RAJPAL SINGH AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks the concession of pre-arrest bail in a case registered at the instance of his Bhabhi Daljit Kaur alleging that Petitioner No. 1 had forged a Will of his father dated 01.03.2003, whereas he had died on 04.03.2003. Petitioner No. 2 is an attesting witness of the said forged Will.

(2.) On behalf of the Petitioners, it has been submitted that the mutation has already been entered on the basis of the Will in dispute on 29.01.2004 and that sisters of Petitioner No. 1 had appeared before the revenue authorities admitting the claim of Petitioner No. 1. A civil suit filed by the complainant for declaration that she being legal heir of Avtar Singh, real brother of Petitioner No. 1, is entitled to inherit 1/4th share as per the natural inheritance and as per the earlier registered Will dated 29.05.2002.

(3.) I have heard the counsel for the Petitioner and State counsel as well as the counsel for the complainant.