CRM-M-62597-2023 (O&M)         - 1- 

260   

IN THE HIGH COURT OF PUNJAB & HARYANA 

AT CHANDIGARH 

                    CRM-M-62597-2023 (O&M) 

            Reserved on:   11.09.2025. 

Date of decision:  19.09.2025.  

HIRA SINGH                       

...Petitioner(s)     

VERSUS 

STATE OF PUNJAB AND ANOTHER                     

   ...Respondent(s)        

CORAM :  HON'BLE MR. JUSTICE  VINOD S. BHARDWAJ 

Present :-  Mr. Piyush Sharma, Advocate, 

    for the petitioner.  

    Mr. I.P.S. Sabharwal, DAG, Punjab. 

    Mr. H.P.S. Rahi, 

Advocate,  

    for respondent No.2. 

VINOD S. BHARDWAJ, J.   

Seeking quashing of FIR bearing No.130 dated 17.06.2013 under 

Section(s) 420 and 120-B of the Indian Penal Code, 1860 (Section 120-B IPC 

deleted  later  on)  registered  at  Police  Station  Sadar,  Ferozepur,    District 

Ferozepur along with all other consequential proceedings arising therefrom 

including the order dated 17.12.2019 passed by the Additional Chief Judicial 

Magistrate, Ferozepur, the instant petition has been filed. 

CRM-M-62597-2023 (O&M)         - 2- 

2     Learned counsel appearing on behalf of the petitioner(s) contends 

that  the  petitioner  is  brother-in-law of  respondent  No.2-complainant  and  the 

present case has been registered only to pressurize his sister Palwinder Kaur 

(wife of respondent No.2-complainant) to effect compromise in case FIR No.74 

dated 27.04.2013 registered under Sections 406, 498-A and 120-B of the Indian 

Penal Code, 1860, at Police Station Bhikhiwind, District Tarn Taran.   

3    He submits that as per the allegations leveled in the FIR registered 

at the instance of respondent No.2–complainant Chamkaur Singh son of Pargat 

Singh,  he  alleged  acts  of  forgery  committed  by  Gurpal  Singh,  Hira  Singh 

(petitioner  herein),  Surinder  Kaur,  Inderjit  Singh Uppal,  Aatma  Singh,  and 

Kulwinder Singh. It is significant to note that Gurpal Singh, one of the accused, 

is the brother of the petitioner, while Surinder Kaur, another accused, is his 

mother. The complainant, Chamkaur Singh, had married Palwinder Kaur, sister

of the petitioner, in the year 2011. It has been alleged that the accused, being

close relatives and family members were collectively involved in duping the

complainant of his hard-earned money. Importantly, even as per the allegations

in the complaint, the petitioner himself was residing in Italy at the relevant time.

4 He submits that it is alleged that Gurpal Singh, brother of the

petitioner, represented to the complainant that he had influence and connections

in the Army, Police Department, and CISF and that he could secure induction in

service. On 01.11.2012, Gurpal Singh, along with Inderjit Singh Uppal and

Kulwinder Singh is stated to have visited the complainant’s house. At that time,

Gurpal Singh introduced Inderjit Singh Uppal as a Captain in the CISF and

Kulwinder Singh as the person having connections in the Police Department. By

such representations, the complainant was induced to believe that they could

secure the recruitment of his brother, Gurjinder Singh, as a Constable in the

CRM-M-62597-2023 (O&M)         - 3- 

Punjab Police. During negotiations, the above accused persons allegedly

demanded a sum of Rs.5 lakhs, which sum was ultimately settled at Rs.4 lakhs.

Similar assurances were allegedly extended with respect to appointments of other

persons, and accordingly, various amounts were paid to Inderjit Singh Uppal as

well as to his father Aatma Singh. However, when no such appointments

materialised and upon the complainant learning that Inderjit Singh Uppal was

not, in fact, a Captain in the CISF or Armed Forces, he demanded a refund of the

amounts paid. The accused persons allegedly refused to return the money.

5 He submits that it has further been alleged that the accused persons

also took away Palwinder Kaur i.e. the complainant’s wife, who was unwell due

to pregnancy, under the pretext of her treatment at DMC, Ludhiana, and

thereafter started demanding additional sums on the threat of implicating the

complainant in false cases. On the aforesaid allegations, the impugned FIR in

question came to be registered.

ARGUMENTS BY PETITIONER

6    Learned counsel for the petitioner contends that even from a bare 

perusal of the allegations in the FIR no case is disclosed against the petitioner, 

inasmuch as, on the date of the alleged occurrence i.e., 01.11.2011, the petitioner 

was not in India. It is submitted that, as evident from the petitioner’s passport, he 

was residing in Italy at the relevant time. No role of any nature is attributed to 

him.  During  investigation,  both  the  petitioner  and  his  brother  were  found 

innocent and were exonerated in the final report filed on 03.11.2015, which was 

presented only against Daljit Singh. 

7    It is further argued that the petitioner had never visited India during

the year 2018, as at that time his wife Prabhleen Kaur was suffering from various

ailments, thereby preventing him from maintaining contact even with his family

CRM-M-62597-2023 (O&M)         - 4- 

members. In the charge-sheet filed, accused Inderjit Singh was declared a

proclaimed offender, and proceedings were initiated against the remaining

accused. Subsequently, vide order dated 17.12.2019, the learned trial Court, in

exercise of powers under Section 319 Cr.P.C., summoned the petitioner along

with other family members as additional accused. The petitioner, being a

permanent resident of Italy, was never duly served. Thereafter, owing to the

Covid-19 pandemic, the matter was adjourned on long dates. The zimni orders

subsequent to 17.12.2019 have also been placed on record with the present

petition. Notwithstanding specific intimation to the trial Court regarding the

petitioner’s residence abroad, warrants of arrest were issued, followed by non-

bailable warrants and ultimately a declaration of the petitioner as a proclaimed

person notwithstanding that none of the above were served on petitioner.

