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Madras High Court
M/S.Kebler Building Materials And ... vs The State Of Tamilnadu on 16 March, 2026
Author: S.Srimathy
Bench: S.Srimathy
WP Crl.(MD) NO.1282 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Reserved on : 27.02.2026
Pronounced on : 16.03.2026
CORAM
THE HONOURABLE MRS JUSTICE S.SRIMATHY
WP Crl.(MD) NO.1282 of 2026
M/s.Kebler Building Materials and Promoters Pvt Ltd
Rep. by its Director
Dhanushram
Having its office at
No.27/19, Keelaearmalpuram
Lower Camp Village,
Ambasamudram
Tirunelvli.
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,
Tirunelvli.
(A/c. No. 921020034659735)
3. The Branch Manager,
SBI Bank,
Ambasamudram Branch,
Tirunelveli.
1/7
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WP Crl.(MD) NO.1282 of 2026
(A/c. No. 41685173503)
4. The Branch Manager,
Tamilnadu Mercantile Bank,
Ambasamudram Branch
Tirunelveli.
(A/c. No. 492509894890135)
5. The Branch Manager,
Karur Vysya Bank,
Ambasamudram Branch,
Tirunelveli.
(A/c. No. 1658135000004262)
Respondent(s)
For Petitioner(s):
Mr.R.L.Dhilipan Pandian
For Respondent(s):
Mr.A.S.Abul Kalaam Azad,
Government Advocate (crl. Side) (For R1)
Mr.N.Dilip Kumar (R3)
Prayer: To issue a Writ of Mandamus to direct the 1st respondent to de-
freeze the petitioner's private Limited Company's current bank account
number 921020034659735 with the 2nd respondent, the petitioner's
current bank account number 41685173503 with the 3rd respondent, the
petitioner's current bank account number 492509894890135 with the 4th
respondent, the petitioner's current bank account number
1658135000004262 with the 5th respondent forthwith and allow the
petitioner to operate the accounts regularly without any hindrance.
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WP Crl.(MD) NO.1282 of 2026
ORDER
This writ petition has been filed to direct the 1st respondent
to de-freeze the petitioner's private Limited Company's current bank
account number 921020034659735 with the 2nd respondent, the
petitioner's current bank account number 41685173503 with the 3rd
respondent, the petitioner's current bank account number
492509894890135 with the 4th respondent, the petitioner's current bank
account number 1658135000004262 with the 5th respondent forthwith
and allow the petitioner to operate the accounts regularly without any
hindrance.
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,
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WP Crl.(MD) NO.1282 of 2026
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'.
3. The learned Government Advocate (Criminal Side),
appearing for the first respondent submitted that the 1st respondent has
given instructions to the respondents Nos. 2, to 5 to defreeze the
accounts.
4. Accordingly, respondents Nos. 2 to 5 are directed to
de-freeze the petitioner's private Limited Company's current bank
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WP Crl.(MD) NO.1282 of 2026
account number 921020034659735 with the 2nd respondent, the
petitioner's current bank account number 41685173503 with the 3rd
respondent, the petitioner's current bank account number
492509894890135 with the 4th respondent, the petitioner's current bank
account number 1658135000004262 with the 5th respondent forthwith.
The petitioner shall be allowed to operate these accounts immediately.
5. With these directions this writ petition is allowed. No
Costs.
16-03-2026
Index : Yes / No
Internet : Yes
NCC : Yes / No
msrm
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WP Crl.(MD) NO.1282 of 2026
To
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,
Tirunelvli.
(A/c. No. 921020034659735)
3. The Branch Manager,
SBI Bank,
Ambasamudram Branch,
Tirunelveli.
(A/c. No. 41685173503)
4. The Branch Manager,
Tamilnadu Mercantile Bank,
Ambasamudram Branch
Tirunelveli.
(A/c. No. 492509894890135)
5. The Branch Manager,
Karur Vysya Bank,
Ambasamudram Branch,
Tirunelveli.
(A/c. No. 1658135000004262)
6. The Additional Public Prosecutor,
Madurai Bench of Madras High Court, Madurai.
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WP Crl.(MD) NO.1282 of 2026
S.SRIMATHY,J
msrm
ORDER
IN
Date : 16.03.2026
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