GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail in case FIR No. 73 dated 8.11.2012 under Sections 420, 467, 468, 471, 120-B of the Indian Penal Code, 1860 registered at Police Station Badali Alla Singh District Fatehgarh Sahib.

(2.) MR .Gaurav Garg Dhuriwala, DAG Punjab accepts notice on behalf of the State as CRM-M No.813 of 2013 arising out of the same FIR is listed for hearing today.

(3.) LEARNED counsel for the petitioners has submitted that the petitioners had merely attested the Will in question. Petitioners were not the beneficiaries and had nothing to gain on the basis of the Will in question. Complainant and her father were not having cordial relations and there was litigation pending between them.