ASHOK KHENY Vs. T J ABRAHAM

JUDGEMENT

(1.) Accused Nos.1 and 2 in PC No.112/2016 presently registered as C.C.No.3539/2017 on the file of Judicial Magistrate First Class-II, Bidar, have come up in this petition seeking quashing of order dated 22.12.2017 in registering the private complaint in P.C.No.112/2016 as criminal case in C.C.No.3539/2017.

(2.) Admittedly, the complaint in P.C.No.112/2016 is by the sole respondent in this proceedings, which is on the premise that petitioner Nos.1 and 2 have committed certain crimes punishable under Sections 120(B), 167, 177, 182, 192, 193, 196, 197, 198, 199, 200, 217, 218, 409, 415, 420, 464, 468 and 471 of Indian Penal Code read with Section 31(a) and 31(b) of Representative of Peoples Act, 1950 and read with Rule 13(1) and Rule 26 of Registration of Electors Rules 1960.

(3.) According to respondent who is complainant in P.C.No.112/2016, the 1st petitioner for the purpose of contesting election to the post of Member of Legislative Assembly of Bidar (South) filed Form No.6 before the Electoral Officer of Bidar district for inclusion of his name as voter in Bider (South) constituency.