REENA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioners praying for quashing of FIR No.504 dtd. 6/9/2017 (Annexure P-1) registered under Ss. 13-D and 125-A of Representation of The People Act 1951 and Ss. 199 and 420 IPC at police station Mahendergarh and all the subsequent proceedings arising therefrom.

(2.) Notice of motion was issued to the respondent and thereafter the State Counsel appeared and filed reply by way of an affidavit of Yad Ram, Deputy Supdt. of Police, Mahendergarh.

(3.) In the instant case FIR has been registered against both the petitioners on the basis of complaint lodged by Sub-Divisional Officer, Mahendergarh, wherein it was alleged that petitioner No.1 filed her nomination papers for election of Municipal Councilor, Ward No.14 and petitioner No.2 filed his nomination papers for election of Municipal Councilor, Ward No.5 of Municipal Committee, Mahendergarh on 11/5/2016, supported by their affidavits. That both the petitioners did not disclose about property No.B-11/221/1 Shopping Complex, Old Ram Leela Ground, Mahendergarh, owned by them, in the aforesaid affidavits. So the petitioners gave false affidavits along with their nomination papers with mala fide intention and thus, committed offences under Ss. 199 and 420 IPC and Ss. 13-D and 125-A of Representation of the People Act.