Madras High Court
Jeyabarathi vs The State Of Tamil Nadu on 9 February, 2026
Author: S.Srimathy
Bench: S.Srimathy
W.P.Crl(MD)No.648 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.02.2026
CORAM:
THE HON'BLE MRS. JUSTICE S.SRIMATHY
W.P.Crl(MD).No.648 of 2026
Jeyabarathi ...Petitioner
Vs.
1. The State of Tamil Nadu
Rep by the Commissioner of Police,
Tirunelveli District.
2. State of Tamil Nadu
Rep by the Assistant Commissioner of Police,
City Crime Branch (CCB),
Tirunelveli District.
3. State of Tamil Nadu
Rep by the Inspector of Police,
City Crime Branch (CCB),
Tirunelveli District.
(Crime No.14 of 2019)
4. The Branch Head,
TMB Bank,
6/104,-A, 3rd Street Teacher Colony,
Tirunelveli – Thoothukudi NH Road,
Ariyakulam,
Tirunelveli District – 627 011. ... Respondents
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W.P.Crl(MD)No.648 of 2026
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, to call for
the records relating to the impugned letter dated 27.01.2026 issued by the
4th respondent and quash the same as illegal and consequently direct or
any other appropriate writ, order or direction, directing the respondents to
defreeze the petitioner's bank Savings Account No.402100050302326
stands in name of Jeyabarathi Subramani and fixed deposit Account No.
402200050100452, 402200050100461 stands in the name of Jeyabarathi
Subramani, TMB Bank, Ariyakulam Branch forthwith.
For Petitioner : Mr.SMA.Jinnah
For Respondents : Mr.A.S.Abul Kalaam Azad
Government Advocate (Crl.side)
(R1 to R3)
ORDER
This writ petition is filed for Writ of Certiorarified Mandamus, to call for the records relating to the impugned letter dated 27.01.2026 issued by the 4th respondent and quash the same as illegal and consequently direct the respondents to defreeze the petitioner's bank Savings Account No. 402100050302326 stands in name of Jeyabarathi Subramani and fixed deposit Account No.402200050100452, 402200050100461 stands in the name of Jeyabarathi Subramani, TMB Bank, Ariyakulam Branch forthwith.
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2. The learned Government Advocate (Crl. Side) submitted that the 3rd respondent has already issued a communication dated 31.01.2026 to the 4th respondent regarding the defreezing of the petitioner’s account.
3. In view of the same, this Court directs the 4th respondent to pass appropriate consequential orders, in accordance with the proceedings dated 31.01.2026 issued by the 3rd respondent, within a period of four weeks from the date of receipt of a copy of this order.
4. With these observations, this Writ Petition (Criminal) is disposed of.
09.02.2026 NCC : Yes/No Index : Yes/No Internet : Yes msrm To
1. The Commissioner of Police, Tirunelveli District.
2. The Assistant Commissioner of Police, City Crime Branch (CCB), Tirunelveli District.
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3.The Inspector of Police, City Crime Branch (CCB), Tirunelveli District.
(Crime No.14 of 2019)
4. The Branch Head, TMB Bank, 6/104,-A, 3rd Street Teacher Colony, Tirunelveli – Thoothukudi NH Road, Ariyakulam, Tirunelveli District – 627 011.
5. The Additional Public Prosecutor Madurai Bench of Madras High Court, Madurai.
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