GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above mentioned three petitions filed on behalf of petitioners Gurpreet Singh, Kamaljit Singh and Swaranjit Kaur seeking grant of ancitipatory bail in respect of a case registered vide FIR No.58 dated 26.7.2019 at Police Station Jodhan, District Ludhiana (Rural) under Sections 420/465/467/468/471/120-B and 447 of Indian Penal Code.

(2.) The FIR in question was lodged at the instance of Gurpreet Kaur, daughterin-law of Bahadur Singh (deceased).

(3.) The dispute in hand pertains to the estate of Bahadur Singh, father-in-law of the complainant, who expired on 9.3.2013. Bahadur Singh was survived by a son namely Charanjit Singh and a daughter namely Swaranjit Kaur. The son of Bahadur Singh i.e. Charanjit Singh also expired in the year 2018. As per FIR, after death of Bahadur Singh mutation was registered in respect of his estate equally in the name of Charanjit Singh (son) and Swaranjit Kaur (daughter). However, subsequently the daughter Swaranjit Kaur propounded an unregistered Will purported to have been executed by her father Bahadur Singh in her favour, which according to the complainant is an forged Will. The said Will was attested by Gurpreet Singh and Kamaljit Singh.