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Rajasthan High Court - Jodhpur
Jagdish vs Bank Of Baroda (2026:Rj-Jd:19629) on 27 April, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:19629]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 9009/2026
Jagdish S/o Bhanwara Ram, Aged About 26 Years, Hempura,
Birloka, Tehsil Khinwsar, District Nagaur (Raj).
----Petitioner
Versus
1. Bank Of Baroda, Through Its Branch Manager, Branch
Didwana Road, Nagaur, District Nagaur (Raj.)
2. The State Of Rajasthan, Through Principal Secretary,
Home Department, Government Of Rajasthan,
Secretariat, Jaipur.
3. The Reserve Bank Of India, Through Its Regional Director,
Reserve Bank Of India, Jaipur.
----Respondents
For Petitioner(s) : Mr. Pradeep Kumar
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 the
writ filed by the petitioner may kindly be allowed and by an
appropriate writ, order or direction:-
I. The Hon'ble Court may kindly be pleased to declare as
illegal, the action of the respondent-Bank in freezing/holding
the petitioner's Bank Account bearing No. 53870100013841
in the respondent Bank and entire any subsequent
proceedings arising out of the same, and/or;
II. The Hon'ble Court may kindly direct the respondent Bank
to forthwith de-freeze the petitioner's Bank Account bearing
No. 53870100013841 in the respondent Bank of Baroda,
Branch Didwana Road, Nagaur, District Nagaur (Rajasthan),
and/or;
III. Any other appropriate Writ, order or direction, which the
Hon'ble Court deems appropriate in the factual matrix of the
instant case, may also 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
(Uploaded on 27/04/2026 at 02:59:00 PM)
[2026:RJ-JD:19629] (2 of 2) [CW-9009/2026]
with a direction to the Bank of Baroda (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
56-sonia/-
(Uploaded on 27/04/2026 at 02:59:00 PM)
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