AJAY SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER is accused No. 1 in Crime No. 173/2010, on the file of Farhatabad police station, Kalaburagi district, for the offence punishable under Section 133 of Representation of People Act, 1951.

(2.) ENTIRE investigation is completed and charge sheet has been filed against this petitioner and another accused, for the offence punishable under Section 133 of R.P. Act, 1951, mainly on the ground that they had hired three vehicle for canvas without obtaining permission from the concerned authorities under the R.P. Act.

(3.) SECTION 133 of R.P. Act is extracted as follows: