As per case facts, an FIR was lodged against Mukesh Jalan for allegedly inducing an Informant to supply materials for a highway project but failing to make payments, leading to ... allegations of dishonest misappropriation and criminal intimidation. Multiple FIRs were filed against him, and he was arrested. The question arose whether this dispute, involving commercial transactions and alleged non-payment, constituted criminal offenses like cheating and criminal breach of trust, particularly if fraudulent or dishonest intention was present at the outset. Finally, the court ruled that mere non-fulfillment of contractual obligations or breach of promise does not, prima facie, amount to cheating or criminal breach of trust without clear evidence of dishonest intention from the transaction's beginning. Finding no such initial intent sufficiently proven and noting the primarily civil nature of the dispute and slow investigation, the court concluded that further custodial detention was not required and granted bail.