Commercial REAL ESTATE Disputes Lacking Initial Dishonest Intent Cannot Be Converted into Criminal Prosecutions

The petitioners (Directors/entities of Solitarian Group and Prasandi Infotech Park) challenged an FIR (Case Crime No. 227/2025) registered under Sections 406, 420, 467, 468, 469, 471, and 120-B of the IPC.

The Complainant (Respondent No. 4) alleged that after booking three commercial units in 2008 and experiencing delays, the accused induced him to accept a fourth unit (Shop No. 12) in 2015/2022 in lieu of "assured returns".

It was alleged that after paying over Rs. 48 lakhs, the Complainant discovered Shop No. 12 was a non-existent common passage and that the allotment documents were fabricated.

The petitioners argued that the dispute was purely commercial, arising from a project with layered management transitions (ERA to SREI/BNF to Solitarian), and that possession of the original units had already been delivered via sub-lease deeds in 2022.

The Court applied the standards for quashing an FIR established in State of Haryana v. Bhajan Lal, emphasizing that proceedings may be quashed if allegations do not constitute an offence or are maliciously instituted.

It relied on Neeharika Infrastructure Pvt. Ltd. v. State of Maharashtra regarding the limits of interfering with investigations.

For Section 420 IPC (Cheating), it applied Hridaya Ranjan Prasad Verma v. State of Bihar, holding that dishonest intention must exist at the inception of the transaction.

Regarding the conversion of civil disputes to criminal cases, the Court cited Indian Oil Corpn. v. NEPC India Ltd. and V.Y. Jose v. State of Gujarat, which warn against using criminal law as a shortcut for contractual enforcement.

It also referenced the Real Estate (Regulation and Development) Act, 2016 (RERA) as the specialized regulatory framework for builder-buyer grievances.

The Court observed that the parties shared a long-standing commercial relationship since 2008, and the fact that possession was offered in 2012 and sub-lease deeds were executed in 2022 for the original units negated any "dishonest intention at inception" required for Section 420.

The dispute regarding the "fourth unit" emerged from accounting disagreements over "assured returns," which is a contractual matter.

Regarding forgery (Sections 467-471), the Court noted the document relied upon by the Complainant was unsigned by the petitioners and arose during a period when management control rested with SREI/BNF, not the current petitioners.

The Court emphasized that the agreement contained an arbitration clause (Clause 7, Heading X) and that the grievances fell squarely under the specialized adjudicatory mechanism of RERA Sections 31 and 71.

It concluded that the FIR was an attempt to criminalize a regulatory and contractual default.

Framing the matter as an abuse of the process of law, the High Court allowed the writ petitions and quashed FIR Case Crime No. 227/2025 and all consequential proceedings against the petitioners.

The Court clarified that the Complainant remains free to pursue civil or statutory remedies before the appropriate forums.