Mahesh Grover, J. - (1.) THIS is a petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the Petitioner in the private complaint filed by Respondent No. 1 -Gulab Kaur under Sections 464, 465, 467, 468, 471, 474, 34 of the I.P.C. which is pending in the Court of Judicial Magistrate 1st Class, Abohar.
(2.) JAGSIR Singh, husband of the Petitioner and son of the complainant is said to have died in the year 1995 leaving behind a Will dated 15.1.1993 in favour of his minor son -Gurmit Singh. The Petitioner got the mutation entered pursuant to the said Will. The mother -in -law of the Petitioner, i.e. Respondent No. 1 filed the aforementioned complaint with the allegation that the Will is a forged document. The Petitioner has accordingly been summoned to stand trial.
(3.) LEARNED Counsel for the Petitioner contended that the Petitioner is not a beneficiary and she had only given an expression to the Will when she got the mutation sanctioned in favour of the minor son. He further contended that the Petitioner had been granted pre -arrest bail on 14.3.2006 and that she had been appearing before the trial Court, but her prayer was declined on 7.8.2006 even though she had never abused the concession of bail.;