AADERSH KUMAR UTTAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this First bail application under Sec. 482 of BNSS/438 of Cr.P.C. for grant of anticipatory bail.

(2.) Applicant apprehends his arrest in connection with Crime No.160/2022 registered at Police Station Kotwali, Lashkar, Gwalior (M.P.) in relation to the offence punishable under Ss. 420, 120 (B), 467, 468, 471 of IPC.

(3.) As per the prosecution story, on 8/7/2022, the complainant, Prem Mishra, went to Police Station Kotwali Lashkar and submitted a written complaint. In his complaint, he stated that the agricultural land of his wife, late Shubh Mishra, is situated in Village Jaurasi, Tehsil Dabra, District Gwalior (M.P.). It is alleged that the complainant's brother-in-law and his son, Aadarsh Uttam, conspired together and, with the help of witnesses Ashok Kumar Anand and Dharam Singh, prepared a forged will. It is further alleged that the signatures of late Shubh Mishra on the said will are forged. The will was notarized by Notary Advocate Pradeep Dubey on 2/4/2021. Based on these allegations, Police Station Kotwali Lashkar registered Crime No. 160/2022 for offences under Ss. 420 and 120-B of the IPC. Thereafter, after a period of three years, the police added Ss. 467, 468 and 471 of the IPC.