PREETI WADHWAN AND ORS. Vs. STATE

JUDGEMENT

(1.) THERE are three petitioners before this Court namely Preeti Wadhwan, Taranpal Wadhwan and Nirupama Wadhwan. Preeti Wadhwan is the wife of Satwinder Singh. Nirupama Wadhwan is the wife of Inder Pal Singh. Taranpal Wadhwan is the son of Satwinder Singh.

(2.) THE present FIR (FIR No. 635/2015) has been registered under Sections 420/506/406/467/468/34 read with Section 120 -B of the IPC on the complaint of Rajesh Gullah.

(3.) THE FIR discloses that Rachna Gullah (the wife of the complainant) had 31% share in the property bearing No. 17 -A, Road No. 77, North West Avenue Road, Punjabi Bagh (West), New Delhi (hereinafter referred to as the said property). She had purchased this vide sale deed dated 17.09.2009. This is an admitted fact. Qua the superstructure Rajesh Gullah was the owner of 1/16th share and the balance was owned by M/s. ISR Exim Private Limited in which Rajesh Gullah was a shareholder to the extent of 31%.