No further police-protection directions are warranted once bank operations resume.

Two alleged fraudulent withdrawals from customer accounts led to criminal cases against two persons working through an outsourcing agency.

While the investigation was pending, beneficiaries and supporters allegedly obstructed the Charoda Branch and prevented its operation.

The Bank sought police protection and action on its complaints under Article 226 of the Constitution.

By an earlier order, the Court directed the authorities to explain their response and take steps to resume the Branch’s operations; the police subsequently reported that the Branch had reopened and banking had resumed.

1. Whether further directions were required to secure the Branch’s operation and protect the Bank’s staff and customers from alleged obstruction.

2. Whether the Court should direct further police action on the Bank’s complaints after the Branch had reopened and banking operations had resumed.

The petition invoked the High Court’s jurisdiction under Article 226 of the Constitution to seek public-law relief.

The Bank also relied on Section 36AD of the Banking Regulation Act, 1949, concerning obstruction of banking business, and referred to applicable penal provisions.

These provisions and contentions were not substantively interpreted or adjudicated: the Court disposed of the petition on the basis that its earlier directions had been complied with and operations had resumed.

The Court noted that the police authorities had filed affidavits reporting that the Branch reopened on 28 September 2026 and regular banking operations resumed.

In light of that development and the compliance with the Court’s order of 24 September 2026, it considered further relief unnecessary.

The Court did not determine the allegations of obstruction or decide the Bank’s statutory and penal-law contentions on their merits.

It directed that the relevant process be carried out in accordance with law and left it open to any person with a surviving grievance to approach the appropriate forum.