- (1.) Present petition has been filed under Section 482 Cr.P.C. seeking quashing of the FIR No. 13 dated 17.01.2007 registered at Police Station City, Malout under Sections 465, 467, 468, 120-B IPC.
(2.) FIR has been annexed as Annexure P-2. It has been stated in the FIR that Amar Nath had executed a Will on 4th April, 1994 in favour of petitioners No. 1 to 4. Complainants are grandchildren of Amar Nath. Satpal, father of the complainants, has been excluded by way of the Will from inheritance of Amar Nath.
(3.) Counsel for the petitioners has submitted that a civil suit was filed by Satpal, in which Will dated 4th April, 1994 was challenged. The Civil Court held the Will to be genuine and the plea of Satpal that the Will is forged and fabricated, was negated.;