SURJEET KAUR Vs. STATE

JUDGEMENT

(1.) The complainant is seeking cancellation of the anticipatory bail granted to the petitioners vide order dated 15th January, 2013 on the ground that they have violated the undertaking given to this Court on 15th January, 2013.

(2.) The dispute between the parties relate to property bearing no. E-104, Jeevan Park, Uttam Nagar, Delhi which was owned by late Ranjit Singh Jutla who died intestate on 12th July, 2003 at U.K. leaving behind five legal heirs, namely, petitioner no.1(mother), the complainant(wife), and three sons, namely, Sandeep Jutla, Harpal Jutla and Inderjeet Jutla. Petitioner no.2 is the daughter of petitioner no.1.

(3.) On 20th April, 2005, the complainant instituted a petition under Section 278 of Indian Succession Act for grant of Letters of Administration in respect of the estate of her husband late Ranjit Singh Jutla in respect of his movable and immovable estate including property no. E-104, Jeevan Park, Uttam Nagar, Delhi (hereinafter referred to as "the subject property").