CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -1-

  IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH 

1. CRM-M-21633-2018 (O&M) 

Sakinder Singh                ...Petitioner 

Versus 

State of Punjab and others                 ...Respondent s 

2. CRM-M-23345-2018 (O&M) 

Darshan Singh                ...Petitioner 

Versus 

State of Punjab and others                ...Respondents  

Sr. No.

  Particulars  Details 

1  The date when the judgment is reserved  08.05.2026  

2  The date when the judgment is pronounced  12.05.20 26 

3  The date when the judgment is uploaded on the website  12.05.2026 

4 

Whether only operative part of the judgment is pronounced or full 

judgment is pronounced 

Full 

5 

The delay, if any, of the pronouncement of full judgment, and 

reasons thereof 

Not 

applicable 

CORAM:   HON'BLE MRS. JUSTICE MANISHA BATRA 

Present:  Mr. P.S. Paul, Advocate for the petitioners.

      (in both cases) 

      Ms. Ruchika Sabherwal, Sr. DAG, Punjab.

    Mr. Jagjit Singh, Advocate for respondents No.2 and 3. 

      ***       

MANISHA BATRA, J. 

1.    This  order  shall  dispose  of  the  aforementioned  two petitions 

which have been filed by the petitioners seeking quashing of a common FIR 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -2-

bearing FIR No. 702 dated 30.12.2017, registered under Sections 420 and 

120-B of IPC at Police Station Morinda, District Roopnagar along with all the 

subsequent proceedings having arisen therefrom. 

2.    Brief facts relevant for the purpose of disposal of these petitions 

are that the aforementioned FIR was registered on the basis of a complaint 

jointly  submitted  by  the  respondents  No.  2  and  3-complainants/Kulwant 

Singh and Raj Kumar alleging that the present petitioners and Surinder Kaur, 

wife of petitioner-Darshan Singh, had approached them making offer to sell 

land owned by Surinder Kaur in village Nathmalpur by representing that the 

said land was free from all encumbrances and Surinder Kaur was the absolute 

owner of the same. They had also shown the said land to the respondents No. 

2 and 3 and had also told them that the victims could get this land leased out 

any person till the date of registration of sale deed. On being induced by the 

petitioners  and  co-accused,  the  victims  had  entered  into  an  agreement  to 

purchase this land for a sum of Rs. 29,50,000/- per acre. A written agreement 

was executed by Surinder Kaur in favour of the victims and she received a 

sum of Rs. 20,00,000/- as earnest money. The sale deed was to be executed 

on 30.12.2015. However, thereafter, Surinder Kaur and her husband petitioner 

Darshan Singh started avoiding execution of sale deed. They made the victims 

enter into another agreement to sell on 31.08.2015 and received another sum 

of Rs. 16,00,000/- from them while making  promise to execute sale deed by 

24.09.2015. At the time when the sale deed was to be executed, the victims, 

however, came to know that Surinder Kaur is not the absolute owner of the 

land in question and a dispute relating to mutation of the same was pending 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -3-

before  the  Commissioner,  Rupnagar  and  civil  litigation  between  Surinder 

Kaur and some other legal heirs of her predecessor, was also pending. By 

alleging that while fully knowing about these facts, the petitioners and the co-

accused concealed the same with intent to cheat the victims, thereby causing 

wrongful loss of an amount of Rs. 36,00,000/- to them, the victims prayed for 

registration of FIR.

3.    After  registration  of  FIR,  investigation  proceedings  were 

initiated. The petitioners and the accused Surinder Kaur joined investigation 

and were arrested. Investigation now stands completed and they are facing 

trial for commission of the aforementioned offences. They had moved an 

application for discharge which has been dismissed by the learned trial Court 

vide order dated 29.07.2025. 

