[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Subhash Choudhary vs Reserve Bank Of India ... on 17 February, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:8720]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3510/2026
Subhash Choudhary S/o Shri Madan Singh Choudhary, Aged
About 28 Years, R/o Souon Ki Dhani, Hiradesar, Tehsil
Bhopalgarh, District Jodhpur, Rajasthan.
----Petitioner
Versus
1. Reserve Bank Of India, Through Its Governor, Central
Office, Shahid Bhagat Singh Marg, Fort, Mumbai.
2. State Bank Of India, Branch Birani, Village And Post Birani
Khurd, Tehsil Bhopalgarh, District Jodhpur Rajasthan
Through Manager.
3. Director General Of Police, State Cyber Crime Cell, Jaipur,
Rajasthan.
4. Director General Of Police, Cyber Crime Cell, Hyderabad
City, Telangana.
----Respondents
For Petitioner(s) : Ms. Aasu Devi
Mr. Dhirendra Sou
For Respondent(s) : --
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
17/02/2026
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, may
kindly direct the respondent bank to unfreeze the
petitioners account, bearing account number
61256389114 (SBA) and 41056413054 (CA), IFSC-
SBIN0031693 with State Bank of India, Birani Branch,
VPO Birani Khurd, Tehsil Bhopalgarh, District Jodhpur.
(Uploaded on 17/02/2026 at 06:23:51 PM)
[2026:RJ-JD:8720] (2 of 3) [CW-3510/2026]
ii. By an appropriate writ, order and direction, may
kindly direct the respondent bank to pay damages and
compensation for mentally and economic loss.
iii. 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
with a direction to the State Bank of India (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.
(Uploaded on 17/02/2026 at 06:23:51 PM)
[2026:RJ-JD:8720] (3 of 3) [CW-3510/2026]
6. Stay petition as well as all pending application, if any, stand
disposed of.
(KULDEEP MATHUR),J
33-himanshu/-
(Uploaded on 17/02/2026 at 06:23:51 PM)
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