SUJAL VISHWAS ATTAVAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave Granted.

(2.) The appellant(s) have preferred the present appeal(s) against the impugned interim order dtd. 17/12/2025 passed by the High Court of Judicature at Bombay in Writ Petition No.5154 of 2025, whereby the High Court had directed the police to record the statement of Director, Mrs. Asha Shivajirao Sanap, of E & G Global Estates Ltd. (hereinafter referred to as the 'Complainant Company') and initiate necessary action as per provisions of law. Pursuant to the said direction, FIR [Short for 'First Information Report'] No.0194/2025 came to be registered against the present appellant(s).

(3.) Although the question raised in this appeal is one of relative simplicity i.e., whether under Article 226 of the Constitution of India a direction could be given to State Authorities to register an FIR without the applicant first having taken recourse to the alternative remedies provided in law. This question however arises from a convoluted set of facts involving various commercial transactions and as such it would be important for the purposes of clarity to appreciate the same.