4.    It is argued by learned counsel for the petitioner-Darshan Singh 

that he has been falsely implicated in this case. There is delay of about two 

years in lodging of the FIR, which has not been explained. He was neither a 

witness to the agreement to sell nor signatory to any document. He is not 

beneficiary of the agreement to sell. The dispute between the parties is of civil 

nature  which  has  been  given  a  criminal  colour.  At  the  time  when  the 

agreement to sell was executed and when the private respondents paid the 

earnest money, there was no order of stay passed by any Civil Court and 

accused Surinder Kaur was very much competent to execute agreement to sell 

qua the land in question which she had inherited from her father on the basis 

of a Will. As such, no dishonest intention could be attributed to even accused 

Surinder  Kaur,  what  to  talk  about  having  any  malafide  with  him.  The 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -4-

ingredients for commission of offence punishable under Section 420 of IPC 

are not at all attracted qua him. The FIR has been lodged to abuse the process 

of law. There are no chances of the FIR culminating into conviction of the 

petitioner. It is thus argued that the petition deserves to be allowed and the 

FIR in question is liable to be quashed.  

5.    While  addressing  arguments  on  behalf  of  petitioner  Sikandar 

Singh, learned counsel for the petitioner has argued that there is delay of more 

than two years in lodging of the FIR which has not been explained. The 

petitioner was only an attesting witness to the agreement to sell which was 

executed between the parties on 24.09.2015. He is not at all beneficiary to the 

transaction.  No  money  whatsoever  has  been  received by  him  from  the 

complainants. There was no inducement by him of any kind to the victims. 

The dispute between the parties is of civil nature which has been given a 

criminal colour. The proceedings arising out of the FIR have been initiated to 

abuse the process of law. It is, therefore, argued that the petition deserves to 

be allowed. To fortify his arguments, learned counsel for the petitioners has 

relied upon Inder Mohan Goswami & Anr v. State of Uttaranchal & Ors. 

2007 (4) RCR (Criminal) 548, Madan Lal & Anr. v. State of Haryana & 

Anr. 2012 (3) RCR (Criminal) 643, Sardar Ali Khan v. State of U.P through 

Principal Secretary Home Department & Anr, 2020 (1) RCR (Criminal) 823 

Surjit Singh v. State of Punjab and another, 2018 (4) RCR (Criminal) 157, 

Sanjay  Agarwal  v.  State  of  Odisha  &  Anr.  Etc,  2024 (184)  SCL  538 

Law Finder Doc Id # 2594683 A.M. Mohan v. The State Represented By 

SHO And Another, 2024 (2) RCR (Criminal) 380. 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -5-

6.    Per contra, learned State counsel, assisted by learned counsel for 

respondents No. 2 and 3, has argued that there are specific allegations against 

the petitioners. Challan has been presented. However, due to the stay order 

granted by this Court, charges were could not be framed. Thorough inquiry 

had been conducted in the matter and the allegations levelled against the 

petitioners were prima facie made out. The veracity of the allegations as 

levelled against the petitioners can be tested in the trial and no ground for 

quashing the FIR has been made out. Therefore, it is urged that the petition is 

liable to be dismissed. 

7.    This Court has heard the rival submissions. 

8.    At the outset, it will be profitable to look into the scope and ambit 

of the Court’s power under Section 482 Cr.P.C. (which is pari materia with 

Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023) as spelt out in 

several  judicial  pronouncements  of  Hon’ble  Supreme Court  as  well  as 

different High Courts. The well settled proposition of law is that in exercise 

of inherent powers under Section 482 Cr.P.C., the High Court is not expected 

to analyze all the facts, which are to be placed before the High Court. The 

power conferred under this section is very specific. To secure the ends of 

justice, to prevent the abuse of process of Court or to make any such orders as 

may be necessary to give effect to any order under the Code, such power can 

be exercised to prevent abuse of process of Court. The Hon’ble Supreme 

Court has drawn up some guidelines in some categories of cases by way of 

illustration to circumscribe the exercise of inherent power under Section 482 

of Cr.P.C. to prevent abuse of process of any Court or to securethe ends of the 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -6-

