ANTONNETTE PROMILLA FERNANADEZ Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioner [By order dtd. 13/2/2026, it was clarified that the name of the petitioner is 'Ms. Antonette Pamela Fernandez', and there is a typographical error in the petition where her name has been mentioned as 'Antonnette Promilla Fernanadez.], by way of this petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita ["BNSS"] (corresponding to Sec. 482 of the Code of Criminal Procedure, 1973 ["CrPC"]), seeks quashing of FIR No. 109/2019 dtd. 7/3/2019 registered at Police Station Shahbad Dairy, District Outer North, Delhi, under Sec. 308 of the Indian Penal Code, 1860 ["IPC"], on the ground of a compromise between her and respondent No.2 - complainant.

(2.) Notice was issued in this petition on 13/10/2025. The State has filed a status report, and respondent No. 2 has also filed a detailed reply.

(3.) I have heard Mr. Ravi Sharma, learned counsel for the petitioner, Mr. Hitesh Vali, learned Additional Public Prosecutor for the State, and Mr. Devansh Gupta, learned counsel for respondent No. 2.