As per case facts, the original owner Zabbulal Yadao entered into an agreement to sell property to the applicants and received earnest money but later denied executing the sale deed, ... claiming it was a loan. This led the applicants to file a civil suit for specific performance. After Yadao's death, his legal heirs formed a partnership concerning the property and subsequently lodged multiple complaints alleging forgery of the sale agreement and Zabbulal Yadao's signature, and cheating. These complaints were initially rejected, but a revision application led to a fresh direction to register the FIR. The applicants filed this application to quash the FIR. The question arose whether these allegations, alongside the ongoing civil litigation and the complainant's non-disclosure of crucial facts, constitute a criminal offense or primarily a civil dispute, warranting the quashing of the FIR. Finally, the Court found the dispute purely civil, lacking prima facie essential ingredients for cheating and forgery. It noted the complainant's suppression of pending civil suits and prior complaint rejections. Concluding the allegations were vague and insufficient to establish criminal offenses and that it was an attempt to criminalize a civil dispute, the Court quashed the FIR.