK OF INDIA
HSR LAYOUT BRANCH
#2331/B BGR COMPLEX, SECTOR-1
17TH CROSS, HSR LAYOUT
BANGALORE - 560 102
2. SUPERINTENDENT OF POLICE
CYBER CRIME, PUNJAB
HOLDING OFFICE AT; STATE CYBER CRIME CELL
950, MOHALI STADIUM ROAD, PHASE 4
SECTOR 59, SAHIBZADA AJIT SINGH NAGAR
PUNJAB-160059
...RESPONDENTS
(BY SRI. SHANTHI BHUSHAN A/W
SRI. P. PRASANNA KUMAR A/W
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WP No. 30887 of 2024
C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
SRI. H. V. BHANUPRAKASH, AMICUS CURIAE;
SRI. VIGNESH V. SHETTY, ADVOCATE FOR R1)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS, BY DIRECTING THE RESPONDENT NO.1
BANK TO DEFREEZE THE ACCOUNT OF THE
PETITONERS AND PERMIT THE PETITIONERS TO USE
AND OPERATE THEIR BANK ACCOUNT
NO.00000067174500597, IFSC-SBIN0070802
MAINTAINED IN SBI, HSR LAYOUT BRANCH,
BANGALORE, KARNATAKA.
IN WP NO. 20466/2025
BETWEEN:
1. MR K S DILIP REDDY
S/O K S SATHYANARAYANA REDDY
AGED ABOUT 38 YEARS
RESIDING AT 147/D
12TH MAIN KORAMANAGLA
3RD BLOCK BANGALORE SOUTH
BANGALORE KARNATAKA- 560034
...PETITIONER
(BY SRI. AKASH B SHETTY, ADVOCATE)
AND:
1. IDFC FIRST BANK
REPRESENTED BY
THE BRANCH MANAGER
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HC-KAR AND 7 OTHERS
IDFC FIRST BANK
KORMANAGALA BRANCH
4TH BLOCK BANGALORE SOUTH
BANGALORE
KARNATAKA- 560034
2. HDFC BANK
REPRESENTED BY
THE BRANCH MANAGER
HDFC BANK
KORMANAGALA BRANCH
4TH BLOCK BANGALORE SOUTH
BANGALORE
KARNATAKA- 560034
3. ZERODHA BROKING LTD
REPRESENTED BY
THE CHIEF EXECUTIVE OFFICER
153/154 4TH CROSS
J P NAGARA 4TH PAHSE
OPP CLARENCE PUBLIC SCHOOL
BENGALURU 560078
ALSO AT 192A 4TH FLOOR
KALYANI VISTA 3RD MAIN ROAD
JP NAGAR 4TH PHASE
BENGALURU -560076
...RESPONDENTS
(BY SRI. SHANTHI BHUSHAN A/W
SRI. P. PRASANNA KUMAR A/W
SRI. H. V. BHANUPRAKASH, AMICUS CURIAE;
SRI. VIGNESH V. SHETTY, ADVOCATE FOR R1;
SMT. JAI M. PATIL, ADVOCATE FOR R2;
SRI. AKSHAY KUMAR JAIN, ADVOCATE FOR R3)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
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C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
CONSTIUTION OF INDIA PRAYING TO ISSUE A
DIRECTION TO THE RESPONDENT NO.1 BANK TO
UNFREEZE THE BANK ACCOUNT OF THE PETITIONER
AND PERMIT THE PETITIONER TO USE AND OPERATE
HER BANK ACCOUNT BEARING NO. 10086568945,
HAVING IFSC. IDFB0080152, MAINTAINED IN THE IDFC
FIRST BANK, KORAMANGALA BRANCH, BANGALORE,
KARNATAKA.
