Taking custody of children does not constitute entrustment or delivery of property under Sections 406 or 420 IPC.

Respondent No. 2, Sita Rani, was married to petitioner Gurjit Singh and had two children. Gurjit Singh was residing in Italy, while Sita Rani lived in the matrimonial home with the children and her mother-in-law, Harjinder Kaur.

She alleged that on 17.08.2016, she was induced to send the children with Harjinder Kaur and Pardeep Kumar on the pretext of attending a religious ceremony at the house of petitioner Inderjit Kaur.

FIR No. 279 dated 25.11.2016 was initially registered under Sections 365 and 506 IPC at Police Station Parao, Ambala Cantt. During investigation, Sections 406, 420 and 120-B IPC were added, while Section 365 IPC was subsequently deleted and Pardeep Kumar was found innocent.

A charge-sheet was presented against Inderjit Kaur, against whom charges under Sections 420 and 506 IPC were framed on 12.07.2017. No charge-sheet or charges had been filed against Gurjit Singh, Harjinder Kaur and Jarnail Singh, who were stated to be residing in Italy.

The petitioners invoked the High Court’s inherent jurisdiction under Section 482 Cr.P.C. and sought quashing of the FIR, charge-sheet, charges and all consequential proceedings.

The Court applied Section 482 Cr.P.C., which empowers the High Court to prevent abuse of the process of any court and secure the ends of justice; the Court noted that this power is pari materia with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

Relying principally on State of Haryana v. Bhajan Lal, 1992 Supp (1) SCC 335, the Court reiterated that quashing is permissible where, even accepting the FIR and accompanying material at face value, no offence is made out, or where the proceedings are manifestly abusive or malicious.

Under Section 406 IPC, criminal breach of trust requires entrustment of property or dominion over property followed by dishonest misappropriation, conversion, use or disposal.

Section 420 IPC requires deception and dishonest or fraudulent inducement resulting in delivery of property, or the making, alteration or destruction of a valuable security.

Section 120-B IPC requires an agreement or meeting of minds to commit an unlawful act or to accomplish a lawful act by unlawful means.

Criminal intimidation under Section 506 IPC requires a threat accompanied by the requisite intention to cause alarm or compel the complainant to act or refrain from acting.

The Court also relied on Paramjeet Batra v. State of Uttarakhand, (2013) 11 SCC 673; Randheer Singh v. State of Uttar Pradesh, (2021) 14 SCC 626; Gian Singh v. State of Punjab, (2012) 10 SCC 303; Narinder Singh v. State of Punjab, (2014) 6 SCC 466; and Dhruvaram Murlidhar Sonar v. State of Maharashtra, (2019) 18 SCC 191, for the principles that criminal proceedings cannot be used as harassment, that inherent powers are distinct from compounding, and that proceedings may be quashed where the basic ingredients of the offence are absent.

The Court held that the deletion of Section 365 IPC removed the principal allegation concerning kidnapping or abduction, although it proceeded to examine the remaining offences on the basis of the FIR and investigation material.

Section 406 IPC was not attracted because the allegations concerned custody of children and did not involve entrustment or dishonest misappropriation of any property belonging to the complainant.

Section 420 IPC was likewise not made out: even if Inderjit Kaur had induced the complainant to send the children to her mother-in-law on the pretext of a religious ceremony, what was allegedly obtained was custody of the children, not delivery of property or a valuable security as required by Section 420 IPC.

The allegation of conspiracy was merely a general conclusion based on the fact that the children left with the mother-in-law and were subsequently unavailable; no specific material disclosed an agreement or meeting of minds to commit an offence.

The allegation under Section 506 IPC was also insufficient because it did not specify the date, time, occasion, words used, surrounding circumstances or any resulting alarm or compulsion on the complainant’s part.

The Court declined to determine disputed questions concerning the authenticity or voluntariness of the affidavit or whether the children were taken to Italy with the complainant’s consent, observing that the prosecution failed on the face of the pleadings themselves.

The framing of charges against Inderjit Kaur did not bar the exercise of inherent jurisdiction where the statutory ingredients were absent.

It held that the allegations, even if accepted in their entirety, did not constitute offences under Sections 406, 420 or 120-B IPC, that Section 365 IPC had already been deleted, and that the vague allegation of threat was insufficient to sustain proceedings under Section 506 IPC.

Both petitions were accordingly allowed.

FIR No. 279 dated 25.11.2016, registered at Police Station Parao, Ambala Cantt., together with the charge-sheet, charges and all consequential proceedings, was quashed qua all the petitioners.