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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 11th February, 2026
+ 	CRL.M.C. 1156/2026 & CRL.M.A. 4630-4632/2026
	ANKEET KUMAR
.....Petitioner
Through:	Mr. Vikram Nagpal, Mr. Abhinav Anand and Mr. Shubham Saurabh, Advocates alongwith petitioner in person.

				versus

	STATE OF NCT OF DELHI & ANR.
.....Respondent
Through:	Mr. Sunil Kumar Gautam, APP for the State with W/SI Radha.

	CORAM:
	HON’BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioner seeks quashing of FIR No. 0502/2025, registered at Police Station Uttam Nagar for commission of offence under Section 318(4) (corresponding Section 420 IPC), along with all consequential proceedings arising therefrom. 
2. As per the broad averments appearing in the FIR, complainant-Mr. Nand Kishore (respondent No.2 herein), used to sell biryani on a rehri (hand cart). On relevant date, four persons came to him and demanded biryani. After a short while, he noticed that his mobile device, which was lying on the rehri, was missing and those four persons were also not there.
3. However, the matter was not reported to the police immediately and it was only when he applied for a new SIM and inserted the same in other some device, he learnt that a sum of Rs.89,300/- had been debited from his account. He also revealed that such amount had been credited in the account of Mr. Ankeet Kumar (petitioner herein) on 07.11.2025 
4. It was in the abovesaid backdrop that he reported the abovesaid incident of theft and cheating to the police.
5. The matter has now been, amicably, settled between the parties and the present petition has been filed by petitioner-Mr. Ankeet Kumar for quashing of the aforesaid FIR. 
6. Petitioner submits that he has no knowledge as to how the abovesaid amount landed in his account. He, however, submits that he had received the notice from the police and participated in the investigation and even made a statement.
7. I.O. is present and admits the abovesaid fact. 
8. Complainant-Mr. Nand Kishore is present. He has filed affidavit wherein he has mentioned that he has already received back his entire sum of Rs.89,300/- through online/UPI transaction and he is, now, left with no grievance in the matter. He reiterates the contents of his affidavit and, when asked, he stated that he would have no objection if the FIR in question is quashed. He supplements that, though, his mobile, which was of ‘OPPO’ make, has yet not been recovered but, in view of the abovesaid settlement, and the fact that he has got his entire amount, he is not interested in pursuing the present matter. He also submits that the SIM in question was not in his name but was in the name of his brother-Mr. Ram Surat.
9. Petitioner is a student at Ramjas College, Delhi University, with no previous involvement of any kind and, keeping in mind his young age and, in view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest and is, primarily, private in nature. Moreover, the offence is compoundable in nature.
10. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
11. Consequently, to secure the ends of justice, FIR No. 0502/2025, registered at Police Station Uttam Nagar for commission of offence under Section 318(4) (corresponding Section 420 IPC), along with all consequential proceedings emanating therefrom, is hereby, quashed. 
12. The petition stands disposed of in aforesaid terms. 
13. Pending applications also stand disposed of in aforesaid terms. 



(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 11, 2026/ss/pb






CRL.M.C. 1156/2026                                                     1