IN WP NO. 26293/2025
BETWEEN:
MR. CHETHAN S.,
S/O SUNDAR RAM REDDY
AGED ABOUT 35 YEARS
RESIDING AT NO 73 BELLIKERE,
MATHUSANDRA POST, HOSAKOTE,
VARTHUR, BANGALORE 560087
KARNATAKA
...PETITIONER
(BY SRI. AKASH B SHETTY, ADVOCATE)
AND:
1. STATE BANK OF INDIA
REPRESENTED BY
THE BRANCH MANAGER
THE STATE BANK OF INDIA
ITPL COMPLEX BRANCH,
IFSC SBIN0011291
11291 NEAR VYDEHI HOSPITAL
EPIP II WHITEFIELD,
BANGALORE 560066
2. ANKLESHWAR CITY POLICE STATION
REPRESENTED BY
THE STATION HOUSE OFFICER
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C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
CYBER CRIME CELL,
JXMQ G6J,DARU ST, J
OSHIYA FALIYA YAIBAH NAGAR,
ANKLESHWAR,
GUJARAT 393001
3. LALPUR POLICE STATION
REPRESENTED JBY THE STATION HOUSE
OFFICER,
CYBER CRIME CELL
PANDEYPUR, PAHARIA VARANASI
UTTAR PRADESH 221007
...RESPONDENTS
(BY SRI. SHANTHI BHUSHAN A/W
SRI. P. PRASANNA KUMAR A/W
SRI. H. V. BHANUPRAKASH, AMICUS CURIAE;
SRI. VIGNESH V. SHETTY, ADVOCATE FOR R1)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE R1
BANK TO DEFREEZE THE ACCOUNT OF THE
PETITIONER AND PERMIT THE PETITIONER TO USE
AND OPERATE HIS BANK ACCOUNT NO.
NO.00000020255279516, IFSC- SBIN0011291
MAINTAINED IN SBI, ITPL COMPLEX BRANCH,
BANGALORE, KARNATAKA.
THESE PETITIONS, COMING ON FOR FURTHER
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
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WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
ORAL ORDER
The petitioners seek directions to the respective Banks to de-freeze their corresponding accounts and to permit them to operate their bank accounts. This Court has heard not just Sri Akash B Shetty, the learned counsel who is on record for the petitioners but also the learned counsels for the respective Banks and Sri H.V. Bhanu Prakash, the learned Additional Advocate General, Sri P. Prasanna Kumar and Sri Shanti Bhushan H, the learned amici curiae, who are assisting this Court in disposal of similar matters.
2. The petitioners' common grievance is because the corresponding Banks have frozen their respective accounts. The Banks have frozen their accounts because of communications from the different Police Officers as mentioned in each of these petitions. Sri Akash B Shetty submits, with the
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NC: 2025:KHC:46779 WP No. 30887 of 2024 C/W WP No. 26594 of 2023 WP No. 6170 of 2024 HC-KAR AND 7 OTHERS advantage of the arguments that have been advanced on the larger question on whether the account holders must receive due information about the amounts marked for lien on receipt of a complaint, that the grievance of these petitioners would be addressed if this Court disposes of the petitions with directions to the corresponding Banks to limit freezing to the amounts marked for lien by the concerned Police and permit them to operate the accounts beyond the amount marked for lien.
3. Sri H.V. Bhanu Prakash and Sri Shanthi Bhushan H are categorical that instructions have been issued to all the Banks to limit the de-freezing to the amounts marked for lien and not restrict the accounts holders from operating the accounts beyond the amount marked for lien. In fact, Sri H.V. Bhanu Prakash invites this Court's attention to the Circular dated 20.07.2024 and the Standing Order No.1041 dated 18.03.2025 to emphasize that the Police
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NC: 2025:KHC:46779 WP No. 30887 of 2024 C/W WP No. 26594 of 2023 WP No. 6170 of 2024 HC-KAR AND 7 OTHERS Investigation Authorities within the State have been called upon not to issue any directions to freeze the bank accounts without justifiable reasons and if an account has to be frozen, it should only be to the extent of the suspected transaction. The relevant part of the Circular reads as under:
" ಾವ ೇ ತ ೆ ಸಂಬಂಧ ಆ ೋ ತ ವ ಅಥ ಾ ಇತ ೆ ಾವ ೇ ವ ಗಳ ಅಥ ಾ ಸಂ ೆಗಳ ಾ ಂ ಾ ೆಗಳ!" ತ ೆ#ೆ ಸಂಬಂ$%ದ 'ತ ಜ) ಆ*ದ+!" ಅಥ ಾ ಇತರ ಸಂದಭ.ಗಳ!" ಈ 0ೆಳ*ನ ಕ3ಮಗಳನು6 ಅನುಸ7ಸತಕ8ದು+.
