[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Sachin Sain vs Idbi Bank Ltd. (2026:Rj-Jd:14092) on 25 March, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:14092]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6615/2026
Sachin Sain S/o Shri Om Prakash Sain, Aged About 29 Years, R/
o Dhora Bass, Bikaner, Po Gangasahar, District Bikaner,
Rajasthan.
----Petitioner
Versus
1. IDBI Bank Ltd., Chugh Mansion, Opposite Drm Office
Gate, Near Agrasen Circle, Modern Market, Bikaner,
Through Branch Manager.
2. IDBI Bank Ltd, IDBI Tower, WTC Complex Cuffe Parade,
Mumbai, Maharashtra, Through Managar.
----Respondents
For Petitioner(s) : Mr. Kuldeep Sharma
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:-
"A. It is, therefore, most respectfully and humbly prayed that
your lordship may graciously be pleased to accept and allow
this writ petition and:
B. By an appropriate writ, order or direction, the respondent
may be directed to remove the freeze bank account the no
0105104000370448 (Saving Account), of the humble
petitioner in pursuance to the Acknowledgement no.
32706250048470.
C. By an appropriate writ, order or direction, the
Acknowledgement no. 32706250048470 (Ann. 04) by which
the bank account of the petitioner was put on freeze may
kindly be quashed and set aside to the extent of petitioner.
D. By an appropriate writ, order or direction, the respondent
may kindly be directed to pay the 10% interest per annum on
the amount in the petitioner's account which has been put on
freeze from the date of the freeze till the date of release.
E. By an appropriate writ, order or direction, the respondents
may kindly be restricted from putting the bank account of the
petitioner under freeze in future without any just reason and
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[2026:RJ-JD:14092] (2 of 3) [CW-6615/2026]
reasonable evidence against the petitioner of being involved in
any cyber fraudulent activity.
F. Any other order which this hon'ble court deems just and
proper in the facts and circumstances of the case may also be
passed in favour of the petitioner
G. The cost of the writ petition may kindly be awarded to 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 IDBI Bank Limited (Respondent Nos. 1 & 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:14092] (3 of 3) [CW-6615/2026]
6. Stay petition as well as all pending application, if any, stand
disposed of.
(KULDEEP MATHUR),J
42-sonia/-
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