CRM-M-38567-2025 (O&M) -1-

 IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

CRM-M-38567-2025 (O&M)

Reserved on:  November 07, 2025

Date of decision/pronouncement: December 17, 2025

Date of uploading: December 17, 2025

GURPREET SINGH

……Petitioner

Versus

UNION TERRITORY OF CHANDIGARH AND ANOTHER

……Respondents

Present: Mr. Gautam Dutt, Senior Advocate with

Mr. Shahzad Singh Teji, Advocate and

Mr. Farhad Kohli, Advocate for the applicant/petitioner.

Mr. Ajay Kumar Lamdharia, Addl. P.P. U.T., Chandigarh.

Mr. Sunil Chadha, Sr. Advocate with Ms. Devyani Sharma, 

Advocate and Mr. Gurjant Singh Swaich, Advocate for respondent 

no.2.

CORAM :  HON’BLE MR. JUSTICE ALOK JAIN  

ALOK JAIN, J. 

1.    The present petition has been filed under section 528 of BNSS,

2023 inter alia seeking quashing of FIR No.27 dated 07.05.2023 registered at

Women   Police   Station,   Sector–17,   Chandigarh,   District   Chandigarh   under

Sections 406 and 498-A Indian Penal Code, as well as challan filed under

Section 193 of the BNSS, 2023 by the prosecution and subsequent proceeding

arising there from, qua petitioner.

2.    The factual matrix as narrated by the learned Senior counsel for the

petitioner is that on 16.01.2022 petitioner was married to the daughter (since

deceased and hereinafter referred to as “wife”) of respondent no. 2/complainant.

On account of the wife’s inability to consummate the marriage, she willfully left

CRM-M-38567-2025 (O&M) -2-

the company of the petitioner on 14.11.2022. The said fact is also apparent from

the WhatsApp conversation exchanged between the petitioner and his wife,

wherein both expressed their intention to obtain a decree of divorce by mutual

consent. However, before any step could be taken toward that course, the wife

suffered certain health issues, due to which she was admitted to hospital on

24.03.2023. At this point, it has been emphasized that these above-said health

issues were not on account of any harassment or cruelty by the petitioner.

Unfortunately, in the meantime, when the wife was in hospital, her condition

deteriorated despite medical intervention, and after battling with the medical

exigencies she passed away on 06.04.2023. It is pointed out that throughout this

period, the petitioner remained  unaware of his wife’s  serious  illness and

subsequent demise, as his in-laws did not inform him of the situation and he

came to know about the same through his colleague. After the demise of the

wife, the petitioner informed the police authorities that he had been threatened.

The complainant initially gave the statement that no action needs to be taken but

subsequently got lodged the present FIR in question and accordingly challan

was presented before the learned trial court on 30.04.2024. Hence this petition.

3.    Notice of motion was issued on 21.07.2025 and the complainant

has put in appearance. Both the State and respondent no.2 have filed replies and

addressed arguments.

4.    Learned Senior counsel for the petitioner opened his arguments by

submitting that there is a huge delay in lodging the FIR, as the wife passed

away due to her medical condition on 06.04.2023. However, the complaint was

lodged by the complainant on 12.04.2023, only with regard to the allegation

harassment   of   wife   for   demand   of   dowry.  After   investigation,   FIR   was

registered on 07.05.2023, and the challan was presented on 30.04.2024. Learned

CRM-M-38567-2025 (O&M) -3-

Senior counsel further submitted that as per the medical record the wife was

suffering from  ‘super refractory status epilepticus’. Learned Senior counsel

vehemently submitted that the wife remained admitted in the Max Hospital for

13 days, before she left for her heavenly abode, but the complainant, who is the

mother-in-law of the present petitioner, never informed the petitioner about the

deteriorating health condition of his wife (since deceased), despite the petitioner

being a doctor himself. In fact, the petitioner came to know about the demise of

his wife only through his colleague. Learned Senior counsel also submitted that

the petitioner attended the cremation as well as antim ardas of his wife, but on

the very next day, he was allegedly threatened by the complainant, and the same

was immediately reported by the petitioner to the SHO on 07.04.2023. Learned

Senior counsel also relied upon the WhatsApp chat between the petitioner and

the wife (Annexure- P-5), and pointed out that there was nothing which could

demonstrate that there was any sort of cruelty during the period of ten months

when the parties had lived together.

5.    The learned Senior counsel for the petitioner has emphatically

relied upon certain WhatsApp messages exchanged between the petitioner and

the wife (deceased) while they were living separately, wherein it is evident that

both were discussing for seeking divorce by mutual consent and the relevant

extract of the transcripts is read as below: -

Yatinder S: Yes 

Gurpreet S: We should be on the same pace. We both

want   the   same   thing   and   our   peace   is   in   living

separately as simple as that. It may even take a year,

six months and may be two years.

