[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Sunil Paliwal vs State Of Rajasthan (2026:Rj-Jd:10011) on 24 February, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:10011]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4683/2026
Sunil Paliwal S/o Sh Sukhram, Aged About 22 Years, R/o
Shikargarh, Jodhpur.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Home Dept Govt
Of Rajasthan, Jaipur.
2. SBI, Through Branch Manager, Kanhiya Nagar, Shikar
Garh, Jodhpur.
3. Director General Of Police, Ahmadebad, Gujarat.
----Respondents
For Petitioner(s) : Mr. V.K. Bhadu
For Respondent(s) : --
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
24/02/2026
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, humbly and respectfully prayed that this
writ petition of the petitioner may kindly be allowed: -
A. By an appropriate writ order or direction, the
respondents no 2 may be directed to allow the monetary
transaction from the bank account subject to
holding/liening the doubtful transaction.
B. Any other appropriate writ, order or direction which
this Hon'ble Court may deem 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 State Bank of India (Respondent No.2) to
keep the disputed amount (the amount which was transferred
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[2026:RJ-JD:10011] (2 of 2) [CW-4683/2026]
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.
6. Stay petition as well as all pending application, if any, stand
disposed of.
(KULDEEP MATHUR),J
248-sonia/-
(Uploaded on 24/02/2026 at 06:21:49 PM)
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