Non-execution of a sale agreement, absent initial deception or entrustment, constitutes neither cheating nor criminal breach of trust.

The complainant alleged that petitioner No. 1 received ₹60,000 in 2002 towards the sale of his land but neither transferred the land nor executed the sale deed.

It was further alleged that petitioner No. 1 subsequently sold the same land to his wife, petitioner No. 2, in 2015.

On the basis of the complaint, the complainant’s solemn-affirmation statement and the statements of inquiry witnesses, the Additional Chief Judicial Magistrate, Seraikella found a prima facie case under Sections 420 and 406 of the Indian Penal Code and issued summons by order dated 22 February 2024.

The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the entire criminal proceedings in Complaint Case No. 1426 of 2023 and the summoning order.

The Court exercised its inherent jurisdiction under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to prevent abuse of process and secure the ends of justice.

In relation to Section 420 IPC, it applied the principle in Uma Shankar Gopalika v. State of Bihar, (2005) 10 SCC 336, that a mere breach of contract does not constitute cheating unless deceptive or fraudulent intention existed at the inception of the transaction.

The Court also relied on Gurukanwarpal Kirpal Singh v. Surya Prakasam, 2022 LiveLaw (SC) 519, and Dalip Kaur v. Jagnar Singh, (2009) 14 SCC 696, recognising that a dispute arising essentially from non-refund or non-performance of a contractual obligation is ordinarily civil in nature.

For Section 406 IPC, relying on Radheyshyam v. State of Rajasthan, 2024 SCC OnLine SC 2311, the Court held that an advance or part-payment made towards consideration under an agreement to sell is not property “entrusted” to the recipient, and refusal to complete the sale does not by itself amount to dishonest misappropriation or criminal breach of trust.

The Court held that the alleged transaction originated in 2002, whereas the subsequent sale by petitioner No. 1 to petitioner No. 2 occurred in 2015.

The complaint contained no allegation that the petitioners had practised deception or possessed an intention to cheat at the inception of the 2002 transaction. Accordingly, even if the allegations were accepted as true, the essential ingredient of initial fraudulent intention under Section 420 IPC was absent.

With respect to Section 406 IPC, the ₹60,000 was alleged to have been paid as consideration for the proposed sale of land, not entrusted for a specific purpose or subject to a fiduciary obligation.

Since there was neither entrustment nor dishonest misappropriation of entrusted property, the ingredients of criminal breach of trust were also not satisfied.

The dispute therefore remained essentially contractual or civil in character, and continuation of the criminal case would constitute an abuse of process.

Consequently, the entire criminal proceedings in Complaint Case No. 1426 of 2023, including the Additional Chief Judicial Magistrate’s summoning order dated 22 February 2024, were quashed and set aside against the petitioners.

The Criminal Miscellaneous Petition was accordingly allowed.