ALOK SINGH,J. - (1.) THIS is an application seeking anticipatory bail in FIR No. 266 dated 5.6.2009 under Sections 406/420/467/468/471/120-B of the Indian Penal Code at Police Station Sector 5, Panchkula.
(2.) THIS Court vide order dated 1.11.2010 has directed to release the petitioner on interim bail. Learned Deputy Advocate General, Haryana, on the instructions of Inspector Rajnish, who is present in Court, has stated that petitioner has joined the investigation.
(3.) DISPUTE in the present case revolves around the alleged 'Will' of Nar Singh Dass i.e. deceased. As per petitioner/accused Nar Singh Dass i.e. deceased has executed valid 'Will' in her favour since she is the second wife of Nar Singh Dass. While according to the complainant, she is not legally married second wife of Nar Singh Dass and Nar Singh Dass has not executed any 'Will' in favour of the petitioner rather complainant has inherited the property of Nar Singh Dass being the natural legal heir and also on the basis of 'Will' executed by Nar Singh Dass.;