VIJAY KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed by the petitioner under Sec. 438 Cr.P.C. for grant of anticipatory bail in case bearing FIR No.211 dtd. 29/4/2022 registered under Ss. 420, 458, 467, 468, 471, 506, 34 IPC at Police Station Sadar Fatehabad, District Fatehabad.

(2.) The allegations in brief are that Bhalla Singh was brother of coaccused Dalbir Singh and complainant is wife of said Bhalla Singh who has since died. There are allegations that Rajinder Singh son of said Dalbir Singh forged WILL dtd. 5/8/2020 purported to be executed by Bhalla Singh in his favour in connivance with both the petitioners who signed the said WILL as its attesting witnesses.

(3.) On the last date of hearing detailed order was passed whereby the petitioners were granted interim bail with direction to join the investigation.