Pradeep Choudhary vs Branch Manager (2026:Rj-Jd:14603)
2026 Latest Caselaw 4776 Raj

Rajasthan High Court - Jodhpur

Pradeep Choudhary vs Branch Manager (2026:Rj-Jd:14603) on 28 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:14603]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 6930/2026

Pradeep Choudhary S/o Mohan Ram Choudhary, Aged About 23
Years, R/o Jaton Ka Bas, Mandookara, Nagaur, Rajasthan -
341319.
                                                                      ----Petitioner
                                       Versus
1.          Branch Manager, Kotak Mahindra Bank, Jaipur, Gopalpur,
            Kmbl, 148 - Supreme Height Building, Triveni Chaur,
            Krishna Nagar Scheme, Jaipur, Rajasthan - 302015.
2.          Reserve Bank Of India, Through Its Regional Director,
            Jaipur.
3.          State Of Rajasthan, Through Principal                        Secretary,
            Department Of Finance, Secretariat, Jaipur.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Hitesh Singh
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:-

"(i) Hon'ble Court may kindly be pleased to quash and set aside the freezing of the petitioner's bank account bearing No. 9647489414 with Kotak Mahindra Bank, Branch Krishna Nagar Scheme, Jaipur.

(ii) The respondents be directed to de-freeze the petitioner's bank account and permit him to access her legitimate funds, except for any disputed amount, which may be kept on hold till the conclusion of the investigation.

(iii) The respondents be directed to provide a proper opportunity of hearing to the petitioner before taking any coercive action against her financial interests.

(iv) Any action taken by the respondents without due process of law be declared illegal, arbitrary, and void ab initio."

(Uploaded on 28/03/2026 at 04:23:50 PM)

[2026:RJ-JD:14603] (2 of 2) [CW-6930/2026]

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 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.

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

disposed of.

(KULDEEP MATHUR),J 79-sonia/-

(Uploaded on 28/03/2026 at 04:23:50 PM)

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