CRM M-46421 of 2018 and connected case            -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH 

1. CRM M-46421 of 2018

Date of Decision:18.07.2025

Amarjit Kaur  ...Petitioner

Versus

Raghbir Singh        ... Respondent

2. CRM M-5266 of 2019

Jasbir Kaur  ...Petitioner

Versus

Raghbir Singh        ... Respondent

CORAM :    HON'BLE MR. JUSTICE N.S.SHEKHAWAT

Present : Mr. Parambir Singh, Advocate

for the petitioner (in both the petitions).

Mr. G.S. Bal, Senior Advocate with 

Mr. Laxman Choudhary, Advocate

for the respondent (in both the cases).  

N.S.SHEKHAWAT    , J. (Oral)   

1. This   order   shall   dispose   off   two   petitions,   i.e.,

CRM M-46421  of  2018  titled  as  “Amarjit  Kaur Vs.  Raghbir

Singh”  and CRM M-5266 of 2019 titled as  “Jasbir Kaur Vs.

Raghbir Singh”, whereby, the petitioners have prayed for quashing

of criminal complaint No. 66 dated 08.07.2016 titled as  “Raghbir

Singh Vs. Prem Singh and others” (Annexure P-1) and summoning

order  dated  12.09.2018  (Annexure P-2)  passed by  the  Court of

Sub-Divisional   Judicial   Magistrate,   Khadur   Sahib,   whereby,   the

CRM M-46421 of 2018 and connected case            -2-

petitioners have been summoned to face trial under Sections 420, 467,

468, 471 and 34 IPC.

2. The complaint in the present case was instituted at the

instance of Raghbir Singh, respondent, who claims himself to be the

resident   of   “Sri   Guru  Amardass   Jojavan   Nagar   Sudhar  Sabha,

Goindwal Sahib”, which was doing the welfare works at Goindwal

Sahib   and   in   surroundings   areas.  As   per   him,   there  was   one

government street at Goindwal Sahib and which was also used by the

villagers to go to other streets and the entire village was using such a

street. Prem Singh and Balwinder Singh Kahlwan, co-accused were

constructing 19 shops on the street illegally and people were suffering

due to the said illegal act. Even though, they tried to stop them but

they told them that they had the sale deed of 14 marlas in their favour

and they were owners of the same. When he investigated the matter,

he came to know about the big fraud in the revenue record, which was

committed by accused jointly and now they wanted to construct 19

shops on the street in question. Even, they did not get the demarcation

of the above said street in question and wanted to earn illegal profit

by constructing 19 shops in question as it was a valuable piece of

land. All the accused had already tampered with the sale deed and the

land of 02 marlas was increased to 14 marlas and it was an outcome

of   fraud.   Even,   the   complainant   and   others  had   moved   various

complaints to the higher authorities but no action was taken against

CRM M-46421 of 2018 and connected case            -3-

the   accused.   During   the   course   of   preliminary   evidence,   the

respondent/complainant himself appeared as CW1 whereas he also

examined four more witnesses and after tendering certain documents,

the   evidence   was   closed   by   order.   Ultimately,   the   matter   was

considered by the trial Court and vide the impugned summoning order

dated   12.09.2018   (Annexure   P-2),   the   Court   of   Sub-Divisional

Judicial Magistrate, Khadur Sahib, summoned four accused including

both the petitioners under Sections 420, 467, 468, 471 and 34 IPC.

3. Learned counsel for the petitioners vehemently argued

that even from the allegations levelled by the respondent in the

present case and the preliminary evidence, no offence was made out

against the present petitioners. In fact, the dispute pleaded in the

complaint was especially civil in nature and had been given the cloak

of a criminal offence, without any evidence to that effect. Even the

revenue   authorities   had   duly   carried   out   the   correction   in   their

