Inherent jurisdiction cannot quash proceedings where disputed facts require evidentiary adjudication.

Respondent No. 2, who was allegedly a permanent resident of Italy and had longstanding family relations with the petitioners, lodged FIR No. 21 dated 5 February 2020 at Police Station Civil Lines, Batala, under Sections 419, 420, 467, 468, 471 and 120-B IPC, corresponding to Sections 319, 318(4), 338, 339, 341 and 61 of the BNS.

The prosecution case substantially alleged that petitioner No. 1 impersonated the complainant by representing his father’s name as “Surta Singh” in sale deeds concerning the complainant’s property.

The petitioners disputed the allegation and asserted that petitioner No. 1’s father was also named “Surta Singh”; they further claimed that respondent No. 2 had obtained ₹8 lakhs from them on the assurance of facilitating their son’s travel and settlement abroad and had initiated the criminal proceedings to avoid repayment and harass them.

The police presented challan dated 10 December 2024, after which the Judicial Magistrate First Class, Batala framed charges against the petitioners by order dated 21 April 2026.

The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 482 Cr.P.C., seeking quashing of the FIR, the order framing charges and all consequential proceedings.

The Court applied Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 482 Cr.P.C., which preserves the High Court’s inherent power to prevent abuse of the process of law and secure the ends of justice.

It relied on the principles in State of Haryana v. Ch. Bhajan Lal, 1991 (1) RCR (Criminal) 383, under which quashing may be justified, illustratively, where the allegations even at face value do not constitute an offence, are absurd or inherently improbable, or the proceedings are manifestly mala fide; however, the power must be exercised sparingly and with circumspection.

The Court also relied on M/s Neeharika Infrastructure Pvt. Ltd. v. State of Maharashtra, (2021) 19 SCC 401, reaffirming that the High Court should not adjudicate disputed questions of fact, assess the reliability or genuineness of evidence, examine the accused’s defence or conduct a mini-trial while exercising inherent jurisdiction.

The relevant principles were further traced to R.P. Kapur v. State of Punjab, AIR 1960 SC 866.

The Court held that the FIR and the investigative material could not, at the threshold, be characterised as devoid of allegations constituting cognizable offences.

If accepted at face value, the allegations concerning impersonation, use of allegedly incorrect identity particulars in sale deeds and facilitation of the transactions were not inherently incapable of constituting the offences alleged.

The petitioners’ reliance on documents showing that petitioner No. 1’s father was named “Surta Singh” raised a disputed factual issue rather than conclusively disproving the prosecution case.

Determining the actual identity of petitioner No. 1’s father, whether the particulars in the sale deeds were deliberately furnished, the identity of the persons involved and the existence of a culpable intention would require appreciation of oral and documentary evidence.

Since the allegations were not patently absurd, inherently improbable, frivolous or manifestly mala fide, the Court declined to undertake a comparative examination of the documents or a mini-trial under Section 528 BNSS.

It held that the case did not fall within any of the recognised categories warranting exercise of inherent jurisdiction under Section 528 BNSS and found no illegality, perversity or jurisdictional infirmity in the order framing charges dated 21 April 2026.

The petition seeking quashing of the FIR, the charge-framing order and consequential proceedings was accordingly dismissed.

The Court clarified that its observations were prima facie and would not affect the independent consideration of the matter by the Investigating Agency or the Trial Court.

All pending miscellaneous and connected applications were disposed of.