As per case facts, multiple individuals filed petitions to cancel police reports (FIRs) and related criminal proceedings registered against them following personal disputes. They argued that these legal actions were ... being used as a tool for harassment rather than for justice. The question arose whether the criminal proceedings should be quashed to prevent the misuse of the legal process and to protect the individuals from further intimidation. Finally, the High Court decided to quash the FIRs and all resulting criminal proceedings. The court concluded that continuing the investigation or trial would be an abuse of power and directed the authorities to stop all coercive actions, ensuring the petitioners were no longer subjected to harassment.