B. Vijay Kumar vs The State Of Telangana
2026 Latest Caselaw 620 Tel

Telangana High Court

B. Vijay Kumar vs The State Of Telangana on 10 April, 2026

         IN THE HIGH COURT FOR THE STATE OF TELANGANA
                              AT HYDERABAD


     THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
                                  AND
              THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN


                   WRIT APPEAL No.405 of 2026

                          Dated: 10.04.2026
Between:
B.Vijay Kumar
                                                        ...Appellant

                                  and
The State of Telangana,
Rep. by its Principal Secretary,
Home Department, Secretariat, Hyderabad,
and 2 others.
                                                      ...Respondents


JUDGMENT:

Learned counsel Sri Raja Gopallavan Tayi appears for the

petitioner.

Sri Mahesh Raje, learned Government Pleader for Home, appears

for respondents No.1 and 2.

2. The appeal under Clause 15 of the Letters Patent is directed

against the impugned judgment rendered in W.P.No.4710 of 2026 dated

02.03.2026, whereby the learned writ court declined to interfere in the

freezing of the bank account of the appellant in connection with a

criminal case in Crime No.220 of 2025 before P.S.Moinabad.

3. Learned counsel for the appellant has, however, not been able to

overcome the preliminary objection as to maintainability of this appeal

under Clause 15 of Letters Patent, as the subject matter and the relief

prayed for both relate to criminal law.

4. However, after some arguments, learned counsel for the appellant

seeks to withdraw the appeal in order to prefer modification application

before the learned writ court for seeking liberty to approach the

concerned court of criminal jurisdiction under the relevant provisions of

the Bharatiya Nagarik Suraksha Sanhita, 2023, to seek defreezing or

release of the account.

5. Learned Government Pleader for Home has, however, objected to

the prayer for seeking liberty before the learned writ court.

6. In view of the aforesaid, the writ appeal is dismissed as

withdrawn. The learned writ court while dismissing the writ petition has

already granted liberty to the appellant to avail the remedies under law.

As such, no further observations are required. There shall be no order as

to costs.

Miscellaneous applications pending, if any, shall stand closed.

______________________________________ APARESH KUMAR SINGH, CJ

______________________________________ G.M.MOHIUDDIN, J

10.04.2026 vs