Vikram Beniwal vs State Of Rajasthan (2026:Rj-Jd:14600)
2026 Latest Caselaw 4835 Raj

Rajasthan High Court - Jodhpur

Vikram Beniwal vs State Of Rajasthan (2026:Rj-Jd:14600) on 28 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:14600]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                   S.B. Civil Writ Petition No. 6937/2026

Vikram Beniwal S/o Shri Bhajna Ram, Aged About 31 Years, R/o
228,     Godara      Vas,     Dholiya,        Jaisalmer,        District   Jaisalmer,
Rajasthan.
                                                                       ----Petitioner
                                        Versus
1.          State Of Rajasthan, Through Director General Of Police,
            Police Directorate, Jaipur, Rajasthan.
2.          National Cyber Crime Reporting Portal, Represented By
            Its Director, National Highway 8, Mahalipur, New Delhi,
            Pin 110037.
3.          Branch Manager /Nodal Officer, AU Small Finance Bank,
            Bren Mercury, Ground Floor, Kaikondanahalli, Sarjapur
            Main Road, Bangalore, Karnataka. Ifsc Code Aubl000Fncr.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Anil Bishnoi
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 respondent may kindly be directed to de-freeze the bank account bearing account number 22100008117302 of the petitioner in respondent bank.

(ii) By an appropriate writ, order or direction, the respondent may kindly be directed to not freeze the bank account of the petitioner in future without prior notice."

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 AU Small Finance Bank (Respondent No.3)

(Uploaded on 28/03/2026 at 04:24:49 PM)

[2026:RJ-JD:14600] (2 of 2) [CW-6937/2026]

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 80-sonia/-

(Uploaded on 28/03/2026 at 04:24:49 PM)

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