Bhiyaram Kumawat vs State Of Rajasthan (2026:Rj-Jd:11991)
2026 Latest Caselaw 3891 Raj

Rajasthan High Court - Jodhpur

Bhiyaram Kumawat vs State Of Rajasthan (2026:Rj-Jd:11991) on 13 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:11991]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 5645/2026

1.          Bhiyaram Kumawat S/o Shri Bhanvaru Lal, Aged About 43
            Years, R/o 83 Bhavana Park Socity 2. Godadara Nera
            Gitanjali School Surat City Godadara, Surat, Gujarat.
2.          Rekha Devi W/o Bhifyaram Kumawat, Aged About 39
            Years, R/o 83 Bhavana Park Socity 2. Godadara Nera
            Gitanjali School Surat City Godadara, Surat, Gujarat.
                                                                       ----Petitioners
                                         Versus
1.          State Of Rajasthan, Through Direcor General Of Police
            Police Directorate, Jaipur, Rajasthan.
2.          National Cyber Crime Reporting Portal Represented By Its
            Director,   National      Highway-8,          Mahalipur,     New   Delhi,
            Pin_110037.
3.          The Superintendent Of Police, Home Department, Beawar,
            Rajasthan.
4.          Branch Manager/nodal Officer, State Bank Of India Bank,
            Jodhpur Ajmer Road Jaitaran, District Pali, Rajasthan. Ifsc
            Code_Sbin0031194
                                                                     ----Respondents


For Petitioner(s)             :     Mr. D.D. Chitlangi
                                    Mr. Chain Singh
For Respondent(s)             :     --



              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

13/03/2026

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

of India has been filed by the petitioners seeking the following

reliefs:-

" It is, therefore, humbly prayed that the present Writ Petition may kindly be allowed and by an appropriate, order or direction-

(i) By an appropriate writ, order or direction, the respondent may kindly be directed to de-freeze the bank

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[2026:RJ-JD:11991] (2 of 3) [CW-5645/2026]

account bearing account number no.61098062027 of the petitioners in respondent bank at Branch, Jodhpur Ajmar Road Jaitaran Dist Pali

(ii) 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.

(iii) Any other order or direction which this Hon'ble Court deems just and proper 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 Bank (Respondent

No.4) to keep the disputed amount (the amount which was

transferred illegally in the bank account of the petitioners) frozen

and allow the petitioners to make transactions from his/her/thier

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:11991] (3 of 3) [CW-5645/2026]

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 47-himanshu/-

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