justice or to give effect to an order of the Court. A celebrated pronouncement 

on this point is the case cited as State of Haryana Vs. Bhajan Lal : 1992 

SUPP (1) SCC 335, wherein Hon’ble Supreme Court has discussed different 

categories of cases wherein the power under Section 482 Cr.P.C. could be 

exercised either to prevent abuse of process of law or otherwise to secure the 

ends of justice, while observing that it might not be possible to lay down any 

precise, clearly defined, sufficiently channelized, inflexible guidelines or rigid 

formulae and to give an exhaustive list or myriad kind of cases where such 

powers should be exercised. The following principles have been culled out:-

“102 (1) Where the allegations made in the First Information 

Report or the complaint, even if they are taken at their face 

value  and  accepted  in  their  entirety  do  not  prima  facie 

constitute any offence or make out a case against the accused; 

(2) Where the allegations in the First Information Report and 

other materials, if any, accompanying the FIR do not disclose 

a cognizable offence, justifying an investigation by police 

officers under Section 156(1) of the Code except under an 

order of a Magistrate within the purview of Section 155(2) of 

the Code;

(3) Where the uncontroverted allegations made in the FIR or 

complaint and the evidence collected in support of the same 

do not disclose the commission of any offence and make out 

a case against the accused; 

(4)  Where  the  allegations  in  the  FIR  do  not  constitute  a 

cognizable  offence  but  constitute  only  a  non-cognizable 

offence,  no  investigation  is  permitted  by  a  police officer 

without  an  order  of  a  Magistrate  as  contemplated  under 

Section 155 (2) of the Code;  

(5) Where the allegations made in the FIR or complaint are 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -7-

so absurd and inherently improbable on the basis of which no 

prudent person can ever reach a just conclusion that there is 

sufficient ground for proceeding against the accused;  

(6) Where there is an express legal bar engrafted in any of the 

provisions of the Code or the concerned Act (under which a 

criminal  proceeding  is  instituted)  to  the  institution  and 

continuance  of  the  proceedings  and/or  where  there  is  a 

specific  provision  in  the  Code  or  the  concerned  Act, 

providing  efficacious  redress  for  the  grievance  of the 

aggrieved party;  

(7) Where a criminal proceeding is manifestly attended with 

mala  fide  and/or  where  the  proceeding  is  maliciously 

instituted with an ulterior motive for wreaking vengeance on 

the accused and with a view to spite him due to private and 

personal grudge.”

9.     The principles of law as laid down by Hon’ble Supreme Court in 

Bhajan Lal’s case (supra) have been followed in a catena of judgments. In 

Paramjeet  Batra  vs.  State  of  Uttarakhand,  (2013)  11  SCC  673,  it  was 

observed by Hon’ble Supreme Court that although the inherent powers of a 

High Court under Section 482 of the Code should be exercised sparingly and 

only for the purpose of preventing abuse of process of any Court or otherwise 

to secure ends of justice, yet, the High Court must not hesitate in quashing 

such criminal proceedings, where essential ingredients of the offence are not 

made out. In Mahendra K.C. vs. State of Karnataka, (2022) 2 SCC 129: 

(2022) 1 SCC (Cri) 401,  Hon’ble Supreme Court observed that the test to be 

applied is whether the allegations in the complaint, as they stand, without 

adding or detracting from the complaint, prima facie establish the ingredients 

of the offence alleged. At this stage, the High Court cannot test the veracity of 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -8-

the allegations, nor, for that matter, can it proceed in the manner that a judge 

conducting a trial would, based on the evidence collected during the course of 

the trial. In Priyanka Jaiswal vs. State of Jharkhand, 2024 SCC Online SC 

685,  Hon’ble Supreme Court observed that the Court exercising extraordinary 

jurisdiction under Section 482 of Cr.P.C. cannot conduct a mini trial or enter 

into appreciation of evidence of a particular case. The following observations 

were made:

“13. We say so for reasons more than one. This Court in 

catena of Judgments has consistently held that at the time 

of  examining  the  prayer  for  quashing  of  the  criminal 

proceedings,  the  court  exercising  extra-ordinary 

jurisdiction can neither undertake to conduct a mini trial 

nor enter into appreciation of evidence of a particular case. 

