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Rajasthan High Court - Jodhpur
Gramin Finserve Business Solutions Pvt ... vs State Of Rajasthan (2026:Rj-Jd:13971) on 25 March, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:13971]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6593/2026
Gramin Finserve Business Solutions Pvt Ltd, Owned By Mr.
Shailendra Ramjanam Singh S/o Ramjanam, Aged About 39
Years, R/o Plot No. 157, Ishwar Nagar, Gabheni, Surat, Gujrat.
Currently Residing At K-117, Hurko Quarters, Pratap Nagar,
Jodhpur-342001.
----Petitioner
Versus
1. State Of Rajasthan, Through Director General Of Police,
Police Directorate, Jaipur, Rajasthan.
2. Bank Of India, Through Its Branch Manager, Marve Road
Branch, Triveni Co-Op. Housing Society Ltd., Shop No. 8,
Marve Road, Mith Chowki Junction, Malad (West),
Mumbai-400064.
3. Reserve Bank Of India, Through Its Regional Director,
Reserve Bank Of India, 6, Sansad Marg, New Delhi-
110001
4. National Cyber Crime Reporting Portal, Represented By
Its Director, National Highway-8, Mahalipur, New Delhi,
Pin 110037.
----Respondents
For Petitioner(s) : Mr. Deependra Singh Shekhawat
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:-
"It is therefore most respectfully prayed that this writ
petition may kindly be allowed and by an appropriate
writ, order or direction:-
1. The respondents may be directed to complete the
investigation (if any) and allow the petitioner to operate
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[2026:RJ-JD:13971] (2 of 3) [CW-6593/2026]
the bank account on provisional basis without any
interruption.
2. The petitioner holding a Bank Account No.:
17220110000171, IFSC Code: BKID0000172, PAN No.
AAICG1580G, Company Name: Gramin Finserve Business
Solutions Pvt Ltd Is in Respondent to the Bank of India,
Marve Road Branch. Kindly direct the respondents to
unfreeze account and remove the debit freeze.
3. Kindly allow to operate the account and use its own
amount deposited in the bank.
4. Any other appropriate order which this Hon'ble Court
deems fit 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
with a direction to the Bank of India (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 its 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.
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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
28-divya/-
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