PRAMILA MEHRA Vs. YOGESH KAPOOR

JUDGEMENT

(1.) Aggrieved by the order of III Additional Chief Metropolitan Magistrate, Bengaluru in C.C.No.8275/2001 discharging accused Nos.1 and 3 from taking up trial, the petitioner has preferred the above revision petition.

(2.) The petitioner was the complainant and respondent Nos.1 and 2 were accused Nos.1 and 3 in C.C.No.8275/2001 on the file of III Additional Chief Metropolitan Magistrate, Bengaluru. For the purpose of convenience, the parties will be referred to henceforth with their ranks before the trial Court.

(3.) The complainant is the sister of accused Nos.1, 3 and accused No.2 Vikas Kapoor. They inherited a house named Ranjitha Avenue situated in Amritsar, Punjab from their parents. On 20.09.1997, the complainant executed registered General Power of Attorney in Bengaluru in favour of accused Nos.1 to 3 to manage, develop and alienate the said property. Accused sold the said property to one Madhusharma under the registered sale deed dated 29.10.1997. The sale consideration quoted in the sale deed was Rs.3,00,000/-.