Meanwhile, proceedings against the co-accused continued.

8 He further submits that the Additional Chief Judicial Magistrate,

Ferozepur, vide judgment dated 02.02.2023, acquitted the accused persons after

recording that the allegations were inherently unbelievable and appeared to have

been levelled only with the intent to implicate the petitioner and his family

members. The testimony of the complainant, Chamkaur Singh, and his father,

Pargat Singh, was found to be untrustworthy and was disbelieved. The trial Court

further observed that no element of conspiracy, cheating, or payment in the

manner as alleged, stood established. The Court also noted that mere stray

financial transactions could not, by themselves, be regarded as indicative of

criminal intent. He further submits that the aforesaid judgment of acquittal was

challenged by the State before the Sessions Court, Ferozepur, however, vide

judgment dated 01.05.2024, the appeal preferred by the State was also dismissed. 

9    Learned counsel for the petitioner contends that the documentary 

CRM-M-62597-2023 (O&M)         - 5- 

evidence, viz the passport details of the petitioner,  conclusively establish that he 

was not in India, when the alleged incident(s)  are stated to have occurred and at 

any other time when the alleged monetary transactions are said to have taken 

place. It is urged that this fact was duly verified, and the passport entries fully 

corroborate the petitioner’s claim and it remains undisputed by the respondent-

State. 

10    Counsel submits that once the allegations of the complainant,

Chamkaur Singh and the testimony of the prosecution witnesses themselves

stood discredited by the trial Court and given that the petitioner’s case is on a

stronger footing than the other co-accused as he was never present in India at any

of the relevant times, there is no justification for subjecting him to the ordeal of

a criminal trial merely to establish his innocence, more-so the prosecution has

already failed to substantiate its case against the other accused.

11 It is further submitted that the trial Court itself recorded that the

involvement of the petitioner’s family members was a counter blast to the

matrimonial discord between the petitioner’s sister and the respondent-

complainant. The present proceedings, it is urged, were thus initiated with the

sole intent of wreaking vengeance and exerting undue pressure upon the

petitioner and his family to coerce Palwinder Kaur into a settlement. The

initiation and continuation of such proceedings, it is argued, amounts to an abuse

of the process of law only to harass the petitioner and his family members into

succumbing to the unlawful demands of the complainant. 

12    The  State  did  not  file  any  reply  disputing  the averments  and 

arguments noticed above. 

13    Learned counsel for respondent No.2-complaiant Chamkaur Singh 

had entered appearance and filed his Vakalatnama and even he stated that he 

CRM-M-62597-2023 (O&M)         - 6- 

does not intend to file any separate reply.  

ARGUMENTS BY RESPONDENTS 

14    No substantive argument has been raised by the State counsel. 

15    Learned counsel for the respondent No.2-complainant, on the other 

hand, contends that the petitioner cannot seek quashing of the FIR and the other 

proceedings including the proclamation order as he had absconded from the 

process of law. Hence, no indulgence ought to be extended to him. He submits 

that other co-accused have faced the prosecution and as such, the petitioner is 

required  to  undergo  trial  and  earn  his  acquittal.  Reliance  is  placed  on  the 

judgment  of  the  Hon’ble  Supreme  Court  in  the  matter  of Sudo  Mandal  @ 

Diwarak Mandal Vs. State of Punjab, reported as 2011 (2) RCR (Crl.) 453.       

16    I have heard the learned counsel appearing for the respective 

parties and have gone through the documents appended along with the present 

petition and the judgments relied upon. 

CONSIDERATION AND DECISION 

17    The  factual  aspects  alleged  by  the  petitioner  remain 

uncontroverted  to  the  effect  that  as  on  the  date  of  occurrence  i.e.  on 

01.11.2011 and at different points in time when the financial transactions have 

been alleged to have taken place with the other co-accused, the petitioner was 

not in India and he was in fact in Italy. It is further undisputed that the criminal 

proceedings  against  the  co-accused  and  the  petitioner’s  family  members 

culminated in their acquittal by the final judgment of the trial Court. It is also 

not disputed that both the petitioner and his brother were found innocent 

during investigation, and that the petitioner was summoned only subsequently 

in exercise of powers under Section 319 Cr.P.C. Equally undisputed is the fact 

that service of summons was never effected upon the petitioner. 

CRM-M-62597-2023 (O&M)         - 7- 

18    During  the  trial,  the  respondent  No.2–complainant  Chamkaur 

Singh appeared as PW-1, while his father, Pargat Singh, was examined as PW-

4, along with other witnesses adduced by the prosecution in support of its case. 

The  accused  persons,  being  members  of  the  petitioner’s  family,  also  led 

evidence  in  defence. It was the case of the defence that only a sum of

Rs.20,000/- had been credited to the account of Gurpal Singh on 17.02.2012

at the Bhikhiwind Branch, which is situated near his native village. At the

relevant time, Gurpal Singh was serving in the Army and posted at

Ahmedabad. It was contended that he required money for the purchase of air

tickets. The said sum of Rs.20,000/- had been handed over by Surinder Kaur,

mother of the petitioner, to Chamkaur Singh for deposit into Gurpal Singh’s

account, to enable him to purchase the air tickets to attend a marriage

ceremony. This fact was also acknowledged by Chamkaur Singh during his

cross-examination. The photographs of the said marriage were duly exhibited

in evidence. The relevant part of the consideration and finding recorded by 

the trial Court are extracted as under:-   

“16. The points of determination in the case are as follows:- 

1. Whether prosecution has proved that accused had induced the 

complainant to deliver money on the pretext of providing Job or 

accused were entrusted with any money? 

