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Judgment
Jagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking directions to respondent No.4 to de-freeze its Bank Account No.100505001888 maintained with respondent No.4-ICICI Bank.
Learned counsel for the respondent Nos.4 and 5 submits that there is no debit freeze qua petitioner’s account, however, lien has been marked. It is prohibited to utilize a sum of ₹8,94,646/-. The aforesaid amount has been freezed in view of instructions received from Citizen Financial Cyber Frauds Reporting and Management System (‘CFCFRMS’), a specialized module within the Ministry of Home Affairs’ National Cybercrime Reporting Portal.
On being asked, he expressed his inability to controvert that no FIR has been registered against the petitioner or its Director(s)/Shareholder(s). No proceeding under Sections 106/107/168/94 Bharatiya Nagarik Suraksha Sanhita have been initiated. He further concedes that no civil or criminal proceedings qua amount involved are pending against him. This Court vide order dated 24.02.2026 passed in CWP No.31234 of 2024, Labpreet Kaur v. Union of India and others has already ordered to de-freeze bank account in such circumstances. The bank has no objection if account is de-freezed.
Heard the arguments and perused the record.
From the perusal of record, it is evident that no FIR has been registered against the petitioner or its Director(s)/Shareholder(s). No order of attachment under Section 107 of BNSS has been passed by the Magistrate. Claim of petitioner is genuine and deserves to be allowed. Accordingly, respondent No.4-Bank is hereby directed to de-freeze petitioner’s bank account within three days from today.
The disputed amount shall not be utilized by petitioner and it will remain freezed. It is made clear that this order shall not legalize any act or omission on the part of petitioner, if at any stage, petitioner is found involved in the commission of any offence or violation of provision of any law in force
There is no representation on behalf of petitioner. He is at liberty to move an appropriate application within 3 months from today, if cause survives.
Disposed of in above terms.