Rashidul Islam vs Bandhan Bank And 2 Ors
2026 Latest Caselaw 3318 Gua

Gauhati High Court

Rashidul Islam vs Bandhan Bank And 2 Ors on 8 April, 2026

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                     Page No.# 1/3

GAHC010071942026




                                                              undefined

                          THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                               Case No. : WP(C)/2051/2026

         RASHIDUL ISLAM
         S/O NOIMUDDIN SHEIKH, S.K, BORORAVATARY, PT. II, P.O- RAVATARI,
         DISTRICT- DHUBRI (ASSAM), PIN- 783127



         VERSUS

         BANDHAN BANK AND 2 ORS
         REGIONAL OFFICE, REPRESENTED BY THE VICE PRESIDENT, AG TOWER,
         SURVEY, BELTOLA, GUWAHATI- 28, ASSAM

         2:BRANCH MANAGER
          BANDHAN BANK
          DHUBRI BRANCH
          CR DAS ROAD
          NEAR HARI SABHA PARA
          ZIA COMMERCIAL COMPLEX
          DHUBRI
         ASSAM

         3:THE UNION OF INDIA
          REPRESENTED BY ITS SECRETARY
          MINISTRY OF HOME AFFAIRS (MHA)
          NORTH BLOCK
          GOVERNMENT OF INDIA
          NEWE DELH

       For the Petitioner(s)     : Mr. R. Ali, Advocate

       For the Respondent(s)     : Mr. S.S. Roy, CGC
                                                                Page No.# 2/3


                                BEFORE
                 HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                  ORDER

Date : 08.04.2026

Issue notice making it returnable on 29.04.2026.

2. Mr. S.S. Roy, the learned CGC appears on behalf of the respondent No. 3 and accepts notice.

3. Extra copies of the writ petition be served upon him during the course of the day.

4. As regards the respondent Nos. 1 and 2, the petitioner is directed to take steps by way of Speed Post within 3 (three) days.

5. The petitioner is further granted the liberty to take steps upon the respondent No. 2 by way of Dasti routed through the Registry of this Court and file an affidavit of service on or before the next date.

6. The petitioner herein is aggrieved by the actions on the part of the respondent No. 2 in freezing the petitioner's bank account maintained with the respondent No. 1 Bank, Dhubri Branch. The savings bank account number of the petitioner is 20200064620353.

7. It is the case of the petitioner that the Station House Officer, Page No.# 3/3

Uttar Pradesh, Ballia Bansdeeh had sent information to the respondent No. 2 informing that an amount of Rs. 29,224/- was proceeds of cybercrime and immediately thereupon the petitioner's bank account was frozen. It is the further case of the petitioner that the said amount of Rs. 29,224/- has already been deducted from the petitioner's account, but till date the petitioner has not been permitted to operate the said bank account. It is under such circumstances, the petitioner has approached this Court by filing the present writ petition.

8. The respondents herein, more particularly the respondent Nos. 1 and 2, are directed to apprise this Court, by way of instructions, as to why the petitioner's bank account should not be allowed to be made operational on the next date.

9. List accordingly.

JUDGE

Comparing Assistant