CWP-20109-2022  (O & M)

::2::

dated 20.05.2019 under Sections 420, 406 of Indian Penal Code, registered

at Police Station City Panipat, District Panipat (Annexure P-4), (iv) FIR

No.610 dated 30.09.2019 under Sections 406, 420, 467, 468, 471, 120B of

Indian Penal Code, registered at Police Station DLF, District Gurugram

(Annexure P-5), (v) FIR No.16 dated 10.01.2020 under Sections 420, 467,

468, 471, 506 of Indian Penal Code, registered at Police Station DLF,

District Gurugram (Annexure P-6), (vi) FIR No.132 dated 24.03.2020 under

Sections 406, 420, 467, 468, 471, 120-B of Indian Penal Code, registered at

Police Station DLF, District Gurugram (Annexure P-7), (vii) FIR No.2 dated

16.01.2020 under Sections 420 406 of Indian Penal Code, registered at

Police Station Mulepur, Distt. Fatehgarh Sahib (Annexure P-8), (viii) FIR

No.188 dated 23.05.2020, under Sections 120-B, 406, 420 of Indian Penal

Code, registered at Police Station DLF, District Gurugram (Annexure P-9),

(ix) FIR No.198 dated 03.06.2020 under Sections 120-B, 406, 420 of Indian

Penal Code, registered at Police Station DLF, District Gurugram (Annexure

P-10), (x) FIR No.239 dated 08.07.2020 under Sections 406. 420, 506 of

Indian Penal Code, registered at Police Station DLF, District Gurugram

(Annexure P-11), (xi) FIR No.63 dated 07.02.2021, under Sections 420 of

Indian Penal Code, registered at Police Station DLF, District Gurugram

(Annexure P-12) and (xii) FIR No.219 dated 26.11.2020, under Sections

420, 120-B of Indian Penal Code, registered at Police Station Sector 36,

Chandigarh   (Annexure   P-13)   and   all   subsequent   proceedings   arising

therefrom. 

CWP-20109-2022  (O & M)

::3::

2.  The instant petition has been filed seeking quashing of the

captioned FIRs and the gist of the allegations levelled in the said FIRs are as

under:-

(i) FIR No.610 dated 30.09.2019 under Sections 406, 420, 467,

468, 471, 120B of Indian Penal Code, registered at Police

Station DLF, District Gurugram (Annexure P-5).

Complainant:-   Rohit   Kalluri   son   of   Thirupathi   Reddy

Kalluri

As per the allegations, Ashima Malhotra member of Uniglobal

Services reached out to the complainant on the pretext of

sending him to Germany for higher studies.   The petitioner

informed   the   complainant   that   their   consultancy   Uniglobal

Services is a Sub-Branch of of UNIASSIST, Germany.  The

petitioner  repeatedly  asked  for   the  deposit  of  money.  The

complainant   went   to   the   Visa   office   and   withdrew   his

application.  He received an E-mail from ‘Andasprachschule’

that the admission letter and accommodation receipt given by

the accused are all false and none of them have been issued by

them.  

The other accused named in the FIR are Ashima

Malhotra, Prateek Nepalia, Anant Kumar and Kaushik Bose.

The firms in question are Uniglobal Services Career Pvt. Ltd.

and UNIASSIST EDUTECH Pvt. Ltd. The victims (including

the complainant) were duped of an amount of Rs.39,48,902/-.  

(ii)  FIR No.392 dated 24.03.2019 under Sections 34, 406, 420

of Indian Penal Code, registered at Police Station Shivaji Nagar,

District Gurugram (Annexure P-2).

Complainant:-Ajay Sharma son of Satish Chand Sharma

As per the allegations levelled, the petitioner assured the

complainant that he was going to Germany to collect the Offer

CWP-20109-2022  (O & M)

::4::

Letter of the complainant. He took money from the complainant

to book a room in Germany.  However, no such Offer letter was

ever issued despite repeated requests.  

The   other   accused   named   in   the   FIR   are   Ashima

Malhotra, Kaushik Bose and Prateek Nepalia. The firm in

question is Uniglobal Services Career Pvt. Ltd. Though,  the

victim(s) (including complainant) were duped of an amount of

Rs.4,49,000/-but an amount of Rs.3,50,000/- has been returned.

Thus, the remaining amount due is Rs.99,000/-. 

(iii) FIR No.429 dated 20.05.2019 under Sections 420, 406 of

Indian Penal Code, registered at Police Station City Panipat,

District Panipat (Annexure P-4).

