Mohd. Shafik vs State (Nct Of Delhi) & Anr.

$~134
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%
# CNR No. DLHC010503202026
Date of Decision : 15.10.2026
+ CRL.M.C. 7860/2026
MOHD. SHAFIK .....Petitioner
Through: Ms. Akriti Seth, Mr. Manu Seth, Ms.
Tripti Pathak, Advs. along with
Petitioner-In Person
versus
STATE (NCT OF DELHI) & ANR. .....Respondent
Through: Mr. Utkarsh (APP)
Respondent No.2-In Person
ASI Sazid Khan (P.S. Amar Colony)
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORAL
SACHIN DATTA, J. ( )

CRL.M.A. 32797/2026-EX(FILING CERTIFIED COPIES OF ANNX.)

1. Allowed, subject to all just exceptions.
2. The application stands disposed of.
CRL.M.C. 7860/2026

3. The present petition has been filed by the petitioner under Section 528
of the Bharatiya Nagarik Suraksha Sanhita, 2023 ( BNSS ) seeking quashing
of FIR No. 0158/2024 dated 28.05.2024, registered at P.S. Amar Colony,
Delhi under Sections 420/34 of the IPC, 1860 and all proceedings emanating
therefrom.
4. The respondent no.2/ complainant is present in Court. He submits that
a Memorandum of Understanding (MoU) dated 16.04.2026 has been
executed between the parties. The said MoU is in the following terms:-


Signature Not Verified
Digitally Signed
By:UMANG
Signing Date:16.10.2026
18:21:13
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Signature Not Verified
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Signing Date:16.10.2026
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5. The respondent no.2/ complainant submits that he has settled the
matter with the petitioner out of his own free will and without any force,
pressure, coercion or undue influence and he has received the entire
settlement amount.

Signature Not Verified
Digitally Signed
By:UMANG
Signing Date:16.10.2026
18:21:13
CRL.M.C. 7860/2026 Page 3 of 4

6. It is also noticed that the Sections 420/ 34 of IPC are compoundable
by the person cheated.
7. During the course of hearing, the complainant reiterates that he has no
objection to quashing of the aforesaid FIR No. 0158/2024.
8. The respondent no.2/ complainant and the petitioner have been
identified by the concerned I.O. who is present in Court.
9. It is noticed that the entire amount involved has been returned to the
respondent no.2/ complainant. Charge sheet in the matter is also yet to be
filed.
10. Considering the dicta laid down by the Supreme Court in Gian Singh
v. State of Punjab , (2012) 10 SCC 303 and Narinder Singh v. State of
Punjab , (2014) 6 SCC 466, there is no impediment in allowing the present
petition.
11. Accordingly, the present petition is allowed. FIR No. 0158/2024

registered at P.S. Amar Colony, Delhi under Sections 420/34 of the IPC,
1860, and all proceedings emanating therefrom, are quashed.
12. The petition is disposed of in the above terms.

SACHIN DATTA, J
OCTOBER 15, 2026/uk


Signature Not Verified
Digitally Signed
By:UMANG
Signing Date:16.10.2026
18:21:13
CRL.M.C. 7860/2026 Page 4 of 4