SEEMA GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioner is seeking anticipatory bail in FIR No.245 dated 03.07.2020, under Sections 120-B, 420, 467, 468 and 471 IPC, registered at Police Station Adampur, District Hisar.

(3.) Learned counsel for the petitioner contends that it is alleged by the complainant that a Will of her mother had been forged by the petitioner and her husband in May, 2013. He, however, contends that the petitioner is the daughter-in-law of the complainant and has been roped in primarily because she is the wife of the co-accused Sanjay Gupta, who had been arrested and released on regular bail. Sanjay Gupta had been adopted by his maternal grand parents and had been residing with them. The Will is stated to be executed in May, 2013 and the petitioner is the beneficiary only to the extent that a house was transferred in her name in February, 2019. A civil suit has been filed by the complainant challenging the Will, which is pending adjudication before the trial Court. The petitioner is 43 year old lady with two children and is not involved in any other criminal case.