UJJAGAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) *** <FRM>JUDGEMENT_62_LAWS(P&H)1_2022_1.html</FRM>

(2.) The gist of the allegations against the petitioner(s) is that on 26/2/2015, the complainant (respondent No.2) gave a written application to the concerned DIG, Ludhiana, in the following terms: She stated that that her husband Satinder Singh had died on 8/3/2014 and after his death Ujjagar Singh (petitioner No.1) prepared a fake Will dtd. 20/1/2014. The said Will had signatures of Baljinder Kaur (petitioner No.2) and Rajinder Kaur (petitioner No.3). She further stated that in case, her husband executed any Will, it must be in her knowledge, however he never told about any Will. Based on such allegations, the police registered the FIR captioned above. Further details are irrelevant to mention here at this stage.

(3.) During the pendency of the petition, the accused and the injured have compromised the matter, and its copy is annexed with this petition as Annexure P-2. After that, the petitioners have come up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondent(s).