[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Balaji Agro Agency vs Reserve Bank Of India ... on 25 March, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:14002]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6567/2026
Balaji Agro Agency, Through Its Proprietor Nihal Singh S/o
Jagdish Prashad Aged About 30 R/o Ward No. 3 Ratanpura 1
Rpm Nohar Hanumangarh
----Petitioner
Versus
1. Reserve Bank Of India, Through Regional Manager,
Reserve Bank Of India - Jaipur Branch, Rambagh Circle,
Tonk Road, Jaipur.
2. Au Small Finance Bank, Through Manager Branch Of
Nohar Hanumangarh.
----Respondents
For Petitioner(s) : Mr. Manoj Choudhary
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:-
"By an appropriate writ, order or direction, the
respondents may kindly be directed to de-freeze the
bank account of the petitioner firm.
ii) By an appropriate writ, order or direction, the
respondents may kindly be restrained from freezing the
account name balaji agro agency current account
number 2021228428472136 IFSC code -AUBL0002284 in
AU SMALL FINANCE BANK branch OF nohar
hanumangarh raj. of the petitioner in the future without
providing any opportunity of hearing and without any
just reason and reasonable evidence.
iii) by an appropriate writ, order or direction, where
there is only a particular amount of Rs. 13976 was
disputed amount and bank has provided
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[2026:RJ-JD:14002] (2 of 3) [CW-6567/2026]
acknowledgment 31104240050011 and
RRN_UTR_NUMBER 409410829135 to the petitioner and
in the above disputed amount, no any further
investigation and no response by investigation officer,
hence without causing any further delay firm account
may be defreeze. ...."
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 AU Small Finance Bank (Respondent No.2)
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.
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[2026:RJ-JD:14002] (3 of 3) [CW-6567/2026]
6. Stay petition as well as all pending application, if any, stand
disposed of.
(KULDEEP MATHUR),J
19-himanshu/-
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