Vimala vs The Branch Manager (2026:Rj-Jd:10080)
2026 Latest Caselaw 3169 Raj

Rajasthan High Court - Jodhpur

Vimala vs The Branch Manager (2026:Rj-Jd:10080) on 25 February, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:10080]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4357/2026

Vimala W/o Shree Govind Ram, Aged About 30 Years, R/o
Kapoordi, District Barmer, Rajasthan 344026.
                                                                    ----Petitioner
                                    Versus
1.       The Branch Manager, AU Small Finance Bank, Branch Pwd
         Colony Jodhpur, Rajasthan.
2.       The Reserve Bank Of India, Through Its Regional Director,
         Rambagh Circle, Tonk Road, Jaipur.
3.       The Station House Officer, Erode Town, District Erode,
         Tamil Nadu.
4.       The Station House Officer, Cyber Crime, District City
         Ghaziabad, Uttar Pradesh.
5.       The Station House Officer, Kolkata South West Division,
         West Bengal.
6.       The Station House Officer, P.s. Rjy Iii Town Ups, District
         East Godavari, Andra Pradesh.
7.       The Station House Officer, P.s. Cyber District, District Jind,
         Haryana.
8.       The Station House Officer, P.s. Erumapetty, District
         Thrissur City, Kerela.
9.       The Station House Officer, P.s. Yeshhwanthpura, District
         Banglore City, Karnataka.
10.      The Station House Officer, P.s. Tilkota, District Vijaypur,
         Karnataka.
11.      The Station House Officer, P.s. Murud, District Raigad,
         Maharashtra.
12.      The Station House Officer, P.s. Pandharpur Town, District
         Solapur Rural, Maharashtra.
13.      The Station House Officer, P.s. Nayanagar, District Meera
         Bhayandar, Maharashtra.
14.      The Station House Officer, P.s. Cyber Police Station,
         District Alwar, Rajasthan.
15.      The Station House Officer, P.s. Chennai Ccb District
         Chenai, Tamil Nadu.
16.      The Station House Officer, P.s. East Agartala, Tripura.
17.      The Station House Officer, P.s. Khelgaon, District Ranchi,
         Jharkhand.
18.      The Station House Officer, P.s. Cyber Crime, District
         Hyderabad City, Telengana.
19.      The Station House Officer, P.s. Cyber Crime, District
         Hyderabad City, Telengana.
                                                                 ----Respondents



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 [2026:RJ-JD:10080]                   (2 of 3)                    [CW-4357/2026]


For Petitioner(s)         :     Mr. Dilip Kumar Jani
                                Mr. Bhagirath
For Respondent(s)         :     --


        HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 25/02/2026

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) Hon'ble Court may kindly be pleased to quash and set aside the freezing of the petitioner's bank account bearing No. 2302225848567533 with AU Small Finance Bank, Branch PWD Colony, Jodhpur, Rajasthan.

(ii) The respondents be directed to de-freeze the petitioner's bank account and permit him to access his legitimate funds, except for any disputed amount, which may be kept on hold till the conclusion of the investigation.

(iii) The respondents be directed to provide a proper opportunity of hearing to the petitioner before taking any coercive action against his financial interests.

(iv) Any action taken by the respondents without due process of law be declared illegal, arbitrary, and void ab initio.

(v) 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 AU Small Finance Bank (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 her bank account from the

remaining balance.

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[2026:RJ-JD:10080] (3 of 3) [CW-4357/2026]

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 18-sonia/-

(Uploaded on 25/02/2026 at 05:21:22 PM)

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