KEWAL SINGH SANDHU Vs. STATE

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C. has been filed assailing the judgment dtd. 8/10/2009 passed by the learned Additional Sessions Judge, South District, New Delhi in Criminal Revision No. 11/2006, whereby the learned Revisional Court set aside the order dtd. 13/10/2005 passed by the learned Metropolitan Magistrate, New Delhi discharging the petitioners in FIR No. 229/2000, Police Station Greater Kailash, registered under Ss. 448 and 354 IPC.

(2.) Petitioner No.1 (since deceased) and petitioner No.2 are stated to be the owners of property bearing No. B-8A, Kailash Colony, New Delhi. According to the petitioners, the said premises had been given on license to M/s Wimpy International Ltd., which was carrying on its business activities from the said property. The petitioners claim that they were also major shareholders of the said company and disputes had arisen between them and the occupants of the premises regarding possession and use of the property.

(3.) The case arises out of an incident alleged to have occurred on 31/8/2000. The complainant/respondent No.2, who was working as a receptionist in the office of M/s Wimpy International Ltd. at the aforesaid premises, alleged that at about 2:00 PM, the petitioners along with another person entered the office premises without permission and despite objections raised by the security guard. It was alleged that when the complainant informed them that no senior officer was present in the office and attempted to prevent them from proceeding further inside the premises, petitioner No.2 pushed her and petitioner No.1 caught hold of her arm and attempted to move her aside. It was further alleged that during the incident her suit and chunni were torn and she was threatened with consequences.