Gourav Maggo vs Reserve Bank Of India ...
2026 Latest Caselaw 1909 Raj

Rajasthan High Court - Jodhpur

Gourav Maggo vs Reserve Bank Of India ... on 6 February, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:6867]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2752/2026

Gourav Maggo S/o Shri Mahendra Kumar, Aged About 23 Years,
R/o Indra Colony, Gali No. 6, Ward No. 42, Sriganganagar,
Rajasthan.
                                                                        ----Petitioner
                                        Versus
1.          Reserve Bank Of India, Through Its Governor, Central
            Office, Shahid Bhagat Singh Marg, Fort, Mumbai.
2.          RBL Bank, Ground Floor, Murraba No. 42, 26, Shop No.
            18, 21, Chak 7Z, Sriganganagar, Rajasthan Through
            Manager.
3.          Director General Of Police, State Cyber Crime Cell, Jaipur,
            Rajasthan.
                                                                     ----Respondents


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

i. That by an appropriate writ, order and direction, direct the respondent bank to unfreeze the petitioners account, bearing RBL Bank, Sriganganagar bearing account number 309029189773, IFSC - RATN0000235. By an appropriate writ, order and direction, direct the respondent bank to pay damages and compensation for mentally and economic loss. ii. Any other appropriate order or direction which this Hon'ble Court 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

(Uploaded on 06/02/2026 at 05:29:43 PM)

[2026:RJ-JD:6867] (2 of 2) [CW-2752/2026]

with a direction to the RBL 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.

6. Stay petition as well as all pending application, if any, stand

disposed of.

(KULDEEP MATHUR),J 45-divya/-

(Uploaded on 06/02/2026 at 05:29:43 PM)

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