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Rajasthan High Court - Jodhpur
Narpat Singh Rajpurohit vs Union Of India (2026:Rj-Jd:19649) on 27 April, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:19649]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 9103/2026
Narpat Singh Rajpurohit S/o Babu Singh, Aged About 38 Years,
R/o Sodha Karshi Farm, Badla Basni, Tinwari, District- Jodhpur
(Raj.).
----Petitioner
Versus
1. Union Of India, Through Ministry Of Homes Affair,
National Cyber Crime Reporting Portal Represented By Its
Director, National Highway-8, Mahalipur, New Delhi, Pin
Code - 110037.
2. Branch Manager, Punjab National Bank, Opp. Senior
Higher Secondary School, Station Road, Tinwari, District-
Jodhpur (Raj.)
3. Reserve Bank Of India (Rbi), Through Its Governor,
Central Office Building, Shahid Bhagat Singh Marg, Fort,
Mumbai- 40001.
----Respondents
For Petitioner(s) : Mr. Mahendra Singh Godara
Mr. Ravindra Singh
For Respondent(s) : --
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
27/04/2026
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, respectfully prayed that Your Lordship
may be pleased to allow this writ petition and -
a) By an appropriate writ, order or direction, may kindly
the impugned actions of the respondent bank and the
respondent investigating agency, my kindly be declared
illegal, unjust, arbitrary and unconstitutional,
consequently the same may be quashed, set aside and
rendered null and void in the interest of justice.
b) By an appropriate writ, order or direction, may kindly
be directed to de-freeze the bank account bearing
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[2026:RJ-JD:19649] (2 of 3) [CW-9103/2026]
number 13992191033070, at Punjab National Bank,
Opp. Senior Higher Secondary School, Station Road,
Tinwari, District-Jodhpur (Raj.)
c) By an appropriate writ, order or direction, may kindly
be please to direct the respondents to not freeze the
bank account of the petitioner in future without prior
notice ......"
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.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:19649] (3 of 3) [CW-9103/2026]
6. Stay petition as well as all pending application, if any, stand
disposed of.
(KULDEEP MATHUR),J
74-himanshu/-
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