Complainant:-Sumit son of Sushil Kumar

As   per   the   allegations   levelled   in   the   FIR,   the

complainant came in contact with Anupam Taak who worked in

UNIASSIST EDUTECH Pvt. Ltd.  He told them that the main

office is in Berlin, Germany.  The A2 Level German Classes

were to begin but despite taking money from the complainant,

no such classes were started. The complainant went to DAAD

(stands for German Academic Exchange Service {in German:

Deutscher Akademischer Austauschdienst}). India Office and it

was found that UNIASSIST, an organisation of the German

Government does not have any branch in India and he came to

know that Directors of UNIASSIST have forged the admission

letters and money receipts issued by ‘Andasprachschule’ to

various students.    

The   other   accused   named   in   the   FIR   are   Ashima

Malhotra,  Sandipan   Kaviraj,   Kaushik   Bose   and  Prateek

Nepalia. The firm in question is UNIASSIST EDUTECH Pvt.

CWP-20109-2022  (O & M)

::5::

Ltd. The victim(s) (including complainant) were duped of an

amount of Rs.2,80,000/.

(iv) FIR No.300 dated 25.05.2019 under Sections 406, 420 of

Indian Penal Code, registered at Police Station DLF, District

Gurugram (Annexure P-3).

Complainant:- Amarnath Khudanian

As   per   the   allegations   levelled   in   the   FIR,   the

complainant wanted to get his daughter Kritika admitted in the

Forensic Sciences Course for which, he got in touch with

UNIASSIST.  He met Madhumita and Ashima Malhotra.  He

was told that the petitioner was the owner of the Firm. The

petitioner showed an Offer Letter of University ‘Padalbron’.

The daughter of the complainant, on enquiry found that no such

course of Forensic Sciences was available in the aforesaid

University in Germany as promised.

The   other   accused   named   in   the   FIR   are   Ashima

Malhotra, Madhumita, Sandipan Kaviraj, Prateek Nepalia and

Kaushik Bose. The firm in question is UNIASSIST EDUTECH

Pvt. Ltd. Though, the victim(s) (including complainant) were

duped   of   an   amount   of   Rs.4,20,000/-but   an   amount   of

Rs.2,00,000/- has been returned. Thus, the remaining amount

due  is Rs.2,20,000/-. 

(v) FIR No.219 dated 26.11.2020, under Sections 420, 120-B of

Indian  Penal  Code,  registered at Police  Station  Sector 36,

Chandigarh (Annexure P-13).

Complainant:- Usha Rani wife of Kamal Lal

As per the allegations levelled in the FIR, the accused

assured   that   they   were   legally   authorized   by   the   German

Government.  The accused including the petitioner handed over

a  blank agreement paper and asked the complainant to sign the

CWP-20109-2022  (O & M)

::6::

same.  When asked, they did not provide the agreement and the

admission   letter.     Money   was   paid   for   availing   rented

accommodation in Germany.  The children of the complainant,

namely, Niharika and Kritika were not sent to  Germany and

were   not   provided   accommodation   there   despite   making

payments on their behalf. 

The other accused named in the FIR is Ashima Malhotra.

The   victim(s)   (including   complainant)   were   duped   of  an

amount of Rs.24,60,000/-.  

(vi)  FIR No.16 dated 10.01.2020 under Sections 420, 467,

468, 471, 506 of Indian Penal Code, registered at Police Station

DLF, District Gurugram (Annexure P-6).

Complainant:-Iteesha Kohli

As   per   the   allegations,   Ashima   Malhotra   and   the

complainant met the petitioner who assured her that her money

would be returned within 02 days.  An Arbitrator was appointed

and the parties were to appear before the Faridabad Court.

However, the petitioner did not appear. 

The   other   accused   named   in   the   FIR   are   Ashima

Malhotra   and   Prateek   Nepalia.   The   firm   in   question  is

UNIASSIST EDUTECH Pvt. Ltd. The victim(s) (including

complainant) were duped of an amount of Rs.16,00,600/- but an

amount of Rs.1,00,000/- was returned to the complainant-Etisha

Kohli only. 

(vii)  FIR No.2 dated 16.01.2020 under Sections 420 406 of

Indian Penal Code, registered at Police Station Mulepur, Distt.

Fatehgarh Sahib (Annexure P-8).

Complainant:-Lovepreet Kaur daughter of Kuldip Singh

As   per   the   allegations   levelled   in   the   FIR,   accused

Ashima  Malhotra informed the  complainant  that  her Offer

CWP-20109-2022  (O & M)

::7::

Letter had been received.  The company did not start the A2

Level Course.  The complainant was informed that the classes

would be taking place in Germany.   The entire money was

taken for the same but no classes were started nor was she sent

to Germany.  

