Karnataka High Court
M/S. Payu Payments Private Limited vs State Of Karnataka on 6 November, 2025
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WP No. 20450 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO. 20450 OF 2022 (GM-POLICE)
BETWEEN:
1. M/S. PAYU PAYMENTS PRIVATE LIMITED
A PRIVATE LIMITED COMPANY
HAVING ADDRESS AT 801, 8TH FLOOR,
EMPRESSA BUILDING,
2ND ROAD,
KHAR WEST MUMBAI-400 052,
REPRESENTED BY ITS
LEGAL CONSULTANT AND
AUTHORIZED SIGNATORY
MR. ASIS KUMAR PANDA.
2. MR. MANEESH GOEL
AGED ABOUT 49 YEARS,
SON OF MR. VIJAY KUMAR GOEL,
B-1201, PARK VIEW CITY-1,
Digitally signed by
ARUNKUMAR M S SECTOR 48, SOHNA ROAD,
Location: HIGH SOUTH CITY 11,
COURT OF
KARNATAKA GURUGRAM-122018.
3. MR. AAKASH MOONDHRA
AGED ABOUT 49 YEARS,
SON OF SHREELAL MOONDHRA,
BPB-162, BELVEDERE PARK,
DLF PHASE 3,
GURUGRAM 122002.
4. MR. ANIRBAN MUKHERJEE
AGED ABOUT 49 YEARS,
SON OF SHIR SAMARENDRA
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WP No. 20450 of 2022
HC-KAR
KUMAR MUKHERJEE,
RESIDING AT FLAT NO.2301,
TOWER 3,
OBEROI EXQUISITE,
MUMBAI-400 063.
...PETITIONERS
(BY SRI. MAHESH ARKALGUD SRIKANTH, ADVOCATE FOR
SRI. VAMSHI KRISHNA C., ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY NELAMANGALA POLICE,
REPRESENTED BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU-560001.
2. M/S. KOTAK MAHINDRA BANK
HAVING A BRANCH AT FIRST FLOOR, 658 C,
VINAYAKA LAYOUT,
BINNAMANGALA ARASHINAKUNTE,
NELAMANGALA GRAM PANCHAYAT,
BENGALURU RURAL
KARNATAKA-562 123,
REPRESENTED BY ITS
BRANCH MANAGER.
3. M/S. AXIS BANK
HAVING A BRANCH AT NO.9,
BLOCK A, M.G. ROAD,
BENGALURU-560 001,
REPRESENTED BY ITS
BRANCH MANAGER.
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4. M/S. HDFC BANK
SITE NO. 904, GV COMPLEX,
B.H. ROAD,
NELAMANGALA,
SUBHASH NAGAR,
BENGALURU RURAL -562 123,
REPRESENTED BY ITS BRANCH MANAGER.
5. M/S. ICICI BANK
GG COMPLEX,
BESIDE TB BUS STOP,
4TH CROSS ROAD,
SUBHASH NAGAR,
NELAMANGALA DISTRICT,
BANGALORE RURAL-562 123,
REPRESENTED BY ITS
BRANCH MANAGER.
6. MANJUNATHA. S. G.
SON OF VENUGOPAL
AGED ABOUT 33 YEARS,
SONDEKOPPA MAIN ROAD,
BEHIND SREE BASAWESHWARA COLLEGE,
NELAMANGALA TOWN,
BENGALURU DISTRICT-562 123.
...RESPONDENTS
(BY SRI. MAHANTESH SHETTAR, AGA FOR R1;
SRI. MOHAN K.N., ADVOCATE FOR R4;
SRI. FRANCIS XAVIER, ADVOCATE FOR R5;
SRI. G.B. SHARATH GOWDA, ADVOCATE FOR R6;
R2 & R3 ARE SERVED)
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WP No. 20450 of 2022
HC-KAR
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
INSTRUCTION LETTER DATED 1/10/2022 ISSUED BY THE
RESPONDENT NO.1 (ANNEXURES D AND F ) HOLDING THEM AS
ARBITRARY AND ILLEGAL, BY ISSUING A WRIT OF CERTIORARI
OR ANY OTHER WRIT OR ORDER IN THE NATURE OF A WRIT;
AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
1. In this writ petition, petitioners are assailing the letters dated 01.10.2022 issued by respondent No.1 (Annexures - D & F), to the petitioners.
2. Learned counsel appearing for the petitioners has filed a memo dated 06.11.2025 stating that the respondent - authorities have filed 'C report' in Crime No.145/2022, on the file of II Addl. Civil Judge and JMFC, Nelamangala. -5-
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3. Having taken note of the submissions made by the learned counsel for the petitioners, learned Additional Government Advocate and learned counsel for the respondents, since 'C report' has been filed before the competent Court, I am of the view that, nothing survives for consideration in so far as the challenge made to Annexures - D and F are concerned. Further, this Court by order dated 21.10.2022 has ordered that the bank accounts of M/s.PayU Payments Private Limited that are frozen shall be de-frozen concerning only the subject crime registered as above, except the Account No.918020057124164 of M/s.PayU Payments Private Limited, maintained at Axis Bank (IFSC: UTIB0003156), which shall remain frozen and the freezing and de-freezing of the accounts mentioned shall be subject to the result of the writ petition.
4. Taking into consideration the order of this Court dated 21.10.2022 and that the alleged loss is to the tune of Rs.27,000/-, the Account No.918020057124164 of M/s.PayU Payments Private Limited, maintained at Axis Bank (IFSC:
UTIB0003156) concerning only the subject criminal case stated above, is hereby ordered to be de-freezed and except the -6- NC: 2025:KHC:44806 WP No. 20450 of 2022 HC-KAR aforesaid account, in so far as freezing of the account, no further observation is required to be made in this writ petition, under the circumstances of the case since 'C report' has been filed by the respondent - police in Crime No.145/2022, before the competent Court.
5. With this observation, the writ petition is disposed of.
SD/-
(E.S.INDIRESH) JUDGE sac List No.: 1 Sl No.: 14