PRADEEP GUPTA Vs. STATE

JUDGEMENT

(1.) The present application has been filed under Sec. 151 of the Code of Civil Procedure, 1908 ("CPC"), on behalf of the Sh. Rahul Lamba, i.e., the Investigating Officer, ("I.O."), Police Station, Saket, New Delhi, in FIR No. 311/2025 dtd. 16/9/2025, seeking direction for the release of original Will dtd. 22/11/2024 for forensic investigation.

(2.) The present petition has been filed under Sec. 276 of the Indian Succession Act, 1925 seeking grant of Letter of Administration in relation to the Will dtd. 22/11/2024 of the Late Sh. Jagdish Pershad Gupta, who expired on 11/1/2025. The petitioner is the son of the testator, Late Sh. Jagdish Pershad Gupta, while respondent nos. 2 and 3 are the daughters of the deceased testator.

(3.) Objection has been raised by the respondent no. 2, that Will dtd. 22/11/2024 of their father, as propounded by the petitioner, i.e., her brother, is forged and fabricated document. In this regard FIR No. 311/25 dtd. 16/9/2025, has been lodged in Police Station, Saket, New Delhi, under Ss. 336(2)/338/339/340(2)/3(5) of the Bhartiya Nyaya Sanhita, 2023 ("BNS"), upon the complaint filed by respondent no. 2 herein.