Yatinder S: Exactly

Gurpreet S: I don't know

Yatinder S:  Yes Exactly It should not take more as

you are telling that it is possible in two months

Gurpreet S: Yes

CRM-M-38567-2025 (O&M) -4-

Yatinder S: But the thing is

Gurpreet S: Yes I am telling you that it should not be

inhuman as you also say the same thing. We also don't

have illegal money to give.

Yatinder S: Gurpreet I promise you if my parents ask

10 more than I will give you by my own

Gurpreet S: I am telling you

Yatinder S: I am telling you please

Gurpreet S: You better know my financial condition. I

have already told you.

Yatinder S: And I will be honest and you would have

come to know in eleven months that neither my mom is

selfish nor am I. I hope you know that.

Gurpreet S: Yes I know that. I know that. That's why I

am talking to you upfront

Yatinder S: I will also try to help even if mom will ask

for extra three lakhs then I will say to mom that don't

do this. Might be I am liar but I won’t grab anyone's

hard-earned money like this which might not have

been happily given by someone. I know there are trust

issues between us but neither I am selfish and nor I

am   having   any   intention   to   loot   you.   I   am   also

frustrated and annoyed as you are. I understand this

that what was spent that will be asked for and in that

not even two lakhs will be extra from my side. Okay.

Gurpreet S: Okay

Yatinder S: You have to believe me on this thing

Gurpreet S: ok

Yatinder S: It's not like that normally we hear from

people that some even demand of crores.

Gurpreet S: In that case Yatinder it's like sometime

the person is defaulter or otherwise they see the

financial condition.. how much they have

Yatinder S: Gurpreet I don't know this in detail. I

have studied law but it is not that I have studied only

divorce.

Gurpreet S:  Yes I am only saying that we have

decided it mutually

Yatinder S: I have told you long time ago earlier that

mom talked to me that the expenses of marriage what

we   have   spent   and   your   expenses   will   also   be

considered and after calculating mutually it will be

decided 

Gurpreet S.: Yes 

CRM-M-38567-2025 (O&M) -5-

Yatinder S. In that case no one will listen to us your

mom dad will sit and all respectables will decide.

Rather they will say you were not able to settle your

life in eleven months and now for alimony you are

together. But we have to be very calm which is not

there in both of us. For that calmness we have to be

silent. We cannot afford this negativity daily and we

both have to understand this and have patience.

6.    Learned Senior counsel for the petitioner submits that the present

FIR deserves to be quashed only on account of shady investigation, as the

petitioner had submitted the entire WhatsApp communication between him and

his wife along with the certificate under Section 65-B of the Indian Evidence

Act, however, despite the same, the investigating agency completely ignored the

said evidence to correctly reach to any conclusion. Even the challan presented

before the learned Trial Court, does not show any consideration to the primary

material   related   to   the   case.  Moreover,   no   objection   was   ever   raised

regarding the authenticity of the above-mentioned chats.

7.    To substantiate his arguments, learned Senior counsel for the

petitioner, has relied upon the judgments passed by the Hon’ble Supreme Court

in the case of 

Geddam Jhansi and Another Versus State of Telangana and

Others

 [2025 SCC OnLine SC 263] and Shobhit Kumar Mittal Versus State

of Uttar Pradesh and Another

 [2025 livelaw(SC) 945] whereby it was held

that the criminal cases arising out of matrimonial disputes have to be scrutinized

with great care, taking into account pragmatic realities. It is further held that the

courts have to be careful and cautious while dealing with such complaints and

the allegations and circumspection in order to prevent miscarriage of justice and

abuse of process of law. General allegations of harassment without pointing out

any specific details would not be sufficient to continue criminal proceeding

against any person.

CRM-M-38567-2025 (O&M) -6-

8.    Learned Senior counsel while concluding his arguments submitted

that the charges have yet not been framed and continuity of the proceedings

before the trial court would only be a futile exercise in the absence of any

cogent or convincing evidence against the petitioner and thus prayed for

quashing   of   the   present   FIR   as   well   as   subsequent   proceedings   arising

therefrom.

9.   Per   contra,   Learned   Senior   counsel   for   respondent   no.

2/complainant submitted that the complainant had lost her young daughter on

account of the harassment, humiliation and demand of dowry made by the

petitioner. The complainant and the prosecution will prove the same by leading

cogent   evidence.   It   is   further   submitted   that   the   wife   was   subjected   to

harassment   and   was   not   even   permitted   to   enter   the  matrimonial   house.

