POONAM GANDHI Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) This petition has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS') read with Sec. 482 of the Code of Criminal Procedure, 1908 ('CrPC') for quashing of the following order(s):

(2.) This petition was initially numbered as W.P.(CRL.) 200/2024, however, vide order dtd. 11/3/2025, the petition was converted into a CRL.(M.C.) and treated as a petition under Sec. 482 of Cr.P.C.

(3.) Facts relevant to adjudicate the present matters are as under: -