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Rajasthan High Court - Jodhpur
Bhura Ram vs Canara Bank (2026:Rj-Jd:16611) on 9 April, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:16611]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7800/2026
Bhura Ram S/o Mana Ram, Aged About 26 Years, R/o Beniwalo
Ki Dhani, Sonalai Nadi, Bara Khurd, Osian, Jodhpur, Rajasthan.
----Petitioner
Versus
1. Canara Bank, Through Branch Manager, Main Branch
Jalori Gate, Abhay Chambers, Jodhpur, Rajasthan.
2. Canara Bank, Through Branch Manager, 23 Veer Bhadra
Road, Lic Office Awas Vikash Colony, Rishikesh,
Uttrakhand.
3. Reserve Bank Of India, Through Regional Manager,
Reserve Bank Of India - Jaipur Branch, Rambagh Circle,
Tonk Road, Jaipur.
----Respondents
For Petitioner(s) : Mr. Harshvardhan Singh Rathore
For Respondent(s) : Dr. Mohit Singhvi with
Mr. Vishwas Khatri for resp. Nos.1 &
2.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
09/04/2026
1. The instant writ petition under Article 226 of the Constitution
of India has been filed by the petitioner seeking the following
reliefs:-
" By an appropriate writ, order or direction, the
respondents may kindly be directed to de-freeze the
bank account number 110255398843 of the petitioner.
ii) By an appropriate writ, order or direction, the
respondent may kindly be directed to provide a copy of
order/acknowledgment of freezing the bank account of
the petitioner.
iii) By an appropriate writ, order or direction, the
respondents may kindly be restrained from freezing the
account of the petitioner in the future without providing
any opportunity of hearing and without any just reason
and reasonable evidence.
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[2026:RJ-JD:16611] (2 of 3) [CW-7800/2026]
iv) Any other appropriate order or direction which this
Hon'ble Court may deem fit just and proper in the facts
and circumstances of the case may kindly be passed in
favour of the petitioner.
v) Costs of the writ petition may kindly be awarded to
the petitioner."
2. Having considered the facts and circumstances of the case,
this Court deems it just and proper to dispose of this writ petition
with a direction to the Canara Bank (Respondent Nos.1 & 2) to
keep the disputed amount (the amount which was transferred
illegally in the bank account of the petitioner) frozen and allow the
petitioner to make transactions from his bank account from the
remaining balance.
3. It is further made clear that in case, the respondent - Bank
has not received the information regarding the exact figure of the
disputed amount, which the Investigating Officer/Police alleges to
be receipt(s) of the offence, the bank shall send a communication
to the concerned Investigating Officer/Police, to indicate the
amount to be earmarked for lien, while endorsing a copy of the
instant order.
4. Upon receipt of such communication/letter, the concerned
Investigating Officer/Police shall be under an obligation to apprise
the respondent - Bank about the amount to be kept in lien, within
a period of seven days of receiving the communication from the
respondent - Bank. The respondent - bank shall thereafter do the
needful as directed herein above.
5. It is further made clear that in case, the respondent-Bank
does not receive any reply from the concerned Investigating
Officer/Police, then it shall be duty bound to act in accordance
with the instant order.
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[2026:RJ-JD:16611] (3 of 3) [CW-7800/2026]
6. Stay petition as well as all pending application, if any, stand
disposed of.
(KULDEEP MATHUR),J
61-himanshu/-
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