2.  Whether  prosecution  has  been  able  to  prove  the  criminal 

conspiracy by the accused to deceive the complainant? 

3. Whether prosecution has proved that accused have committed 

the offence under Section 420 read with Section 120- B IPC? 

4. Whether prosecution has proved that accused have committed 

CRM-M-62597-2023 (O&M)         - 8- 

the offence under Section 406 read with Section 120- B IPC? 

POINT NO.1 

17. As per the version of the complainant, Chamkaur Singh was 

induced  by  Gurpal Singh,  Inderjit  Singh,  Kulwinder Singh to 

provide Job as Constable in CISF on 1.11.2011. In the same 

occurrence, Gurjinder Singh was promised to be provided job as 

Constable  in  Punjab  police  for  an  amount  of  Rs.4  lacs  and 

Nishan Singh son of Sukhwinder Singh was also promised a Job 

of Constable for amount of Rs.2,70,000/-. Further allegations are 

that the other accused persons had connived and had received 

payment  on  different  occasions.  Thus  complainant  Chamkaur 

Singh is the main witness of the prosecution to prove inducement 

and payment of money. 

18. In the examination-in-chief, Chamkaur Singh has stated the 

same version as stated by him in his application moved to the SSP 

which is Ex.P1. The application is undated. However, from the 

endorsement of SSP, it is revealed that endorsement was made 

on  9.2.13.  The  alleged  inducement  was  on  1.11.2011 but 

application is moved on 9.2.13 after two years. The alleged last 

payment was made on 18.6.12 to Surinder Kaur. There is delay 

since  the  alleged  last  payment  also.  Other  relevant  facts 

surrounding the dispute are that Gurpal Singh and Hira Singh 

are  brothers-in-law  of  Chamkaur  Singh.  Surinder  kaur  is 

mother-in-law of complainant Chamkaur Singh. Chamkaur was 

married to Palwinder Kaur on 25.2.11. FIR No.74 dated 27.4.13 

under Sections 498-A/406 IPC Ex.DW1/A was registered against 

Chamkaur Singh and others on the statement of Palwinder Kaur. 

In this backdrop, testimony of Chamkaur Singh is required to be 

evaluated. 

19. Chamkaur Singh has deposed in the cross-examination that 

he was married to Palwinder Kaur in February 2011. That there 

CRM-M-62597-2023 (O&M)         - 9- 

was matrimonial dispute after the marriage and FIR No.74 dated 

27.4.13 was registered against him. The allegations of alleged 

inducement are of 1.11.2011 i.e. within the year of the marriage. 

It is alleged that Gurpal Singh alongwith Inderjit Singh Uppal 

and Kulwinder Singh had come to his house to get him recruited 

in CISF as Constable and his brother as Constable in Punjab 

Police. That on 3.11.11, Rs.49,500/- was paid in the account of 

Inderjit  Singh.  Inderjit  Singh  is  proclaimed  under Section  82 

Cr.P.C in this case. This amount is not paid to any of the accused 

facing trial. Further allegations are that Rs.50,000/- cash was 

given to Atma Singh on the asking of Gurpal Singh on 13.11.11. 

On 1.12.12, Rs.40,000/- was paid in the account of Inderjit Singh. 

When complainant was aware of bank transactions, it is highly 

improbable that he will pay Rs.50,000/- in cash to Atma Singh. 

That on 10.2.12, he paid Rs.40,000/- to Hira Singh. On 17.2.12, 

he paid Rs.20,000/- in the account of Gurpal Singh.  That on 

20.2.12, Rs.70,000/- was paid in cash to Gurpal Singh. Conduct 

of the witness is improbable as smaller amounts are paid through 

bank  and  bigger  amount  of  Rs.50,000/-,  Rs.40,000/- and 

Rs.70,000/- are allegedly paid in cash. Further allegations are 

that  on  24.5.12,  Rs.20,000/-  was  deposited  in  the  account  of 

Gurpal Singh and on 28.5.12 Rs.20,000/- was again deposited. 

Account  statement is  also brought  on  record and  there is no 

doubt  that  certain  bank  transfers  are  there.  But  the  question 

remains whether said transfers are part of a transaction whereby 

complainant was induced to deliver the money on the pretext of 

provide a Job or the payment was otherwise. 

20. Defence has taken a specific stand that Palwinder Kaur was 

not  well during her pregnancy.  That  she  was  residing  in her 

parental house at Bhikhiwind with accused Gurpal Singh and 

Surinder  Kaur.  This  fact  is  not  denied  by  Chamkaur Singh. 

Chamkaur  Singh  has  further  admitted  that  she  was  getting 

treatment from DMC, Ludhiana. Although, he has denied that his 

CRM-M-62597-2023 (O&M)         - 10- 

in-laws family was bearing the expenses of hospital but he has 

stated that he himself was paying the expenses when his wife was 

not well and she was taken care of by Surinder Kaur. It is not 

unnatural that husband would be paying some of the expenses 

incurred for taking care of her. If small amounts of Rs.20,000/- 

or Rs.25,000/- have been paid in the account of Gurpal Singh on 

24.5.12 or 28.5.12, it cannot relate to the alleged inducement on 

1.11.11. Gurpal Singh has further argued that amount of Rs. 

20,000/-  was  paid  on  17.2.12  in  his  account  at  Branch 

Bhikhiwind and said amount was made so that he could purchase 

the air tickets. This version of the defence is established from the 

fact that he attended the marriage after getting the flight and 

witness has admitted the photographs Ex.DW1/D to Ex.DW1/E 

and Ex.DW1/G. Moreover, Gurpal Singh was serving in Army. It 

is highly improbable that anybody would ask to make payments 

of ill gotton money in his accounts. Thus amount was received by 

Gurpal Singh in his account in a bonafide belief that he was 

getting the money as a help from Chamkaur Singh and further he 

alongwith Surinder Kaur were already taking care of Palwinder 

Kaur wife of complainant Chamkaur Singh. 

