Kan Singh vs Union Of India (2026:Rj-Jd:12516)
2026 Latest Caselaw 4075 Raj

Rajasthan High Court - Jodhpur

Kan Singh vs Union Of India (2026:Rj-Jd:12516) on 17 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:12516]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 5788/2026

Kan Singh S/o Nathu Singh, Aged About 31 Years, R/o Sirodi,
Siyana, District Rajsamand.
                                                                      ----Petitioner
                                      Versus
1.          Union Of India, Through Ministry Of Home Affair, National
            Cyber Crime Reporting Portal, National Highway 8
            Mahipalpur, New Delhi.
2.          The Divisional Manager, Bank Of Baroda, Girdhar
            Complex, 100 Ft Chouraha, Nathdwara Road, Kankroli,
            Rajsamand, Rajasthan 313324.
3.          Branch Manager, Bank Of Baroda, Branch Kelwa, District
            Rajsamand (Rajasthan).
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Lokendra Singh Chundawat
For Respondent(s)           :     -


        HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 17/03/2026

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 most humbly and respectfully prayed that this writ petition filed by the petitioner may kindly be allowed and by an appropriate order or direction:

(i) The Respondent No. 2 and 3 may be directed to unfreeze the bank account of the petitioner having Saving Account No.42798100006592 of Bank of Baroda, Branch kelwa, Rajsamand and allowed to be fully operational thereof.

(ii) Award the cost of the Petition in favour of the Petitioner.

(iii) 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 petitioners."

2. Having considered the facts and circumstances of the case,

this Court deems it just and proper to dispose of this writ petition

(Uploaded on 17/03/2026 at 04:26:35 PM)

[2026:RJ-JD:12516] (2 of 2) [CW-5788/2026]

with a direction to the Bank of Baroda (Respondent No.3) 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.

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 11-divya/-

(Uploaded on 17/03/2026 at 04:26:35 PM)

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