SEEMA KUKREJA Vs. STATE OF NCT

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying that the FIR bearing No. 339/2020 under Sections 420/468/471 and 34 of the Indian Penal Code, 1860 (hereinafter "IPC") registered with PS Hauz Khas be quashed.

(2.) The said FIR was registered at the instance of respondent no.2, who is the father of the petitioner.

(3.) The FIR in question was registered on 05.08.2020. This was pursuant to several complaints made by respondent no.2. The first such complaint was made on 31.10.2019. In his complaint, respondent no.2 stated that he owned 25% shares in Hotel Colonia Santa Maria, Calangute, Goa Sic Rect. Colonia Santa Maria Hotels Pvt. Ltd. - hereafter "CSM" . He alleged that the said shares had been forcibly taken away by his daughter - Mrs Seema Kukreja (the petitioner herein). He alleged that his daughter had "coercively, aggressively and deceitfully obtained my his signature on blank sheets of papers / printed sheets of papers and taken away my his shares". He alleged that the petitioner used to come to his residence and his office and forcefully take away his share certificates, documents and other valuable papers. He stated that he was going to file a case for recovery of his share certificates in respect of 25% of the total equity of CSM. He also stated that he had a flat in London and the same had been coercively taken away from him by his daughter by forcing him to sign a gift deed. In addition, he stated that the petitioner had also taken away by force and deceit his ancestral jewellery including several diamond sets; twenty-five ancient silver coins and a rare Indian Dollar coin. He stated that he had a bank account with Coutts Bank Ltd. in London which had over 20 lacs GBP but the account had been frozen due to wrong and wilfully misleading representation made by his daughter.