AVNEESH JHINGAN,J. - (1.) The matter is taken up for hearing through video conference due to COVID-19 situation. CRM-20364 OF 2021 This is an application for impleading the victim Leena as respondent No.2 in the main petition. Notice in the application. Mr. R.S. Manhas, Advocate appears for non-applicant. For the reasons stated in the application, the application is allowed and applicant-Leena is ordered to be impleaded as respondent No.2 in the main petition. Amended memo of parties is taken on record. CRM-20873-2021 Application is allowed. Annexures R-2/1 and R2/2 are taken on record subject to all just exceptions. Main case
(2.) This petition is for grant of regular bail in case of FIR No. 386 dated 7.10.2020, under Sections 420, 467, 468, 471 and 120-B IPC, registered at Police Station Farakpur, District Yamuna Nagar. The FIR was registered at the instance of Rajni Kumari. As per allegations her mother Swaran Kaur was owner in possession of plot measuring 240 square yards situated at Sasoli Prahladpuri, Yamuna Nagar. She executed a 'Will' dated 19.6.2017 in favour of the complainant and her two brothers. It is stated that a forged agreement was prepared and on that basis a Civil suit was filed by Ranbir Singh. The suit was dismissed in January 2019. Thereafter the appeal was filed. On submission of application by brother of complainant for transferring the plot in their favour, it transpired that accused by preparing a forged Will and affidavits, got transferred the plot in their name.
(3.) On the forged documents, Imran (petitioner) and Salim were the attesting witnesses. The plot was transferred in the name of Satpreet vide deed dated 20.2.2019 who transferred it in the name of his father and plot was further sold to Leena. Ranbir Singh was arrested. The present petitioner surrendered on 1.4.2021 and on his disclosure statement Rs.91,000/- was recovered.;