revenue record vide Fard Badar dated 27.02.2015 and had corrected

the land entries. Further, a demarcation dated 16.02.2015 was carried

out by the revenue authorities and it was clearly mentioned that there

was no encroachment by the present petitioners on the said land. He

further contends that even, the respondent had concealed the material

facts   and   had   simultaneously   instituted   a   complaint  against   the

petitioners and others. In fact, the respondent had filed a civil suit in

the year 2015 (Annexure P-3) against the petitioners and others and

CRM M-46421 of 2018 and connected case            -4-

the suit was also amended on 03.03.2016. Even, the petitioners

alongwith other parties had submitted their replies in the civil suit,

which were annexed with annexure P-4 and even the copy of the reply

filed by the Gram Panchayat was annexed as annexure P-6. Still

further, the petitioners alongwith other co-sharers of the property had

filed a suit for permanent injunction dated 28.04.2017 against the

respondent and others and were granted interim injunction by the trial

Court on 28.04.2017 against the respondent and the copy of the said

order (Annexure P-6) was on the record.   Moreover, it has been

wrongly alleged that the petitioners had tampered with the revenue

record, whereas much prior to the institution of the complaint, the half

share of the property in dispute was purchased by the accused side

from Gurdev Singh son of Ujjagar Singh and the entry had already

been made in the jamabandi for the year 2007-2008 and 2012-2013 as

well. Learned counsel referred to the copy of the judgment and decree

dated 01.05.2023 passed by the Court of Additional Civil Judge

(Senior Division), Khadur Sahib, whereby, the civil suit filed by the

respondent and others has been ordered to be dismissed. Whereas,

vide judgment dated 13.08.2024 (Annexure P-10) passed by the Court

of Indu Bala, Additional Civil Judge (Senior Division) Khadur Sahib,

the suit filed by the petitioner was decreed  with costs and  the

defendants   which   included   the   respondent   were   restrained   from

interfering in the suit property or to dispossess the plaintiffs from the

CRM M-46421 of 2018 and connected case            -5-

suit property except in due course of law. Thus, even before the Civil

Court, the respondent had lost the legal battle and the FIR is an

instrument of misuse of process of law.

4. On the other hand, learned counsel appearing on behalf

of the respondent has vehemently opposed the submissions made by

the petitioners on the ground that the petitioners had forged and

fabricated the revenue record and had made wrong entries in this

regard. Even, there was tampering with the record of the panchayat

department and the petitions deserve to be dismissed by this Court. 

5. In the various judgments passed by the Hon'ble Supreme

Court and this Court, it has been held repeatedly while referring to the

provisions of Section 482 Cr.P.C. that nothing under the Code of

Criminal Procedure shall deem 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 the abuse of the

process of any Court or otherwise to secure the ends of justice. The

Hon'ble Supreme Court in the matter of  Ajay Mitra Vs. State of

M.P. & others, 2003(3) SCC 11,  has held as follows:-

“Leave granted. 

These appeals by special leave are directed against the

judgment and order dated January 16, 2002 of High

Court of Madhya Pradesh, by which three Petitions filed

by   the   appellants   under  Section   482   Cr.P.C.  were

dismissed.

CRM M-46421 of 2018 and connected case            -6-

 xxx xxx xxx xxx xxx xxx 

Thereafter,   the   appellants   filed   three   Criminal

Miscellaneous Petitions under Section 482 Cr.P.C. before

the   High   Court   for   quashing   of   the   FIR   and   the

proceedings of the case before the learned Magistrate.

After hearing the parties, the High Court held that the

investigation had not yet commenced in connection with

the FIRs which had been registered at the Police Station

and,   therefore,   the   Petitions   were   pre-mature   and

accordingly all the three Petitions were rejected.

 xxx xxx xxx xxx xxx xxx 

The High Court has held that the Petitions filed by the

appellants for quashing  the complaint and the FIRs

registered against them are pre-mature. The question

which arises is that where the complaint or the FIR does

not disclose commission of a cognizable offence, whether

the same can be quashed at the initial stage? This

question was examined by this Court in  State of West

Bengal &Ors. V. Swapan Kumar Guha & Ors., AIR

1982 Supreme Court 949 and it was held that the First

Information Report which does not allege or disclose

that the essential requirements of the penal provision are

prima facie satisfied, cannot form the foundation or

constitute the starting point of a lawful investigation. It is

surely not within the province of the police to investigate

into   a   Report   (FIR)   which   does   not   disclose   the

commission of a cognizable offence and the code does

not impose upon them the duty of inquiry in such cases.