The   other   accused   named   in   the   FIR   are   Ashima

Malhotra, Kaushik Bose and Jahnvi Malhotra. The victim(s)

(including   complainant)   were   duped   of   an   amount   of

Rs.5,97,600/-.

(viii)   FIR No.132 dated 24.03.2020 under Sections 406, 420,

467, 468, 471, 120-B of Indian Penal Code, registered at Police

Station DLF, District Gurugram (Annexure P-7).

Complainant:- Rahul Sinha son of Ashok Kumar Sinha

As per the allegations, the petitioner alongwith the co-

accused assured the complainant that the admission letter from

the German University would be issued by the end of May,

2019.  However, they did not receive any admission letter for

the MBA Course in English for the petitioner.  The petitioner

told the complainant that he had to complete the A1 and A2

Level German Course in order to secure admission and then,

would be provided a Language Visa instead of Student Visa.

This was in variance with the original agreement entered into

between the parties. 

The   other   accused   named   in   the   FIR   are   Ashima

Malhotra   and   Shailaj  Srivastav.  The   firms  in  question  are

UNIFACT EDUTECH Pvt. Ltd. and UNIASSIST EDUTECH

Pvt. Ltd. The victim(s) (including complainant) were duped of a

total amount of Rs.18,91,000/-.  

CWP-20109-2022  (O & M)

::8::

(ix)  FIR No.188 dated 23.05.2020, under Sections 120-B,

406, 420 of Indian Penal Code, registered at Police Station

DLF, District Gurugram (Annexure P-9).

Complainant:- Ravindra Kumar son of Rohtash

As per the allegations, the petitioner stated that if  the

complainant failed to get the admission in the University of

Germany, then, they would refund all the money.  The original

sponsorship letter was not issued.   Therefore, the Embassy

cancelled   the  Visa   of   the   complainant.     M/s   UNIASSIST

EDUTECH Pvt. Ltd. was found to be a fake entity and a civil

suit was pending against them.  

The   other   accused   named   in   the   FIR   are   Ashima

Malhotra,  Sandipan Kaviraj and Subrtosen, Shailaj Srivastav

and   Pooja   Bhauria.   The   firm   in   question   is   UNIASSIST

EDUTECH Pvt. Ltd. The victim(s) (including complainant)

were duped of a total amount of Rs.8,78,000/-.  

(x) FIR No.198 dated 03.06.2020 under Sections 120-B, 406,

420 of Indian Penal Code, registered at Police Station DLF,

District Gurugram (Annexure P-10).

Complainant:- Sanidul Islam Khan son of Hasen Ali Khan

The   complainant,   in   order   to   inform   the   accused

including the  petitioner  that  his  German  Language  Course

would be completed by March, 2020, called many a times but

the phones of the accused persons were switched off and their

office was locked too. 

The   other   accused   named   in   the   FIR   are   Ashima

Malhotra   and    Sandipan   Kaviraj.  The   firm   in   question   is

UNIASSIST EDUTECH Pvt. Ltd. The victim(s) (including

complainant) were duped of a total amount of Rs.25,42,826/-.

CWP-20109-2022  (O & M)

::9::

(xi) FIR  No.63 dated  07.02.2021,  under  Sections 420 of

Indian Penal Code, registered at Police Station DLF, District

Gurugram (Annexure P-12).

Complainant:- Vivek Sharma

 As per the FIR, the allegations are that the complainant

came   across   the   accused   persons’   Consultancy,   namely,

UNIASSIST EDUTECH. Pvt. Ltd. (later changed to UNIFACT

Pvt. Ltd.). The accused persons in order to make wrongful

gains, intentionally delayed the complainant’s German Classes.

Therefore, the duration to complete the A1 and A2 Level

Courses got reduced to one month.   Additionally, accused

persons assured the complainant that in order to get admitted in

a prestigious University, he just had to clear the A1 and A2

Levels of German Language and after that the University would

bear   the   expenses  of  the  entire  Language  Course  and  his

Engineering   Course   would   also   commence   alongwith   the

Language Course. But the Visa allotted to the complainant was

only for the Language category and he was not allowed to

pursue any other Course.   

The firm in question is UNIASSIST EDUTECH Pvt. Ltd.

The victim(s) (including complainant) were duped of a total

sum of Rs.14,86,200/-.  

(xii) FIR No.239 dated 08.07.2020 under Sections 406. 420,

506 of Indian Penal Code, registered at Police Station DLF,

District Gurugram (Annexure P-11).

