Kailsah Ram Enterprsies vs Federal Bank (2026:Rj-Jd:14585)
2026 Latest Caselaw 4800 Raj

Rajasthan High Court - Jodhpur

Kailsah Ram Enterprsies vs Federal Bank (2026:Rj-Jd:14585) on 28 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:14585]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 6416/2026

Kailsah Ram Enterprsies, Through Its Proprietor Kailash Ram S/o
Kana Ram, Aged About 26 Years, R/o Bhadwasiya Sabji Mandi,
Shop Number 1, 2Nd Floor, Jodhpur, Rajasthan.
                                                                      ----Petitioner
                                      Versus
1.          Federal Bank, Through Branch Manager, Sinhagad Road,
            Pune, Maharashtra.
2.          Reserve Bank Of India, Through Regional Manager,
            Reserve Bank Of India Jaipur Branch, Rambagh Circle,
            Tonk Road, Jaipur.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Pravin Vyas
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) By an appropriate writ, order or direction, the respondents may kindly be directed to de-freeze the bank account number 15100200009570 of the petitioner.

ii) By an appropriate writ, order or direction, the respondent no. 1 a may kindly be directed to provide copy of order/acknowledgment of freezing the bank account of the petitioner.

iii) By an appropriate writ, order or direction, the respondents may kindly be restrained from freezing the account of the petitioner in the future without providing any opportunity of hearing and without any just reason and reasonable evidence."

2. Having considered the facts and circumstances of the case,

this Court deems it just and proper to dispose of this writ petition

(Uploaded on 28/03/2026 at 04:50:17 PM)

[2026:RJ-JD:14585] (2 of 2) [CW-6416/2026]

with a direction to the Federal 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 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.

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 92-sonia/-

(Uploaded on 28/03/2026 at 04:50:17 PM)

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