ACHCHEY LAL JAISWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the applicant as well as Sri V.K. Singh, learned Government Advocate assisted by Sri Shivendra Shivam Singh Rathore, learned brief holder and Sri Vivek Kumar Rai, learned Counsel appearing on behalf of the complainant and perused the record.

(2.) The present application has been filed by the applicant aged about 74 years under Sec. 438 of Cr.P.C. seeking anticipatory bail apprehending arrest in FIR No.298 of 2023, under Ss. 120B, 420, 465, 466, 467, 468, 471 IPC, Police Station Kotwali Nagar, District Sultanpur.

(3.) It is stated that an FIR dtd. 10/4/2023 was lodged with the allegations that the mother of the informant was owner of the property and adjacent to the said property, there was a property of the son-in-law of the applicant and on account of bad intention, a registered Will was executed by the mother on 17/7/2019, in which, the son-in-law of the applicant and his wife and the applicant were shown as heirs of the said mother. It was stated that the applicant was the attesting witness to the said Will.