The correctness or otherwise of the allegations made in the 

complaint cannot be examined on the touchstone of the 

probable defence that the accused may raise to stave off 

the prosecution and any such misadventure by the Courts 

resulting in proceedings being quashed would be set aside. 

This  Court  in  the  case  of  Akhil  Sharda1  held  to  the 

following effect: 

“28.  Having  gone  through  the  impugned 

judgment and order passed by the High Court 

by  which  the  High  Court  has  set  aside  the 

criminal  proceedings  in  exercise  of  powers 

under Section 482 Cr.P.C., it appears that the 

High  Court  has  virtually  conducted  a  mini 

trial, which as such is not permissible at this 

stage  and  while  deciding  the  application 

under Section 482 Cr.P.C. As observed and 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -9-

held by this Court in a catena of decisions no 

mini trial can be conducted by the High Court 

in  exercise  of  powers  under  Section  482 

Cr.P.C.  jurisdiction  and  at  the  stage  of 

deciding  the  application  under  Section  482 

Cr.P.C.,  the  High  Court  cannot  get  into 

appreciation of evidence of the particular case 

being considered.” 

10.    Similar view was taken in Minakshi Yadav vs. State of Uttar 

Pradesh, 2024 SCC Online 643, wherein Hon’ble Supreme Court observed 

that the Court would not be justified in embarking upon an inquiry as to the 

reliability and genuineness or otherwise of the allegations made in the FIR or 

the complaint at the stage of quashing of the proceedings under Section 482 

of Cr.P.C. 

11.     Reference can further be made to Gian Singh vs. State of Punjab, 

(2012) 10 SCC 303, wherein Hon’ble Supreme Court observed that the power 

of the High Court in quashing a criminal complaint or an FIR, in exercise of 

its inherent jurisdiction, is distinct and different from the power given to a 

criminal court for compounding the offences under 

Section 320 of the Code. 

Inherent power is of wide plenitude with no statutory limitation but it has to 

be exercised in accordance with the guidelines engrafted in such power viz; 

(i) to secure the ends of justice or (ii) to prevent abuse of the process of any 

Court. 

12.     In Neeharika Infrastructure vs. State of Maharashtra : 2021 

SCC OnLine SC 315, the Apex Court observed that the Courts ought to be 

cautious in exercising powers under Section 482 of Cr.P.C. They do have 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -10-

power to quash. The test is whether or not the allegations in the FIR disclose 

the commission of a cognizable offence? The merits of the allegations are not 

to be entered into nor the power of the investigating agency to investigate into 

allegations involving the commission of a cognizable offence is to be trenched 

upon. 

13.    Similar position of law was reiterated by Hon’ble Supreme Court 

in Ajay Malik vs. State of Uttarakhand, 2025 SCC OnLine SC 185, wherein 

it was observed as follows:

“8. It is well established that a High Court, in exercising 

its extraordinary powers under Section 482 of the CrPC, 

may issue orders to prevent the abuse of court processes or 

to secure the ends of justice. These inherent powers are 

neither  controlled  nor  limited  by  any  other  statutory 

provision. However, given the broad and profound nature 

of this authority, the High Court must exercise it sparingly. 

The conditions for invoking such powers are embedded 

within Section 482 of the CrPC itself, allowing the High 

Court to act only in cases of clear abuse of process or 

where intervention is essential to uphold the ends of justice. 

