LAWS(PAT)-2010-6-54

DINESH KUMAR PANKAJ Vs. STATE OF BIHAR

Decided On June 25, 2010
Dinesh Kumar Pankaj Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Petitioner seeks quashing of the F.I.R. giving rise to Tarapur P.S. Case no. 30 of 2009, instituted under Section 134 of the Representation of People Act, 1951 ( herein after referred to as "the Act"), and Under Section 32 of the Representation of the People Act, 1950 ( herein after referred to as "the Act"). Section 134 of the Representation of the People Act, 1951 reads as under:-

(3.) It appears from the allegations contained in the F.I.R. that the petitioner absented himself from duty resulting in obstruction in discharge of election duties. With these allegations F.I.R. was lodged as would appear from the narration part of the F.I.R. (at page 15).