ALIMUDDIN ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This application has been filed by the petitioners, under Section 482 of the Code of Criminal Procedure, 1973, for quashing order dated 08.07.2014 passed by the Judicial Magistrate, 1st Class, Kishanganj in Thakurganj P.S. Case No. 82 of 2014, whereby he has taken cognizance of offence under Section 127-A of the Representation of the People Act, 1950 as well as Section 188 of the Indian Penal Code.

(3.) The allegation, in brief, as mentioned in the FIR, is that the police party, on routine check up of vehicles on the road, stopped a Bolero vehicle, on which the accused persons including the petitioners of this application, except petitioner no. 1, were moving in the vehicle and the said vehicle was being used for electioneering campaign of Alimuddin Ansari, a candidate of Aam Adami Party in the Assembly Election, on search of the vehicle, 575 posters of Alimuddin Ansari, a candidate of Aam Adami Party, were seized but in the poster name of publisher was missing, 50 pieces of pamphlets were also seized without names of publisher or printer mentioned therein.