Moreover, the wife was forced to return back to her parental house. Learned

Senior counsel for the respondent no. 2/complainant further contended that the

petitioner had raised a dowry demand of Rs.50 lakhs, as he intended to establish

his own hospital and respondent no.2/complainant was compelled to sell her

land to pay an amount of Rs.10 lakhs to the petitioner. However, despite

fulfilling   the   demands   according   to   the   capacity   of  respondent   no.

2/complainant,  her  daughter was subjected  to severe  maltreatment,  which

ultimately led to her demise.  It is submitted by the learned Senior counsel that

respondent no.2/complainant had incurred huge amount of approximately Rs.14

lakh on the treatment of wife and for which she has sought reimbursement of

the medical expenses, however, despite that, the petitioner knowing the fact that

the medical expenses were borne by the complainant, had objected to the

release of all the dues to the respondent no.2/complainant by writing a letter

dated 30.06.2023. In furtherance to the above averments, learned Senior counsel

CRM-M-38567-2025 (O&M) -7-

for respondent no.2/complainant has laid emphasis on Annexure R-2/1 and

submits that the conduct and mens rea of the petitioner is clearly reflected from

the same. Hence, the ingredients of Section 406 and 498-A are fully complied

with. 

10.    Learned   Senior   counsel   appearing   for   respondent   no.

2/complainant has also taken the Court through Annexures P-12 & P-13 to point

out that action had been taken by the complainant on the very date of death of

the complainant’s daughter. Learned Senior counsel further submitted that there

exists a contradiction in the medical records qua the cause of death. According

to the death summary issued by the Max hospital, the cause of death is recorded

as  “sepsis with septic shock”  whereas in the final report, cause of death is

mentioned as “Lobar Pneumonia”, a natural cause. It is submitted that the said

anomaly goes to the root of the matter, as the actual cause of death would

require determination.

11.    As regards to the arguments of inordinate delay in lodging the

complaint and the FIR is concerned, Learned Senior counsel for respondent no.

2/complainant submitted that the complainant had informed the police on the

very date of daughter’s demise. It is further submitted that considering the

sudden death of her young daughter and the emotional trauma suffered by the

complainant, the delay cannot be viewed adversely. It is further emphasized

that, after  the  cremation, when the complainant regained composure,  she

immediately lodged the complaint. Dehors the above, the delay in registering of

FIR is neither fatal nor does it entitle the petitioner to derive any benefit,

particularly in a case of alleging dowry related cruelty. Learned counsel for

respondent no.2/complainant put heavy reliance upon para no.8 of the reply

filed by respondent no.2 wherein specific rebuttal has been made to the

CRM-M-38567-2025 (O&M) -8-

averments contained in para no.4 of the present petition which is reads as

under:-

“8.   That   the   petitioner   has  summed  up  his

whole alleged case in paragraph no. 4 of the

petition under reply in as much as, all the

grounds on the basis of which the petitioner has

sought quashing of the FIR (Annexure P-1) as

well as the challan (Annexure P-2) are stated in

the said paragraph. Rest of the averments made

in the petition under reply are just the repetition

of the grounds stated in said paragraph no. 4 of

the petition under reply. Therefore, in order to

avoid repetition, suffice is to submit reply to the

contents of paragraph no. 4 of the petition

under reply and the same reads thus:

4. That the contents of paragraph no. 4 of the

petition under reply are wrong and denied. It is

absolutely wrong to state that there is not even

an iota of truth in the allegations of cruelty

which have been levelled against the petitioner

in the FIR (Annexure P-1). It is further wrong to

state that the FIR (Annexure P-1) is nothing but

an abuse of the process of the law. With regard

to   the   averment   that   the   police   refused   to

register the FIR, suffice is to state that the

alleged   inquest   report   dated   24.11.2023

(Annexure P.17) of the deceased came to be

submitted after a period of more than seven and

half   month   from   the   date   of   death   of   the

deceased   and   the   same   is   based   upon   the

alleged   final   opinion   dated   02.11.2023

(Annexure P-16), which itself is after a time gap

of almost seven months from the date of death

of the deceased and still further, the said report

dated 02.11.2023 is not in sync with the cause

of death mentioned in the death summary dated

06.04.2023 (Annexure P-7). The deceased had

not been living separately from the petitioner or

her in-laws out of her own choice and rather

she was forced to leave her matrimonial home

on   account   of   not   meeting   with   the   illegal

demand   of  dowry   of   the   petitioner   and   his

parents. It is further wrong to state that the

CRM-M-38567-2025 (O&M) -9-

petitioner and the deceased were planning to

file a divorce by mutual consent under Section

13-B of the Hindu Marriage Act, 1955.  

