E.B.P.L. VENTURES COMPANY PRIVATE LIMITED vs STATE OF CHHATTISGARH
- Court
- Chhattisgarh High Court
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CGHC010423752026 2026:CGHC:46687-DB
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPCR No. 638 of 2026
E.B.P.L. Ventures Company Private Limited Through Its Director, Ajay
Agrawal, S/o Late Shri Shiv Kumar Agrawal, Aged About 57 Years, Having Its
Registered Office At 4/3, Nehru Parisar, Behind Hotel Grand Dhillon, Bhilai,
Tehsil Bhilai, District Durg, Chhattisgarh, And Residing At 27/4, Nehru Nagar
East Bhilai, District Durg, Chhattisgarh.
... Petitioner(s)
versus
1 - State Of Chhattisgarh Thorugh Its Secretary, Department Of Home Affairs,
Mantralaya, Mahanadi Bhawan, Nava Raipur, Atal Nagar, Raipur
(Chhattisgarh).
2 - The Police Commissioner Office Of The Police Commissioner, Raipur,
District Raipur (Chhattisgarh).
3 - Station House Officer Police Station Civil Lines, Raipur, District Raipur
(Chhattisgarh).
4 - Sanjit Jangde (Alias Sanjay Ratre) S/o Shri Resham Lal Ji Aged About 34
Years Resident Of Village Khamhardih, Jhalap, District Mahasamund
(Chhattisgarh). Siyapati Properties (Partnership Firm, Respondent Nos. 05 To
14), Office Add. - Punjabi Gali, Near Water Tank, Rda Complex, Prem
Prakash Complex, Shailendra Nagar, Raipur (Chhattisgarh), Through Its
Partners In Chronological Order.
5 - Amit Banchor S/o Shri Bhupendra Kumar Banchhor Aged About 42 Years
Resident Of E-24, Tarun Nagar Daganiya, Raipur, Tehsil And District Raipur
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(Chhattisgarh).
6 - Guddu Sikka S/o Shri Rajak Sikka Aged About 47 Years Resident Of
House No. 30/907, Ravi Nagar, Raipur, Tehsil And District Raipur
(Chhattisgarh).
7 - Tapas Dutta S/o Shri B.N. Dutta Aged About 45 Years Resident Of Lalpur,
Raipur, Tehsil And District Raipur (Chhattisgarh).
8 - Amar Lal Thawrani S/o Late Shri Mathuradas Thawrani Aged About 66
Years / 68 Years, Resident Of Lig- E-40, Near Durga Maidan, Shailendra
Nagar, Raipur, District Raipur (Chhattisgarh).
9 - Karunamay Bhattacharya S/o Late Shri S.K. Bhattacharya Aged About 60
Years Resident Of A-105, Dheber Steel City, Avanti Vihar, Telibandha, Raipur,
Tehsil And District Raipur (Chhattisgarh).
10 - Rajesh Soni S/o Late Shri Madanchand Soni Aged About 53 Years
Resident Of 39/167, Satti Bazar, Raipur, Tehsil And District Raipur
(Chhattisgarh)
11 - Sunil Kelwani S/o Late Shri Arjun Das Kelwani Aged About 45 Years
Resident Of A-1, Block- A, Suyog Vihar, Near Shatabdi Nagar, Telibandha,
Raipur (Chhattisgarh).
12 - Kamlesh Kumar Vairagade S/o Gopichand Vairagade Aged About 47
Years Resident Of Ward No. 21, Indira Nagar, Bhilai Charoda, District Durg
(Chhattisgarh).
13 - Shivkumar Gupta S/o Late Jai Kumar Gupta Aged About 48 Years
Resident Of S.G. Marketing, Ward No. 40, Near Poonam Shoes, Malviya
Road, Raipur, District Raipur (Chhattisgarh)
14 - Rajesh Nirmalkar Office Address Siyapati Properties, Punjabi Gali, Near
Water Tank, Rda Complex, Prem Prakash Complex, Shailendra Nagar,
Raipur (Chhattisgarh). Impostors / Fake Landowners (Respondent Nos. 15 To
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25), Residents Of Villages Singhanpur, Khamharmuda, And Nawapara, Tehsil
And District Mahasamund (Chhattisgarh), Arranged In Chronological Order.
