As per case facts, the Petitioner's bank account was debit frozen by police authorities in Arunachal Pradesh, acting on a notice issued under Section 94 of the BNSS. The Petitioner ... challenges this debit freezing, asserting that the act of freezing occurred within this Court's territorial jurisdiction and that the police lacked the power under the BNSS to debit freeze an account without a Magistrate's order. The question arose whether this High Court had territorial jurisdiction to hear the Writ Petition, and if police authorities could unilaterally freeze a bank account under BNSS. Finally, the Court held that it has territorial jurisdiction as the bank account is within its limits and the debit freezing itself is the cause of action. The Court further ruled that Section 94 of BNSS does not empower police to debit freeze accounts, and attachment under Section 107 requires a jurisdictional Magistrate's order, which was missing. Consequently, the debit freezing order was quashed, but police can take appropriate steps in accordance with law.