The

deceased,   who   was   otherwise   absolutely

medically fit before being admitted to the

hospital on 24.03.2023, and was having no

health issues earlier, after being told that

either she and her widow mother i.e. the

complainant/answering respondent have to

meet the demand of dowry else she will have

to settle for divorce, the deceased suffered

huge mental trauma from which she could

never   recover   and   ultimately   died   on

06.04.2023.

  In   case,   both   the   parties   had

agreed   to   take   mutual   divorce,   as   is   being

sought to be alleged/projected by the petitioner,

there was no reason for the petitioner and his

family not to attend the last rites of the paternal

grandmother of the deceased. who passed away

on 21.11.2022, and thereafter not to visit the

hospital even once where the deceased herself

remained lying admitted from 24.03.2023 till

06.04.2023 It is absolutely wrong to state that

the marriage between the petitioner and the

deceased was never consummated during the

period of ten months during which they lived

together.   Period   of   eleven   months   after

marriage was too short a period for filing any

complaint with the police regarding the demand

of dowry, especially when the mother of the

deceased   herself   is   a   widow   and   she

(complainant) as well as her deceased daughter

were trying for an amicable solution so that the

deceased could be happily rehabilitated in her

matrimonial   home.   Answering   respondent

/complainant even paid an amount of Rs. 10

Lakhs  to  the  petitioner  and  his  parents  for

satisfying their lust/demand of dowry/money. It

is absolutely wrong to state that the petitioner

got the FIR (Annexure P-1) registered after a

month. In fact, on the very next day of the

deceased having died on 06.04.2023, answering

respondent got lodged the complaint with the

police on 07.04.2023, which resulted into the

registration of DDR No. 39 dated 07.04.2023.

CRM-M-38567-2025 (O&M) -10-

In this view of the matter, it is absolutely wrong

to   state   that   the   registration   of   the   FIR

(Annexure P-1) and the challan (Annexure P-2)

is nothing but an abuse of the process of the

law. It is worth mentioning here that once the

answering   respondent   no.   2/complainant

applied to the Cooperative Department, Punjab

for the release of service benefits and medical

reimbursement   of   dues   of   her   deceased

daughter, petitioner herein objected to the same

by alleging that he is the only legal heir of the

deceased being her husband, which act of his

shows his greed for money. The objection dated

30.06.2023 (ANNEXURE R-2/1) raised by the

petitioner to the release of aforesaid monetary

benefits   to   the   answering   respondent   no.

2/complainant finds mention in the letter no.

1906   dated   17.12.2024   (ANNEXURE   R-2/2)

addressed by the office of Assistant Registrar,

Cooperative Societies. Kharar to the answering

respondent no. 2.”

12.    Learned Senior counsel for respondent no.2/complainant has relied

upon the judgments passed by the Hon’ble Supreme Court in the case of

Munshiram Versus State of Rajasthan [2018(4) JT 136] and Central Bureau

of Investigation Versus Arvind Khanna

 [2019 (156) SCL798] wherein it has

repeatedly been held that the High Court must not quash an FIR under Section

482  Cr.P.C  when  the  allegations  require  factual  investigation,  particularly

concerning the mental state of the deceased or surrounding circumstances. Since

essential aspects in the present case remain to be investigated, quashing at the

threshold would be improper. Further the reliance has been passed on the

judgments passed by this Hon’ble High Court in the case of 

Anupama Singla

and anothers Versus Rubesh

 [CRM-M-51028-2023] and Ramesh Chandar

Shivhare Versus State of Punjab and Another

 [CRM-M-3004-2023], wherein

the issue with regard to the admissibility of WhatsApp messenger’s chat was

considered and it was held that it is the sole prerogative of the learned Trial

CRM-M-38567-2025 (O&M) -11-

Court to determine the same at an appropriate stage, after examining the

evidence so adduced before it and any interference by this court with regard to

the disputed factual questions is impermissible in law.  

13.    Lastly,   the   Learned   Senior   counsel   for   respondent   no.2/

complainant  argued  that  the  petitioner's  heavy reliance  on the WhatsApp

conversation   between   the   petitioner   and   the   wife   cannot   be   taken   into

consideration at this stage in the absence of the mandatory certificate under

Section 65-B of Indian Evidence Act (corresponding Section 63 of BNSS). In

the absence of any such certificate, the chats remain inadmissible at this stage,

and at the best, the petitioner may rely upon the above said documents in his

defence, before the Trial Court. Learned Senior counsel submitted that so far as

the exercise of power under Section 528 of the BNSS is concerned, such

inadmissible evidences cannot be considered and relied upon. 

