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*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
					          Date of Decision: 17th September, 2026
#	CNR No. DLHC010442772026
+ 	CRL.M.C. 6897/2026 & CRL.M.A. 28907/2026
	AANCHAL SHARMA AND ORS			     .....Petitioner
Through:	Mr. Yash Prakash, Mr. Saurabh Pandey and Mr. Aman Pratap Singh, Advocates with P-2 & P-3 in-person 
	P-1 in-person (Through VC)
				versus

	STATE OF NCT OF DELHI AND ANR		   .....Respondents
Through:	Ms. Priyanka Dalal, APP for State with investigating officer 
Mr. Ashish Mishra, AR/Assistant General Manager of R-2/complainant company
  
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioner herein seeks quashing of FIR No.  0040/2026 dated 23.05.2026, registered at Cyber Police Station South-East for commission of offences under Sections 318(4)/3(5) of Bharatiya Nyaya Sanhita, 2023 (corresponding Sections 420/34 IPC), along with all consequential proceedings arising therefrom, on the basis of settlement between the parties.
2. Aforesaid FIR has been registered on the basis of complaint made by Mr. Ashish Mishra, Authorized Representative and Assistant General Manager of M/s Teamlease Services Limited.  The aforesaid company is a manpower service provider operating across pan India and according to the allegations made in the FIR, they suspected involvement of their two ex-employees i.e. Anchal Sharma and Kanchan Dwivedi and it was alleged that they were able to login to their software and made certain changes, whereby funds were misappropriated and got transferred to elsewhere, which resulted in loss to the complainant.  FIR also records that there were several unauthorized transactions, including 17 transactions in the name of Tushar Sharma to the extent of Rs. 15 lacs. 
3. Petitioner No. 1 and Petitioner No. 2 are such ex-employees i.e. Anchal Sharma and Kanchan Dwivedi.  Petitioner No. 3 Tushar Sharma is one of the alleged beneficiaries.  He also happens to be real brother of petitioner No. 1 Anchal Sharma.  
4. Investigation is, though, underway, parties have entered into amicable settlement and in terms of settlement, petitioners have already returned Rs. 25 lacs to the complainant company by issuing three separate demand drafts of Rs. 5.78 lacs, Rs. 7.22 alcs and Rs. 12 lacs drawn on 01.09.2026.  The amount under such demand drafts has already been credited in the bank account of the complainant company and, therefore, quashing is being sought. Learned counsel for petitioners submits that even otherwise, the offence in question is compoundable in nature but he is in no position to file any such application for the reason that charge-sheet has yet not been filed.  
5. Mr. Ashish Mishra, informant as well as Authorized Representative of complainant company has joined the proceedings through videoconferencing and has been duly identified by the investigating officer, who is present in the Court. 

6. Mr. Ashish Mishra reiterates the terms of settlement and confirms that the complainant company has already received the entire amount of Rs. 25 lacs.  He also submits that petitioners have already tendered their apology for the act and conduct in question and they have already forgiven them and would have no objection if the FIR in question is quashed. 
7. Mr. Ashish Mishra states that complainant company has arrived at the settlement voluntarily, without any pressure, coercion or undue influence from any corner whatsoever and, therefore, they would have ‘no objection’ if the FIR in question is quashed. 
8. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when the complainant does not wish to press any charges against the petitioners.
9. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
10. Consequently, to secure the ends of justice, FIR No.  0040/2026 dated 23.05.2026, registered at Cyber Police Station South-East for commission of offences under Sections 318(4)/3(5) of Bharatiya Nyaya Sanhita, 2023 (corresponding Sections 420/34 IPC), along with all consequential proceedings emanating therefrom, is hereby, quashed subject to petitoners’ depositing a total cost of Rs. 30,000/- with Delhi High Court Legal Services Committee within four weeks from today.  
11. Original affidavits of the parties, copies of which have been placed on record in the present proceedings, and proof of deposit of cost shall be submitted to the concerned SHO/IO within further two weeks so that these become part of Record. 

12. The petition stands disposed of in aforesaid terms.
13. Pending application also stands disposed of accordingly. 


(MANOJ JAIN)                                                                                 JUDGE
SEPTEMBER 17, 2026/dr/sy






CRL.M.C. 6897/2026                                                  	1