Proceedings under Sections 107/150 CrPC do not bar subsequent prosecution on the same facts.

Respondent No. 2/complainant filed a private complaint against the petitioner under Sections 323 and 341 IPC, alleging that on 27 August 2023 the petitioner, accompanied by several persons, assaulted him and his son after a dispute regarding construction of a steel structure, and restrained the complainant from proceeding to his home

The police had earlier initiated preventive proceedings by submitting a kalandra under Sections 107/150 CrPC before the Sub-Divisional Magistrate.

The learned Trial Court recorded preliminary evidence and summoned the petitioner on 19 February 2024; the petitioner appeared and furnished bail bonds on 5 October 2024

The petitioner approached the High Court on 21 July 2026 seeking quashing of the complaint, summoning order and consequential proceedings, contending that the complaint was barred by double jeopardy, arose from a civil dispute, and constituted an abuse of process

The Court applied the principles governing quashing of criminal proceedings under the inherent jurisdiction preserved by Section 482 CrPC, particularly the categories in State of Haryana v. Ch. Bhajan Lal, 1992 Supp (1) SCC 335, including cases where the allegations do not constitute an offence, proceedings are legally barred, or the prosecution is manifestly mala fide

It relied on B.N. John v. State of U.P., 2025 SCC OnLine SC 7, Ajay Malik v. State of Uttarakhand, 2025 SCC OnLine SC 185, and Rajendra Bihari Lal v. State of U.P., 2025 SCC OnLine SC 2265, for the rule that inherent powers must be exercised sparingly to prevent abuse of process or secure the ends of justice

Proceedings under Sections 107/117 CrPC are preventive security proceedings and do not result in conviction or acquittal; consequently, the protection against double jeopardy under Section 300 CrPC does not bar a subsequent prosecution for substantive offences arising from the same facts, as held in Muthia Moopan v. State, Emperor v. Bhagwat Singh, AIR 1926 All 403, and Narinder Singh v. Shiv Kumar, 2023 SCC OnLine J&K 791

The Court also applied the principle that unexplained and inordinate delay disentitles a petitioner to discretionary inherent relief, relying on Ajit Kumar Gola v. State (NCT of Delhi), 2026 SCC OnLine Del 1398, and Gopal Chauhan v. Smt. Satya, 1979 Cri LJ 446

The pendency of civil litigation does not bar criminal proceedings where the allegations independently disclose criminal offences

The Court rejected the double-jeopardy argument because the kalandra under Sections 107/150 CrPC constituted preventive security proceedings, not a criminal trial resulting in conviction or acquittal; therefore, Section 300 CrPC was inapplicable

The allegations that the petitioner assaulted the complainant and his son and restrained the complainant from proceeding to his home, if accepted at face value, prima facie satisfied Sections 323 and 341 IPC

The existence of civil litigation concerning the property or construction dispute did not erase the independent criminal allegations.

The Court further noted that the petitioner had waited over two years after the summoning order and had offered no explanation for the delay, making the discretionary exercise of inherent jurisdiction inappropriate

Since the complaint was neither legally barred nor devoid of prima facie criminality, and the matter was pending before the Trial Court, no ground for quashing under the Bhajan Lal principles was established

It further held that the complaint prima facie disclosed offences under Sections 323 and 341 IPC and that the pendency of civil litigation did not justify quashing.

In view of the unexplained delay and absence of grounds warranting interference under Section 482 CrPC, the petition was dismissed; the observations were confined to disposal of the quashing petition and were not to affect the merits of the trial