Criminal Procedure Code, 1973 - Section 482 - Quashing of criminal complaint - Complainant induced to enter into a commercial transaction - Payment as per the invoice was not made after delivery of goods - complaint lodged containing all relevant facts - High Court quashed the complaint holding, it did not disclose offence of cheating and that it was purely a commercial transaction where payment assured was not made - On appeal Held, if factual foundation is laid then complaint need not reproduce ingredients of offence alleged - Court should not hasten to quash proceedings at investigation stage - Quashing of complaint on ground that it disclosed only a commercial transaction not justified - Indian Penal Code, 1860 - Sections 415 and 420.

Constitution of India - Article 226 - Quashing of criminal Complaint - Meticulous scrutiny of all ingredients of offence not needed - Hyper technical approach adopted by court may be justified during trial but not during the stage of investigation - Indian Penal Code, 1860 - Sections 415 and 420.