SAURABH KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Satendra Kumar Singh, the learned counsel for the applicant, Sri Rao Narendra Singh, learned AGA-I for the State, Sri Santosh Kumar Tripathi, 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. 284 of 2019, under Ss. 419, 420, 467, 468, 471, 120-B IPC, Police Station Kotwali Nagar, District Gonda.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 14/4/2019 against five persons, in furtherance of application under Sec. 156(3) Cr.P.C. stating that the informant had been adopted by the maternal grandfather of his own father through a registered adoption deed dtd. 15/9/1994. After death of the informant's adoptive father, the accused persons, who were related to the deceased, prepared a fake will dtd. 9/1/1996 and got the same registered. The applicant was posted as Sub Registrar, Gonda at the time of registration of the alleged fake will dtd. 9/1/1996.