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Rajasthan High Court - Jodhpur
Bhupendra Ahuja vs Punjab National Bank ... on 10 April, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:16764]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7623/2026
Bhupendra Ahuja S/o Late Prakash Chand Ahuja, Aged About 63
Years, R/o B-4-325, Sudarshana Nagar, Opp. Satti Mata Mandir,
Bikaner (Rajasthan) 334001
----Petitioner
Versus
1. Punjab National Bank, Bichwal Ganga Nagar Road
Bichwal, Bikaner Through Its Branch Manager
2. Cyber Police Station, Telgana Rachakonda Police
Commissionerate, L.B. Nagar, Hyderabad-500074
Through Its S.H.O..
----Respondents
For Petitioner(s) : Mr. Bhavit Sharma
For Respondent(s) : --
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
10/04/2026
1. The instant writ petition under Article 226 of the Constitution
of India has been filed by the petitioner seeking the following
reliefs:-
"(i) Issue appropriate writ, order or direction to
respondents to defreeze the Bank account no.
7692002100002818 Rajasthan forthwith after putting
the disputed amount of Rs 15254, 19675, 5000/- on hold
(ii) Any other order which this Hon'ble court deems just
and proper in the facts and circumstances of the case
may also be passed in favour of 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 Punjab National Bank (Respondent No.1) to
keep the disputed amount (the amount which was transferred
illegally in the bank account of the petitioner) frozen and allow the
(Uploaded on 10/04/2026 at 02:42:43 PM)
[2026:RJ-JD:16764] (2 of 2) [CW-7623/2026]
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.
6. Stay petition as well as all pending application, if any, stand
disposed of.
(KULDEEP MATHUR),J
20-Sonia/-
(Uploaded on 10/04/2026 at 02:42:43 PM)
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