14.    At this stage, Learned Senior counsel for the petitioner in rebuttal

to the above arguments with regard to non-compliance of Section 65-B of

Indian Evidence Act submitted that the WhatsApp chats were duly provided to

the   investigating   agency   along   with   the   mandatory   certificate   during

investigation. Even earlier also, when the petitioner had approached this Court

seeking grant of anticipatory bail, neither did the investigating agency nor the

complainant had raised any hue and cry with regard to the veracity of the said

communication before this Court and the petitioner was granted Anticipatory

Bail vide order 20.08.2024. Learned counsel submitted that even in the challan

presented before the Trial Court it has not been objected by the prosecution that

the WhatsApp Chats were not supported by the mandatory certificate. Although,

it was the duty of the prosecution to have looked into such technicalities,

CRM-M-38567-2025 (O&M) -12-

nevertheless, there was no denial or objection to the authenticity of these

communications even by the complainant as well. 

15. Learned State counsel also submitted on the same lines as that of

the   Learned   Senior   counsel   for   respondent   no.2/complainant   and   has

summarized the arguments by submitting that the High Court cannot run a mini

trial while exercising its power under Section 528 of the BNSS (corresponding

Section 482 Cr.PC). Moreover, the parties have to lead evidence which will be

tested by the trial Court at an appropriate stage. Hence, in light of the fact that

the present petition involves disputed questions of facts which are to be

determined before the learned Trial Court, the present petition seeking quashing

of the FIR falling short of any merit and the same deserves to be dismissed.

16.    Heard learned Senior counsels for the parties as well as learned

State Counsel and perused the record. No other argument has been advanced by

the parties and therefore the issues which needs to be adjudicated in the present

petition are as follows:

I.Whether the allegations contained in the FIR, if taken at their face

value and accepted in their entirety, disclose that the prima-facie

ingredients constituting the offences punishable under Sections 406

and 498-A of the Indian Penal Code are made out?

II.Whether, in the facts and circumstances of the case, continuation of

criminal proceedings would amount to an abuse of the process of

law, thereby entitling the petitioner to the relief of quashing of the

FIR and all consequential proceedings under  Section 528 of the

BNSS (corresponding Section 482 Cr.P.C)?

17.  Before adverting to the factual matrix, it is apposite to reproduce

the statutory provisions contained under Section 406 and 498-A of the Indian

Penal Code, which are necessary to adjudicate on the first issue, and the

same be read as under: -

CRM-M-38567-2025 (O&M) -13-

Section 406- Punishment for criminal breach of trust:  Whoever

commits   criminal   breach   of   trust   shall   be   punished  with

imprisonment of either description for a term which may extend to

three years, or with fine, or with both.

Section 498A-  Husband or relative of husband of a woman

subjecting her to cruelty:

  Whoever, being the husband or the

relative of the husband of a woman, subjects such woman to

cruelty shall be punished with imprisonment for a term which may

extend to three years and shall also be liable to fine. 

Explanation—For the purposes of this section, “cruelty” means—

a.any wilful conduct which is of such a nature as is likely to

drive the woman to commit suicide or to cause grave injury or

danger to life, limb or health (whether mental or physical) of the

woman; or

b.harassment of the woman where such harassment is with a

view to coercing her or any person related to her to meet any

unlawful demand for any property or valuable security or is on

account of failure by her or any person related to her to meet such

demand.]”

18.    The basic and essential ingredients of Section 498-A of IPC are

that, the women must have been subjected to “cruelty”, which can either be, by

way of wilful behaviour, so grave that, it endangers the woman’s life, causes

serious harm to her physical or mental health, or is of such a nature, that could

drive her to commit suicide; and Secondly, the harassment must have been done

with an intent to pressurize the woman or her family to fulfil unlawful demands

for property or valuable security. Therefore, there must be some identifiable

unlawful demands and acts of cruelty which clearly linked the instances of

harassment for non-fulfilment of those unlawful demands, and Section 406 of

IPC applies only when entrustment, dominion over the property, and dishonest

misappropriation thereby, are alleged.

19.    From the perusal of the record there is nothing in the FIR or in the

challan which could demonstrate that the wife was subjected to any cruelty,

much   less   on   non-fulfilment   on   account   of   any   demand   of   dowry.   The

CRM-M-38567-2025 (O&M) -14-

allegations qua the demand of Rs.50 lakhs by the petitioner from the respondent

no.2/complainant and alleged payment of Rs.10 lakhs to the petitioner were not

even   substantiated   by   any   specific   date,   time   or   place,   much   less   any

corroborating document. Furthermore, the investigation authorities have failed

to examine that whether the alleged transfer of Rs.5 lakh by the respondent no.

2/complainant in the account of her own daughter (deceased wife) was ever

demanded by the petitioner or had he ever got the said money transferred into

his account.

