MOHINDER KAUR Vs. GOVT. OF NCT, DELHI

JUDGEMENT

(1.) Instant is a petition under Section 482 Cr.P.C., 1973 whereby the petitioners, i.e. (1) Mohinder Kaur, (2) Inder Jeet Kaur and (3) Inderpal Singh Sahni, are seeking quashing of the impugned summoning order dated 26.03.2012 passed by the learned Metropolitan Magistrat-08 (SE) in CC No. 173/1.

(2.) The brief facts stated are that the respondent No.2, i.e. Tejinder Kaur Sahni, had filed a complaint under Section 200 Cr.P.C., 1973 in the year 2010 against the petitioners, i.e. (1) Mohinder Kaur, (2) Inder Jeet Kaur and (3) Inderpal Singh Sahni, and Mona L. Busby (daughter of the respondent No.2) for the alleged offences committed under Sections 420/406/328/506/120-B IPC in the Court of Additional Chief Metropolitan Magistrate, Patiala House Courts, New Delhi.

(3.) It was alleged in the compliant that the respondent No.2 was persuaded to come to Delhi by her daughter-Mona L. Busby as she wanted to purchase a flat in Delhi with intention to settle in Delhi. It was further alleged that the respondent No.2 was allegedly drugged/intoxicated by the accused and she was taken to the office of the Registrar, Mehrauli under the influence of intoxicating substance where she was made to sign some written and blank documents purported to be the documents for purchasing a flat in the joint name of her and her daughter.