15 - Poonam Jangde W/o Rajkumar Jangde (Impersonating Tijan Sahu W/o
Rameshwar Sahu) Singhanpur, Khamharmuda, Mahasamund (C.G.)
16 - Sandhya Kurre W/o Haldhar Kurre (Impersonating Amrika W/o
Kashinath) Singhanpur, Khamharmuda, Mahasamund (C.G.)
17 - Digeshwari Bharti W/o Bheesamdev Bharti (Impersonating Phulkunwar
W/o Harakharam) Singhanpur, Khamharmuda, Mahasamund (C.G.)
18 - Mahendra Bhardwaj (Impersonating Kushal S/o Koduram), Navapara,
Mahasamund (C.G.) Navapara, Mahasamund (C.G.)
19 - Kejram Awade S/o Totwa Awade (Impersonating Puranik S/o Sudhram)
House No. 17, Singhanpur, Mahasamund (C.G.)
20 - Vinod Nishad S/o Dilip Nishad (Impersonating Bholaram S/o
Tamradhwaj) Hosue No. 84, Singhanpur, Mahasamund (C.G.)
21 - Lekharam Sahu S/o Hirgu (Impersonating Firanta S/o Budhram)
Singhanpur, Mahasamund (C.G.)
22 - Bharat Singh Ratre S/o Saradhu (Impersonating Tejram Baniya And
Vedram S/o Baniya) Singhanpur, Mahasamund (C.G.)
23 - Madhav S/o Lekharam (Impersonating Panchkumar S/o Chainsingh)
House No. 37, Village Singhanpur, Mahasamund (C.G.)
24 - Baliram Nishad S/o Bhagela Nishad (Impersonating Heeraram S/o
Baniya) Singhanpur, Mahasamund (C.G.)
25 - Tosh Kumar S/o Dashrath Sahu (Impersonating Chintaram S/o
Chainsingh). R/o Singhanpur, Mahasamund (C.G.)
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26 - Yaman Dewangan (Thana Incharge) Police Station - Civil Lines, Raipur
(C.G.)
27 - Dhirendra Banjare (Sub Inspector) Police Station - Civil Lines, Raipur
(C.G.)
... Respondent(s)
For Petitioner(s) : Mr. Ujjwal Kumar Gouraha, Advocate.
For Respondent/State : Mr. Ashish Shukla, Additional Advocate General.
DB: Hon'ble Shri Justice Narendra Kumar Vyas &
Hon’ble Shri Justice Sudhir Kumar
Order on Board
04.11.2026
Per Narendra Kumar Vyas, J
1. The present petition has been filed by the petitioner seeking following
relief(s):
“10.1. A Writ in the nature of Mandamus kindly be
issued commanding the Respondent No. 3 (Station
House Officer, Police Station Civil Lines, Raipur) to
immediately register a First Information Report
(FIR) against Respondent No. 4 to 25 based on the
written complaints dated 20.07.2026 and
11.08.2026 under the appropriate penal provisions
of the Bharatiya Nyaya Sanhita (BNS), 2023.
10.2. Any other consequential relief, writ, or
direction that this Hon'ble Court deems fit and
proper in the facts and circumstances of the case,
including the cost of litigation, may also be
graciously granted in favor of the Petitioner.
10.3. That, this Hon'ble Court may kindly be
pleased to direct the competent authority to initiate
appropriate departmental and/or other legal
proceedings, in accordance with law, against the
concerned police officer(s)/personal respondent(s)
responsible for the failure to take appropriate action
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on the petitioners' complaints and representations
seeking registration of an FIR, and to take a
decision regarding their accountability for such
omission, in the interest of justice.”
2. After arguing for some time, learned counsel for the petitioner seeks
permission of this Court to withdraw the present petition with liberty to
take recourse available to him under Sections 175 and 223 of
Bharatiya Nagarik Suraksha Sanhita (for short ‘BNSS’).
3. The prayer is allowed .
4. Accordingly, the instant petition is dismissed as withdrawn, with the
liberty as prayed for.
Sd/-
(Narendra Kumar Vyas)
Judge
Sd/-
(Sudhir Kumar)
Judge
Akhil