HONEY BHAGAT Vs. PRALEEN CHOPRA

JUDGEMENT

(1.) Instant petition preferred by the petitioner under Section 482 Cr.P.C., 1973 is arising out of the summoning order dated 16.12.2014 passed by the learned Metropolitan Magistrate-01 (NI Act)/West, Tis Hazari Courts, Delhi in C.C. No. 2807/1/2014, for quashing the summoning order dated 16.12.2014, the criminal complaint CC. No. 2807/1/14 and all the consequential proceedings pending thereof before the Court of the learned MM-01 (NI Act)/West Delhi.

(2.) The brief facts stated are that the Second Party, i.e. Mrs. Honey Bhagat/petitioner herein along with her husband Mr. Rohit Bhagat and M/s R.V. Ganga Enterprises, purchased a property forming right hand side portion of the Third Floor of the property bearing No. 47, North Avenue Road, West Punjabi Bagh, New Delhi admeasuring 1365 square yards, from the First Party/vendors, i.e. Mrs. Savita Bhatia, Mr. Rajeev Narula, Mr. Rakesh Narula, Mr. Hitesh Narula, represented by their General Attorney Shri Praleen Chopra/respondent herein.

(3.) The petitioner also entered into a Memorandum of Understanding(MOU) dated 01.11.2013 with the vendors, represented by the respondent as their Attorney and by virtue of the said MOU the vendors agreed to sell the right hand side portion of the Third Floor of the property bearing No. 47, North Avenue Road, West Punjabi Bagh, New Delhi admeasuring 1365 square yards, for a total sale consideration of Rs. 7,31,00,000/-(Rupees seven crores thirty one lacs only). Out of the aforesaid total sale consideration the Second Party paid a sum of Rs. 4,50,00,000/-(Rupees four crores fifty lacs only) and thereafter the First Party executed the sale deed in respect of the aforesaid property in favour of the Second Party.