It was further held that an investigation can be quashed

CRM M-46421 of 2018 and connected case            -7-

if no cognizable offence is disclosed by the FIR. The

same question has been considered in State of Haryana

&Ors.   V.   Ch.   Bhajan   Lal   &Ors.   1991(3)   RCR

(Criminal) 383 (SC) and after considering all the earlier

decisions, the category of cases, in which the Court can

exercise its extra-ordinary power under Article 226 of

the Constitution or the inherent power under Section 482

Cr.P.C. either to prevent abuse of the process of any

Court or to secure the ends of justice, were sumarised in

para 108 of the Report and sub- paras 1 to 3 thereof are

being reproduced hereinbelow : 

"1. Where the allegations made in the First Information

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

face value and accepted in their entirety do not prima

facie constitute any offence or make out a case against

the accused. 

2. Where the allegations in the First Information Report

and other materials, if any, accompanying the F.I.R. do

not   disclose   a   cognizable   offence,   justifying   an

investigation by police officers under Section 156(1) of

the Code except under an order of a Magistrate within

the purview of Section 155(2) of the Code. 

3. Where the uncontroverted allegations made in the FIR

or complaint and the evidence collected in support of the

same do not disclose the commission of any offence and

make out a case against the accused." 

6. The said judgment by the Three Judges Bench of the

Hon’ble Supreme Court had affirmatively held that where an FIR

does not disclose the essential requirements of the penal provision or

CRM M-46421 of 2018 and connected case            -8-

does not disclose the commission of a cognizable offence, the same

can be quashed at the initial stage. Reference has also been made to

the judgment of Hon’ble Supreme Court in case “State of Haryana

and others Vs. Ch. Bhajan Lal & Ors., 1991(3) RCR (Criminal)

383), in which, it was observed that the High Court can exercise its

extraordinary power under Article 226 of the Constitution or the

inherent power under Section 482 Cr.P.C. 1973 either to prevent

abuse of the process of any Court or to secure the ends of justice. 

7. The Hon’ble Supreme Court of India in “R Kalyani vs.

Janak C. Mehta” reported as 2009 (1) SCC 516 has held as under: 

“Leave granted. 

2. Appellant lodged a First Information Report (FIR)

against the respondents on or about 4.1.2003 under

Sections 409, 420 and 468 read with Section 34 of the

Indian Penal Code. 

3. First and second respondent approached the High

Court for an order for quashing of the said FIR as also

the   investigation   initiated   pursuant   thereto   or   in

furtherance thereof. The High Court allowed the said

proceedings by reason of the impugned order dated

29.4.2004.Mr. K.K. Mani, learned counsel appearing on

behalf of the appellant, would, in support of the appeal,

contend : 

(1) The High Court exercised its inherent jurisdiction

under Section 482 of the Code of Criminal Procedure

wholly   illegally and without jurisdiction insofar as it

CRM M-46421 of 2018 and connected case            -9-

entered into the disputed questions of fact in regard to

the involvement of the respondents as the contents of the

first information report disclose an offence of cheating,

criminal breech of trust and forgery. 

(2) While admittedly the investigation  was not  even

complete, the High Court could not have relied upon the

documents furnished by the defendants either for the

purpose of finding out absence of mens rea on the part of

the applicants or their involvement in the case. 

(3) Respondent Nos.1 and 2 herein being high ranking

officers of M/s. Shares and Securities Ltd., a company

dealing in shares, were vicariously liable for commission

of the offence being in day to day charge of the affairs

thereof. 

(4) An offence of forgery being a serious one and in view

of the fact that the respondent No.2 forwarded a letter

purporting to authorise the accused No.3 to transfer

shares to the National Stock Exchange, he must be held

to have the requisite intention to commit the said offence

along with the respondent No.3. 

