GIRDHAR LOHANI Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed the present petition for grant of anticipatory bail. The allegation against the petitioner-tenant is that he has forged and fabricated a Codicil dated 16th December, 2009 of his landlord in order to grab the front portion of First Floor of property bearing No. D-14/A-6, Model Town-II, Delhi.

(2.) ON 16th January, 2012, this Court had referred the original Codicil to FSL for comparison and analysis.

(3.) LEARNED counsel for petitioner relies upon Section 41 of the Evidence Act to submit that till the probate is granted, no criminal proceedings can be initiated.