20.    Furthermore, the material fact, which requires consideration of this

court is the WhatsApp conversation (chats) between the petitioner and his wife,

which clearly demonstrates the actual reason behind their separation. In fact, in

the said-chats, the wife herself expressed her distress and guilt over her inability

to consummate the marriage.  The perusal of the chats clearly demonstrates that

the petitioner, being a matured and understanding husband consistently assuring

and emotionally supporting his wife and even made her understand that, the

relationship   between   husband   and   wife   is   much   more  than   the   physical

intimacy. The messages apparently reflect that the petitioner harbored no regrets

with regard  to the non-consummation of their marriage. Nonetheless, the

conversation not only shows the intellectual maturity of the petitioner but also

reveals the emotional bond shared by the spouses, negating any inference of

harassment or cruelty.

21.    It is apposite to discuss another significant aspect emerging from

the WhatsApp chats exchanged between the petitioner and his wife, wherein she

explicitly acknowledged her mother's temperament and clearly conveyed that,

even if her  mother (the present respondent no. 2/complainant)  demanded

additional money to facilitate a mutual separation, the petitioner should make

CRM-M-38567-2025 (O&M) -15-

the initial payment, which wife would subsequently repay in due course of time.

The said communication is material, as it demonstrates the deceased wife’s own

understanding of the situation and her intention to shield the petitioner from any

unwarranted   financial   burden.   Therefore,   in   this   backdrop,   the   allegation

regarding the demand for dowry loses much of its force.

22.    Considering the prima facie allegations made in the FIR, then also,

there is no specific date, time, place or much less any specific incident which

could substantiate allegation of harassment on account of dowry demand and

due to its non-payment.  Moreover, so far as the allegation of demand of Rs.10

lakhs by the petitioner for establishment of own hospital/clinic is concerned, it

is pertinent to observe that the petitioner is an Anaesthetist by profession. His

work inherently requires him to attend multiple hospitals and operation theatres

for performing his professional duties and therefore, in such circumstances, the

allegation that he demanded dowry for setting up a hospital of his own does not

inspire much confidence, as an Anaesthetist, the petitioner has no clinical

functions,   which   would   necessitate   establishment   of  an   independent

clinic/hospital. 

23.     Apart from the above, the perusal of medical record of wife shows

that, the wife was admitted to the hospital on 24.03.2023 and unfortunately, she

passed away on 06.04.2023 i.e., almost after 13 days of hospitalization. The

Postmortem Report when read in conjunction with the subsequent FSL Report,

clearly demonstrate that no poison was detected in the body of the wife and the

cause of death was “Lobar Pneumonia”, which is a natural cause.  Therefore,

from medical perspective also, there is nothing, which could show that the wife

was subjected to cruelty and her condition or health deteriorated due to the

alleged cruelty. On the contrary, it is also relevant to consider that despite

CRM-M-38567-2025 (O&M) -16-

petitioner being a doctor by profession, he was never been informed about the

deteriorating health condition of his wife, and the said fact was not even denied

by the learned counsel for the respondent no. 2/complainant.

24.     So far as the provision of Section 406 of IPC is concerned, the perusal

of the FIR reflects that except the vague allegations that “gold articles were

given,” no list or particulars were ever provided at any stage by the respondent

no. 2/complainant, nor does the challan contain any material showing that any

property was entrusted or misappropriated by the petitioner. Rather, the record

indicates that all belongings of the deceased wife had already been returned by

the petitioner. Therefore, in the absence of material particulars of entrustment or

dishonest   intention,  prima   facie  there   is   nothing   which   could   attract   the

provision of Section 406 Indian Penal Code. 

25.    The forgoing discussion with regard to the circumstances assume

significance, as this court is of the firm view that even if the allegations are

accepted to be true, then also, the same do not confirm to the essential

ingredients of the offence punishable under Section 498-A and 406 of IPC. This

Court finds that the allegations contained in the FIR are not only vague but also

bereft of particulars and moreover the challan also, fails to point to any act of

wilful conduct or harassment inflicted by the petitioner that could satisfy the

statutory definition of “cruelty”. There is not even any medical record or other

document   which   could  prima   facie  shows   that   the   health   of   the   wife

deteriorated due to the alleged harassment or cruelty by the petitioner. Equally,

the record does not contain any material particulars of entrustment or dishonest

misappropriation necessary to constitute criminal breach of trust.

