- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report bearing Case Crime No.0174 of 2017, under Sections 419, 420, 467, 468, 471 and 120B Indian Penal Code, Police Station Kotwali Nagar, District Gonda.
(2.) We have carefully gone through the allegations made in the impugned First Information Report. We have also heard learned counsel for the petitioners, learned counsel for the complainant Shri Satendra Nath Rai and also Shri S.P. Singh, learned counsel for the State.
(3.) Gist of the allegation is that the accused set up a Will of the year 1995 which is a forged document. The Will is an unregistered document. The will was pressed for the first time in the year 2015, i.e. approximately twenty years of its coming into force, after the death of the executor of the Will.;