BHAGWAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Dan Singh deceased. Father of Vinod Singh informant, is stated to have died on 30.5.94. He had allegedly executed a will deed in respect of his property in favour of his brother Bhagwan Singh, petitioner. Bhagwan Singh applied for mutation of his name over the holdings left by Dan Singh. The informant objected to that. Thereupon Bhagwan Singh petitioner filed a revenue suit U/s. 188/212 of Rajasthan Tenancy Act against the informant. The revenue court issued an interim injunction against Vinod Singh informant and others. It is further alleged that the parties entered into a compromise with regard to the property involved in the revenue suit. Thereafter it is alleged on the petitioner that he was taken to the police station by two constables and there he was made to sign on certain stamped papers. It was thereafter that Vinod Singh is alleged to have lodged FIR in the present case wherein he accused the petitioner of having forged the signatures of his late father on certain will deed.

(3.) The main contention of the learned counsel for the applicant is that the genuineness or otherwise of the will is to be adjudicated upon by the revenue court as the matter is still pending there.