26.        It is settled principle of law that in order to constitute an offence

under section 498-A IPC, the allegations must disclose specific instances

CRM-M-38567-2025 (O&M) -17-

supported by particulars with regard to the date, time, and place of alleged

harassment or cruelty. The Hon’ble Supreme Court has consistently held that

that criminal  law  cannot be  permitted  to  operate  on vague,  omnibus,  or

inherently improbable allegations in matrimonial disputes, and that continuation

of proceedings in such cases would itself cause injustice. The present FIR and

the challan fail to satisfy the foundation requirements to attract the ingredients

of Section 498-A and Section 406 of IPC. Moreover, the material on record

reflects that petitioner had always lived with integrity and who had always

loved and cared his wife. 

27.    Moving to the second issue framed by this Court, it has been

observed that the FIR was lodged only after the death of the wife with a delay

of six days, though not fatal per se, however it remained unexplained by the

respondent  no.2/complainant  as  to  why  the  alleged  harassment/cruelty  on

account of demand of dowry was never reported during the life time of the

deceased-wife when she had returned to her parental home and started residing

there much before the hospitalization. This delay assumes significance in the

backdrop of the admitted facts that the petitioner and the deceased were married

on 16.01.2022, and that the daughter of the respondent no. 2/complainant

returned to her parental home on 14.11.2022. During this entire period, not a

single incident was ever reported to the police authorities regarding any alleged

demand of dowry or harassment. Furthermore, the record does not reveal even a

single communication or any effort made on the part of the respondent no.

2/complainant to engage with the parents of the petitioner to ascertain the

reasons for the couple’s separation. Upon perusal of the material placed on

record,  it appears plausible that the deceased may have disclosed to  the

respondent no. 2/complainant, her inability to consummate the marriage, and

CRM-M-38567-2025 (O&M) -18-

since no dispute had arisen that could have been addressed in the public

domain, there existed no reason for the respondent no. 2/complainant to move

any complaint against the petitioner at an earlier point in time. The mere fact

that the spouses were contemplating divorce or that the marriage was strained

cannot, be construed as evidence of cruelty or culpability for the medical

condition or death of the deceased.   Nonetheless, as per the final medical

opinion and FSL report, the cause of death of petitioner wife was “Lobar

Pneumonia,” which is a natural cause, and there is an absence of any material

linking the petitioner to the illness or treatment.  

28.     Further,   the   WhatsApp   chats   clearly   reflect   the   respondent

no.2/complainant’s temperament and the wife (since deceased) efforts to protect

the petitioner from financial burden while moving ahead for mutual separation

speaks voluminous. Moreover, the objection raised by the counsel for the

respondent no. 2-complainant with regard to compliance of provision contained

under section 65-B of the Evidence Act, does not contain much force for the

reason  that  the  same  had  already  submitted  by  the   petitioner  before  the

investigation agency and the same was not disputed by the learned State

Counsel. Moreover, the complainant had never objected to the content of the

WhatsApp Chats at any point in time therefore, the non-filing of such certificate

before this court is not prejudicial to any of the parties.  

29.       In furtherance to above discussion and to answer above-stated issue

no. 2, it is necessary to reproduce the relevant extract of the recent judgment

passed   by   the   Hon’ble   Supreme   Court   in   the   case   of  

Pardeep Kumar

Kesarwani versus the State of Uttar Pardesh and Anothers  (2025 SCC

OnLine SC), 

whereby four-step test has been laid down, directing the High

CRM-M-38567-2025 (O&M) -19-

Courts to consider while quashing the criminal case. The relevant extract is

reproduced as under:

“20. The following steps should ordinarily determine the veracity

of a prayer for quashing, raised by an accused by invoking the

power vested in the High Court under Section 482 of the Cr.P.C.:

(i) Step one, whether the material relied upon by the accused is

sound, reasonable, and indubitable, i.e., the materials is of sterling

and impeccable quality? 

(ii) Step two, whether the material relied upon by the accused,

would rule out the assertions contained in the charges levelled

against the accused, i.e., the material is sufficient to reject and

overrule the factual assertions contained in the complaint, i.e., the

material is such, as would persuade a reasonable person to dismiss

and condemn the factual basis of the accusations as false. 

(

iii) Step three, whether the material relied upon by the accused,

has not been refuted by the prosecution/complainant; and/or the

material is such, that it cannot be justifiably refuted by the 

prosecution/complainant? 

(iv) Step four, whether proceeding with the trial would result in an

abuse of process of the court, and would not serve the ends of

justice? 

If   the   answer   to   all   the   steps   is   in   the   affirmative,   judicial

conscience of the High Court should persuade it to quash such

criminal – proceedings, in exercise of power vested in it under

Section 482 of the Cr.P.C. Such exercise of power, besides doing

justice to the accused, would save precious court time, which

would otherwise be wasted in holding such a trial (as well as,

proceedings arising therefrom) specially when, it is clear that the

same would not conclude in the conviction of the accused. [(See:

Rajiv Thapar & Ors. v. Madan Lal Kapoor (Criminal Appeal No.