21.  Complainant  has  tried  to  create  evidence  so  as to  show 

certain payment is made in cash. PW4 Pargat Singh father of 

complainant  Chamkaur  Singh  has  joined  hands  to  create 

evidence  that  he  borrowed  money  by  mortgaging  his  land  to 

Nachattar Singh. As per version put forth by Pargat Singh, he 

mortgaged his land. He has not stated in his examination-in-chief 

to whom he mortgaged his land. PW3 Nachattar Singh stated that 

Manjit Singh son of Piara Singh took Rs.2,50,000/- from him by 

mortgaging his gold ornaments. The witness was cross-examined 

by learned APP also, when he stated that he had taken the land 

on  mortgage  from  Pargat  Singh  and  paid  Rs.2,50,000/-.  The 

testimony is  not  believable.  Whether  he paid Rs.2,50,000/-  to 

Manjit Singh or to Pargat Singh is not clear. Mortgage of land 

CRM-M-62597-2023 (O&M)         - 11- 

worth  more  than  Rs.100/-  can  be  effected  through  registered 

mortgage deed. No document is brought on the file to prove any 

such mortgage. Pargat Singh in his cross-examination states that 

the khasra girdawaries are still in the name of co-sharer. Thus, 

no possession was ever transferred to Nachattar Singh. Thus, 

claim  of  the  prosecution  that  Pargat  Singh  contributed 

Rs.2,50,000/- to be paid to the accused persons is falsified. 

22.  Adverting  to  the  circumstances  of  the  case.  There  was  a 

matrimonial  dispute  which  culminated  in  registration  of  FIR 

against  Chamkaur  Singh  on  27.4.13.  Although,  application 

Ex.P1 was moved to the police on 9.2.13 i.e. before registration 

of FIR but a matrimonial dispute does not result in FIR in a 

moment.  It  takes  time  .  The  families  try  to  settle the  dispute 

between  the  parties.  The  mediators  contribute  to  settle  the 

dispute without intervention of the courts. When all efforts fail, 

only then parties take recourse to legal action. Thus proximity of 

FIR dated 27.4.13 to the application moved by complainant on 

9.2.13 casts serious doubt regarding the veracity of allegations 

made by Chamkaur Singh. If there is any settlement for providing 

job, it is highly probable that payment would be made over a span 

of one year and in small amounts. The cash payments allegedly 

made  by  complainant  are  not  proved.  Another  relevant 

circumstance is that matrimonial came to an end by filing of 

petition under Section 13-B Ex.DW1/B on 31.3.15. If any dispute 

had remained between the families, there was no occasion to 

Chamkaur Singh to settle the dispute. As per Para No.6 of the 

petition,  FIR  No.74  dated  27.4.13  was  also  agreed  to  be  get 

quashed by filing petition before the Hon’ble High Court. Even 

the  Investigating  Agency  had  found  that  all  the  allegations 

against accused persons were unfounded and challan was filed 

against  Inderjit  Singh  Uppal  only.  Thus,  the  testimony  of 

complainant and PW4 Pargat Singh is not creditworthy to prove 

that there was any inducement by the accused persons to deliver 

CRM-M-62597-2023 (O&M)         - 12- 

any money. So far as, meager amount transferred in the account 

of accused Gurpal Singh is concerned, no criminal intent can be 

attached to such delivery of money. 

23. In view of the above discussion, this point is decided against 

the prosecution. 

POINT NO.2 

24.  Major  amount  of  Rs.49,500/-  was  paid  in  the  account  of 

Inderjit Singh on 3.11.11 and amount of Rs.40,000/- was paid in 

his  account  on  1.12.12.  The  other  allegations  are  regarding 

payment of cash or small amount in the account of Gurpal Singh 

which cannot be connected with alleged inducement on 1.11.11. 

Prosecution has failed to connect the transactions of Rs.49,500/- 

dated  3.11.11  and  Rs.40,000/-  on  1.12.12  with  the  accused 

persons. Merely because Atma Singh is father of accused Inderjit 

Singh Uppal is not sufficient to say that he had ever conspired to 

commit cheating with complainant. Similarly the allegations that 

payments were made on the asking of Hira Singh, Kulwinder 

Singh or Gurpal Singh are also vague and are not sufficient to 

prove  any  criminal  conspiracy  under  Section  120-B  IPC. 

Therefore, this point is also decided against the prosecution. 

POINTS NO.3 & 4 

25. Repetition of discussion is avoided for the sake of brevity. In 

view of discussion on issue No.1, the testimony of complainant 

Chamkaur  Singh  and  his  father  PW4  Pargat  Singh  is  not 

creditworthy. There is reasonable doubt in the story put forth by 

both of them. Benefit of doubt goes to accused persons. Both 

these points are decided against the prosecution. 

26. In view of the above discussion, all the accused are acquitted 

acquitted from the charges by giving them benefit of doubt. Bail 

bonds and surety bonds stands discharged. Intimation be sent to 

CRM-M-62597-2023 (O&M)         - 13- 

the  concerned  authority.  Personal  search  articles, if  any,  be 

returned after proper receipt and after due identification. File be 

consigned  to  record  room.  Evidence  against  accused Inderjit 

Singh Uppal is closed under Section 299 Cr.P.C. Be put up as 

and when he appears or brought before the Court.”

