Raminder Kaur Gulati vs Union Of India And Ors

Jagmohan Bansal, J

As common issues are involved in the captioned petitions, with the consent of both sides, the same are hereby disposed of by this common order. For the sake of brevity and convenience, facts are borrowed from CWP-5870-2026.

The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to de-freeze her bank account No.2301257149008433 maintained at AU Small Finance Bank Branch Football Chowk, Jalandhar.

Learned counsel for the petitioner submits that there is no suspicious transaction in the petitioner’s account still her account has been freezed. There is no order of Magistrate in terms of Section 107 of BNSS, thus, attachment of account is bad in the eye of law. The respondent has attached petitioner’s account without verifying that there is no suspicious transaction in her account.

Learned counsel for the respondents concede that no criminal case has been registered against the petitioner. No civil or criminal proceedings qua amount involved are pending against her. This Court vide order dated 24.02.2026 passed in CWP No.31234 of 2024 titled as “Labpreet Kaur v. Union of India and others” has already ordered to de-freeze bank account in such circumstances.

Heard the arguments and perused the record.

From the perusal of record and submissions of both sides, it is evident that there is no suspicious transaction in the petitioner’s account. No FIR is registered against her. She is not involved in any criminal case. No order of attachment under Section 107 of BNSS has been passed by the Magistrate. In such circumstances, claim of petitioner seeking de-freezing of bank account is just & fair and deserves to be allowed and accordingly allowed.

The respondent shall remove lien from account No.925010008155864 (in CWP-5877-2026)

It is made clear that this order shall not legalize any act or omission on the part of petitioners, if at any stage, any one of the petitioners is found involved in the commission of any offence or violation of provision of any law in force.

Pending application(s), if any, also stands disposed of.