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Delhi High Court
Ankeet Kumar vs State Of Nct Of Delhi & Anr on 11 February, 2026
$~51
* 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