19     It is evident from the foregoing that the trial Court specifically 

recorded  findings  to  the  effect  that  the  testimony of  respondent  No.2–

complainant, Chamkaur Singh as well as his father Pargat Singh was carefully 

scrutinised and that the alleged monetary transactions bore no nexus with the 

allegations of inducement for securing appointments. The Court also observed 

that the  complainant  had  attempted to  fabricate  evidence  while his  father 

merely supported him in narrating the version advanced. The claim regarding 

the mortgaging of land was found to be unsubstantiated and the testimony was 

held to be unreliable and unworthy of belief even as to whether the amounts 

in question were ever actually transferred. The trial Court also took note of

the fact that there existed matrimonial discord culminating in the registration

of FIR No.74 dated 27.04.2013 against respondent No.2–complainant,

Chamkaur Singh. Although efforts were made by the family to settle the

dispute between the parties, the same proved unsuccessful. The instant FIR

was registered on 17.06.2013 i.e. in close proximity to the failure of the

aforesaid settlement. The Court further recorded that it was highly improbable

that payments would be made over such an extended period and in small

installments when the transaction was allegedly for securing a government

job. 

20    Undisputedly,  the  respondent-State  had  also  preferred  appeal 

before the Court of Sessions. The Additional Sessions Judge-cum-Fast Track 

CRM-M-62597-2023 (O&M)         - 14- 

Court, Ferozepur, vide the judgment dated 01.05.2024 upheld the acquittal of 

the co-accused. The operative part of the said judgment reads thus: -        

“15. The moot point which requires consideration in the present 

case is that as to whether complainant has been able to prove the 

alleged allegations leveled by him with regard to commission of 

offence of cheating by the respondent-accused i.e. by inducing 

him to deliver hefty amount on false pretext to get him recruited 

in  any  department  and  thereafter,  misappropriation of  the 

amount  allegedly  advanced  by  the  complainant  to  the 

respondents-accused and as to whether same are sufficient to 

establish the guilt of the respondents-accused, beyond shadow of 

reasonable doubt? 

16. Here  in the  present  case,  Chamkaur Singh  (complainant) 

while moving application before Senior Superintendent of Police 

against the respondents-accused, who are members of in-laws 

family, has leveled allegations that some of the members of his 

in-laws family under false assurance to get him recruited in the 

Department, induced him to deliver hefty amount and under said 

allurement,  received  6,89,500/-  same  was  paid  on  different 

occasions, details of which has been elucidated in the application 

but lateron, he came to know that fraud has been committed by 

the  respondents-accused  and  on  demand,  accused  instead  of 

returning the amount, hurled threatenings to implicate him in 

false  cases,  thus  cheated  him.  The  allegations  leveled  by  the 

complainant were inquired by the Senior Police Officials and 

since, Inderjit Singh Uppal was held responsible, thus report 

under Section 173 Cr.P.C.was prepared and presented against 

him. Vide Order dated 15.09.2015, said Inderjit Singh Uppal was 

declared as Proclaimed Offender vide order dated 15.09.2015. It 

is  apposite  to  mention  here  that,  respondents-accused  were 

ordered to be summoned under Section 319 Cr.P.C., on the basis 

of application moved by prosecution, which was allowed vide 

CRM-M-62597-2023 (O&M)         - 15- 

order dated 17.12.2019. 

17.  But,  it  is  a  unique  case  where  defence  version is  more 

probable  than  the  prosecution  story.  Perusal  of  FIR  bearing 

No.74  dated  27.04.2013  Ex.DW1/A  reveals  that,  same was 

registered against Chamkaur Singh (complainant) by Palvinder 

Kaur (wife) , since there remained matrimonial dispute between 

them and lateron, they both filed joint petition under Section 13-

B of Hindu Marriage Act Ex.DW1/B for decree of divorce with 

mutual consent. Admittedly, there is inter-se relation between 

both  the  complainant  and  accused  party  as  Surinder Kaur 

(respondent-accused) is mother in law of complainant whereas, 

Kulwinder Singh (respondent-accused) is son in law of aunt of 

Palvinder  Kaur  (wife);  Gurpal  Singh  (respondent-accused)  is 

brother  in  law  of  complainant  and  Atma  Singh  (respondent-

accused) is Member Panchayat. The respondentsaccused, at the 

time of recording their statements under Sections 313 Cr.P.C. 

have taken specific defence that they have been falsely implicated 

being  members  of  in-laws  of  complainant  on  account of 

matrimonial dispute exists between complainant and his wife and 

present FIR is mere a counter blast to the FIR got lodged by 

Parvinder  Kaur  (wife)  against  complainant(husband).  Thus, 

when the allegations and counter allegations leveled by both the 

parties considered, it leaves in no manner doubt that, neither 

there was any inducement on the part of the respondents-accused 

nor any alleged amount was ever received by the respondents-

accused from the complainant with malafide intention. Had it 

been  so,  the  complainant  has miserably  failed  to  produce  on 

record any documentary proof, regarding giving of such amounts 

rather to the contrary, there is overwhelming evidence adduced 

in defence, which corroborate the factum that, since health of 

Parvinder  Kaur(wife)  during  her  stay  at  her  parental  house 

deteriorated, thus, she was got treated from DMC, Ludhiana and 

some of the amounts was paid by the complainant and, in such a 

CRM-M-62597-2023 (O&M)         - 16- 

situation, some of the amounts were transferred, then it does not 

tantamount to the proof of the fact that, said amount was in lieu 

of providing some job to the complainant. Thus, above all, it 

leaves in no manner doubt that, neither there was any inducement 

on the part of the accused persons to delivery any amount nor the 

offence of cheating has been proved rather, false and baseless 

allegations have been leveled by the complainant, which in no 

way can be made basis for holding the accused guilty. 

18. Thus, this court is of the considered opinion that there is no 

scope of interference in the well-reasoned judgment of acquittal 

passed by learned trial court. Hence, finding no merit in this 

appeal, same is dismissed and the judgment of learned trial court 

dated 02.02.2023 is up-held. Trial court file along-with copy of 

judgment  be  sent  back.  Appeal  file  be  consigned  to record-

room.” 

