GURPREET SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.253 dated 22.9.2008 under Section 419, 420, 465, 467, 468, 471, 120-B of the Indian Penal Code, 1860 (IPC for short) registered at Police Station Division No.5, Civil Lines, Ludhiana (Annexure P-4) and all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioner has submitted that the petitioner was merely an attesting witness to the Will. The heirs of the deceased had not complained that the Will in question was a forged and fabricated document. Complainant Swaran Singh, who was also an attesting witness to the Will, had lodged the FIR in question for the reasons best known to him.

(3.) Respondent No. 2 Swaran Singh died during the pendency of the petition and his son was impleaded as his legal heir.