$~62
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 17th February, 2026
+ 	CRL.M.C. 1343/2026&CRL.M.A. 5368/2026
	MOHAMMAD YUSUF KHAN			 .....Petitioner
				Through:	Mr. Areeb Ahmad, Advocate. 
				versus
	STATE NCT OF DELHI & ANR.			 .....Respondent
Through:	Mr. Sunil Kumar Gautam, APP with SI Sudhanshu. 
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioner seeks quashing of FIR No. 0451/2018 dated 16.11.2018, registered at P.S. Seelampur, Delhi under Sections 406/420 IPC, along with all consequential proceedings arising therefrom, on the basis of settlement arrived at between the parties. 
2. Charge-sheet has been filed and the case is fixed before the learned Trial Court today itself for ascertainment of charges.
3. Learned counsel for petitioner, however, submits that the matter was compromised between the parties way back on 10.03.2023. 
4. He submits that the grievance of the complainant i.e. respondent No.2 was to the effect that despite there being an ‘agreement to sell’ and despite making the payment of the consideration amount, the property was not transferred in his name. 
5. It is submitted that now that there is a compromise between the parties and as per the broad terms of compromise, the consideration amount has already been returned to respondent No.2 and now he is left with no title, interest in the property in question. 
6. Respondent No.2 is present in Court and reiterates the terms of settlement and when asked he claimed that he has already received the entire consideration amount and is left with no grievance in the present matter and would have no objection if the FIR in question is quashed.
7. He submits that the settlement is voluntary in nature and there is no coercion, force or undue influence from any corner whatsoever.  
8. The Investigating Officer (I.O.) is present and duly identifies him. 
9. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose. In any case, even the complainant does not wish to press any charges against the petitioner. Moreover, offence under Section 420 IPC 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. 0451/2018 dated 16.11.2018, registered at P.S. Seelampur, Delhi under Sections 406/420 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed subject to petitioner depositing cost of Rs.20,000/- with Delhi High Court Staff Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] within four weeks from today. 
12. The petition stands disposed of in aforesaid terms.
13. Pending application also stands disposed of.


(MANOJ JAIN)                                                                                 JUDGE
	FEBRUARY 17, 2026/sw/js
	                                        

CRL.M.C. 1343/2026					1