DEVSHI HARIBHAI MATHUKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has prayed for quashing of the FIR at Annexure A, filed by the Taluka Development Officer, Kodinar, on 07.12.2012.

(2.) Brief facts are as under.

(3.) At the relevant time, the petitioner was serving as a Deputy Accountant in Taluka Panchayat, Kodinar. The election of the Harmadi Gram Panchayat situated within the Kodinar Taluka was to be conducted on 29.12.2011, for which, necessary notification was issued by the Deputy Collector on 10.12.2011. As per the election schedule published in such notification, said date for filling up the form by the candidate was 15.12.2011. The forms would be scrutinized on 16.12.2011 and last date for withdrawal was 17.12.2011. The petitioner was appointed as the Election Officer.