Vaibhav Jain vs Reserve Bank Of India ...
2026 Latest Caselaw 4747 Raj

Rajasthan High Court - Jodhpur

Vaibhav Jain vs Reserve Bank Of India ... on 28 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:14522]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 3151/2026

Vaibhav Jain S/o Pukhraj Jain, Aged About 25 Years, R/o 205
Narpat Nagar, Pal Road, Jodhpur Raj. (Account No. 6377736026)
                                                                       ----Petitioner
                                       Versus
1.          Reserve Bank Of India, 18Th Floor, Central Office Building
            Shahid Bhagat Singh Road Mumbai-400001. Through Its
            Director.
2.          Mobikwik, Unit No.102, 1St Floor, Block-B, Pegasus One,
            Golf   Course    Road,      Sector-53,         Gurugram,     Harayana-
            122003, India.
3.          Cyber Crime Cell, Karnataka.
                                                                    ----Respondents


For Petitioner(s)            :     Ms. Yamini Aswani
For Respondent(s)            :     -



              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

28/03/2026

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 on behalf of the petitioner that:-

i) or direction, the By an appropriate writ, order respondents may be kindly directed to unfreeze the bank account no. 6377736026 of the petitioner.

ii) By an appropriate writ, direction, order or relief, the respondent may be kindly restrained from freezing the bank account of petitioner in future in connection to this particular cyber crime complain logged that Cyber Crime Cell, Karnataka.

iii) By an appropriate writ, order or director, the respondent may kindly be directed to not to freeze the bank account without prior notice.

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[2026:RJ-JD:14522] (2 of 3) [CW-3151/2026]

iv) Any other order or direction, which this Hon'ble Court just and proper may kindly be passed in favour of petitioner.

v) The cost of writ petition may kindly be awarded to 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 Mobikwik (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:14522] (3 of 3) [CW-3151/2026]

6. Stay petition as well as all pending application, if any, stand

disposed of.

(KULDEEP MATHUR),J 5-divya/-

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