Section 482 CrPC cannot quash proceedings supported by prima facie documentary evidence requiring trial.

The opposite party no. 2 alleged that, in August 2018, Shyamal Sarkar represented that he could secure a Group “D” government job and induced him to pay an aggregate sum of ₹16,28,000.

When the promised employment did not materialise, the accused allegedly delivered forged appointment letters and, upon demand for repayment, executed agreements and issued three signed cheques, which were dishonoured for insufficient funds or closure of the accounts.

An earlier proceeding before Shyampukur Police Station had been quashed on territorial-jurisdictional grounds, without adjudication on merits.

Subsequently, Lake Town Police Station Case No. 53 of 2023 was registered under Sections 420/406/467/468/471/120B IPC, and a charge-sheet was filed on 30 September 2024 in G.R. Case No. 323 of 2023.

The petitioner sought quashing of the proceedings under Section 482 CrPC, contending that she had been implicated merely because she was the principal accused’s wife, that the allegations were improbable, that the earlier proceeding had already been quashed, and that Sections 406 and 420 IPC were mutually inconsistent.

The Court applied Section 482 CrPC, observing that inherent powers must be exercised sparingly, with caution and judicial restraint, and that the High Court cannot conduct a mini-trial or assess the reliability of disputed evidence at the quashing stage.

The Court considered Sections 420, 406, 467, 468, 471 and 120B IPC, holding that the inclusion of overlapping or potentially inconsistent offences in an FIR or charge-sheet does not, by itself, invalidate the prosecution; the precise ingredients and appropriate charges are matters for the trial court.

Relying principally on State of Haryana v. Bhajan Lal, 1992 Supp (1) SCC 335, the Court reiterated that quashing should be confined to exceptional cases and that the Court should not inquire into the genuineness or reliability of allegations at the threshold.

It also relied on Sujit Biswas v. State of Assam, (2013) 12 SCC 406, Neeharika Infrastructure Pvt. Ltd. v. State of Maharashtra, (2020) 10 SCC 118, Sanjay Kumar Rai v. State of Uttar Pradesh, (2022) 15 SCC 720, and CBI v. Aryan Singh, (2023) 18 SCC 399, for the principle that criminal proceedings supported by prima facie material should not be prematurely terminated and that disputed factual and charge-related questions should be examined at trial.

The Court found that the petitioner’s signatures on the agreements and cheques, together with the dishonour of those cheques, the statement of Md. Hamim Rahman under Section 161 CrPC, and the alleged shifting of residential addresses and telephone numbers, constituted prima facie material connecting her with the alleged fraudulent transaction.

Determining whether those signatures established participation, connivance, or merely an innocent association would require evidentiary examination and could not be resolved under Section 482 CrPC.

The earlier Shyampukur proceeding had been quashed only because of territorial jurisdiction and had not resulted in an adjudication on the merits; accordingly, it did not bar a fresh proceeding before the police station having jurisdiction over the subsequent transactions and execution of documents.

Similarly, the alleged inconsistency between Sections 406 and 420 IPC did not render the FIR or charge-sheet void, since the trial court could determine the appropriate charges after considering the charge-sheet and evidence.

C.R.R. No. 2047 of 2023 was dismissed; any interim order was vacated, there was no order as to costs, and the trial court was directed to proceed expeditiously in accordance with law without granting unnecessary adjournments.