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Judgment
Pankaj Purohit, J
By means of the present writ petition, the petitioner has put to challenge several F.I.R.s’ registered with different police stations with same and similar allegations.
It is contended by learned counsel for the petitioner that the petitioner is a retired Army Personnel and he worked only as an agent to Loanee Urban Multi Co-operative Society and he has nothing to do with the offence alleged in the F.I.Rs.
Vide order dated 02.05.2025 State was directed to seek instructions regarding the complicity of the petitioner in the alleged offence.
Today, on instructions, it is submitted by learned State counsel that name of the petitioner has cropped up during investigation, when he was named by the person who have allegedly been cheated by the said Society and it has been specifically stated in their statement under Section 180 of B.N.S.S. 2023 that the petitioner was the person who lured the victims to invest their money in the aforesaid Society.
Since the allegations in the F.I.Rs’ are very serious against the petitioner, therefore, this Court does not want to interfere in the matter while exercising its extraordinary jurisdiction provided under Article 226 of the Constitution of India.
Accordingly, writ petition is dismissed in limine.