[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Ramdeva Ram vs Reserve Bank Of India ... on 13 April, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:17093]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8001/2026
Ramdeva Ram S/o Shri Shivdanaram, Aged About 27 Years,
Resident Of Village - Ratau Post- Ratau, Tehsil Ladnun, Dist.
Deedwan, Rajasthan, Pin - 341317 (Aadhar No. 754166427727).
----Petitioner
Versus
1. Reserve Bank Of India, Through Regional Manager,
Reserve Bank Of India - Jaipur Branch, Rambagh Circle,
Tonk Road, Jaipur.
2. State Bank Of India, Through Its Branch Manager / Nodal
Officer, Branch Ladnun, Dist. Deedwana 341306
Rajasthan. Ifsc Code Sbin0007093
----Respondents
For Petitioner(s) : Mr. Sangram Singh
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:-
A. It is, therefore, most respectfully and humbly prayed
that your lordship may graciously be pleased to accept
and allow this writ petition and:
B. By an appropriate writ, order or direction, the
respondents may be directed to remove the freeze on
the Account with Respondent Bank bearing (release the
amount of account no. 38333866549 in State Bank Of
India Through Its Branch Manager/Nodal Branch Ladnun
Dist.-Deedwana 341306 Officer Rajasthan. Ifsc code
SBIN0007093 of the petitioner forthwith.
C. Direct the Respondents to furnish the details and
basis of the alleged cyber complaint(s), including the
identity of the complainant, nature of the allegation, and
the authority under which the lien has been marked on
the Petitioner's accounts.
D.By an appropriate writ, order or direction, the
respondents may be directed to remove the freeze and
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[2026:RJ-JD:17093] (2 of 3) [CW-8001/2026]
blocked money on the bank account of petitioner. Kindly
direct the respondents to unfreeze account and remove
the freeze.
E. 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.
F. The cost 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 State Bank of India (Respondent No.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:17093] (3 of 3) [CW-8001/2026]
6. Stay petition as well as all pending application, if any, stand
disposed of.
(KULDEEP MATHUR),J
61-/-sudhir
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