Avneesh Jhingan,J. - (1.) The matter is taken up for hearing through video conference due to COVID-19 situation.
(2.) This is a petition seeking anticipatory bail in FIR No. 386, dated 7th October, 2020, under Sections 420, 467, 468 and 120-B IPC registered at Police Station Farakpur, District Yamuna Nagar.
(3.) The FIR was at the instance of Rajni Kumari. As per the contents of the FIR, the mother of the complainant was the owner in possession of plot measuring 240 square yards situated at Sasoli Prahlad Puri, Yamuna Nagar. The mother of the complainant executed a 'Will' dated 19th June, 2017 in favour of the complainant and her two brothers. Ranbir Singh forged an agreement and filed a suit, which was dismissed on 19th January, 2019. The appeal filed by Ranbir Singh was dismissed due to his non-appearance. The complainant was residing at Ranchi. When she submitted a file for transferring the plot, it transpired that accused in connivance with each other prepared a forged 'Will' and affidavits and got transferred the plot in the name of Ranbir Singh. Imran and Salim (petitioner) were the attesting witnesses.;