ARJUNPREET SINGH SAHNI Vs. STATE OF U.P.

JUDGEMENT

(1.) Factual Matrix - All the aforesaid writ petitions arise out of the same factual background and challenge the same First Information Report (hereinafter "FIR"), namely Case Crime No. 227/2025, registered on 3/10/2025 at Police Station - Knowledge Park, District Gautam Budh Nagar, under Ss. 406, 420, 467, 468, 469, 471 and 120-B of the Indian Penal Code, 1860. Since the allegations levelled in the impugned FIR, the nature of the transactions involved, the parties against whom accusations have been levelled, and the legal issues raised in the petitions are substantially common and interconnected, all the petitions were heard together and are being decided by this common judgment.

(2.) The present batch of petitions has been filed by different accused persons/entities arrayed in the aforesaid FIR. Criminal Misc. Writ Petition No. 23655/2025 has been filed by the petitioner namely Sh. Arunpreet Singh Sahni, who has been described in the FIR as owner/director of the Solitarian Group and also connected with M/s Prasandi Infotech Park Private Limited as Additional Director. Criminal Misc. Writ Petition No. 23649/2025 has been instituted by the petitioners namely M/s Prasandi Infotech Park Private Limited (petitioner no.1) along with Sh. Rajkumar Sisodiya (petitioner no.2) himself. Criminal Misc. Writ Petition No. 25666/2025 has been filed by the petitioner namely Sh. Harjeet Singh Sahani, who has also been named as an accused in the impugned FIR and has been alleged to be associated with the affairs and management of the project in question. All the petitioners are named accused persons in the impugned FIR.

(3.) The background of the matter is that the FIR in question came to be lodged at the instance of respondent no. 4/informant/complainant Dr. Gurpreet Singh. The FIR alleges commission of offences by the petitioners and several other accused persons in relation to a commercial real estate project known as "I.T. Square", situated at Plot No. 21, Knowledge Park-III, Greater Noida, Gautam Budh Nagar. The allegations broadly pertain to inducement, collection of money under an assured return scheme, non-delivery of possession of the allotted commercial unit, execution/non- execution of sale/sub-lease documents, alleged fabrication of allotment related documents and alleged cheating in relation to a unit stated to be Shop No. 12 situated at Tower-D, Ground Floor of the project.