Disputed evidentiary questions cannot justify quashing criminal proceedings under inherent jurisdiction.

On 30 April 2026, police intercepted co-accused Vivek Sahu and Vikas Bakshi near Laxmi Niwas Chowk, Dhamtari, and allegedly recovered 18 and 24 bottles of Budweiser beer from their possession.

The petitioner was not present at the spot and no contraband was recovered from him.

The co-accused allegedly stated in memoranda recorded under Section 23(2) of the Bharatiya Sakshya Adhiniyam, 2023, that the petitioner, proprietor of Bagga Bar, had financed their purchase of liquor.

An FIR was registered on 1 May 2026 under Section 34(2) of the Chhattisgarh Excise Act.

After investigation, including witness statements, spot maps and a Farari Panchnama, the police filed a charge-sheet on 27 June 2026.

The Chief Judicial Magistrate, Dhamtari, took cognizance, treated the petitioner as absconding and issued a warrant of arrest against him.

The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the Dehati Nalishi, FIR, charge-sheet, cognizance order, absconder declaration, warrant and consequential criminal proceedings.

The Court applied Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, which preserves the High Court’s inherent jurisdiction to prevent abuse of the process of court and secure the ends of justice; however, disputed questions concerning the manner of investigation, evidentiary value or admissibility of material, and sufficiency of prosecution evidence ordinarily cannot be conclusively determined in quashing proceedings.

The Court also applied the principle that the issuance of coercive process is intended to secure an accused’s presence before the court and is not punitive in character.

The petitioner relied upon Inder Mohan Goswami v. State of Uttaranchal , Appeal (Cri.) No. 1392 of 2007, concerning the cautious exercise of power to issue non-bailable warrants, and Aman Preet Singh v. CBI through Director , 2021 SCC OnLine SC 941, concerning protection from unnecessary arrest where custodial interrogation is not required and the charge-sheet has been filed.

The Court held that the petitioner’s challenges to the FIR, charge-sheet and cognizance order depended upon disputed factual and evidentiary matters, including the legality of the seizure and arrest chronology, the admissibility and reliability of the co-accused memoranda, alleged non-compliance with arrest safeguards, and the absence of recovery or documentary proof directly connecting the petitioner with the liquor.

These matters required assessment by the Trial Court on the basis of evidence and could not be meticulously examined in the High Court’s inherent jurisdiction under Section 528 BNSS.

Nevertheless, since the petitioner had approached the High Court and expressed willingness to submit to the jurisdiction of the Trial Court, the Court considered it appropriate to modify the coercive process.

It distinguished between adjudicating the merits of the prosecution and ensuring the petitioner’s appearance, holding that the warrant should not operate as a punitive measure.

The warrant of arrest issued pursuant to the order dated 27 June 2026 was quashed.

The petitioner was directed to appear before the Chief Judicial Magistrate, Dhamtari, within two weeks and was granted liberty to pursue all remedies available in law, including an application for bail.

The Trial Court was directed to proceed in accordance with law, uninfluenced by the High Court’s observations on the merits.