In a sweeping directive aimed at curbing abuse of criminal law, the Allahabad High Court has directed Uttar Pradesh police to register FIRs against individuals who deliberately file false complaints or supply fabricated information, while simultaneously cautioning authorities that non-compliance with demolition orders issued by the Supreme Court will attract consequences, signalling a zero-tolerance approach to both misuse of process and administrative defiance.
The Bench was confronted with concerns over the growing trend of malicious complaints being used as instruments of pressure, vendetta, or publicity, draining investigative resources and subjecting innocent persons to unwarranted proceedings. It noted that unchecked misinformation undermines the credibility of the justice system and burdens courts with avoidable litigation.
At the same time, the Court flagged inconsistent implementation of Apex Court directions in demolition matters across districts, stressing that selective or casual adherence to binding judicial commands erodes institutional discipline and public confidence.
Emphasising accountability on both ends, the Court made it clear that where a complaint is found to be intentionally false, the police must initiate criminal proceedings without delay and conclude procedural formalities within a fixed timeline. It observed that misuse of law “wastes valuable administrative and judicial resources” and cannot be permitted to become a tactic for harassment. On demolition actions, the Bench underscored that orders of the top court are binding in letter and spirit, warning that any deviation would invite legal action against erring officials.
The operative direction mandates compulsory FIR registration in proven false-complaint cases and strict, transparent execution of Top Court demolition orders.
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