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Rajasthan High Court - Jodhpur
Ugam Singh vs The Indusind Bank (2026:Rj-Jd:10736) on 27 February, 2026
[2026:RJ-JD:10736]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5122/2026
Ugam Singh S/o Shri Mohan Singh, Aged About 29 Years, R/o
Bhagatgarh Ketu Hema District Jodhpur, Rajasthan- 342025.
----Petitioner
Versus
1. The Indusind Bank, Through Its Branch Manager, Ground
Floor, Shop No. S-9 And S-10 Riico Housing Colony,
Balotra Road, Boranada District Jodhpur, Rajasthan-
342012.
2. The Area Of Operation Centre Nodal Officer Of Indusind
Bank Ltd., Regional Officer, 3Nd Floor Abhinandan, Plot
No. B-10-I, Govind Marg, Adarsh Nagar District Jaipur Pin
302004.
3. Station House Officer, Cyber Crime Police Station Kuchchh
East, Gujarat Mobile Number 6359626855 Mail Id Polstn
Anjur- [email protected]
----Respondents
For Petitioner(s) : Mr. Ugam Singh present in person
For Respondent(s) :
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
27/02/2026
1. Present writ petition is filed under Article 226 of the
Constitution of India inter alia praying for issuance of appropriate
directions to Respondent Bank to de-freeze Petitioner's Account
No. 100155901228 and to further restrain Respondent- Bank from
freezing Petitioner's bank account in future without prior notice.
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 Respondent- Bank to keep the disputed
(Uploaded on 27/02/2026 at 12:57:29 PM)
[2026:RJ-JD:10736] (2 of 2) [CW-5122/2026]
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.
6. Stay petition as well as all pending application, if any, stand
disposed of.
(SANJEET PUROHIT),J
73-JatinS/-
(Uploaded on 27/02/2026 at 12:57:29 PM)
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