SURINDER KAUR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of the present petition filed under Section 482 of Code of Criminal Procedure, 1973 (hereinafter after referred to as "Cr.P.C.") the petitioner has assailed the order dated 31.05.2013 passed by learned Additional Sessions Judge, New Delhi whereby the revision petition filed by the petitioner was dismissed.

(2.) The factual matrix of the case is that the petitioner Smt. Surinder Kaur and co-accused Shri Tejwant Singh being Directors of the accused company namely M/s. Skipper Towers Pvt. Ltd. fraudulently and dishonestly induced various investors/ public persons to invest their money for the purpose of allotting flats in Skipper Bhawan and extorted huge sums of money from various investors. Thereafter, they dishonestly sold the said flats twice or thrice to different persons. During investigation it was revealed that flat No.702 was sold thrice and 8 th and 9th floor of Skipper Bhawan were sold to M/s. Jain Sudh Vanaspati Ltd. and also to the other buyers. The Directors of the accused company have pledged to the bank various areas in 22, Barakhamba Road which originally belonged to M/s. Jain Shudh Vanaspati Ltd. which include:

(3.) On completion of investigation charge-sheet was filed against the petitioner Smt. Surinder Kaur, Shri Tejwant Singh, Shri H.S. Sarna, Shri M.S. Sabharwal and M/s. Skipper Towers (P) Ltd.