(5) In any view of the matter, the respondent No. 3 being

not   an   applicant   before   the   High   Court,   the   entire

criminal prosecution could not have quashed by the

High Court. 

xxx xxx xxx xxx xxx xxx 

In Hamid v. Rashid alias Rasheed & Ors. [(2008) 1 SCC

474], this Court opined : 

CRM M-46421 of 2018 and connected case            -10 -

"6. We are in agreement with the contention advanced on

behalf   of   the   complainant   appellant.   Section   482

Criminal Procedure Code saves the inherent powers of

the High Court and its language is quite explicit when it

says that nothing in the 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 the Code, or to prevent abuse of the process

of any Court or otherwise to secure the ends of justice. A

procedural Code, however exhaustive, cannot expressly

provide for all time to come against all the cases or

points that may possibly arise, and in order that justice

may not suffer, it is necessary that every court must in

proper cases exercise its inherent power for the ends of

justice or for the purpose of carrying out the other

provisions of the Code. It is well established principle

that every Court has inherent power to act ex debito

justitiae to do that real and substantial justice for the

administration of which alone it exists or to prevent

abuse of the process of the Court." 

xxx xxx xxx xxx xxx xxx 

One of the paramount duties of the Superior Courts is to

see that a person who is apparently innocent is not

subjected to persecution and humiliation on the basis of

a false and wholly untenable complaint. 

xxx xxx xxx xxx xxx xxx 

A vicarious liability can be fastened only by reason of a

provision of a statute and not otherwise. For the said

purpose, a legal fiction has to be created. Even under a

CRM M-46421 of 2018 and connected case            -11 -

special statute when the vicarious criminal liability is

fastened on a person on the premise that he was in-

charge of the affairs of the company and responsible to

it, all the ingredients laid down under the statute must be

fulfilled. A legal fiction must be confined to the object

and purport for which it has been created. In Sham

Sunder & Ors. v. State of Haryana [(1989) 4 SCC 630],

this Court held : 

"9. But we are concerned with a criminal liability under

penal provision and not a civil" liability. The penal

provision must be strictly construed in the first place.

Secondly, there is no vicarious liability in criminal law

unless the statute takes that also within its fold. Section

10 does not provide for such liability. It does not make

all the partners liable for the offence whether they do

business or not." 

xxx xxx xxx xxx xxx xxx 

27. If a person, thus, has to be proceeded with as being

vicariously   liable   for   the   acts   of   the   company,   the

company must be made an accused. In any event, it

would be a fair thing to do so, as legal fiction is raised

both   against   the   Company   as   well   as   the   person

responsible for the acts of the Company.

 xxx xxx xxx xxx xxx xxx 

30. The appeal is dismissed with the aforementioned

observations.   

8. Now  adverting to  the  facts  of the  present case,  the

respondent has wrongly alleged that the petitioners and other accused

CRM M-46421 of 2018 and connected case            -12 -

had tried to grab the land of the street and wanted to construct 19

shops   on   the   street   illegally.   In   fact,   in   a   criminal   case,   the

proceedings can be initiated by only aggrieved person or any person,

who comes to know about the commission of the offence, however,

the concept of locus standi cannot be so widened, so as to include any

stranger, who had no concern at all with the property. Moreover,  it is

apparent from the reading of the allegations that the respondent and

the petitioners and their family members were politically opposed to

each   other.   Thus,   on   this   ground   also,   the   possibility   of   false

implication of the present petitioners cannot be ruled out. Moreover,

with regard to the same property, the respondent had filed a civil suit

(Annexure P-3) before the Court of Additional Civil Judge (Senior

Division) Khadur Sahib. However, vide the judgment and decree

dated 01.05.2023 (Annexure P-9), the Court of Additional Civil Judge

(Senior Division), Khadur Sahib has dismissed the said suit filed by

the respondent. Even, the most of the issues were decided against the

respondent by the Civil Court, whereas, on the other hand, the civil

suit instituted by both the petitioners and others has been decreed.

9. Still further, in the present case, it has been alleged by the

respondent/complainant   that   the   petitioners   were   not   the   actual

owners in possession of  the property in question, but  they  had

changed the revenue entries illegally and there was tampering in the

CRM M-46421 of 2018 and connected case            -13 -

revenue record. However, the respondent could not show that any

document was forged by either of the petitioners.

10. Even, the Hon’ble Supreme Court has repeatedly held

that the civil dispute cannot be converted into a criminal offence.

Even, the while dealing with a similar case, the Hon’ble Supreme

Court has held in the matter of  the State of Madhya Pradesh Vs.