Complainant:-Sumeet Parmar son of Raj Karan

The complainant got in touch with one Vishakha who got

the complainant to deposit Rs.3,79,426/- in the account of

Uniglobal Services Account on the pretext of studying German

and admission in College in Germany.   She was sent to the

CWP-20109-2022  (O & M)

::10::

Unique Coaching Institute at Dehradun for the A1 and A2

Classes but the students there told her that the petitioner and

others were cheating the students on the pretext of sending

them to Germany.  The money paid into the company account

was not paid to the Unique Coaching Institute as assured.  The

complainant, pursuant to the aforesaid payment, tried to reach

out to the accused persons including the petitioner numerous

times to deposit the coaching fee but they refused. 

The   other   accused   named   in   the   FIR   are  Vishakha,

Ashima Malhotra and Sanveer Singh. The firms in question are

UNIASSIST EDUTECH Pvt. Ltd. and UNIFACT EDUTECH

Pvt. Ltd. The victim(s) (including complainant) were duped of a

total sum of Rs.16,92,243/-.  

3. The   learned   counsel   for   the   petitioner   contends   that   the

petitioner has been falsely implicated in these cases.  He is not a Director of

the companies referred to in the FIRs but was merely an employee on a

salary.  Various students/victims had entered into respective agreements with

the company to study in Germany.   If either side did not fulfill their

respective contractual obligations, then, no offence is made out and the

dispute, if any, is primarily of a civil nature.   The victims have also

approached the Consumer Dispute Redressal Commission which cases are

pending adjudication.   The proceedings emanating out of an FIR No.17

dated 10.01.2022 under Sections 406, 420, 467, 468, 471, 120-B IPC, Police

Station DLF, Sector 29, Gurugram where the allegations are of a similar

nature has been stayed qua the present petitioner.  He, therefore, prays that

CWP-20109-2022  (O & M)

::11::

the impugned FIRs and consequential proceedings arising therefrom be

quashed.

4.  The learned counsel for the respondent/victims contend that the

designation   of   the   petitioner   or   his   official   position   in   the   respective

companies is not important.  The allegations levelled against the petitioner

and the role played by him are specific in each case.  In fact, a German

Company   by   the   name   of   Uni-assist   e.V.     had   initiated   Arbitration

proceedings against the petitioner.  During the course of the said Arbitration

proceedings, it was found that the petitioner himself had registered various

domain names akin to the German based company.  He stated that he had an

affiliation with UNIASSIST EDUTECH Pvt. Ltd.  which goes to show that

it was the petitioner who was the main accused and had set-up these firms

with similar sounding names as the German based entity with an intention to

allure victims with a promise to send them to Germany.  In fact, he held out

to the victims that his various companies were subsidiaries of a German

company, namely, Uni-assist e.V.  They contend that the Trial against the co-

accused in most of the cases are nearing completion.  As the petitioner was

absconding, qua him, the respective reports under Section 173(2) (Section

193(2) BNSS) have been submitted and the case is ripe for Trial. They,

therefore, pray that the present petition is liable to be dismissed.   

5. The learned counsel appearing for the newly added respondent

No.16-Ashima Malhotra a co-accused contends that the petitioner is the

main accused.  He was the one issuing directions to his other employees as

CWP-20109-2022  (O & M)

::12::

is evident from the E-mails (Annexure R-16/B) sent by him.  He contends

that the bank accounts of the companies were handled by the petitioner.

Rent cheques in respect of the premises from which the business was being

conducted   were   issued   by   the   petitioner   to   the   landlord   and   were

dishonoured.  On being dishonoured, proceedings under Section 138 of the

Negotiable Instruments Act are pending against the petitioner.  He, therefore,

prays that the present petition is liable to be dismissed.

6.  I have heard the learned counsel for the parties.

7.  A  perusal   of   the   aforementioned   FIRs   would   reveal   that

whether the petitioner is identified as a Director or not, there is absolutely no

doubt whatsoever that he is the person running the affairs of the various

companies which he set-up on the pretext of sending persons to Germany for

higher education. He has been duly named in the FIR and specific roles have

been assigned to him.  He was issuing directions to the other employees as

per E-mails (Annexure R-16/B).  The bank accounts of the company were

being handled by him and the rent for the premises was being paid through

cheques issued by him. The designation of an individual is not material but

the allegations levelled against him and the role played by him in the affairs

of a company are relevant.   Therefore, the petitioner cannot avoid his

liability by calling himself an employee or pleading that he was not a

Director of the company.