9. It is in this backdrop that this Court, over the course of 

several  decades,  has  laid  down  the  principles  and 

guidelines that High Courts must follow before quashing 

criminal proceedings at the threshold, thereby pre-empting 

the  Prosecution  from  building  its  case  before  the  Trial 

Court. The grounds for quashing, inter alia, contemplate 

the following situations : (i) the criminal complaint has 

been filed with mala fides; (ii) the FIR represents an abuse 

of the legal process; (iii) no prima facie offence is made 

out; (iv) the dispute is civil in nature; (v.) the complaint 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -11-

contains  vague  and  omnibus  allegations;  and  (vi)  the 

parties  are  willing  to  settle  and  compound  the  dispute 

amicably (State of Haryana v. Bhajan Lal, 1992 Supp (1) 

SCC 335).”

14.    Now  coming  to  the  present  case.  The  petitioners  have  been 

booked for commission of offences punishable under Section 420 read with 

Section 120-B of IPC on the allegations that they, in connivance with co-

accused Surinder Kaur, had cheated complainants of huge amount of money 

on the pretext of selling them some land. The offence of cheating is defined 

under Section 415 of IPC and cheating a person, thereby dishonestly inducing 

him to deliver any property falls within the ambit of Section 420 of IPC. The 

ingredients required to constitute Offence of cheating under Section 415 of 

IPC are as follows: 

(i) There should be fraudulent or dishonest inducement 

of a person by deceiving him; 

(ii) (a) The person so deceived should be induced to 

deliver any property to any person, or to consent that 

any person shall retain any property; or  

(b)  The  persons  so  deceived  should  be  intentionally 

induced to do or omit to do anything which he would 

not do or omit if he were not so deceived; and  

(iii)  In  cases  covered  by  (ii)(b)  the  act  or  omission 

should be one which causes or is likely to cause damage 

or  harm  to  the  person  induced  in  body,  mind, 

reputation or property. 

15.    Further, the ingredients for commission of offence punishable 

under Section 420 of IPC are as follows: 

(i) Cheating; 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -12-

(ii)  Dishonest  inducement  to  deliver  property  or  to 

make,  alter  or  destroy  any  valuable  security  or 

anything  which  is  sealed  or  signed  or  is  capable  of 

being converted into valuable security, and  

(iii) Mens rea of the accused at the time of making the 

inducement. 

16.    It is clear from the above that to constitute the offence of cheating, 

there must be fraudulent or dishonest inducement of a person with intention 

to  deceive  him  and  such  person  must  have  been  deceived  to  deliver  any 

property or to give consent to retain such property or to omit to do anything 

or  to  make  alter  or  destroy  the  whole  or  any  part  of  valuable  security. 

Simultaneously, mens  rea  of  the  accused  at  the  time  of  making  such 

inducement must also to be established. 

17.    On applying the ratio of law laid down in the afore-discussed 

authorities, this Court finds that specific allegations have been levelled in the 

FIR that the petitioners along with co-accused Surinder Kaur had approached 

the complainants and induced them to enter into the agreement to purchase 

the  land  in  question  by  representing  that  the  same was  free  from  all 

encumbrances  and  that  Surinder  Kaur  was  absolute  owner  thereof.  It  has 

further come on record that despite pendency of dispute regarding mutation 

and civil litigation qua the property, the complainants were allegedly kept in 

dark and substantial amount of Rs.36,00,000/- was obtained from them. The 

allegations  contained  in the  FIR,  if  taken  at  their  face  value,  prima  facie 

disclose the ingredients of offences punishable under Sections 420 and 120-B 

IPC. At this stage, this Court cannot embark upon appreciation of evidence or 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -13-

adjudicate upon the defence sought to be raised by the petitioners that Surinder 

Kaur had valid title on the basis of a Will or that there was no dishonest 

intention on their part. Such disputed questions are matters of trial and cannot 

be examined in proceedings under Section 482 Cr.P.C./Section 528 BNSS. 

The contention regarding delay in lodging of the FIR or the plea that the 

dispute  is  purely  civil  in  nature  are  also  matters which  would  require 

appreciation of evidence and cannot by themselves be made basis for quashing 

where the allegations prima facie disclose commission of cognizable offences 

involving deception and dishonest inducement. 

