[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Kamlesh Lal Jat vs Union Of India (2026:Rj-Jd:6904) on 6 February, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:6904]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2679/2026
Kamlesh Lal Jat S/o Shri Jagdish Chanda Jat, Aged About 25
Years, R/o Village Jawanpura, Tehsil Antali, Dist. Bhilwara,
Rajasthan.
----Petitioner
Versus
1. Union Of India, Through Its Secretary, Ministry Of Home
Affairs, North Block, Cabinet Secretary, New Delhi.
2. State Of Rajasthan, Through Its Secretary, Secretariat At
Jaipur, Jaipur, Rajasthan.
3. Reserve Bank Of India, Through Its Regional Director,
Rambagh Circle, Tonk Road, Jaipur, Rajasthan.
4. HDFC Bank Ltd, Through Its Branch Manager, Mill Road,
Bijainagar, Dist. Beawar.
----Respondents
For Petitioner(s) : Mr. Pulkit Pareek
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:-
"Hence, it is therefore, most respectfully prayed that this
Writ Petition may kindly be allowed and by an
appropriate writ, order or direction, this Hon'le Court
may be pleased.
(a) To direct the rspondents to immediately lift the
freeze/debit freeze imposed on the Petitioner's savings
No. 50100648300475 held with bank account
Respondent No. 4 Branch, Bijainagar, Dist. Beawar,
Rajasthan.
(b) To award the Petitioner adequate compensation for
the financial losses suffered due to the arbitrary and
unlawful freezing of his accounts.
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[2026:RJ-JD:6904] (2 of 3) [CW-2679/2026]
(c) Cost of the litigation may kindly be passed in favour
of the petitioner.
(d) Any other appropriate order or direction which this
Hon'ble Court considers just, fit and proper in the facts
and circumstances of this case, 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 HDFC Bank Ltd. (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
Officer/Police, then it shall be duty bound to act in accordance
with the instant order.
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[2026:RJ-JD:6904] (3 of 3) [CW-2679/2026]
6. Stay petition as well as all pending application, if any, stand
disposed of.
(KULDEEP MATHUR),J
37-sonia/-
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