Motilal vs State Of Rajasthan (2026:Rj-Jd:14001)
2026 Latest Caselaw 4594 Raj

Rajasthan High Court - Jodhpur

Motilal vs State Of Rajasthan (2026:Rj-Jd:14001) on 25 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:14001]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 6561/2026

Motilal S/o Shri Omprakash, Aged About 24 Years, Resident Of
Khileriyo Ki Dhani, Bhimsagar Samrau, Osian, Jodhpur.
                                                                      ----Petitioner
                                       Versus
1.          State Of Rajasthan, Through The Commissioner Of Police,
            Home Department, Jodhpur.
2.          Indusind Bank, Through Its Branch Manager, Branch
            Ground Floor Plot No. 60 Nai Sarak Near Pwd Ganghat
            Phalodi Jodhpur (Rajasthan).
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Suresh Kumar
For Respondent(s)           :     --



              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

25/03/2026

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

of India has been filed by the petitioner seeking the following

reliefs:-

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

a. By an appropriate writ, order or direction, the respondent may kindly be directed to un-freeze the Indusind bank account no. 188005851884 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 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......"

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 IndusInd Bank (Respondent No.2) to keep

(Uploaded on 25/03/2026 at 04:23:52 PM)

[2026:RJ-JD:14001] (2 of 2) [CW-6561/2026]

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 18-himanshu/-

(Uploaded on 25/03/2026 at 04:23:52 PM)

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