NAVAL KISHOR YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and the State.

(2.) The Petitioner seeks quashing of the order dated 14.3.2012 by which the Sessions Judge, Patna, in Criminal Revision No. 429 of 2011 has affirmed the order dated 16.4.2011 passed by the Judicial Magistrate, 1st Class, Patna, in connection with Shastri Nagar P.S. Case No. 138 of 2008 by which he has refused to discharge the Petitioner.

(3.) The case of the Informant is that on the date of occurrence several persons were rounded up on suspicion that they were casting illegal votes on the basis of false identity papers. On a close questioning, they disclosed that some persons who were living in the house of the Petitioner, who was a candidate, had given them these false papers so as to enable them to cast vote in favour of the Petitioner. There is nothing on record to show that the Petitioner was himself involved in this transaction.