Dhanushram vs The State Of Tamilnadu
2026 Latest Caselaw 440 Mad

Citation : 2026 Latest Caselaw 440 Mad
Judgement Date : 17 February, 2026

[Cites 0, Cited by 0]

Madras High Court

Dhanushram vs The State Of Tamilnadu on 17 February, 2026

Author: S.Srimathy

Bench: S.Srimathy

                                                                                    WP Crl.(MD) NO. 886 of 2026

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                   DATED: 17-02-2026
                                                           CORAM
                                      THE HONOURABLE MRS JUSTICE S.SRIMATHY
                                              WP Crl.(MD) NO. 886 of 2026

                     Dhanushram
                                                                                                Petitioner(s)
                                                               Vs

                     1. The State of Tamilnadu
                       Rep. By the Inspector of Police
                        Cyber Crime wing - III
                       Madurai City.Crime No.88 of 2024

                     2. The Branch Manager
                       AXIS Bank
                       Ambasamudram Branch
                       Tirunelveli
                       (A/C. No.920010072822665)

                     3. The Branch Manager
                       IDBI Bank
                       Ambasamudram Branch
                       Tirunelveli
                     (A/C. No.0371104000263894)

                     4. The Branch Manager
                       ESAF Small Finance Bank
                        Ambasamudram Branch
                       Tirunelveli
                     (A/C. No.53220003328579)

                                                                                              Respondent(s)




                     1/6




https://www.mhc.tn.gov.in/judis               ( Uploaded on: 20/02/2026 05:17:57 pm )
                                                                                    WP Crl.(MD) NO. 886 of 2026

                     For Petitioner(s):
                                      Mr.R.L.Dhilipan Pandian
                     For Respondent(s):
                                     Mr.A.S.Abul Kalaam Azad,
                                     Government Advocate (crl. Side)

                     Prayer: To issue a Writ of Mandamus directing the 1st respondent to
                     de-freeze    the     petitioner's        savings          bank      account       number
                     920010072822665 with the 2nd respondent the petitioner savings bank
                     account number 0371104000263894 with the 3rd respondent, the
                     petitioner's savings bank account number 53220003328579 with the 4th
                     respondent forthwith and allow the petitioner to operate the accounts
                     regularly without any hindrance.


                                                          ORDER

This writ petition has been filed to issue a Writ of

Mandamus directing the 1st respondent to de-freeze the petitioner's

savings bank account number 920010072822665 with the 2nd

respondent the petitioner savings bank account number

0371104000263894 with the 3rd respondent, the petitioner's savings

bank account number 53220003328579 with the 4th respondent forthwith

and allow the petitioner to operate the accounts regularly without any

hindrance.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/02/2026 05:17:57 pm ) WP Crl.(MD) NO. 886 of 2026

2. Initially, a First Information Report was filed against the

petitioner, who was shown as an accused. Subsequently, the defacto

complainant and the petitioner have settled the issue. In this regard, the

petitioner is citing an affidavit filed by the defacto complainant, which

states as follows:

...

'2. I further state that I came to understand that in pursuant to the registration of the FIR, one Babu Kumar, son of Santhanaraj, residing at 41C/4, Panai Sankaraiyer Nagar, 4th street, Ambasamudram, Tirunelveli District, Dhanush Ram, son of Santhana raj, residing at 41C/4, Panai Sankaraiyer Nagar, 4th street, Ambasamudram, Tirunelveli District, C.Arulvel, son of Chandravel, residing at 2H, Pannai Sankaraiyer nagar 1st street, Ambasamudram Taluk, Ambasamudram, Tirunelveli District and Arun Balaji son of Jayabalan, residing at 17/8, Venkatrangam pillai street, Triplicane, Chennai have been arrested and remanded to judicial custody and their bail petitions are pending as Crl.M.P. No.3855 & 3891 of 2025. In this scenario, a compromise has arrived and the above said accused persons have settled a sum of Rs.5,00,000/-to me as on outcome of the same. D.D.Nos. 001018, 001017, 370547'.