As per case facts, the appellants sought to quash an FIR lodged by the respondent alleging cheating, criminal breach of trust, and forgery related to a Joint Venture Agreement (JVA) ... from several years ago for land development. The respondent claimed false representation regarding land title, non-fulfillment of contractual obligations, and non-refund of security. The High Court dismissed the appellants' writ petition without a detailed examination. The question arose whether the FIR disclosed a prima facie cognizable criminal offense or if the dispute was purely civil, warranting quashing of the FIR. Finally, the Supreme Court concluded that the JVA's clauses indicated a civil dispute, with assurances about lack of restraint orders rather than no litigation, and security being adjustable, not refundable. The delay in filing the FIR and unsubstantiated forgery claims reinforced the civil nature. Thus, the court quashed the FIR, finding no cognizable criminal offense.