8. A perusal of the Arbitration Award dated 06.08.2018 (Annexure

R-7/1) would reveal that all the domain names of the accused companies

CWP-20109-2022  (O & M)

::13::

have been registered in the name of the petitioner and the relevant extract of

the Award is as under:-

BEFORE THE SOLE ARBITRATOR UNDER ,IN DISPUTE RESOLU TION POLICY

(Appointed by .IN Registry-National Internet Exchange of India)

ARBITRATION AWARD

Disputed Domain Name:<UNI-ASSIST.In>

IN THE MATTER OF:

Uni assist e.V

Ganeststr: 5, 10829

Berlin, Germany … Complainant

….versus….

Ranadeep Ghosal

M-7, Ground Floor,

Old DLF Colony, 

Sector 14, Gurgaon,

Haryana, India … Respondent

XXXX XXXX XXX

2.  The Domain Name, Registrar and Registrant

The   present   arbitration   proceedings   pertain   to   a   dispute

concerning the registration of domain name <uni-assist.in>

with .IN Registry.   The Registrant in the present matter is

Ranadeep Ghosal, and the Registrar is GoDaddy.com, LLC.

XXXX XXXX XXXX

8.   Respondent's   Submisions/Contentions   vide   Renty   dated

June 28, 2018

The Respondent has contended that the Complaint dated May

23, 2018 has not been filed by a duly authorized representative

of   the   Complainant.   That   no   document   evidencing   the

authorization   of   the   signatory   of   the   Complaint   by  the

Complainant has been filed on the record. That the signatory of

the Complaint, therefore, does not have the capacity to file the

present Complaint, which is liable to be dismissed on this score

alone.

The   Respondent   has   contended   further   that   the   present

Complaint is liable to be dismissed as the Complainant is in

CWP-20109-2022  (O & M)

::14::

fact trying to grab the lawful domain name as belonging to the

Respondent.

The Respondent has submitted in this regard that it is the

registered  owner  of several domain names,   all  comprising

primarily   of   the   name/mark   "uni-assist",   including  < uni-

assist.in>,   which   is   the   subject   matter   of   the   present

proceedings. Such domain name registrations in the name of the

Respondent   include:   <uni-assist.online>,   <uni-assist.biz>,

<uni-assist.info>,   <uni-assists.org>,   <uni-assist   support>,

<uni-assit.asia,  uni-assit.co>   and   <uni-ussist.club.   That

despite knowing this fact, the Complainant is trying to grab

only the one domain name (ie. <uni-assist.in) for the reason

that the Complainant is aware that an Indian company is doing

an honest and fair business in India from the said domain name

and in order to keep its monopoly on the world market in this

regard is trying to take control of the said domain name so that

no Indian can rise. That the Complainant has made no attempt

to   file   complaints   against   any   of   the   other   "uni-assist"-

formative domains as registered by the Respondent and listed

above. That the said domains have been at the disposal and

usage of one M/s Uniassist Edutech Pvt. Ltd., a company

incorporated   under   the   Indian   Companies   Act,   having  its

registered address at Ground Floor, M-7, Old DLF Colony,

Sector   14,   Gurgaon,   Haryana-122001,   with   whom   the

Respondent has entered into a Memorandum of Understanding,

a   copy   of   which   document   the   Respondent   has   annexed

alongwith the reply. The Respondent has contended that the

present Complaint is liable to be dismissed on account of the

aforesaid.

XXXX XXXXX XXXXX

12. Decision

CWP-20109-2022  (O & M)

::15::

Based upon the  facts and  circumstances and further

relying   on   the   materials   as   available   on   the   record,   the

Arbitrator is of the view that the Complainant has statutory and

proprietary   rights   over   the   name/mark   "uni-assist"/The

Complainant has herein been able to prove conclusively that:

i.     The   Registrant's   domain   name   is   identical   and

confusingly similar to a nave trade mark or service mark

in which the Complainant has rights;

ii.  The Registrant has no rights and legitimate interest in

respect of the domain name;

iii.  The Registrant's domain name has been registered or

is being used in bad faith.

The   Arbitrator   therefore   allows   the   prayer   of   the

Complainant and directs the IN Registry to transfer the domain

< uni-assist.in to the Complainant.

The Award is accordingly passed and the parties are directed to

bear their own costs.

Lucy Rana

Sole Arbitrator

Date: August 06, 2018

Place: New Delhi, India

9. The offences for which the aforementioned cases/FIRs have

been registered are prima facie made out.  It was the petitioner and his co-

accused who held out to the victims that the companies referred to in the

respective cases were subsidiaries of a German Company by the name of

Uni-assist e.V.  The petitioner and his co-accused took various amounts on

the pretext of sending the victims abroad.  However, it transpired that they

had no affiliation with any foreign company or colleges.   Various fake

documents/admission letters/accommodation receipts have been shown to

CWP-20109-2022  (O & M)

::16::

different victims and on these pretexts, various amounts have been extracted

from the victims.  In some cases, the courses for which the victim(s) had

paid money were not available in the institution in Germany.

