Mukesh Gurjar vs Punjab National Bank Ltd. ...
2026 Latest Caselaw 5650 Raj

Rajasthan High Court - Jodhpur

Mukesh Gurjar vs Punjab National Bank Ltd. ... on 10 April, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:16765]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7772/2026

Mukesh Gurjar S/o Richhpal Gurjar, Aged About 34 Years,
Resident Of Village Dewra, Tehsil Ladnun, District Deedwana
Kuchaman (Raj.).
                                                                    ----Petitioner
                                      Versus
Punjab National Bank Ltd., Through Branch Manager Nechhwa
Dist. Sikar. Ifsc Code Punb0270100.
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Bhola Ram Chahar
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) The respondent bank, Punjab National bank Ltd. situated at City Nechhwa District sikar. May kindly be directed to complete the investigation from the petitioner (if required) and allow the petitioner to operate his bank account on provisional basis without any interruption.

(ii) The respondent bank may be directed to de-freeze the saving bank account No. 1729000400507786 and allow the petitioner to operate his account and permitted to him to use his own amount deposited in the bank.

(iii) The respondents may be directed to pay compensation at least Rs. 1,00,000/- (Rupees one Lakh) to the petitioner on account of the hardships being suffered by the petitioner due to non-operation of his bank account for the period by which his account freeze.

(iv) Any other appropriate order which this Hon'ble Court deems fit and proper in the facts and circumstances of the case, may also kindly be passed in favor 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 Ltd. (Respondent) to

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[2026:RJ-JD:16765] (2 of 2) [CW-7772/2026]

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.

6. Stay petition as well as all pending application, if any, stand

disposed of.

(KULDEEP MATHUR),J 22-Sonia/-

(Uploaded on 10/04/2026 at 02:41:51 PM)

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