RAKESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Anjani Kumar Rai Advocate, the learned counsel for the applicant, the learned A.G.A. for the State, Sri Pramod Kumar Srivastava Advocate, the learned Counsel for the informant and perused the record.

(2.) The present bail application has been filed by the applicant with the prayer to enlarge him on bail in Case Crime No. 721 of 2018, under Ss. 419, 420, 466, 468, 471 I.P.C., Police Station Saini, District Kaushambi.

(3.) The aforesaid case has been registered on the basis of an application under Sec. 156 (3) Cr.P.C. filed on 18/12/2018 by the informant Kuldeep @ Shivam Tiwari against five named accused persons, including the applicant, alleging that the informant's mother Raju Devi, d/o Late Shiv Sewak is the genuine legal heir of Late Shiv Sewak. The accused persons have fabricated an unregistered will of Late Shiv Sewak and they have also fabricated copies of Parivar Register and School Leaving Certificate to establish that the applicant's mother was daughter of Surajbali s/o Vishwanath.