Maya Shekhawat vs The Branch Manager (2026:Rj-Jd:14211)
2026 Latest Caselaw 4722 Raj

Citation : 2026 Latest Caselaw 4722 Raj
Judgement Date : 27 March, 2026

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Maya Shekhawat vs The Branch Manager (2026:Rj-Jd:14211) on 27 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:14211]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 3764/2026

Maya Shekhawat D/o Bajrang Singh Shekhawat, Aged About 24
Years, R/o Ward No. 08, Sabalpura (Rural), Po Sabalpura, Pin
Code- 332001.
                                                                       ----Petitioner
                                       Versus
1.          The Branch Manager, Kotak Mahindra Bank Limited
            Shagun Hall, In Front Of Mining Office, Jhunjhunu - Jaipur
            By-Pass Road, Radhakrishanpura-Sikar, Rajasthan. Pin
            Code- 332001 Ifsc Code- Kkbk0003700.
2.          State Of Rajasthan, Through Director General Of Police,
            Police Directorate, Jaipur, Rajasthan.
3.          National Cyber Crime Reporting Portal, Represented By
            Its Director, National Highway-8, Mahalipur, New Delhi,
            Pin Code 110037.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Jatin
For Respondent(s)            :     -



              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

27/03/2026

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

of India has been filed by the petitioner seeking the following

reliefs:-

"In view of the above, the petitioner prays for the following reliefs:

(i) Issue an appropriate writ, order, or direction in the nature, thereby directing the Respondent authorities to immediately defreeze the bank account of the Petitioner bearing no. 5749794784 with the Kotak Mahindra Bank Limited Jhunjhunu -Jaipur By-Pass Road, Radhakishanpura-Sikar, Rajasthan. (IFSC CODE -

KKBK0003700), and to remove all lien/hold entries placed thereupon.

(Uploaded on 27/03/2026 at 04:25:13 PM)

[2026:RJ-JD:14211] (2 of 3) [CW-3764/2026]

(ii) Issue a writ, order, or direction in the nature, thereby quashing and setting aside all communications, orders, and directions, if any, whereby the Petitioner's bank account has been frozen without furnishing any prior notice, opportunity of hearing, or disclosure of reasons.

(iii) Issue an appropriate writ, order, or direction to the Respondents to conclude the investigation, if any, within a time-bound manner, and in the meantime to permit the Petitioner to operate her bank account at least partially for meeting essential expenses such as family sustenance, educational fees, medical emergencies, and professional commitments.

(iv) Any other appropriate order or direction which this Hon'ble Court may deem fit just and proper in the facts and circumstances of the case 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 Kotak Mahindra 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 her 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