[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Soyal Khan vs State Bank Of India (2026:Rj-Jd:8918) on 18 February, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:8918]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2292/2026
Soyal Khan S/o Arif Khan, Aged About 28 Years, Resident Of
Ward No. 02, Circuit House Ke Pichhe, Churu, District Churu, Pin-
331001.
----Petitioner
Versus
1. State Bank Of India, Branch- Churu, Situated At Main
Market, District- Churu, Pin- 331001 (Rajasthan),
Through Branch Manager/authorised Officer, Email-
[email protected].
2. The State Of Rajasthan, Through Secretary, Department
Of Home, Govt. Of Rajasthan, Secretariat, Jaipur.
3. Sho/incharge/police Inspector, Police Station Awantipora,
Awantipora, District Anantnag (Jammu And Kashmir) Pin-
192122, P/s Awantipora (01933-246276).
----Respondents
For Petitioner(s) : Mr. Himanshu Soni for
Mr. Rajak Khan
For Respondent(s) : -
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
18/02/2026
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
the writ filed by the petitioner may kindly be allowed and
by an appropriate writ, order or direction:-
L The Hon'ble Court may kindly be pleased to declare as
illegal, arbitrary and unconstitutional, the action of the
respondent-Bank in freezing/holding the petitioner's Bank
Account bearing No. 41931244387, with the respondent-
STATE BANK OF INDIA, Branch-Churu, situated at situated
at Main Market, District-Churu, PIN-331001 (Rajasthan)
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[2026:RJ-JD:8918] (2 of 3) [CW-2292/2026]
and entire any subsequent proceedings arising out of the
same, and/or;
II. The Hon'ble Court may kindly direct the respondent
Bank to forthwith de-freeze the petitioner's Bank Account
bearing No. 41931244387, with the respondent-STATE
BANK OF INDIA, Branch-Churu, situated at situated at
Main Market, District-Churu, PIN-331001 (Rajasthan) and/
or;
III. Any other appropriate Writ, order or direction, which
the Hon'ble Court deems appropriate in the factual matrix
of the instant 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 State Bank of India (Respondent No.1) 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.
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[2026:RJ-JD:8918] (3 of 3) [CW-2292/2026]
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
4-divya/-
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