[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Vinod Kumar vs State Of Rajasthan (2026:Rj-Jd:17265) on 15 April, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:17265]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5900/2026
Vinod Kumar S/o Manoharlal, Aged About 34 Years, R/o Indra
Colony, Jawal, Sirohi, District Sirohi.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary Of Home
Department, Government Of Rajasthan, Jaipur.
2. Cyber Police Station, Through S.h.o. West Region,
Mumbai, Ist Floor, Police Station Building G Block Bandra
Kurla Complex (Bkc) Bandra (East) Mumbai Maharashtra-
400051
3. Cyber Police Station Nagpur City, Through S.h.o. 23A
Narendra Nagar, Somalwada, Nagpur, Maharashtra-
440015.
4. Cyber Police Station, Tambaram, Through S.h.o. Shanthi
Nagar 2Nd Main Road, Tambara Chennai, Tamil Nadu-
600045.
5. Cyber Police Station, Through S.h.o. North Cen Crime,
Bangalore, Yeshwanthpur, Bangalore City, Karnataka-
560022.
6. State Bank Of India, Through Branch Manager Branch
Jawal, Main Road, Jawal, District Sirohi Rajasthan-
307801.
----Respondents
For Petitioner(s) : Mr. Govind Singh Meena for
Mr. Manohar Singh
For Respondent(s) : -
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
15/04/2026
(Uploaded on 15/04/2026 at 02:20:58 PM)
[2026:RJ-JD:17265] (2 of 3) [CW-5900/2026]
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 humbly prayed that the present Civil Writ
Petition may kindly be allowed and by an appropriate,
order or direction :-
(1). By the issuance of an appropriate writ, order or
direction the impugned action of the respondent bank
and the respondent investigation agency
unconstitutional, Consequently, the same may be
quashed, set aside and rendered null and void in the
interest of justice.
(2). By an appropriate writ, order or direction, the
respondent may kindly be directed to de-freeze the
saving account in State Bank of India, Branch Jawal,
District Sirohi A/c no. 40472314104, IFSC Code
SBIR0031527 and Release the hold amount of the
petitioner with immediate effect.
(3). By an appropriate writ order or direction, the
respondent may kindly be directed to not freeze the
bank account of the Petitioner in future without prior
notice.
(4). Any other order or direction which this Hon'ble Court
deems just and proper may kindly 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 State Bank of India (Respondent No.6) 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.
(Uploaded on 15/04/2026 at 02:20:58 PM)
[2026:RJ-JD:17265] (3 of 3) [CW-5900/2026]
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
5-divya/-
(Uploaded on 15/04/2026 at 02:20:58 PM)
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