MEENU THUKRAL Vs. STATE

JUDGEMENT

(1.) Criminal Revision Petition under Sec. 397/401 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.PC') has been filed on behalf of the Petitioners against the Order dtd. 8/11/2011 directing the Charges to be framed under Sec. 120-B/420/511/468/471 Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and Order dtd. 6/2/2012 vide which the Charges were accordingly framed.

(2.) Facts in brief are that the Petitioners i.e. Ms. Meenu Thukral, Mr. Rajiv Gupta and Mr. Gagan Marwah, were the Vice President, Secretary and the Joint Secretary respectively of the Society by the name of Riviera Apartments, Owners Co-operative Housing Society Limited (hereinafter referred to as "the Society") for the period 2007-2008.

(3.) On 28/6/2003, Mr. Sanjay Chiripal, the Complainant purchased a flat bearing Number 'North One' in the Society. Mr. R.K. Chiripal, his father was the original member and was owner of a separate flat.