21         The  aforesaid  judgment  has  attained  finality.  It  thus  stands 

established that the prosecution miserably failed to prove the occurrence of 

offence  in  the  manner  as  alleged  and  the  credibility  as  well  as  the 

trustworthiness of the deposition of the complainant Chamkaur Singh (PW-

1), and his father Pargat Singh (PW-4), were concurrently disbelieved by the 

Courts.  

22    It is further established that the petitioner was never duly served, 

and no part of the cause of action is shown to have arisen during any period 

when the petitioner was present in India. Since the entirety of the alleged 

transactions took place at a time when the petitioner was residing abroad, the 

subsequent declaration of the petitioner as a proclaimed person was made in 

a mechanical manner and without adherence to the mandate of law. 

23    The question which next comes up for consideration before this 

CRM-M-62597-2023 (O&M)         - 17- 

Court  is  as  to  whether  under  such  circumstances  the  FIR  and  all  the 

consequential  proceedings  including  the  order  declaring  the  petitioner-

accused as a proclaimed person should be quashed in a situation when the co-

accused stand acquitted.  

24    Similar  proposition  came  up  for  consideration  before  the 

Division Bench of this Court in the matter of 

Sudo Mandal @ Diwarak Mandal 

Vs. State of Punjab, reported as 2011 (2) RCR (Crl.) 453. In the said case there 

was trial in absentia. Five persons were involved in a murder case out of which 

two were arrested and three were declared as a proclaimed offender. The two 

accused who were tried were acquitted. The proceedings against the absconding 

accused were also quashed later on and after noticing that the evidence produced 

in the case was untrustworthy. The operative part of the aforesaid judgment reads 

thus: - 

“Quashing of pending proceedings against other accused 

22.  While  disposing  of  these  two  appeals,  we  are  very much 

concerned  about  the  absconding  village  rustic  accused namely 

Badha Mandal, Kajiya Mandal and Sambodh Mandal, who had 

successfully  evaded  the dragnet of  the police.  The  Investigating 

agency has put up a case implanting eye witnesses as against all 

the accused. Both the eye witnesses projected by the prosecution 

had  not  passed  the  test  of  trustworthiness.  Their  own  showing 

would go to establish without any pale of doubt that they could not 

have witnessed the occurrence. The other materials produced by 

the prosecution also did not advance the case of the prosecution 

any further. The above facts and circumstances have persuaded us 

to come to a definite conclusion that the accused in this case were 

not  the  perpetrators  of  crime  of  murder  as  alleged  by  the 

prosecution. The same set of materials would be produced before 

the Sessions Court on production of the remaining three accused 

namely Radha Mandal, Rajiya Mandal and Sambodh Mandal. After 

CRM-M-62597-2023 (O&M)         - 18- 

all the poor innocent labourers had migrated to other places to eke 

out  their  livelihood.  The  appellants  herein  had  in  fact  suffered 

imprisonment for such a long time leaving behind their kith and kin, 

who might have been in dire need of financial support and help from 

them. Such an unpleasant situation shall not be created for the 

other  three  accused against  whom also  there  is  no material on 

record  to  fasten  them  with  the  charge  of  murder.  We  seriously 

pondered  over  rendering  judicial  succour  to  those  faceless  and 

voiceless accused who had taken to heals and hidden themselves 

apprehending the wrath of criminal proceedings for the heinous 

crime of murder. We are convinced that our judicial arm is not so 

crippled as to betray the vague hope of the hopeless. 

23. We are conscious of the fact situation that those three accused 

namely Radha Mandal, Rajiya Mandal and Sambodh Mandal had 

absconded and were declared as proclaimed offenders. They had 

not faced the trial, but when we find that no case could be made out 

as against them also with the very same rickety materials, those 

accused also will have to be relieved of the impending pain of facing 

the prosecution for murder. Section 

482 of the Code of Criminal 

Procedure reads as follows :- 

"Saving of inherent powers of High Court. Nothing in this 

Code shall be deemed to limit or affect the inherent powers 

of the High Court to make such orders as may be necessary 

to give effect to any order under this Code, or to prevent 

abuse of the process of any Court or otherwise to secure the 

ends of justice." 

24.  The  above  provisions  recognise  the  inherent  powers  of  the 

Court to do real and substantial justice, preventing the abuse of the 

process  of  the  Court.  The  statutory  recognition  of  the inherent 

jurisdiction of the criminal Court indicates that there is a power for 

the criminal Courts to make such an order as may be necessary to 

meet the ends of justice. We are conscious of the fact that the powers 

under Section 482 of the Code of Criminal Procedure are to be 

CRM-M-62597-2023 (O&M)         - 19- 

exercised very sparingly and in exceptional cases where abuse of 

the process of the Court would result in serious miscarriage of 

justice. The inherent powers of the Court should not be exercised to 

stifle legitimate prosecution. But at any rate the settled position is 

that this Court has the jurisdiction to quash the entire criminal 

proceedings to prevent the abuse of the process of the Court in 

order to secure the ends of justice. In our considered view the same 

inherent powers can be exercised when this Court finds that the 

innocent accused, who had absconded would simply face the empty 

formality  of  trial  with  the  very  same  unbelievable  and 

untrustworthy  evidence,  which  would  ultimately  lead  to  their 

acquittal. Bringing the absconding accused to face the trial in this 

case in the above facts and circumstances would amount to abuse 

of the process of the Court. To secure the ends of justice, we hereby 

quash the entire proceedings as against the absconding accused 

namely  Radha  Mandal,  Rajiya  Mandal  and  Sambodh  Mandal 

pending  before  Judicial  Magistrate  Ist  Class,  Bathinda/Sessions 

Judge, Bathinda, as no useful purpose will be served even if they 

are procured and ordered to face the trial in this case.” 

