MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Manjit Kaur apprehending her arrest in a nonbailable offence in case FIR No.140 dated 15.11.2006 registered under Sections 420/467/468/471/120-B IPC at Police Station Division No.1, Pathankot, has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail.

(2.) While issuing notice of motion on January 25, 2007, the arrest of the petitioner was stayed subject to her joining the investigation. I have heard the counsel for the parties and gone through the contents of the FIR.

(3.) Counsel for the petitioner contends that petitioner Manjit Kaur is real sister of complainant Amarjit Kaur. In the aforesaid FIR, it has been alleged that the will dated 2.2.2005, allegedly executed by deceased Khazan Singh in favour of his brother-in-law Harbhajan Singh is forged document. It is stated that Khazan Singh had earlier executed a will on 28.12.2004 in favour of the complainant as well as the petitioner. Counsel contends that as far as the will dated 2.2.2005 is concerned, the petitioner has nothing to do and she was not a party to the said will nor a beneficiary. Counsel contends that the complainant is alleging that in a conspiracy the said will was forged by Harbhajan Singh. Counsel also contends that the allegations of complicity are totally false.