Anshu Jain vs The State Cyber Police

Court
Madhya Pradesh High Court
Decided on
24-03-2026
<div> NEUTRAL CITATION NO. 2026:MPHC-IND:7920<br /> 1 WP-9130-2026<br /> IN THE HIGH COURT OF MADHYA PRADESH<br /> AT INDORE<br /> <br /> BEFORE<br /> HON&#x27;BLE SHRI JUSTICE PRANAY VERMA<br /> th<br /> ON THE 24 OF MARCH, 2026<br /> WRIT PETITION No. 9130 of 2026<br /> ANSHU JAIN<br /> Versus<br /> THE STATE CYBER POLICE AND OTHERS<br /> Appearance:<br /> Shri Chetal Soni - Advocate for the petitioner.<br /> Dr. Amit Bhatia - Govt. Advocate for the State.<br /> ORDER<br /> This writ petition has been preferred by the petitioner under Article<br /> 226 of the Constitution of India praying for the following reliefs:<br /> &quot;1. A writ, Order, or direction of appropriate nature directing the respondent no. 1-2<br /> to direct the respondent no. 3 to defreeze the account or remove the hold/freeze of<br /> the account of the petitioner.<br /> <br /> 2. Any other relief deemed fit and proper in the facts and circumstances of the case.<br /> <br /> 3. Costs be awarded to the Petitioner.&quot;<br /> <br /> 2. Learned counsel for the petitioner has submitted that the case of the<br /> petitioner is squarely covered by the decision rendered by this Court in the<br /> case of Malcolm Murayis &amp; Ors. Vs. State Bank of India and Others passed<br /> in W.P. No.1100 of 2024 dated 26.04.2024.<br /> 3. So far as the decision rendered in the case of Malcolm Murayis<br /> (supra) is concerned, the same reads as under:-<br /> &quot;1] This order shall also govern the disposal of W.P. Nos.1100/2024 and 1185/2024<br /> as in both the petitions identical reliefs have been sought by the parties.<br /> <br /> Signature Not Verified<br /> Signed by: SHILPA<br /> NAAGDEVE<br /> Signing time: 25-Mar-26<br /> 3:43:54 PM<br /><br /> NEUTRAL CITATION NO. 2026:MPHC-IND:7920<br /> 2 WP-9130-2026<br /> 2] These petitions have been filed by the petitioners under Article 226 of the<br /> Constitution of India seeking the following reliefs:- <br /> <br /> “a) This petition may kindly be allowed with cost.<br /> b) To direct the Respondent No. 2 thereby directing Respondents to remove<br /> the hold/freeze on the Bank account of petitioners.<br /> c) Issue such other orders, writ, and direction as this Hon’ble court deems fit<br /> in the interest of justice in favour of petitioner.”<br /> <br /> 3] The grievance of the petitioners is that they are engaged in trading of crypto and<br /> virtual currency, and having their bank accounts with State Bank of India and ICICI<br /> Bank, which have been freezed all of a sudden, only on the intimation sent by the<br /> cyber cells of the various police stations, viz., respondent Nos.3 to 9, to freeze the<br /> aforesaid account on the allegation that the accounts are involved in some cyber<br /> fraud. The amounts of which have also been disclosed, as to how much of the<br /> amount is credited in the account of the petitioners, which are linked to cyber<br /> crime/fraud.<br /> <br /> 4] Counsel for the petitioners has submitted that the petitioners have never received<br /> any notice from any police station regarding their involvement in any such offence,<br /> and even otherwise, they are lawfully carrying out their business of trading, and it<br /> appears that some person who was involved in fraud has transacted through the<br /> petitioners. Thus, it is submitted that the petitioners may be allowed to operate their<br /> bank account, and so far as the amount which is said to be credited on account of the<br /> cyber fraud, it is submitted that it may be kept in separate fixed deposits so that the<br /> same can be withdrawn as and when the clean chit is given to the petitioner. Counsel<br /> has also submitted that none of the investigating agencies have complied with<br /> Section 102 of Cr.P.C. and have not informed the concerned Magistrate about such<br /> seizure. Thus, it is submitted that the petition be allowed.<br /> <br /> 5] Counsel for the respondents Banks have submitted that the Banks have not<br /> freezed the account of the petitioners on their own but only at the instructions of<br /> various cyber cell police stations, and are bound by the instructions issued by such<br /> investigating authorities. Thus, it is submitted that the appropriate orders may be<br /> passed.<br /> <br /> 6] Heard counsel for the parties and perused the record.<br /> <br /> 7] From the record, it is found that this Court vide its order dated 14/03/2024 has<br /> passed an interim order in the following manner:-<br /> “Heard on the question of admission and interim relief.