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Delhi High Court
Sunil Rajput & Anr vs State Of Nct Of Delhi & Anr on 11 February, 2026
$~57
* 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