18.    So far as petitioner-Darshan Singh is concerned, though it has 

been argued that he was neither signatory nor beneficiary to the agreement to 

sell, yet the FIR specifically attributes active role to him in approaching the 

complainants along with co-accused Surinder Kaur, inducing them to enter 

into the transaction and subsequently avoiding execution of the sale deed. The 

allegations  further  indicate  that  he  was  aware  about  the  pending  dispute 

relating  to  the  property  and  yet  allegedly  concealed  the  same  from  the 

complainants.  Whether  he  had  actually  participated in  the  conspiracy  or 

possessed the requisite mens rea are questions which can only be determined 

after evidence is led before the trial Court. At this stage, the material collected 

during investigation cannot be discarded by conducting a mini trial while 

exercising inherent jurisdiction. 

19.    As regards petitioner-Sikandar Singh, the contention raised is 

that he was merely an attesting witness to the agreement to sell and had not 

received  any  amount  from  the  complainants.  However,  merely  because  a 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -14-

person is described as an attesting witness would not ipso facto absolve him 

from  criminal  liability  where  there  are  specific  allegations  of  dishonest 

intention on his part since the very inception. A  perusal of the contents of the 

FIR  would  show  that  it  was  petitioner  Sakinder  Singh,  who  along  with 

petitioner Darshan Singh had approached the victims and had represented that 

wife of Darshan Singh was the absolute owner of the land in dispute and she 

wanted to sell the same. There is specific allegations that all the three accused 

kept the victims under an impression that the land in dispute was free from all 

encumbrances. Hence, it cannot be said that petitioner Sakinder Singh was 

simpliciter  an  attesting  witness  to  the  aforementioned  agreement  to  sell. 

Reference in this regard can be made to the authority cited as Mohammad 

Sadeek  @  Sadiq  Khan  v.  State  of  Punjab,  CRR-389-2022,  decided  on 

09.03.2022, wherein it has been held by this Court that in a case involving 

agreement to sell and subsequent fraudulent sale deed execution, dishonest 

intention from the inception and active participation by an accused as attesting 

witness are sufficient to establish culpability for cheating. The role attributed 

to petitioner Sakinder Singh and the extent of his involvement are matters to 

be tested during trial. In the present case, the allegations are not confined 

merely  to  execution  of  documents  but  extend  to  active  inducement  and 

concealment of material facts relating to title of the property. Therefore, at this 

stage, this Court is unable to conclude that no prima facie case is made out 

against petitioner-Sikandar Singh. 

20.    The judgments relied upon by learned counsel for the petitioners 

are distinguishable on facts and do not advance the case of the petitioners in 

CRM-M-21633-2018 (O&M) 

CRM-M-23345-2018 (O&M) -15-

view of the specific allegations levelled in the FIR and the material collected 

during investigation. It is settled proposition of law that where the allegations 

prima  facie  disclose  commission  of  cognizable  offences,  the  proceedings 

ought not to be scuttled at the threshold by exercising inherent jurisdiction. 

Consequently, this Court does not find the present case to be falling within 

any of the parameters laid down in Bhajan Lal’s case (supra) warranting 

interference under Section 482 Cr.P.C./Section 528 BNSS. Both the petitions 

being  devoid  of  merit  are  accordingly  dismissed.  Any  observation  made 

hereinabove shall not be construed as expression on merits of the case and 

shall have no bearing upon the trial proceedings. 

21.    Let  a  photocopy  of  this  order  be  placed  on  the  file  of  the 

connected case. 

                        (MANISHA BATRA)

                   JUDGE 

12.05.2026

Waseem R. AnsariWaseem R. AnsariWaseem R. AnsariWaseem R. Ansari    

     Whether speaking/ reasoned      :  Yes / No

    Whether reportable        :  Yes / No