KAPIL DABAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) FOR the reasons stated in the application, I.A. No. 3256 of 2013 is allowed. Supplementary affidavit is taken on record.

(2.) PETITIONER has invoked inherent jurisdiction of this Court under Section 482 Cr.P.C. assailing the F.I.R. Case Crime No. 128 of 2012, under Sections 171 -B and 420 I.P.C., Police Station Kotwali Nagar Haridwar, District Haridwar.

(3.) SECTOR Magistrate formed his opinion that petitioner was intending to influence the election to be held on 30th May, 2012 and voter cards so recovered from his possession were fictitious and prepared by the petitioner; petitioner was distributing money (bribe) to influence the voters, therefore, F.I.R. was got registered under Section 171 -B and 420 I.P.C. by the Sector Magistrate.