RAVI INDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No. 9/2013 dated 16.2.2013 under Section 420, 465, 467, 468, 470, 471, 120-B of the Indian Penal Code, registered at Police Station Kathgarh, District Shaheed Bhagat Singh Nagar.

(2.) Prosecution story, in brief, is that the Will dated 30.1.2009, alleged to have been executed by Kartar Singh in favour of Pawan Kumar and the petitioner, was a forged and fabricated document.

(3.) Learned senior counsel for the petitioner has submitted that the petitioner has been falsely involved in this case. Petitioner was not related to Kartar Singh. Application for sanction of mutation on the basis of the unregistered Will in question was moved by Pawan Kumar. Petitioner was not known to the said Pawan Kumar.