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Judgment
Goutam Bhaduri, J
The present petition has been preferred against the registration of FIR against the petitioners pursuant to the direction issued by this Court on
11.01.2018 in WPCR No.16/2018.
Learned counsel for the petitioners would submit that the FIR has been registered on the basis of the report of handwriting expert in respect of
signature over a WILL that signature is not genuine but the same is negated by the subsequent handwriting expert report, which favours the petitioner
about authenticity of the signature over the WILL. Consequently, the FIR may be quashed.
Perusal of the document would show that pursuant to the order dated 11.01.2018 passed in WPCR No.16/18, wherein following the principles laid
down in Lalita Kumari Vs. Government of Uttar Pradesh and others {(2014) 2 SCC 1} this Court has directed for registration of FIR. It is quite
obvious registration of FIR do not constitute the offence, therefore, the police would be entitled to investigate the offence, if any is made out or not.
The petitioner, if are in hold of the document of handwriting expert, which favours them, they may also place the same before the Investigating
Officer to support their contention. In view of this, it is directed that the Police may carry out the investigation and the petitioner, if so advised, may file
a suitable bail application before the competent Court within a period of 30 days. Till then no coercive steps shall be taken against the petitioners.
With such observation the petition stands disposed of.