Hansh Raj vs State Of Rajasthan (2026:Rj-Jd:19809)
2026 Latest Caselaw 6788 Raj

Rajasthan High Court - Jodhpur

Hansh Raj vs State Of Rajasthan (2026:Rj-Jd:19809) on 27 April, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:19809]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 9104/2026

Hansh Raj S/o Mool Chand, Aged About 32 Years, Plot No. 126,
Ramdev Nagar, Nandari, Nandari Rural, District Jodhpur (Raj.)
342027
                                                                      ----Petitioner
                                       Versus
1.          State Of Rajasthan, Through Secretary Home Department
            Jaipur
2.          Branch Manager, State Bank Of India, Branch - Jhalamand
            Chauraha Jodhpur District Jodhpur Rajasthan
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Vijesh
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, most humbly and respectfully prayed that this writ petition may kindly be allowed and by an appropriate writ, order or direction:

That by an appropriate writ, order

(i) and direction, respondents to direct de-freeze the the petitioners account in State Bank of India, Branch Jhalamand Chaoraha Jodhpur District Jodhpur Rajasthan, bearing account number 42746256872, IFSC SBIN0012848.

(ii) That by an appropriate writ, order and direction may kindly be quashed and set-aside the complainant.

(iii) By an appropriate writ, order and direction, direct the respondent bank to pay damages and compensation for mentally and economic loss.

(iv) Any other appropriate order direction which this Hon'ble Court or 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.2) to

(Uploaded on 27/04/2026 at 03:04:57 PM)

[2026:RJ-JD:19809] (2 of 2) [CW-9104/2026]

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 84-himanshu/-

(Uploaded on 27/04/2026 at 03:04:57 PM)

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