SAI NAGESWAR SATCHIDANAND Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Amit Saxena, learned Senior Advocate assisted by Shri Vaibhav, learned counsel for the petitioner, Ms. Ujjwal Gupta, respondent no. 4 (informant), in person and Shri Paritosh Kumar Malviya, learned AGA-I for the State respondents.

(2.) The instant writ petition is preferred under Article 226 of Constitution of India seeking following reliefs:

(3.) During the pendency of the present writ petition, the respondent no.4 had filed Criminal Misc. Application No.Nil of 2025 under Sec. 379 of Bhartiya Nagarik Suraksha Sanhita, 2023,[BNSS, 2023] seeking direction to the Registrar of this Court to file a complaint against the petitioner and his counsel namely Dheeraj Singh Bohra in terms of Sec. 215 of BNSS, 2023 read with Sec. 379 of BNSS, 2023 before the learned Magistrate having jurisdiction for making false and misleading statements with dishonest suppression and concealment of material facts before this Court.