INDRAPAL SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vijay Tripathi, learned counsel for the petitioner and learned AGA for the State.

(2.) This petition under Article 227 of the Constitution of India has been filed challenging the order passed in Criminal Revision No. 89 of 2021 dtd. 17/8/2022 whereby the order passed by the trial court dtd. 4/10/2021 was affirmed and the revision was dismissed.

(3.) The facts relevant giving rise to this petition are as below:- An application under Sec. 156(3) Cr.P.C. was moved on behalf of the present petitioner-Indrapal Singh before the Court of Judicial Magistrate with the allegations that in the local elections conducted for the election of Block Pramukh, Ferozabad, the opposite side used forged ballot papers; some of the ballot papers were put with forged signatures of the voters; 7 ballot papers were not found valid because of the tactics adopted by the opposite side; the collusion of the government officials, manning the elections; some of the voters were turned out forcibly for preventing them from voting; some of the persons were allowed to vote, who were actually not the voters; on some of the ballot papers, interpolation were done, so that they may be declared invalid; all this happened in collusion with government officials who are opposite side. In a nut shell, it is alleged that the malpractice of such nature were adopted by the opposite party nos. 1 to 10, that tilted the result in favor of his opponent, therefore, a case may be registered against them and be investigated upon.