11. In the context of quashing of an FIR, the Hon’ble Supreme

Court in ‘Dineshbhai Chandubhai Patel versus State of Gujarat and Ors.

(with connected matters) 2018(1) RCR (Criminal) 617’ , has held as under:-

26. The law on the question as to when a registration of the FIR is

challenged seeking its quashing by the accused under Article 226 of

the Constitution or section 482 of the Code and what are the powers

of the High Court and how the High Court should deal with such

question is fairly well settled.

27. This Court in State of West Bengal & Ors. v. Swapan Kumar

Guha & Ors. (AIR 1982 Supreme Court 949) had the occasion to

deal with this issue. Y.V. Chandrachud, the learned Chief Justice

speaking for Three Judge Bench laid down the following principle:

"Whether   an   offence   has   been   disclosed   or   not   must

necessarily depend on the facts and circumstances of each

particular case. If on a consideration of the relevant materials,

the Court is satisfied that an offence is disclosed, the Court

will normally not interfere with the investigation into the

offence   and   will   generally   allow   the   investigation  in   the

offence to be completed for collecting materials for proving

the offence.

The   condition   precedent   to   the   commencement   of

investigation under Section 157 of the Code is that the F.I.R.

must disclose, prima facie, that a cognizable offence has been

committed. It is wrong to suppose that the police have an

unfettered   discretion   to   commence   investigation   under

Section 157 of the Code. Their right of inquiry is conditioned

by the existence of reason to suspect the commission of a

cognizable offence and they cannot, reasonably, have reason

so to suspect unless the F.I.R., prima facie, discloses the

commission of such offence. If that condition is satisfied, the

investigation must go on. The Court has then no power to stop

the investigation, for to do so would be to trench upon the

lawful power of the police to investigate into cognizable

offences."

CWP-20109-2022  (O & M)

::17::

28. Keeping in view the aforesaid principle of law, which was

consistently followed by this Court in later years and on perusing the

impugned judgment,  we are constrained to observe that the High

Court without any justifiable reason devoted 89 pages judgment

(see-paper book) to examine the aforesaid question and then came to

a conclusion that some part of the FIR in question is bad in law

because it does not disclose any cognizable offence against any of

the accused persons whereas only a part of the FIR is good which

discloses a prima facie case against the accused persons and hence

it needs further investigation to that extent in accordance with law.

29. In doing so, the High Court, in our view, virtually decided all the

issues arising out of the case like an investigating authority or/and

appellate authority decides, by little realizing that it was exercising

its inherent jurisdiction under section 

482 of the Code at this stage.

30. The High Court,  in our view, failed to see the extent of its

jurisdiction, which it possess to exercise while examining the legality

of any FIR complaining commission of several cognizable offences

by accused persons. In order to examine as to whether the factual

contents of the FIR disclose any prima facie cognizable offences or

not, the High Court cannot act like an investigating agency and nor

can exercise the powers like an appellate Court. The question, in our

opinion, was required to be examined keeping in view the contents of

the FIR and prima facie material, if any, requiring no proof.

31. At this stage, the High Court could not appreciate the evidence

nor could draw its own inferences from the contents of the FIR and

the material relied on. It was more so when the material relied on

was disputed by the Complainants and visa-se-versa. In such a

situation, it becomes the job of the investigating authority at such

stage to probe and then of the Court to examine the questions once

the charge sheet is filed along with such material as to how far and

to what extent reliance can be placed on such material.

CWP-20109-2022  (O & M)

::18::

32. In our considered opinion, once the Court finds that the FIR does

disclose prima facie commission of any cognizable offence, it should

stay its hand and allow the investigating machinery to step in to

initiate the probe  to  unearth the  crime in accordance with the

procedure prescribed in the Code.

33. The very fact that the High Court in this case went into the

minutest details in relation to every aspect of the case and devoted

89 pages judgment to quash the FIR in part lead us to draw a

conclusion  that  the High Court had  exceeded  its powers  while

exercising its inherent jurisdiction under section 

482 of the Code. We

cannot concur with such approach of the High Court.

34. The inherent powers of the High Court, which are obviously not

defined being inherent in its very nature, cannot be stretched to any

extent and nor can such powers be equated with the appellate

powers of the High Court defined in the Code. The parameters laid

down by this Court while exercising inherent powers must always be

kept in mind else it would lead to committing the jurisdictional error

in deciding the case. Such is the case here.

