USHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Mritunjay Kumar, learned counsel for the petitioners and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor appearing for the State.

(2.) This application under Section 482 of the Code of Criminal Procedure (for short 'the Cr.P.C.') has been filed by the petitioners for quashing the order dated 30.08.2013 passed by the learned Additional Chief Judicial Magistrate, Rosera in Rosera P.S. Case No.129 of 2012 by which cognizance has been taken for the offences punishable under Sections 188, 171-C and 171-F of the Indian Penal Code (for short 'the IPC') .

(3.) The first information report (for short 'the FIR') in connection with Rosera P.S. Case No.129 of 2012 was registered on 16.05.2012 on the basis of written report submitted by the Block Development Officer, Rosera. In his written report, the informant alleged that in Rosera Nagar Panchayat Election, 2012 the petitioners after expiry of the time for canvassing in election, the petitioners continued to canvass through newspaper publication about their candidature.