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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 11th February, 2026
+ 	CRL.M.C. 1176/2026 & CRL.M.A. 4704-4705/2026
	SUNIL RAJPUT & ANR.				     .....Petitioners
Through:	Mr. Pulkit Agarwal, Mr. Bhupendra Kushwaha, Mr. Rajat Kumar and Mr. Anubhav Lamba, Advocates along with P-1 in person 	
	P-2 in person (Through VC) 
				versus

	STATE OF NCT OF DELHI & ANR.			   ....Respondents
				Through:	Ms. Priyanka Dalal, APP for State							R-2-in-person 
						IO-SI Amit 
	CORAM:
	HON’BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 28/2024 dated 20.02.2024, registered at Cyber Police Station, Outer District, Delhi, for commission of offences under Sections 420/120-B/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise. 
2. Aforesaid FIR was registered on basis of complaint made by respondent no. 2 Mr. Amritpal Singh, who was made to invest in fake trading account and was thereby cheated. 
3. During investigation, accused Sunil Rajput was arrested and was, subsequently, released on bail.  Other accused Ashish Rajput joined the investigation and charge-sheet has already been filed against both of them for said offences.
4. Charges are yet to be framed. 
5. As per broad allegations, both accused started business of online trading and, resultantly, investment was made by respondent no. 2 herein who deposited around a sum of Rs. 6.50 lacs in the Axis Bank account, maintained by M/s Balaji Traders.  Since aforesaid amount was not returned and there was no investment in the share market either, the aforesaid FIR had been registered. 
6. Matter has, now, been settled between the parties.  
7. Memorandum of Understanding (MoU) dated 02.02.2026 has also been placed on record which is signed by accused and complainant. 
8. Complainant (respondent no. 2) is present in Court and he has been identified by IO-SI Amit.  
9. As per MoU, complainant has received entire settlement amount of Rs. 6.50 lacs and nothing is outstanding from any of the petitioners and, therefore, he has given his consent for quashing of the present FIR and all the criminal proceedings arising out therefrom. 
10. When asked, he reiterated the terms of settlement and while acknowledging receipt of settlement amount, he also stated that settlement has been arrived at voluntarily and without any pressure, coercion or inducement from any quarter whatsoever.  
11. Learned counsel for petitioners submits that an application seeking permission to compound the offence was also filed before the learned Trial Court but aforesaid application has yet not been taken up by the learned Trial Court. 
12. Petitioner no. 1 Sunil Rajput appears in person and petitioner no. 2, who is, reportedly, suffering from jaundice, has joined the proceedings through videoconferencing from Indore where he is stated to be admitted in hospital. 
13. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose.  Moreover, the offence is compoundable in nature. 
14. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
15. Consequently, to secure the ends of justice, FIR No. 28/2024 dated 20.02.2024, registered at Cyber Police Station, Outer District, Delhi, for commission of offences under Sections 420/120-B/34 IPC, along with all consequential proceedings arising therefrom, is hereby, quashed subject to petitioners depositing cost of Rs. 10,000/- each with Delhi High Court Staff Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] within two weeks from today.
16. The petition stands disposed of in aforesaid terms. 
17. Pending applications also stand disposed of in aforesaid terms.


(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 11, 2026/dr/js






CRL.M.C. 1176/2026   					      1