[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Pratham Rathore vs State Of Rajasthan (2026:Rj-Jd:7285) on 10 February, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:7285]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2645/2026
Pratham Rathore S/o Rajendra Rathore, Aged About 23 Years, R/
o Amlawad Sen Mohalla, Ward 3, Amlawad, District Pratapgarh,
Rajasthan - 312605.
----Petitioner
Versus
1. State Of Rajasthan, Through Director General Of Police,
Police Directorate, Jaipur, Rajasthan.
2. Fino Payments Bank Limited, Through Its Managing
Director / Chief Executive Officer, Corporate Office At
Mindspace, Plot No. Gen-2/1/f, Tower-1 And 8, 8Th Floor,
Ttc Industrial Area, Midc Shirwane, Juinagar, Navi Mumbai
- 400706, Maharashtra.
3. Reserve Bank Of India, Through Its Regional Director,
Reserve Bank Of India, 6, Sansad Marg, New Delhi -
110001
4. National Cyber Crime Reporting Portal, Represented By
Its Director, National Highway-8, Mahalipur, New Delhi,
Pin-110037.
----Respondents
For Petitioner(s) : Mr. Mahip Raj Singh
For Respondent(s) : --
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
10/02/2026
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 respectfully prayed that this writ
petition may kindly be allowed and by an appropriate writ,
order or direction: -
1. The respondents may be directed to complete the
investigation from the petitioner (if any) and allow the
petitioner to operate his bank account on provisional basis
without any interruption.
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[2026:RJ-JD:7285] (2 of 3) [CW-2645/2026]
2. The petitioner holding a Bank Account No.:
20112225853, IFSC Code: FINO0001157, Customer Name:
Pratham Rathore Is in The Respondent to the Fino Payments
Bank Limited. Kindly direct the respondents to unfreeze
account and remove the debit freez. 11572)
3. Kindly allow the petitioner to operate his account and
use his own amount deposited in the bank.
4. Any other appropriate order which this Hon'ble Court
deems fit and proper in the facts and circumstances of the
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
with a direction to the Fino Payments Bank Ltd. (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
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[2026:RJ-JD:7285] (3 of 3) [CW-2645/2026]
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
9-himanshu/-
(Uploaded on 10/02/2026 at 06:16:57 PM)
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