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Judgment
Petitioner seeks quashing of FIR No. 337/2025 dated 22.09.2025 registered at Police Station Hauz Khas for commission of offence under Section 420 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
The aforesaid FIR was registered on the basis of a complaint made by Shri Raj Kumar Jalan (respondent No. 2 herein), who claimed that the petitioner herein had dishonestly cheated him and made him part with a sum of Rs. 1.15 crores on false pretext of selling some property to him.
The matter is still, reportedly, under investigation as charge-sheet has yet not been filed.
Fact, however, remains that, after the abovesaid registration of FIR, the parties have entered into a comprehensive settlement by way of Memorandum of Understanding (MoU) dated 03.06.2026 and have been able to resolve all their disputes.
Respondent No. 2 is present and has been duly identified by his counsel as well as I.O.
When asked, respondent No.2 states that as per the settlement between the parties, he has received back a total sum of Rs. 92.50 lakhs towards full and final settlement and, in view of the abovesaid, he, now, has no grievance with the petitioner and also submits that he is left with no right or claim over the property in question which was, earlier, agreed to be sold to him as per initial agreement.
Respondent No. 2 submits that he has entered into the abovesaid settlement out of his own free will, without any coercion and influence from any corner whatsoever and therefore, he would have ‘no objection’ if FIR in question is quashed.
In view of the settlement arrived at between the parties and nature of allegations, continuing with criminal proceedings would serve no useful purpose. Moreover, offence under Section 420 IPC is compoundable in nature.
Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
Consequently, to secure the ends of justice, FIR No. 337/2025 dated 22.09.2025 registered at Police Station Hauz Khas for commission of offence under Section 420 IPC, along with all consequential proceedings arising therefrom, are, hereby, quashed subject to petitioners depositing cost of Rs. 25,000/-, in the account of Delhi High Court Legal Services Committee (DHCLSC) within four weeks.
Proof of deposit, original affidavit and original MoU be handed over to the concerned SHO/IO
The petition is disposed of in aforesaid terms.
Pending application also stands disposed of.