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Gujarat High Court

Manjurhusain Mohammadhusain Momin vs State Of Gujarat on 18 March, 2026

                                                                                                                NEUTRAL CITATION




                           R/SCR.A/16222/2025                                      ORDER DATED: 18/03/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 16222 of 2025

                      ==========================================================
                                        MANJURHUSAIN MOHAMMADHUSAIN MOMIN
                                                       Versus
                                              STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR SABIRKHAN H PATHAN(12450) for the Applicant(s) No. 1
                      NOTICE THROUGH SPEED POST SERVED for the Respondent(s) No. 2,3
                      MR HARDIK SONI, APP for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY

                                                        Date : 18/03/2026

                                                         ORAL ORDER

1. Learned advocate appearing for the petitioner submits that the suspicious transaction worth Rs. 18,000/- had taken place in the bank account of the petitioner and because of the same the entire bank account of the petitioner has been freezed by the investigating agency. He submitted that a circular has been issued by the Inspector General of Police, Gandhinagar, wherein it is directed that when the amount involved in the offence is less than Rs. 5 lakh, instead of freezing the entire account, the amount in question shall be kept as a lien.

2. As per these guidelines issued by the Finance Department, instead of freezing the entire account of the petitioner, the amount of Rs. 18,000/- can be kept as a lien. The petitioner herein is willing to keep the amount of Rs. 18,000/- in his account towards lien. He, therefore, submitted to allow the present petition.

NEUTRAL CITATION R/SCR.A/16222/2025 ORDER DATED: 18/03/2026 undefined

3. Learned APP has submitted that in view of the said guidelines, the action may be taken by the police authorities.

4. Learned advocate appearing for the bank has submitted that appropriate orders may be passed.

5. Heard learned advocate for the parties. Though served to respondent Nos. 2 and 3 none appears.

6. Having regard to the guidelines issued by Director General and Inspector General of Police, Gandhinagar, on 08.07.2024 in cases where the amount of fraud is less than Rs. 5,00,000/-, instead of freezing the entire account the amount in question has to be freezed. Accordingly, the amount involved in the present case is the amount of Rs. 18,000/-, which the petitioner is ready and willing to keep as a lien.

7. Having regard to these aspects, the petition stands allowed. The account of the present petitioner is ordered to be de-freezed. The amount of Rs. 18,000/- shall be kept as a lien in the account of the petitioner.

8. Direct service is permitted (M. R. MENGDEY,J) SAKSHI MAURYA Page 2 of 2 Uploaded by SAKSHI MAURYA(HC02367) on Mon Mar 23 2026 Downloaded on : Mon Mar 23 20:44:10 IST 2026