Kerala High Court
Balance Ltd vs Hdfc Bank, Calicut Branch on 31 March, 2026
2026:KER:29270
WPC No.1240 of 2026
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
TUESDAY, THE 31ST DAY OF MARCH 2026 / 10TH CHAITHRA, 1948
WP(C) NO. 1240 OF 2026
PETITIONER
BALANCE LTD,
AGED 41 YEARS,
FIRST FLOOR, 63/1738 ,A2 SPACE MALL, MAVOOR ROAD,
KASABA VILLAGE, KOZHIKODE REPRESENTED BY ITS SOLE
PROPRIETOR THANSEER THARIK V, THAJMAHAL, PATTEL
THAZHAM, POKKUNNU P.O, MANKAVU, KOZHIKODE,
PIN - 673007
BY ADV SMT.MEGHA BIJU
RESPONDENTS
1 HDFC BANK, CALICUT BRANCH
REPRESENTED BY ITS AUTHORIZED OFFICER GROUND
FLOOR, SOCIETY BUILDING, YMCA CROSS ROAD, CALICUT,
PIN - 673001
2 THE STATION HOUSE OFFICER
UNJHA POLICE STATION BEHIND RAMAN WADI, DHANJI
NAGAR, UNJHA, GUJARAT,
PIN - 384170
3 THE STATION HOUSE OFFICER
TOWN POLICE STATION KP KESAVA MENON RD, NEAR
RAILWAY STATION, MANANCHIRA, KOZHIKODE, KERALA,
PIN - 673001
ADDL.R4 THE STATION HOUSE OFFICER
KASABA POLICE STATION,THALOOK OFFICE RD,
PUTHIYARA, KOZHIKODE KERALA 673001
IS IMPLEADED AS PER ORDER DATED 16/3/2026 IN I A
1/2026
2026:KER:29270
WPC No.1240 of 2026
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SRI TONY AUGUSTINE GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 31.03.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2026:KER:29270
WPC No.1240 of 2026
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JUDGMENT
Dated this the 31st day of March, 2026
1. The Petitioner has filed this Writ Petition challenging the debit freezing/lien of his Bank account with the Respondent/Bank at the requisition of the Police Authorities. The case of the Petitioner is that the Petitioner is not an accused in the Crime registered by the Police authorities against some other persons, in which the requisition was made; that the Petitioner is in no way connected with the said Crime; and that the debit freezing/lien of the account is in violation of Sections 106 & 107 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) and Article 300A of the Constitution of India.
2. The learned Counsel for the Respondent/Bank, after getting instructions from the Bank, confirmed that the Bank has received a Requisition from the Respondent No.2 for an amount of Rs.1,027/- for marking lien/freeze in the account of the Petitioner mentioned in the Writ Petition, and 2026:KER:29270 WPC No.1240 of 2026 4 hence, the Bank has effected freezing of the account of the Petitioner.
3. The issue is covered by the decisions of this Court in Dr. Sajeer v. Reserve Bank of India [2024 (1) KLT 826], Nazeer K.T. v. Manager, Federal Bank, Makkaraparamba Branch [2024 KHC 768] and Abhiraj Rajan v. State of Kerala [2025 KHC 1676]. This Court has been consistently issuing the directions to the effect that the Bank is to permit the account holder to operate his account, limiting the lien to the amounts shown in the Requisitions received by the Bank so long as the Bank does not have any suspicion that the account is used for any financial cybercrime activities or money mule activities, making the frozen/lien marked amount at the disposal of the jurisdictional Magistrate's Court.
4. Recently, the Indian Cyber Crime Co-Ordination Centre of the Ministry of Home Affairs of the Government of India has formulated an SOP for NCRP - CFCFRMS, Custody, Restoration of Money and Grievance Redressal 2026 to establish a fair and 2026:KER:29270 WPC No.1240 of 2026 5 transparent system that prescribes a uniform process to be followed by all the Participating Entities. The SOP includes procedures to prevent misuse of the system of putting on hold an amount, seizure of an account and any property to help the victims of Cyber-Enabled Financial Crimes (CEFC), and to give interim custody of the amount to the victim and restoration of such property while ensuring accountability of all the participants for their action and inaction and providing avenues for time-bound grievance redressal for parties affected by actions taken based on information provided by the system. It is intended that States and UTs, working with other Participating Entities, follow the SOP and are successful in preventing defrauded money from leaving the financial system, giving interim custody and restoration of the amount to the victim, and, in the process, help create a cybercrime-resilient financial ecosystem.
2026:KER:29270 WPC No.1240 of 2026 6
5. Clause 10 of the SOP provides for a time-bound Grievance Redressal Mechanism for the Account Holders in whose accounts the amounts are put on hold or whose account operation is suspended. It is for the Petitioner to work out his remedies in accordance with Clause 10 of the SOP, with respect to the frozen/lien/hold amount.
6. Accordingly, this Writ Petition is disposed of with the following directions:
i) The Respondent/Bank is directed to permit the Petitioner to operate the account mentioned in this Writ Petition maintained by the Petitioner with it, limiting the freeze/lien/hold to the aforesaid amount.
ii) The disposal of the frozen/lien/hold amount shall be in accordance with the above SOP.
iii) Petitioner is free to redress his grievance through the Grievance Redressal Mechanism provided under Clause 10 of the above SOP with respect to the frozen/lien/hold amount.
2026:KER:29270 WPC No.1240 of 2026 7
iv) The Respondent/Bank is free to effect further lien/hold/freeze in case of receipt of future requisitions.
Sd/-
M.A.ABDUL HAKHIM JUDGE Cak 2026:KER:29270 WPC No.1240 of 2026 8 APPENDIX OF WP(C) NO. 1240 OF 2026 PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE THE EMAIL RECEIVED FROM THE RESPONDENT BANK DATE 22.12.2025