Shilpa Jain and others, 2024 AIR Supreme Court 1814 as follows:-

“2.4. In furtherance of the Complaint, the FIR came to

be registered by the investigating agencies against 22

(twenty-two)   persons   including   inter   alia   the

Respondents. Aggrieved by the registration of the FIR,

application(s) came to be preferred under section 482

CrPC, 1973 before the High Court seeking the quashing

of the FIR (the "Quashing Petition"). Vide the Impugned

Order,   the   High   Court   quashed   the   FIR   and   the

proceeding(s)   emanating   thereof.   The   operative

paragraph(s) of the Impugned Order are reproduced as

under: "05. Considering the above submissions and the

evidence on record in the form of the judgments of the

trial  Court as  well  as the appellate  Court  that the

respondent-state has been unable to prove its title. The

suit as well as the appeal have been dismissed and in

this light filing of criminal proceedings as alleged by the

Counsel for the petitioners is nothing but a ploy to

subjugate the petitioners. It has ben consistently stated

by the Counsel for the petitioners that the petitioners are

in possession of the said land for more than 90 years and

Counsel has relied on several judgments of the Hon'ble

CRM M-46421 of 2018 and connected case            -14 -

Apex  Court as  well  as this  Court  in  the  matter of

Mohammed Ibrahim and others v. State of Bihar and

another [(2009) 8 SCC 751], Ramesh Dutt and others v.

State Punjab and others [(2009) 15 SCC 429], Rajib

Ranjan and others v. R Vijaykumar [(2015) 1 SCC

513], Mr. Stephen v. Gomes and another [2015 (II)

MPWN 149], Savitri Pandey and another v. State of UP

and others [AIR 2015 SC 2501], AK Sharma (Cdr.) v.

State   of   MP   2015(3)   JLJ   213   and   Chandran

Ratnaswami v. KC Palanisamy and others [2013 (6)

SCC 740] to state that the Hon'ble Supreme Court and

this Hon'ble Court have repeatedly held and quashed

FIR and criminal proceedings relating to a dispute of

title of property and other civil disputes and Counsel

prayed for quashment of the FIR. 

06. Besides Counsel also submitted that there was no

allegation against the petitioners regarding their having

forged any document or their having manipulated any

documents or cheating. Then under the circumstances

offences could not be made out against the petitioners.

Counsel has vehemently urged that the action of the

Tehsildar in lodging the FIR and registration of the

offences is a gross misuse of the power and invoking the

criminal law  and procedure is purely contrary to the

principles of natural justice as well as the provisions of

the law since civil proceedings established title and the

State has lost on both these counts.

07. Hence, I find that a judicial process should not be an

instrument of oppression, or, needless harassment. The

Apex Court has in several cases warned that Authorities

CRM M-46421 of 2018 and connected case            -15 -

should   be   circumspect   and   judicious   in   exercising

discretion   and   should   take   all   relevant   facts   and

circumstances into consideration before issuing process;

otherwise the process would become a mere instrument

in the hands of the private complainant to seek vendetta

and short circuit a procedure of law. Especially, in the

present   case   the   civil   matters   are   still   pending

consideration and placing reliance on Suneet Gupta v.

Anil Triloknath Sharma and others 2008 (11) SC 670. I

find that the FIR needs to be quashed primarily on the

ground that the dispute is purely civil in nature and the

complaint amounts to an abuse the process of law. The

impugned FIR stands hereby quashed. The petitions are,

therefore, allowed." 

11. In view of the above discussion, this Court is completely

convinced that it is a case of a malicious and vengeful process, which

has no basis. Thus, both the petitions are allowed and the criminal

complaint No. 66 dated 08.07.2016 titled as “Raghbir Singh Vs.

Prem Singh and others”  (Annexure P-1) and summoning order

dated   12.09.2018   (Annexure   P-2)   passed   by   the   Court  of   Sub-

Divisional  Judicial   Magistrate,   Khadur  Sahib,   are  ordered  to  be

quashed qua the petitioners.

12. All   pending   applications,   if   any,   are   disposed   off,

accordingly.

18.07.2025 (N.S.SHEKHAWAT)

amit rana       JUDGE

Whether reasoned/speaking    : Yes/No

  Whether reportable          :           Yes/No