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Rajasthan High Court - Jodhpur
Vikram Singh vs State Of Rajasthan (2026:Rj-Jd:6906) on 6 February, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:6906]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2727/2026
Vikram Singh S/o Kalyan Dan, Aged About 33 Years, Resident Of
143, Vijaypura, Kukrod, Tehsil Makrana, District Deedwana
Kuchaman, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Director General Of Police,
Police Directorate, Jaipur, Rajasthan.
2. National Cyber Reporting Portal, Represented By Its
Director, National Highway 8, Mahalipur, New Delhi.
3. Cyber Crime Police Station Kharibari, Darjling, West
Bengal.
4. Branch Manager/ Nodal Officer, Punjab National Bank,
Branch Kuchaman City (Ifsc Code Punb0755800) District
Deedwana Kuchaman.
----Respondents
For Petitioner(s) : Mr. Deependra Singh
For Respondent(s) : --
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
06/02/2026
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 Writ
Petition may kindly be allowed and by an appropriate,
order or direction-
(i) By an appropriate writ, order or direction, the
respondent may kindly be directed to de-freeze the bank
account bearing account number 7558000100014562 of
the petitioner in respondent bank.
ii) By an appropriate writ, order or direction, the
respondent may kindly be directed to not freeze the
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[2026:RJ-JD:6906] (2 of 3) [CW-2727/2026]
bank account of the petitioner in future without prior
notice.
(iii) Any other order or direction which this Hon'ble Court
deems just and proper may kindly be passed in favour of
the petitioner.
(iv) 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 Punjab National Bank (Respondent No. 4)
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
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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
40-sonia/-
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