Amba Lal vs The Branch Manager (2026:Rj-Jd:6946)
2026 Latest Caselaw 1929 Raj

Rajasthan High Court - Jodhpur

Amba Lal vs The Branch Manager (2026:Rj-Jd:6946) on 7 February, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:6946]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                    S.B. Civil Writ Petition No. 2875/2026

Amba Lal S/o Foosa Ram, Aged About 32 Years, Ramaniya, Tehsil
Siwana, District Barmer.
                                                                      ----Petitioner
                                          Versus
The Branch Manager, Rajasthan Gramin Bank, Siwana, Barmer,
Rajasthan.
                                                                    ----Respondent


For Petitioner(s)              :     None present
For Respondent(s)              :     --



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

07/02/2026

1. The instant writ petition under Article 226 of the Constitution

of India has been filed by the petitioner seeking the following

reliefs:-

"i) By an appropriate writ, order or directions, the respondent may kindly be directed to de-freeze the bank account bearing account number 0000083098169954 of the petitioner's Saving account in respondent bank.

ii) By an appropriate writ, order or directions, the respondent may kindly be directed to not freeze the bank account of the petitioner's in future without prior notice. ...."

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 Rajasthan Gramin Bank, Siwana

(Respondent) 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.

(Uploaded on 07/02/2026 at 12:53:52 PM)

[2026:RJ-JD:6946] (2 of 2) [CW-2875/2026]

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 15-himanshu/-

(Uploaded on 07/02/2026 at 12:53:52 PM)

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