Punjab-Haryana High Court
Sangeeta vs State Of Haryana on 20 January, 2024
Neutral Citation No:=2024:PHHC:008019
2024:PHHC:008019
[219] IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-44588-2023
Date of Decision : 20.01.2024
Sangeeta ...Petitioner
versus
State of Haryana ....Respondent
Coram : HON'BLE MR. JUSTICE DEEPAK GUPTA
Present : Mr. Sanjiv Kumra Aggarwal, Advocate for the petitioner.
Mr. Amit Rana, Sr. DAG, Punjab.
***
DEEPAK GUPTA, J. (ORAL)
[1] On 06.09.2023, the following order was passed by this Court:-
" Present: Mr. Sanjiv Kumar Aggarwal, Advocate for the petitioner.
****
Prayer in this petition is for grant of anticipatory bail under
Section 438 Cr.P.C in case FIR No.588 dated 03.11.2015 registered under
Sections 420, 467, 120-B of the IPC (Sections 468, 471 of the IPC added
later on) registered at Police Station Civil Lines Rohtak, District Rohtak.
Learned counsel for the petitioner contends that husband of
the petitioner namely Satish Balyan was found murdered on 07.06.2009
regarding which FIR No.328 of 2009 was registered at Police Station
Jahangir Puri, Delhi. Deceased husband of the petitioner had executed
Will dated 27.03.2009 during his life time. After coming to know of the
said Will, it is the petitioner, who had filed a petition seeking probate of
the Will. Though that probate petition was dismissed on 15.03.2017 but
attention is drawn by learned counsel towards para No.10 of judgment
dated 15.03.2017 passed by learned Civil Judge (Senior Division), Rohtak
in the probate proceedings, wherein on one hand it was observed that
signature on the Will of the testator were not matching, whereas on the
other hand it was mentioned that Will cannot be compared because of the
usage of over ink.
Learned counsel contends that though the Will in question was
executed on 27.03.2009 and probate proceedings were initiated by the
petitioner in 2011 but present FIR has been lodged by father of the
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deceased Satish Balyan i.e. father-in-law of the petitioner, in 2015 with the
allegation that she forged the signature of her husband and the thumb
impression of the witnesses, after the death of the son of the complainant
i.e. husband of the petitioner.
Notice of motion.
Mr. Randhir Singh, Addl. AG, Haryana accepts notice on
behalf of respondent-State.
Adjourned to 23.11.2023 for filing status report by
respondent-State.
In the meantime, in case of arrest, the petitioner shall be
released on interim bail subject to the satisfaction of the Arresting
Officer/Investigating Officer. However, it is directed that the petitioner
shall join the investigation as and when so required by the Investigating
Officer. She shall not contact any person associated with the case to
dissuade him from the investigation in any manner whatsoever and nor
shall leave the country without prior permission of the Court. She shall
further comply with the conditions stipulated in Section 438(2) Cr.P.C. "
[2] Today, learned State Counsel, has informed this Court
that the petitioner has joined the investigation, in compliance of the
order dated 06.09.2023 and is no longer required for further investigation.
[3] In view of the aforesaid, the order dated 06.09.2023, whereby
the petitioner was granted interim anticipatory bail, is hereby made
absolute. However, she shall continue to join investigation, if and so re-
quired by the Investigating Officer.
[4] Disposed of.
(DEEPAK GUPTA)
JUDGE
20.01.2024
'Rajneesh'
Whether speaking/ reasoned : Yes/No
Whether reportable : Yes/No
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