[Cites 4, Cited by 0]
Rajasthan High Court - Jodhpur
Manish Kumar vs Indian Bank (2026:Rj-Jd:12588) on 17 March, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:12588]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5877/2026
Manish Kumar S/o Vijay Munjral, Aged About 35 Years, R/o
H.no.333, Ashok Nagar B, Sri Ganganagar, Rajasthan.
----Petitioner
Versus
1. Indian Bank, Through Its Branch Manager, B.a.s. School
Branch, Ganganagar, Sri Ganganagar Raj.
2. Station House Officer, Police Station, English Bazar,
Malada, West Bengal.
----Respondents
For Petitioner(s) : Mr. Mudit Nagpal
Mr. Nishant Gaba
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, humbly and respectfully prayed that this writ
petition of the petitioner may kindly be allowed and by an
appropriate writ, order or direction in the nature thereof
thereby:-
A. The impugned acknowledgments/notices whereby the
Petitioner's Bank Account No. 8039837560 maintained with
the Respondent-Bank has been frozen may kindly be quashed
and set aside;
B. The Respondents my kindly be directed to defreeze the
Petitioner's aforesaid bank account and allow the Petitioner to
operate the same without any restriction or hindrance;
C. The action of the Respondents in freezing the entire bank
account of the Petitioner on the basis of disputed transaction
may kindly be declared illegal, arbitrary, disproportionate, and
violative of Articles 14, 19(1)(g) and 21 of the Constitution of
India;
D. 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 also 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
(Uploaded on 17/03/2026 at 04:22:33 PM)
[2026:RJ-JD:12588] (2 of 2) [CW-5877/2026]
with a direction to the Indian 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 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
41-himanshu/-
(Uploaded on 17/03/2026 at 04:22:33 PM)
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