174 of 2013)]”

30.  Upon examining the present matter, through the prism of the

arguments advanced and the material placed on record, it becomes evident

that the present matter satisfies each constituent element of the four-step test

laid down in the above-mentioned judgment for the following reasons:

a)  Firstly, the petitioner has placed reliance on the FSL Report

(medical record) of the wife, wherein the cause of death is

stated   to   be  “Lobar   Pneumonia”,   a   natural   cause.     The

petitioner further relied upon the WhatsApp chats exchanged

between him and his wife and which were also supplied by the

petitioner   along   with   the   mandatory   certificate   to  the

investigating agency, which clearly reflects the positive, happy

and understanding  relationship, that both the petitioner and his

CRM-M-38567-2025 (O&M) -20-

wife had share and it is also reflected that both had mutually

decided to seek a divorce and that their separation was not due

to any cruelty. Moreover, the ingredients of these documents are

not disputed by the counsel opposite and hence can be reliable. 

b) Secondly, it is apparent from the material on record that the

general allegations without any particulars with regard to date,

event or instance of cruelty have been made. At the same time

the WhatsApp conversation showed contrary to the allegations

levelled in the FIR and suggests that the both had mutually

agreed to part their ways as the wife showed her inability to

consummate   the   marriage   and   despite   the   fact   that   the

petitioner had showed the emotional and intellectual maturity

to handle such a situation by giving assurance  to the wife with

regard to the sacramental nature of the marriage much more

than the physical intimacy. Nonetheless, the cause of death is

natural and is unrelated to any alleged harassment or cruelty

on account of  demand of  dowry and the allegations were

levelled only after the death of the wife and there was no

complaint or any effort by the complainant or her daughter at

any   earlier   point   in   time   with   regard   to   such   cruelty.

Considering the record in its entirety the allegations levelled

seem to be unfounded and without any basis.

c) Furthermore, this court has to see as to whether the State or the

complainant has disputed any documents so produced by the

petitioner, then it has been observed by this court that apart

from the objection with regard to requirement of Certificate

under Section 65 B of Indian Evidence Act, the complainant or

state had not raised any challenge to the ingredients and the

authenticity   of   the   WhatsApp   conversation.   There   was   no

material from the prosecution side to show that the petitioner’s

evidence was doubtful or incorrect. In fact, the prosecution did

not produce anything that contradicted the petitioner’s version.

Nor they offered any plausible explanation for withholding

filing of complaints. 

d) Having   considered   the   above,   the   Court   assessed   whether

allowing the criminal proceedings to continue would serve any

useful  purpose.  The Court noted  the unexplained delay  in

lodging the FIR and the fact that it was registered only after the

wife’s death, despite the couple having lived separately for

several months without any earlier complaint. The absence of

foundational facts, coupled with the lack of material supporting

the   statutory   ingredients   of   the   alleged   offences,  further

weakened the allegations contained in the FIR. The medical

record   ruled   out   any   unnatural   cause   of   death,   and  the

WhatsApp chats showed no indication of cruelty at any stage.

Rather, it is the petitioner who appears to have a legitimate

grievance that respondent no. 2/complainant did not inform him

about the deteriorating health condition of his wife. In these

circumstances, permitting the proceedings to continue would

not only result in subjecting the petitioner to an unwarranted

criminal trial, when the basic elements of the alleged offences

CRM-M-38567-2025 (O&M) -21-

were entirely missing, but also undermine the fundamental

principles that guide the criminal justice system. 

   To conclude the above, the criminal law cannot be invoked as a

matter of ritual or sentiment; it is a solemn process which must rests on specific,

credible, and legally sustainable allegations. Where the factual substratum is

missing and the evidentiary foundation is absent, the Court cannot permit the

continuation of proceedings which would only be a burden on an individual

without serving any justice. To permit such a prosecution to linger on would

amount to transform the process of law into a tool of hardship rather than a

vehicle for truth. 

31.    In light of the above discussion, the present petition is allowed and

the FIR No.27 dated 07.05.2023 registered at Women Police Station, Sector–17,

Chandigarh, District Chandigarh under Sections 406 and 498-A Indian Penal

Code, as well as challan filed under Section 193 of the BNSS, 2023 by the

prosecution and subsequent proceeding arising there from, are quashed qua

petitioner.

32.         Pending application(s), if any, also stands disposed of accordingly.

       (ALOK JAIN)

17.12.2025                            JUDGE

Deepak Patwal

 1. Whether speaking/reasoned  Yes/No

2.  Whether reportable Yes/No