VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 528 of BNSS, 2023, is for quashing of FIR No.217, dtd. 27/3/2021, under Ss. 120-B, 406, 419, 420, 467, 468, 471 of IPC, registered at Police Station City Yamuna Nagar, District Yamuna Nagar (Annexure P-1) and all consequential proceedings arising therefrom, as well as order dtd. 17/12/2024 (Annexure P-3), vide which, charges were framed against the petitioners.

(2.) Learned counsel appearing for the petitioners has contended that the FIR (Annexure P-1) is nothing but an abuse of the process of law and has been instituted with a mala fide intent to harass the petitioners in what is essentially a civil dispute. The core contention is that the allegations in the FIR are vague, unsubstantiated and speculative, lacking any credible or tangible evidence to support a charge of forgery or conspiracy.

(3.) It has been further argued by the learned counsel that the allegations in the FIR centre around a Will dtd. 25/4/2019 purportedly executed by late Jai Kant Jindal in favour of petitioner No.l (Vinod Kumar), who is stated to have been a servant of the deceased. Petitioners No.2 and 3 are only attesting witnesses to the said Will and are not its beneficiaries.