M/S. Maa Palasa Bhudhi Electrical And Civil Construction vs. State Of Odisha
Held
The High Court held that the dispute arose from a contract between parties and involved civil transactions. Therefore, there was no basis for initiating criminal action or directing the police to register an FIR.
Facts
The petitioner, a construction firm registered with GST, was awarded a work order for electrical installation. After executing a portion of the work, the client allegedly avoided paying the balance dues, leading the petitioner to file complaints with the police.
Key Issues
Whether a civil dispute arising from a contractual obligation warrants the registration of an FIR and direction for criminal investigation.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 28.11.2025
Heard learned counsel for the Parties.
By means of this application, the Petitioner seeks the following relief:
“The petitioner, therefore, prays that your Lordships shall graciously be pleased to admit this writ petition, issue Rule Nisi calling upon the opposite parties to show cause:
(a) As to why direction shall not be issued opposite party No.4 to register the FIR dated 26.03.2025 vide Annexure 1. (b) As to why directions shall not be issued to OP No 5 shall not be restrained from harassing the petitioner.
(c) As to why directions shall not be issued to O.P No 2 and 3 may be directed supervise the investigation and take appropriate steps again the L.I
The judgment continues below.
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