<br /> Let notice be issued to respondents No.3 to 9 in WP<br /> No.1100/2024 and respondents No.3 to 6 in WP<br /> No.1185/2024 on payment of process fees within three<br /> working days, returnable within further two weeks time, who<br /> are various police authorities and who have sent the requests<br /> to the respondent No.1/SBI to freeze the account of the<br /> petitioners, alleging some cyber crime.<br /> <br /> Since the notices have been served on respondent No.1 SBI<br /> by the aforesaid authorities through email only, the notice of<br /> this petition shall also be sent to these authorities through<br /> Signature Not Verified<br /> Signed by: SHILPA<br /> NAAGDEVE<br /> Signing time: 25-Mar-26<br /> 3:43:54 PM<br /><br /> NEUTRAL CITATION NO. 2026:MPHC-IND:7920<br /> 3 WP-9130-2026<br /> their respective emails, so as to expedite the matter.<br /> <br /> On payment of separate process fees, the petitioners are also<br /> permitted to serve dasti notice to the respondent No.3 ICICI<br /> Bank in WP No.1185/2024, whereas the other respondents<br /> shall be served through emails. Notice shall be returnable<br /> within two weeks time.<br /> <br /> Shri Arpit Guru, learned counsel for the SBI is also directed<br /> to apprise the investigating agencies who are respondents<br /> No.3 to 9 in WP No.1100/2024 and respondents No.3 to 6 in<br /> WP No.1185/2024 about the court&#x27;s proceeding today, so that<br /> they can also submit their reply expeditiously.<br /> The respondents are directed to file their reply positively<br /> within further three weeks time.<br /> <br /> As an interim measure, it is directed that till the next date of<br /> hearing, each of the petitioners shall be allowed to withdraw<br /> Rs.50,000/- per month from their respective accounts.”<br /> (emphasis supplied)<br /> <br /> 8] In compliance of the aforesaid order, State Bank of India has already sent emails<br /> to the concerned cyber crime cell of various police stations but except the cyber<br /> crime cell of Banglore, Karnataka / respondent No.4 in connected petition W.P.<br /> No.1185/2024, no other police station has taken trouble to respond to the emails sent<br /> to them, which also demonstrates the poor functioning and irresponsible approach of<br /> the said cyber crime cells of various States as on one hand they had sent emails to<br /> the various banks to freeze certain accounts, and on the other hand they are not<br /> willing to respond to the emails sent to them.<br /> <br /> 9] In such circumstances, this Court is inclined to dispose of this petition with a<br /> direction to the respondents/Bank to keep the disputed amount as informed to them<br /> by various cyber crime agencies, in fixed deposits, which shall be allowed to be<br /> liquidated only after the orders are passed by the competent Judicial Magistrate<br /> within three months’ time as it is expected from the cyber crime police to proceed in<br /> accordance with law under Section 102 of Cr.P.C., or any other law on which they<br /> are relying upon, failing which the amount so kept in FDs may also be allowed to be<br /> withdrawn by the petitioners under intimation to the cyber crime agencies.<br /> <br /> 10] With the aforesaid direction, the petitions stand disposed of.&quot;<br /> <br /> <br /> 4. On due consideration, this Court is of the considered opinion that<br /> the decision rendered by this Court in the case of Malcolm Murayis (supra)<br /> shall be applicable mutatis mutandis in the present case also.<br /> 5. In such circumstances, this Court is inclined to dispose off this<br /> petition with a direction to the respondents/Bank to keep the disputed<br /> Signature Not Verified<br /> Signed by: SHILPA<br /> NAAGDEVE<br /> Signing time: 25-Mar-26<br /> 3:43:54 PM<br /><br /> NEUTRAL CITATION NO. 2026:MPHC-IND:7920<br /> 4 WP-9130-2026<br /> amount as informed to it by the crime agencies in fixed deposits, which shall<br /> <br /> be allowed to be liquidated only after the orders are passed by the competent<br /> Judicial Magistrate within three months’ time as it is expected from the<br /> Police agency to proceed in accordance with law under the relevant<br /> provisions of the BNSS or any other law on which it is relying upon, failing<br /> which the amount so kept in FD may also be allowed to be withdrawn by the<br /> petitioner under intimation to the Police agency. In the present case also, the<br /> bank account of the petitioner shall be unfrozen.<br /> 6. With the aforesaid direction, the petition stands disposed off.<br /> (PRANAY VERMA)<br /> JUDGE<br /> Shilpa<br /> <br /> Signature Not Verified<br /> Signed by: SHILPA<br /> NAAGDEVE<br /> Signing time: 25-Mar-26<br /> 3:43:54 PM</div>