Mohit Parmani vs The Branch Manager/Nodal Officer ...
2026 Latest Caselaw 5700 Raj

Rajasthan High Court - Jodhpur

Mohit Parmani vs The Branch Manager/Nodal Officer ... on 13 April, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:17105]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 8057/2026

Mohit Parmani S/o Rajkumar, Aged About 31 Years, Resident Of
17/233, Choupasani Board, District Jodhpur (Raj.).
                                                                      ----Petitioner
                                       Versus
1.          The Branch Manager/nodal Officer, Icici Bank Through
            Branch Manager, Nai Sadak, Jodhpur.
2.          Cyber Crime Police Station, Nagpur City (Mh)
                                                                   ----Respondents


For Petitioner(s)           :     Ms. Deepika Soni
                                  Ms. Neelam Soni
For Respondent(s)           :     --



              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

13/04/2026

1. The instant writ petition under Article 226 of the Constitution

of India has been filed by the petitioner seeking the following

reliefs:-

" It is, therefore, most respectfully prayed that your lordship may graciously be pleased to accept and allow this writ petition and (1) By an appropriate writ, order or direction, the respondent may be directed to Un-freeze the bank account and money of the petitioner.

(iv) by an appropriate writ, order or direction, the respondent may kindly be directed to unfreeze the bank account and freeze the disputed money

(v) by an appropriate writ, order or direction, the respondents may kindly be directed to not freeze the bank account of the petitioner in future without any just reason and reasonable evidence against the petitioner of being involved in any cyber fraudulent activity.

(vi) 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 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

(Uploaded on 13/04/2026 at 02:05:47 PM)

[2026:RJ-JD:17105] (2 of 2) [CW-8057/2026]

with a direction to the ICICI 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 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 82-himanshu/-

(Uploaded on 13/04/2026 at 02:05:47 PM)

Powered by TCPDF (www.tcpdf.org)