Shubham Kumar vs State Of Rajasthan (2025:Rj-Jd:16253)
2025 Latest Caselaw 9518 Raj

Rajasthan High Court - Jodhpur

Shubham Kumar vs State Of Rajasthan (2025:Rj-Jd:16253) on 27 March, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:16253]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Criminal Misc(Pet.) No. 2241/2025

Shubham Kumar S/o Shri Madan Lal, Aged About 29 Years,
Resident Of Ward No 20 Setiya Farm Tehsil And District
Sriganganagar
                                                                         ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through Pp
2.       Indusind Bank, 2401 Gen Thimmayya Road Contonment
         Pune Maharashtra
3.       Branch Manager, Indusind Bank, Plot No 2 Anita Enclave
         Ground Floor A-4 Sukhadia Marg Near Tantia Hospital
         Sukhadia Nagar Sriganganagar Rajasthan
4.       Office      In     Charge,          Cyber        Police      Portal   Jodhpur
         Commssionerate Jodhpur
                                                                      ----Respondents


For Petitioner(s)              :     Ms. Taniya Chugh
For Respondent(s)              :     Mr. Vikram Rajpurohit, Dy.G.A.
                                     Mr. Ravindra Singh, AGA



                HON'BLE MR. JUSTICE FARJAND ALI

Order

27/03/2025

1. Learned counsel for the petitioner-firm places reliance on

the order dated 23.05.2023 passed by a Coordinate Bench of this

Court at Jaipur Bench in the case of Kamal Agarwal & Anr. Vs.

State of Rajasthan & Ors. (S.B. Criminal Writ Petition

No.987/2022) along with other connected writ petitions and the

said order has attained finality as the Hon'ble Supreme Court vide

its judgment dated 18.04.2024 rendered in the case of The State

of Arunachal Pradesh Vs. Kamal Agarwal & Ors. Etc.

[Arising out of SLP (Crl.) Nos.8663-8665/2023] along with

[2025:RJ-JD:16253] (2 of 2) [CRLMP-2241/2025]

connected matter, has concurred with the finding made therein, so

also places reliance on the order dated 23.07.2021 rendered by

the Karnataka High Court at Bengaluru Bench in the case of

Manish Maheshwari Vs. State of Uttar Pradesh (Writ

Petition No.11028/2021).

2. After considering the submission of learned counsel for

the petitioner it is directed that the disputed amount shall remain

freezed and the petitioner would be able to do all transactions and

the account shall be operational for all other purposes to the

extent it relates to hold all the debits of the account number

mentioned hereinbelow.

3. If no cyber crime is proceeded or has been lodged against

the petitioner, then the clog of lien keeping disputed amount shall

also be removed.

4. Since an individual cannot be deprived from operation of

the bank account without any reasonable, plausible and justifiable

reasons, therefore, the following bank accounts of the petitioner-

firm shall remain unfrozen till the next date of hearing : -

                                    Sl. No.       Bank Name                Branch                      Account No.
                                        1                         Sukhadia Nagar, Sri                   259256731302
                                                   Indusind
                                                                     Ganganagar

4. Accordingly, instant petition as well as stay petition are

disposed of.

(FARJAND ALI),J 61-chhavi/-

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