The Hon’ble Supreme Court in  ‘Muskan versus Ishaan Khan

(Sataniya) and others 2025 INSC 1287’, 

22. On the aspect of the powers of the Courts under Section 

482 of

the Cr.PC, it is settled that at the stage of quashing, the Court is not

required to conduct a mini trial. Thus, the jurisdiction under Section

482 of the Cr.PC with respect to quashing is somewhat limited as the

Court   has   to   only   consider   whether   any   sufficient   material   is

available to proceed against the accused or not. If sufficient material

is available, the power under Section 482 should not be exercised.

23. This Court in the case of State of Odisha v. Pratima Mohanty

and Others,(2022) 16 SCC 703 held that: 

CWP-20109-2022  (O & M)

::19::

"8.2. It is trite that the power of quashing should be exercised

sparingly and with circumspection and in rare cases. As per

the   settled   proposition   of   law   while   examining   an

FIR/complaint quashing of which is sought, the court cannot

embark upon any enquiry as to the reliability or genuineness

of allegations made in the FIR/complaint. Quashing of a

complaint/FIR   should   be   an   exception   rather   than   any

ordinary rule. Normally the criminal proceedings should not

be quashed in exercise of powers under Section  

482  CrPC

when after a thorough investigation the charge-sheet has been

filed.   At   the   stage   of   discharge   and/or   considering  the

application   under   Section  482  CrPC   the   courts   are   not

required   to   go   into   the   merits   of   the   allegations   and/or

evidence in detail as if conducting the mini-trial. As held by

this Court the powers under Section 482 CrPC are very wide,

but conferment of wide power requires the court to be more

cautious. It casts an onerous and more diligent duty on the

Court."

24. Further in the case of Central Bureau of Investigation v. Aryan

Singh and Others, (2023) 18 SCC 399 this Court held that at the

stage of Section 482 of the Cr.PC, the High Court is not required to

conduct a mini trial.

"6. From the impugned common judgment and order [Aryan

Singh v. CBI, 2022 SCC OnLine P&H 4158] passed by the

High Court, it appears that the High Court has dealt with the

proceedings before it, as if, the High Court was conducting a

mini   trial   and/or   the   High   Court   was   considering   the

applications against the judgment and order passed by the

learned trial court on conclusion of trial. As per the cardinal

principle of law, at the stage of discharge and/or quashing of

the criminal proceedings, while exercising the powers under

Section 482 CrPC, the Court is not required to conduct the

mini   trial.   The   High   Court   in   the   common   impugned

judgment and order has observed that the charges against the

accused are not  proved. This  is not the stage where the

prosecution/investigating agency is/are required to prove the

charges. The charges are required to be proved during the trial

on   the   basis   of   the   evidence   led   by   the

prosecution/investigating agency."

(emphasis supplied)

25. This Court in Neeharika Infrastructure Private Limited (supra)

gave following directions to the Courts exercising the power under

Section 482 of the Cr.PC:

"Conclusions

CWP-20109-2022  (O & M)

::20::

33. In view of the above and for the reasons stated above, our

final conclusions on the  principal/core  issue, whether the

High Court would be justified in passing an interim order of

stay of investigation and/or "no coercive steps to be adopted",

during the pendency of the quashing petition under Section

482  CrPC and/or under Article 226 of the Constitution of

India and in what circumstances and whether the High Court

would be justified in passing the order of not to arrest the

accused or "no coercive steps to be adopted" during the

investigation or till the final report/charge-sheet is filed under

Section  173  CrPC,   while   dismissing/disposing   of/not

entertaining/not   quashing   the   criminal

proceedings/complaint/FIR   in   exercise   of   powers   under

Section  482  CrPC   and/or   under   Article   226   of   the

Constitution of India, our final conclusions are as under:

33.1 ....

33.2.   Courts  would  not  thwart   any  investigation   into  the

cognizable offences.

33.3. It is only in cases where no cognizable offence or

offence of any kind is disclosed in the first information report

that the Court will not permit an investigation to go on.

33.4. The power of quashing should be exercised sparingly

with circumspection, as it has been observed, in the "rarest of

rare cases" (not to be confused with the formation in the

context of death penalty).

33.5. While examining an FIR/complaint, quashing of which

is sought, the court cannot embark upon an enquiry as to the

reliability or genuineness or otherwise of the allegations made

in the FIR/complaint.

33.6 ....

33.7. Quashing of a complaint/FIR should be an exception

rather than an ordinary rule.

33.8 to 33.11 ....

