[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Kamran Tak vs Station House Officer ... on 18 February, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:8962]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3600/2026
Kamran Tak S/o Noor Mohammad Tak, Aged About 43 Years, R/o
Ladnun Bypass Road, Ward No. 8, Sujangarh, Churu, Rajasthan -
331507.
----Petitioner
Versus
1. Station House Officer, Police Station Cyberabad,
Telangana - 500072.
2. Hdfc Bank, Through Its Nodal Officer, Sujangarh Branch,
Vivekanand Market, Station Road, Sujangarh, District
Churu, Rajasthan - 331507.
----Respondents
For Petitioner(s) : Mr. Mahip Singh for
Mr. Adash Singhal
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:-
"In view of the above, the petitioner prays for the
following reliefs:
(i) Issue an appropriate writ, order, or direction in the
nature, thereby directing the Respondent authorities to
immediately defreeze the bank account of the Petitioner
bearing bearing no. 50100227567969 with HDFC Bank,
Branch Sujangarh (IFSC code HDFC0002613), District
Churu, Rajasthan, and to remove all lien/hold entries
placed thereupon.
(ii) Issue a writ, order, or direction in the nature,
thereby quashing and setting aside all communications,
orders, and directions, if any, whereby the Petitioner's
bank account has been frozen without furnishing any
prior notice, opportunity of hearing, or disclosure of
reasons.
(iii) Issue an appropriate writ, order, or direction to the
Respondents to conclude the investigation, if any, within
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[2026:RJ-JD:8962] (2 of 3) [CW-3600/2026]
a time-bound manner, and in the meantime to permit
the Petitioner to operate his bank account at least
partially for meeting essential expenses such as family
sustenance, educational fees, medical emergencies, and
professional commitments.
(iv) Any other appropriate order or direction which this
Hon'ble Court may deem fit just and proper in the facts
and circumstances of the case 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 HDFC 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
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[2026:RJ-JD:8962] (3 of 3) [CW-3600/2026]
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
14-himanshu/-
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