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Delhi HC: Pending Probate Proceedings Do Not Prevent Filing FIR For Alleged Will Forgery - (19 Jan 2026)

CRIMINAL

Delhi High Court refused to quash an FIR alleging forgery of a registered Will, holding that pending probate proceedings on the Will’s validity do not bar a simultaneous criminal investigation into claims of fabrication and use of forged documents.

Tags : FORGERY   WILL   PROBATE PROCEEDINGS  

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