Hemant Bohra vs State Of Rajasthan (2026:Rj-Jd:5654)
2026 Latest Caselaw 1350 Raj

Rajasthan High Court - Jodhpur

Hemant Bohra vs State Of Rajasthan (2026:Rj-Jd:5654) on 30 January, 2026

[2026:RJ-JD:5654]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2349/2026

Hemant Bohra S/o Jai Prakash Bohra, Aged About 26 Years,
Sunaron Ki Gali, Ward No. 12, Pokhran, Po Pokaran, District
Jaisalmer, Rajasthan 345021.
                                                                          ----Petitioner
                                         Versus
1.          State Of Rajasthan, Through The Superintendent Of
            Police, Jaisalmer, Rajasthan.
2.          Hdfc Bank, Through Its Branch Manager, Branch Pokhran
            Branch, Bhadri Complex, Phalsund Tiraha, Jodhpur Road,
            Pokhran, Jaisalmer.
3.          Station     House      Officer,      Anekal,        Bangalore,      District
            Bangalore, Rajasthan.
                                                                       ----Respondents


For Petitioner(s)              :    Mr. Hemshankar Vyas
                                    Mr. Virendra
For Respondent(s)              :    --



               HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

30/01/2026

1. The instant writ petition under Article 226 of the Constitution

of India has been filed by the petitioner seeking the following

reliefs:-

"a. By an appropriate writ, order or direction, the respondent may kindly be directed to un-

freeze the HDFC Bank account no.50100692248212 of the petitioner. b. By an appropriate writ, order or direction, the respondent may kindly be restrained from freezing the bank account of the petitioner in future in connection with MHA complaint acknowledgment no.

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[2026:RJ-JD:5654] (2 of 3) [CW-2349/2026]

31610240084313 as PS-Anekal, District- BANGALORE, Karnataka.

c. By an appropriate writ, order or direction, the respondent may kindly be directed to not freeze the bank account of the petitioner in future without prior notice.

d. Any other order or direction which this Hon'ble Court deems just and proper may kindly be passed in favour of the petitioner. e. Cost of the writ petition may kindly be awarded to the petitioner."

2. Learned counsel for the petitioner submits that a Co-ordinate

Bench of this Court while dealing with similar controversy has

passed order dated 25.11.2025 in S.B. Civil Writ Petition

No.22577/2025 (Sita Ram vs. Bank of Baroda and Ors.). He

prays that the present writ petition may also be disposed of in the

same terms as the said writ petition.

3. In view of the submissions made above, the present writ

petition is disposed of with a direction to the respondent-Bank 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.

4. 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.

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5. 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. It is further made clear that in

case, the respondent-Bank does not receive any reply from the

concerned Investigating Officer/Police within the stipulated period,

then it shall de-freeze the bank account of petitioner.

6. Stay petition as well as all pending applications, if any, stand

disposed of.

(SUNIL BENIWAL),J 250-AbhishekK/-

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