Punjab-Haryana High Court
Jaspreet Singh Ahuja vs Union Of India And Ors on 21 November, 2025
Author: Suvir Sehgal
Bench: Suvir Sehgal
CWP-33533-2025 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(110) CWP-33533-2025
Date of decision:- 21.11.2025
Jaspreet Singh Ahuja ...Petitioner
Versus
Union of India and others ...Respondents
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present:- Mr. Ankit Kharbanda, Advocate, for the petitioner.
Ms. Shruti Sharma, Advocate, with Mr. Nitin Thatai, Advocate, for
respondent No. 5 - HDFC Bank.
...
SUVIR SEHGAL, J. (Oral)
1. This petition has been filed inter alia for issuance of a writ in the nature of mandamus directing respondents to de-freeze petitioner's current account maintained at HDFC Bank Limited, Jandiala Road, Tarn Taran - respondent No.5.
2. Counsel for the petitioner states that petitioner is an Income Tax practitioner and maintains a current account with the bank - respondent No.5. He submits that a lien has been marked and account has been debit-freezed on instructions received from respondent No.6. He states that petitioner had received a credit of Rs.1,43,905.50 by selling crypto currency to Umesh Pal through an online trading platform namely "Binance Lite" on 22.10.2024, which has been red-flagged by Cybercrime Police Station, Coimbatore City by notice dated 26.10.2024, Annexure P-2. Counsel has stressed that there is no allegation of fraud against the petitioner, nor is he an accused in criminal matter referred to in communication, Annexure P-2.
1 of 2 ::: Downloaded on - 29-11-2025 07:08:10 ::: CWP-33533-2025 -2-
3. Counsel for respondent No.5 - HDFC Bank states that disputed amount is Rs.1,43,905.50 and bank account has been freezed on account of communication, Annexure P-2.
4. I have heard counsel for the parties and considered their respective submissions.
5. Keeping in view the observations made by a co-ordinate Bench of this Court in CWP-3464-2024, titled as Jaspreet Singh Versus Union of India and others, decided on 05.07.2024, writ petition is disposed of with a direction to respondent No.5 to de-freeze Current Account No.59250013042018. Bank - respondent No.5 will, however, make a lien of the disputed amount, i.e., Rs.1,43,905.50, and petitioner would be at liberty to utilize the remaining balance amount lying in his account, without prejudice to any other attaching order or order for freezing the account.
(SUVIR SEHGAL)
JUDGE
21.11.2025
Pardeep
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
2 of 2
::: Downloaded on - 29-11-2025 07:08:11 :::