SHRIKANT OJHA Vs. STATE OF UP

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by an interim order dtd. 6/2/2026 of the High Court of Judicature at Allahabad passed in Criminal Misc. Writ Petition No. 1718 of 2026 filed by respondent No. 2 herein, relying upon the judgment of Pradnya Pranjal Kulkarni v. State of Maharashtra;(2025) SCC Online 1948 and directing that investigation may go on but the police report under Sec. 193(3) of Bharatiya Nagarik Suraksha Sanhita, 2023 (in short 'BNSS ') shall not be submitted by the Investigating Officer in Court till the pendency of the present writ petition, the present appeal has been filed by the complainant.

(3.) The facts unfolded as stated are that Spiritual Regeneration Movement Foundation of India (in short, "Society ") is a society registered under the Societies Registration Act, 1860 bearing registration No. S-2366 of 1963 with registered office at Delhi and administrative office at Gautam Budh Nagar, Uttar Pradesh. The said society was set up under the divine guidance of His Holiness Maharishi Mahesh Yogi for dissemination of spiritual upliftment and benefit of the society at large. The said society has freehold immoveable properties. As per the description given in the list of dates, one G. Ram Chandramohan has sold the land of the society of villages Devri and Khamaria, Takhtpur, Bilaspur, Chhattisgarh. In June 2011, a complaint of fraud, misrepresentation and forgery by unauthorized group was promptly submitted to the Registrar of Societies. Additionally, Civil Suit No.38-A of 2011 seeking declaration of execution of such sale deeds as unauthorized and void, was filed by the society and same is pending before the Ld. Presiding Officer, District Court Takhtpur, Bilaspur. FIR No. 328/2011 was also registered at Police Station Takhatpur, District Bilaspur, for offences under Ss. 429, 420, 465, 467, 468, 471, 167, 212, 217 and 120B of the Indian Penal Code, 1860 (in short 'IPC ') against G. Ram Chandramohan and the same is pending for adjudication.