ELECTION COMMISSION OF INDIA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) By filing this application, under Section 482 read with Section 401 of the Code of Criminal Procedure (for short, Cr.P.C.), the petitioner has challenged the order, dated 15.03.2013, passed by the learned Sessions Judge, Wokha, in Criminal Misc. Case No. 2 of 2013 (arising out of G.R. Case No. 19 of 2013).

(2.) The facts of the case, as may be necessary for disposal of this petition, may, in brief, be stated as follows:

(3.) Hav. Hoshiar Singh of 17th Assam Rifles, Wokha, by filing a complaint handed over the said seized articles and the money to S.P. Wokha and accordingly a criminal case, being WKA PSC/No.0019 of 2013 under Sections 171(E)/177(H)/188 IPC read with Section 25(AA) of Arms Act, R/W Section 44NLTP Act, R/W 77(3) of Representation of Peoples (for short, R.P. Act) Act, 1951 was registered and the said persons with articles aforesaid were taken to the Wokha Police Station.