Chattisgarh High Court
Yashraj Singh vs Nitin Lawrence on 23 April, 2025
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2025:CGHC:18305-DB
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPCR No. 227 of 2025
Yashraj Singh S/o Late H.W. Singh Aged About 73 Years R/o 29/38
Christian Colony Canal Linking Road, Raipur District Raipur
Chhattisgarh.
... Petitioner(s)
versus
1 - Nitin Lawrence S/o Herbat Lorence Aged About 50 Years The
Self-Styled Vice President Of Chhattisgarh Diocese Board Of
Education (Cdbe) Church Of North India (Cni) Raipur (C.G.)
Opposite Rajbhawan, Gate No. 01, Civil Lines Raipur (C.G.)
2 - Jaideep Robinson The The Self-Styled Secretary Of
Chhattisgarh Diocese Board Of Education (Cdbe) Church Of North
India (Cni) Raipur (C.G.) Opposite Rajbhawan, Gate No. 01, Civil
Lines Raipur (C.G.)
3 - Smt. Rupika Lorence Presently Member Of Chhattisgarh
Diocese Board Of Education (Cdbe) Church Of North India (Cni)
Raipur (C.G.) Opposite Rajbhawan, Gate No. 01, Civil Lines Raipur
(C.G.)
4 - The Rt. Revd. Surendra Kumar Nanda (Diocesan Bishop),
Bishops House, Mission Road, Cuttack-753001 (Odisha)
5 - The Rtd. Rev. Ajay Umesh James, Chairman, Chhattisgarh
Diocese Board Of Education (Cdbe) Church Of North India (Cni)
Raipur (C.G.) Opposite Rajbhawan, Gate No. 01, Civil Lines Raipur
(C.G.)
6 - B.K. Nayak, 16 Pandit Pant Marg, Cni Bhawan, New Delhi.
7 - Superintendent Of Police, District Raipur (C.G.)
8 - City Superintendent Of Police, Civil Line, Raipur (C.G.)
2
9 - Station House Officer, Police Station Civil Line, Raipur (C.G.).
---- Respondents
(Cause-title taken from Case Information System)
-------------------------------------------------------------------------------------------------
For Petitioner : None. For Respondents-State : Mr. SS Baghel, Government Advocate.
------------------------------------------------------------------------------------------------
Hon'ble Mr. Ramesh Sinha, Chief Justice Hon'ble Mr. Arvind Kumar Verma, Judge Order on Board Per Ramesh Sinha, Chief Justice 23.04.2025 Proceedings of the matter have been taken through video conferencing.
1. None appears on behalf of the petitioner on repeated calls.
Heard, Mr. SS Baghel, learned Government Advocate for the State- respondents and perused the record.
2. This writ petition has been filed by the petitioner, namely, Yashraj Singh with a prayer to direct the respondent No.7 & 9 to register the FIR against the private respondents on the basis of inquiry report of respondent No.8 (Annexure P-8) and order dated 6/07/2024 (Annexure P-9) issued by respondent Nos.8 & 9.
3. Relevant facts for disposal of this petition are that the petitioner firstly on 15/06/2024 and, thereafter, on 19/06/2024 filed the complaint before respondent Nos.8 & 9 against the private respondents and requested to register the FIR and take stern action against them, as they 3 are involved in taking school fees in excess of the prescribed amount, running the school by declaring themselves as Vice President/Secretary and other executive members of the School. Copy of complaint is annexed as Annexure P-1.
4. Learned State counsel, on the other hand, has submitted that the grievance of the petitioner can be very well redressed before the Court below by filing an application under Section 156 (3) or 200 Cr.P.C. (now under Section 175(3) or under Section 223 of the Bharatiya Nagarik Suraksha Sanhita, 2023). He further submits that the controversy involved in the present matter has already been decided by the High Court of Allahabad in Misc. Bench No.24492 of 2020 : Waseem Haider Vs. State of U.P. Through Principal Secretary, Home Others vide judgment and order dated 14.12.2020 as well as by this Court in WPCR No.333 of 2020 (Akhilesh Agrawal v. State of Chhattisgarh & Others), decided on 12.04.2023, dismissing the said petition, hence, the present petition be also dismissed in terms of the said order.
5. Accordingly, the present writ petition is dismissed with liberty to the petitioner to avail the appropriate remedy before appropriate Forum.
Sd/- Sd/-
(Arvind Kumar Verma) (Ramesh Sinha)
Judge Chief Justice
J.