Criminal Investigation Must Be Quashed When Substantially Similar Property Disputes Are Pending Before Civil Courts

The petitioners sought to quash FIR No. 18 of 2025 registered at P.S. Mussoorie under Sections 126, 305, 306, 324(5), and 329 r/w 61 of the Bhartiya Nyaya Sanhita (BNS), 2023.

Respondent No. 3 (the complainant) alleged that the petitioners, as representatives of the "Radha Swami Satsang Beas" society, conspired to demolish her property ("Modi Bhawan Part-A"), stole valuable antiques/paintings, and encroached upon the land.

The petitioners contended that the society had purchased the property via a registered sale deed in 2001 and that the dispute was purely civil.

Simultaneously, both parties had instituted civil suits: the society filed Suit No. 169 of 2025 for permanent injunction, and the respondent filed O.S. No. 297 of 2025 seeking possession and damages for the alleged demolition and theft.

While civil and criminal remedies can be concurrent, the High Court must exercise caution to ensure a civil dispute is not given a "cloak of criminal offence" to harass the opposite party.

If a civil remedy is adopted, the High Court should quash criminal proceedings to prevent abuse of process.

Interfering with investigations should be avoided unless no cognizable offence is made out.

Civil transactions should not be litigated as criminal cases when civil suits are pending.

The Court observed that the respondent-complainant had already filed a civil suit (O.S. No. 297 of 2025) seeking the exact same reliefs as alleged in the FIR-namely, recovery of possession and damages for the alleged demolition and theft of articles.

The Court reasoned that since the Civil Court was already seized of the matter, including the appointment of a Survey Ameen to inspect the site, any parallel criminal investigation would "prejudice either of the parties" and impact the merits of the pending civil adjudication.

The Court noted that the core of the dispute involved title deeds and boundaries dating back to 1943 and 2001, which are traditionally matters of civil evidence.

Applying Paramjeet Batra, the Court determined that the continuation of criminal proceedings during the pendency of these suits was an unwarranted attempt to bypass civil procedure or secure evidence for the civil litigation.

The High Court allowed both writ petitions and quashed FIR No. 18 of 2025.

The Court clarified that if the final outcome of the civil suits reveals criminality, the parties may then initiate criminal proceedings.

The Court further directed the Trial Court to decide the pending civil suits (No. 169 of 2025 and No. 297 of 2025) independently, without being influenced by the observations in this judgment.