33.12. The first information report is not an encyclopedia

which   must   disclose   all   facts   and   details   relating  to   the

offence reported. Therefore, when the investigation by the

police is in progress, the court should not go into the merits of

the   allegations   in   the   FIR.   Police   must   be   permitted   to

complete   the   investigation.   It   would   be   premature   to

pronounce   the   conclusion   based   on   hazy   facts   that   the

complaint/FIR does not deserve to be investigated or that it

amounts to abuse of process of law. After investigation, if the

investigating officer finds that there is no substance in the

application made by the complainant, the investigating officer

may file an appropriate report/summary before the learned

CWP-20109-2022  (O & M)

::21::

Magistrate   which   may   be   considered   by   the   learned

Magistrate in accordance with the known procedure.

33.13 and 33.14 .....

33.15. When a prayer for quashing the FIR is made by the

alleged accused and the court when it exercises the power

under Section  

482  CrPC, only has to consider whether the

allegations in the FIR disclose commission of a cognizable

offence or not. The court is not required to consider on merits

whether or not the merits of the allegations make out a

cognizable   offence   and   the   court   has   to   permit   the

investigating agency/police to investigate the allegations in

the FIR."

(emphasis supplied)

26. Further, this Court in the case of State of Telangana v. Habib

Abdullah Jeelani and Others, (2017) 2 SCC 779 held that:

"13.   There   can   be   no   dispute   over   the   proposition   that

inherent power in a matter of quashment of FIR has to be

exercised sparingly and with caution and when and only when

such exercise is justified by the test specifically laid down in

the provision itself. There is no denial of the fact that the

power under Section 482 CrPC is very wide but it needs no

special  emphasis to state that  conferment of wide power

requires the Court to be more cautious. It casts an onerous and

more diligent duty on the Court.

14. In this regard, it would be seemly to reproduce a passage

from Kurukshetra University [Kurukshetra University v. State

of Haryana, (1977) 4 SCC 451: 1977 SCC (Cri) 613] wherein

Chandrachud, J. (as his Lordship then was) opined thus :

(SCC p. 451, para 2)

"2. It surprises us in the extreme that the High Court thought

that in the exercise of its inherent powers under Section 482

of the Code of Criminal Procedure, it could quash a first

information   report.  The   police   had   not   even   commenced

investigation into the complaint filed by the Warden of the

University and no proceeding at all was pending in any court

in pursuance of the FIR. It ought to be realised that inherent

powers do not confer an arbitrary jurisdiction on the High

Court to act according to whim or caprice. That statutory

power has to be exercised sparingly, with circumspection and

in the rarest of rare cases.""

(emphasis supplied)

27.  We are of the view that the High Court has erred in law by

embarking upon an enquiry with regard to credibility or otherwise of

CWP-20109-2022  (O & M)

::22::

the   allegations   in   the   complaints   and   the   FIR.   Normally,   for

quashing an FIR, it must be shown that there exists no prime facie

case against the accused persons. In the present case, from the

conjoint reading of the complaints and the FIR, it can be seen that

prime facie allegations of harassment and demand of dowry are

made out, despite that the High Court quashed the FIR against the

private respondents primarily on the ground that the earlier two

complaints that were filed by the appellant did not mention the

specific instances that happened on 22.07.2021 and 27.11.2022 and

the same were later on mentioned in the FIR only as an afterthought

and  was   a  counterblast  to   the  legal  notice  sent  by  respondent

no.1/husband to the appellant as she was not coming back to her

matrimonial home. This approach adopted by the High Court, in our

considered opinion, amounts to conducting a mini trial.

11. A perusal of the aforementioned judgments would show that the

Hon’ble Supreme Court has held that at the stage of quashing of an FIR, a

mini Trial is not to be conducted. The reliability or genuineness of the

allegations levelled in the FIR cannot be gone into. Disputed questions of

fact or the defence of an accused cannot be looked into.  An FIR should be

quashed in exceptional circumstances where absolutely no offence is made

out.   Therefore, the power under Section 482 Cr.P.C. must be exercised

sparingly, with caution and in rare cases.

12. It may also be pointed out that in respect of FIR No.429 dated

20.05.2019 under Sections 420, 406 of Indian Penal Code, registered at

Police Station City Panipat, District Panipat (Annexure P-4), an earlier

petition was filed for quashing of the said FIR which came to be withdrawn

vide order dated 11.01.2023 passed in CRM-M-31169-2023. 

CWP-20109-2022  (O & M)

::23::

13. In view of the aforementioned discussion, I find no merit in the

present petition and the same stands dismissed.

14. The pending application(s), if any, shall stand disposed of

accordingly. 

November  18, 2025    ( JASJIT SINGH BEDI)

sukhpreet    JUDGE

Whether speaking/reasoned : Yes/No

Whether reportable :  Yes/No