25    A similar view has also been taken by a Co-ordinate Bench of this 

Court in the matter of Harpreet Singh Vs. State of Punjab, passed in CRM-M-

15822 of 2017 decided on 31.05.2023. The relevant part thereof reads thus:- 

“3.  Learned  State  counsel  has  not  been  able  to  refute  the 

submissions that the prosecution failed to prove its case against 

the co-accused and that the same set of evidence exists against 

him. In addition, the petitioner had surrendered before the trial 

Court and was thereby granted bail. He opposes the petition on 

the  ground  that  the  petitioner  had  been  declared  proclaimed 

offender and is, therefore, not entitled for any relief. However, he 

is unable to controvert the fact of the judgment of the trial Court 

relating to the co-accused having attained finality, in absence of 

challenge made to it. 

CRM-M-62597-2023 (O&M)         - 20- 

4. Heard the submissions of the learned counsel for the parties 

and perused the case file. 

5. Noticeably, there being no material brought on record to show 

that service was effected upon the petitioner, residing in Austria, 

as contemplated by the provisions of Sections 82/83 read with 

Section 105 Cr.P.C, for declaring him a proclaimed offender. 

During the interregnum, the co-accused of the petitioner, who 

faced trial, were acquitted of the charges by the trial Court vide 

judgment dated 11.08.2004. As is apparent from the FIR, the 

same set of allegations exist against the petitioner. 

6. Hon’ble The Supreme Court of India in the case of Deepak 

Rajak  vs.  State  of  W.B.  (2007)  15  SCC  305  held  that,  after 

surrender, the benefit of acquittal in the case of co-accused on 

similar accusations can be extended. A Division Bench of this 

Court in the case of Sudo Mandal (supra) to secure the ends of 

justice, quashed  the proceedings  on  the ground  that  the  very 

same unbelievable and untrustworthy evidence based on which 

the co-accused, who faced the trial were acquitted, no useful 

purpose  will  be  served  even  if  presence  of  the  absconding 

accused  was  procured  to  face  the  trial  as  the  same would 

ultimately lead to their acquittal and it would amount to abuse of 

the process of the Court. 

7. In the case of Pardeep Kaur vs. State of Punjab and another, 

CRM-M-33746-2018,  decided  on  09.07.2019,  wherein  the 

petitioner  was  residing  abroad  and  was  declared  proclaimed 

offender and the co-accused, who faced trial were acquitted, this 

Court by following the judgment in the case of Sudo Mandal 

(supra),  quashed  the  FIR  as  well  as  the  order  declaring  the 

petitioner as proclaimed offender. 

8. The petitioner cannot be treated differently on the basis of the 

same evidence adduced on which the co-accused were acquitted 

CRM-M-62597-2023 (O&M)         - 21- 

and there being no prospect of the case ending in conviction, the 

Delhi High Court in the case of Sunil Kumar vs. State, 1999 (4) 

RCR  (Crl.)  637,  by  observing  that  it  would  be  wasting  the 

valuable  of  the  Court  to  continue  the  trial  and  the  accused-

petitioner should not be made to undergo the ordeal of a trial, 

discharged the accused. The FIR was quashed in the case of 

Gurpreet Singh alias Khinder vs. State of Punjab 1995(2) RCR 

(Crl.) 127, wherein on similar circumstances, the petitioner, who 

was  charged  for  an  offence  under  Sections  3  and  4  of  the 

Terrorist and Disruptive Activities (Prevention) Act, 1985, as 

well as, Sections 302/34 IPC, the co- accused, who were arrested 

stood acquitted by the trial Court. It was held that where the 

evidence is same, continuation of proceedings in the case of the 

petitioner would result in waste of Court's time and unnecessary 

expenditure on State exchequer. 

9. This Court in the case of Jasvinder Singh (supra) held that the 

petitioner being a proclaimed offender, will not come in the way 

of quashing the FIR, as on the basis of the same allegations and 

set of evidence against him, the co-accused stood acquitted and 

thus, quashed the FIR. 

10.  Hon’ble  The  Supreme  Court  in State  of  Karnataka  v.  L. 

Muniswamy, (1977) 2 SCC 699, held that  

“In the exercise of this wholesome power, the High Court 

is  entitled  to  quash  a  proceeding  if  it  comes  to  the 

conclusion that allowing the proceeding to continue would 

be an abuse of the process of the Court or that the ends of 

justice require that the proceedings ought to be quashed. 

The saving of the High Court's inherent powers, both in 

civil and criminal matters is designed to achieve a salutary 

public purpose which is that a Court proceeding ought not 

to be permitted to degenerate into a weapon of harassment 

or persecution. In a criminal case, the veiled object behind 

CRM-M-62597-2023 (O&M)         - 22- 

a  lame  prosecution,  the  very  nature  of  the  material  on 

which the structure of the prosecution rests and the like 

would justify the High Court in quashing the proceeding in 

the interest of justice. The ends of justice are higher than 

the  ends  of  mere  law  though  justice  has  not  to  be 

administered according to laws made by the legislature. 

The compelling necessity for making these observations is 

that without a proper realisation of the object and purpose 

of the provision which seeks to save the inherent powers of 

the  High  Court  to  do  justice  between  the  State  and its 

subjects it would be impossible to appreciate the width and 

contours of that salient jurisdiction.” 

11. It is pertinent to note that the petitioner has surrendered 

before the trial Court in pursuance to a direction passed by this 

Court  on  a  prayer  made  in  this  regard  and  joined  the 

proceedings. 

