Rakesh vs Branch Manager (2026:Rj-Jd:14586)
2026 Latest Caselaw 4833 Raj

Rajasthan High Court - Jodhpur

Rakesh vs Branch Manager (2026:Rj-Jd:14586) on 28 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:14586]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6689/2026

Rakesh S/o Sona Ram, Aged About 30 Years, R/o Sansi Colony,
Ratanada, Jodhpur.
                                                                   ----Petitioner
                                    Versus
Branch Manager, Icici Bank Ltd., Branch Plot No. 10, 11, Refugee
Colony, Sindhi Colony, Near Jaljojg Circle, Jodhpur.
                                                                 ----Respondent


For Petitioner(s)         :     Ms. Shashi Vaishnav
                                Mr. Gaurang Deora for
                                Mr. Neel Kamal Bohra
For Respondent(s)         :     Mr. Shashank R Joshi



            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:-

"Hence it is prayed on behalf of the petitioner that a writ, order or direction may be issued to the Non-petitioner that only the disputed amount may be freeze and the rest of the amount deposited by the petitioner in his account No. 016701605198 ICICI Bank Ltd., Branch Jaljog Circle, Jodhpur may be defreeze, such type of the order, writ, direction may be issued in favour of the petitioner and the Non-petitioner may be directed that petitioner may be allow to withdraw the rest of the amount from his bank and in alternatively any appropriate relief which this Hon'ble Court think just and proper in the facts and circumstances of this case may 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 respondent- Bank to keep the disputed

amount (the amount which was transferred illegally in the bank

(Uploaded on 28/03/2026 at 04:48:01 PM)

[2026:RJ-JD:14586] (2 of 2) [CW-6689/2026]

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 94-sonia/-

(Uploaded on 28/03/2026 at 04:48:01 PM)

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