Narender Kumar vs Punjab National Bank ...
2026 Latest Caselaw 4832 Raj

Rajasthan High Court - Jodhpur

Narender Kumar vs Punjab National Bank ... on 28 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:14590]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 6706/2026
Narender Kumar S/o Jagdish Chander, Aged About 33 Years, R/o
Ward No. 06, 3E Chotti, Sri Ganganagar, Rajasthan.
                                                                      ----Petitioner
                                      Versus
1.          Punjab National Bank, Through Its Branch Manager, 58,
            Purani Dhan Mandi, Ganganagar, Sri Ganganagar (Raj.).
2.          Station House Officer, Police Station, Misrod, Bhopal
            Urban, Madhya Pradesh.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Mudit Nagpal
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, humbly and respectfully prayed that this writ petition of the petitioner may kindly be allowed and by an appropriate writ, order or direction in the nature thereof thereby:-

A. The impugned acknowledgments/notices whereby the Petitioner's Bank Account No.6156000100026256maintained with the Respondent- Bank has been frozen may kindly be quashed and set aside;

B. The Respondents my kindly be directed to defreeze the Petitioner's aforesaid bank account and allow the Petitioner to operate the same without any restriction or hindrance;

C. The action of the Respondents in freezing the entire bank account of the Petitioner on the basis of disputed transactionmaykindly be declared illegal, arbitrary, disproportionate, and violative of Articles 14, 19(1)(g) and 21 of the Constitution of India;..."

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 Punjab National Bank (Respondent No.1) to

(Uploaded on 28/03/2026 at 04:39:44 PM)

[2026:RJ-JD:14590] (2 of 2) [CW-6706/2026]

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 97-sonia/-

(Uploaded on 28/03/2026 at 04:39:44 PM)

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