1) 'ದಲ:ೆಯ ಾ* ಸ0ಾರಣ=ಲ" ೆ ಾವ ೇ ಾಂ ಾ ೆಗಳನು6 >3ೕ? @ಾಡತಕ8ದ+ಲ". ಒಂದು ೇCೆ >3ೕ? @ಾಡುವ ಸಂದಭ. ಬಂದ!" ಸಂಶ ಾಸEದ 'ತ (Lien Amount) ವನು6 @ಾತ3 >3ೕ? @ಾಡತಕ8ದು+. ಸಂಪGಣ. ಾಂ ಾ ೆಯನು6 >3ೕ? @ಾಡತಕ8ದ+ಲ".
2) ಒಂದು ೇCೆ ಸಂಪGಣ. ಾ ೆಯನು6 >3ೕ? @ಾಡ ೇ0ಾದ!"
ಸೂಕ ಸಮHಾIJ ಮತು ಸ0ಾರಣಗCೆK ಂL#ೆ ತಮ#ೆ ಸಂಬಂಧಪಟN ಅಪರ O!ೕP ಆಯುಕರು ರವ7ಂದ !Qತ ಅನುಮR ಪSೆದು >3ೕ? @ಾಡುವ ದು.
3) ಾವ ೇ ಾ ಂ :ೊಂL#ೆ ಪತ3 ವ ವTಾರ @ಾU ಾಗ Bankers Books Evidence Act-1891 ನ!" ೕUರುವ ಸೂಚ:ೆಗಳನು6 ಕSಾWಯ ಾ* Xಾಲ:ೆ @ಾಡತಕ8ದು+.
4) ಾವ ೇ ಾಂ ಾ ೆಗಳನು6 ಮತು ಾ ೆಗಳ Lien Amount ಗಳನು6 >3ೕ? @ಾUದ!". ಕೂಡYೆ ಈ @ಾZRಯನು6 ಸಂಬಂಧಪಟN :ಾ ಾಲಯ0ೆ8 ಕSಾWಯ ಾ* ಸ!"ಸತಕ8ದು+.
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NC: 2025:KHC:46779
WP No. 30887 of 2024
C/W WP No. 26594 of 2023
WP No. 6170 of 2024
HC-KAR AND 7 OTHERS
5) ಈ ಸು ೋYೆಯನು6 [ೕ7 ವR.ಸುವ ತ ಾ$0ಾ7ಗಳ =ರುದ\
ಸTಾಯಕ O!ೕP ಆಯುಕರು/ ಉಪ O!ೕP ಆಯುಕರುಗಳ^ _%ನ ಕ3ಮ0ಾ8* ವರL ಸ!"ಸತಕ8ದು+."
In the light of this, the petitioners seek disposal of these petitions, with a direction to the corresponding Banks to limit the freezing to the amount marked for lien and this Court is of the view that the petitions, without prejudice to the petitioners' rights, otherwise must be disposed of directing the corresponding Banks to communicate the amount marked for lien as part of investigation and permit the petitioners to operate the accounts otherwise. As such, the following ORDER [i] The petitions are disposed of directing the respective Banks to communicate to the petitioners the amounts that are marked for lien by the authorities and also permit them to operate the accounts beyond the amounts marked for lien.
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NC: 2025:KHC:46779 WP No. 30887 of 2024 C/W WP No. 26594 of 2023 WP No. 6170 of 2024 HC-KAR AND 7 OTHERS [ii] The petitioners are reserved with liberty to file a certified copy of this order within two [2] weeks from the date of receipt of a copy of this order and the corresponding Banks shall inform the amounts marked for lien and permit the petitioners to operate the accounts beyond such amounts forthwith.
[iii] It is needless to observe that if the authorities for reasons have not marked the amounts to be on lien, the petitioners must avail their remedy in accordance with law.
Sd/-
(B M SHYAM PRASAD) JUDGE NV List No.: 1 Sl No.: 8