BADRI MANDAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petition in hand has been preferred by the accused - petitioners, under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, for quashing of FIR No.38 dtd. 27/6/2025 (hereinafter to be referred as the impugned FIR) registered under Ss. 318(4), 336(3), 338, 340, 61 of BNS at Police Station PS Cyber Sonipat, Haryana, as also the proceedings subsequent thereto, on the basis of a compromise deed dtd. 20/9/2025 (appended as Annexure P-2 with the present petition).

(2.) The gravamen of the impugned FIR is that the complainant namely Divya daughter of Suresh Kumar, Resident of 1008/3, SBI Lane, New Colony, Railway Road, Sonipat alleged that she is employed as an Accountant at Institute of Competitive Studies Pvt. Ltd, having an account with the HDFC Bank bearing Account No.50200053031318. On 24/6/2025, a total of seven unauthorized transactions amounting to Rs.14,83,696.00 were carried out from the said account without the knowledge or consent of the complainant. No OTP or transaction message was received at the time of these transactions. Upon logging into net banking, the complainant discovered the fraudulent withdrawals. The complainant later learned that the money had been transferred to fraudulent accounts opened using fake documents through a fake website. Thereafter, an online complaint was lodged at the Cyber Crime Helpline (1930) and a complaint was registered under No.31306250043329. Based on this complaint, the present FIR has been registered.

(3.) Learned counsel for the petitioners has argued that the petitioners have been falsely implicated into the impugned FIR. According to learned counsel, the matter has been amicably resolved between the parties with the intervention of the respectable persons and respondent No.2- complainant does not want to continue with the impugned FIR. Learned counsel has further urged that a compromise was entered into between the petitioners and the FIR-complainant on 20/9/2025, relevant whereof reads as under:-