Chhattisgarh HC Allows Company To Withdraw FIR Plea Against Alleged Landowner Impostors, With Liberty To Pursue BNSS Remedies

The petitioner sought a writ directing the Station House Officer, Police Station Civil Lines, Raipur, to register an FIR against Respondents 4–25 on the basis of complaints dated 20 July 2026 and 11 August 2026.

The petitioner also sought directions for proceedings concerning the alleged failure of the police to act on those complaints.

After arguments, the petitioner sought permission to withdraw the petition with liberty to pursue remedies under Sections 175 and 223 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).

The Court referred to Sections 175 and 223 of the BNSS as the remedies the petitioner proposed to pursue after withdrawal.

The order does not interpret those provisions, apply any other statutory provision or precedent, or determine a substantive rule concerning registration of an FIR.

The petitioner requested withdrawal after arguments and sought liberty to take recourse under Sections 175 and 223 of the BNSS.

The Court allowed that request without examining whether the complaints warranted registration of an FIR or deciding the petitioner’s other claims.

Its order therefore leaves the merits open for any proceedings pursued through the stated statutory remedies.

It issued no direction to register an FIR and made no determination on the merits of the petitioner’s allegations.