12. The trial Court in its judgment as regards the co-accused of 

the petitioner are concerned, observed and held that,  

“it is clear that witnesses of prosecution resiled from their 

statements and PW1 who was the Principal of that time did 

not  come  to  face  cross-examination  and  as  per  law, 

incomplete  statement  cannot  be  read  in  evidence. 

Moreover  no  occurrence  took  place  in  his  presence. 

Material witnesses categorically stated that no occurrence 

took in their place who were cited as eyewitnesses. In these 

circumstances, I have left with no other alternative but to 

acquit the accused. I have left with no other alternative but 

to acquit the accused. Hence, they are acquitted.” 

13. It is axiomatic that the occurrence as alleged in the complaint 

could not be proved to have even taken place. From the facts, the 

allegations that emerge are identical as against the petitioner 

and his co-accused. The same evidence exists against both sets 

CRM-M-62597-2023 (O&M)         - 23- 

of accused. Thus, the fate of the present case virtually stands 

sealed by the acquittal delivered by the trial court in favour of 

the co-accused of the petitioner. The said judgment has attained 

finality.  There  being  no  separate  and  distinct  case  made  out 

against him, the likelihood of the prosecution improving its case 

against the petitioner is non-existent, therefore, the continuation 

of proceedings against him would amount to an abuse of process 

of the law. 

14. The peculiarity of facts and circumstances of the case at hand 

when  considered  in  light  of  the  law  as  expounded  in  the 

judgments referred to above, this Court finds, that benefit would 

enure  to  the  petitioner  by  the  acquittal  of  co-accused  and  to 

secure  ends  of  justice,  the  FIR  No.193  dated  10.05.1999  is 

quashed and order dated 06.08.2004 is set aside qua him.”   

26      Thus, the position in law has been held to the effect that a mere 

declaration of a person as a proclaimed person should not stand in the way of 

quashing  of  the  FIR  along  with  all  the  consequential  proceedings  arising 

therefrom  when  the  allegations  have  not  been  established  in  the  judicial 

proceedings that had been concluded against the other co-accused and the 

testimony of the prosecution witnesses stands rejected and discredited by the 

Courts. It was held that any such proceedings would be clearly a wastage of 

precious judicial time.  

27    The Hon’ble Supreme Court in the matter of Pradeep Kumar 

Kesarwani Vs. State of Uttar Pradesh & Another, reported as 2025 SCC 

OnLine SC 1947 has held that if the Court is satisfied that the defence relied 

upon by the accused is reasonable and is of an impeccable quality and is 

undisputed and that continuation of the proceedings would amount to an abuse 

CRM-M-62597-2023 (O&M)         - 24- 

of the process of law and would fail to serve the ends of justice, the High 

Court may quash the proceedings. The Hon’ble Supreme Court had placed 

reliance on the past precedent judgment in the matter of Mohd. Wazid Vs. 

State of Uttar Pradesh and another, reported as 2023 SCC OnLine SC 951  

and noticed its concern about the wastage of judicial time that would not result 

in conviction and held that such cases would not only harm the accused but 

also overburden the Courts since such trials are waste of precious judicial 

time. The relevant extract of the judgment is 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? 

CRM-M-62597-2023 (O&M)         - 25- 

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 v. Madan  Lal 

Kapoor (Criminal Appeal No. 174 of 2013)] 

28    Upon examination of the undisputed facts of the present case, as 

also the principles laid down by the Hon’ble Supreme Court and by this Court, 

it stands established that the petitioner was abroad at all time when the alleged 

offence is stated to have taken place. Equally, the allegations levelled by 

respondent  No.2–complainant  regarding  the  transfer of  money  have  been 

concurrently disbelieved by the Courts, and the trial against the co-accused, 

who  faced  proceedings  in  the  petitioner’s  absence, culminated  in  their 

acquittal. The trial Court specifically recorded findings against respondent

No.2–complainant, Chamkaur Singh and his father Pargat Singh and held that

the proceedings had been initiated as an abuse of the process of law.

29 The judgment of acquittal of the co-accused having attained

finality and there being no material whatsoever to suggest that any financial

transaction ever took place between the complainant and the petitioner in

relation to the allegations made, to compel the petitioner to undergo the

rigours of a criminal trial on such frail and unsubstantiated evidence would

not advance the ends of justice. On the contrary, it would result only in a

wastage of precious judicial time, serving merely as a tool to satisfy the

personal vendetta of respondent No.2.

CRM-M-62597-2023 (O&M)         - 26- 

30 It is a settled principle that no individual can be burdened with

criminal proceedings that are a manifest abuse of process, nor can Courts be

converted into instruments for the settlement of personal scores. Where the

documents on record are unimpeached as to their validity and legality, and

they strongly indicate a false implication of the petitioner, thereby showing

that the trial is most likely to end in futility and result in an eventual acquittal,

the High Court, in exercise of its inherent jurisdiction, is required to intervene

and terminate such vexatious and mala fide proceedings at the threshold. 

31    Consequently, I find that continuation of proceedings would be 

nothing more than an abuse of the process of law and the proceedings are most 

likely to end up in futility. The present petition thus deserves to be allowed. 

Hence, the FIR bearing No.130 dated 17.06.2013 under Section(s) 420 and 

120-B of the Indian Penal Code, 1860 (Section 120-B IPC deleted later on) 

registered at Police Station Sadar, Ferozepur, District Ferozepur along with 

all  other  consequential  proceedings  arising  therefrom  including  the  order 

dated  17.12.2019  passed  by  the  Additional  Chief  Judicial  Magistrate, 

Ferozepur, are quashed.  

31    Petition is allowed. 

 September 19, 2025.        (VINOD S. BHARDWAJ)  

raj arora                                            JUDGE 

    Whether speaking/reasoned   : Yes/No 

    Whether reportable     : Yes/No