LAWS(DLH)-2019-7-112

PREETI MAINI(THUKRAL) Vs. PAWAN KUMAR

Decided On July 03, 2019
Preeti Maini(Thukral) Appellant
V/S
PAWAN KUMAR Respondents

JUDGEMENT

(1.) Petitioner impugns summoning order dated 16.12.2014, whereby the petitioner has been summoned to face trial under Section 499 Indian Penal Code read with Section 500 IPC.

(2.) Petitioner is the daughter of the sister of the respondent, i.e., his niece. Subject order emanates out of a complaint lodged by the respondent against the petitioner and her husband contending that he is the only son of his parents besides two daughters. He had purchased a property in Prashant Vihar in the name of his mother and as his father was not well, he sold the said property and purchased another flat in Sector-14, Rohini again in the name of his mother and the remaining amount from the sale proceeds were spent on the treatment of his father and for repayment of the loan taken by him for treatment of his father.

(3.) It is alleged that he was peacefully living with his family till the marriage of his daughter and after the marriage of his daughter, the sister hatched a conspiracy to bring about a difference between him and his mother and the sole motive was to illegally acquire the house in which the complainant was residing.