SHANTI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred claiming the following reliefs:

(3.) The brief facts of the case as placed before this Court by the learned counsel for the revisionist-petitioner are that the complainant-respondent no. 2 filed a complaint against the revisionist-petitioner before the Police Station Shri Dungargarh, alleging therein that the petitioner, Smt. Shanti Devi and one Smt. Sunita d/o. Shri Mohan Dan had contested the election for the post of Sarpanch of the village, Dhirdesar Purohitan against each other, which the revisionist-petitioner had won. It was however, alleged that on the day of filing the nomination, the revisionist-petitioner had filled the form mentioning therein that he was a Class VIII pass, and that she had attached the T.C. as proof of the same, but the same was allegedly forged and fabricated. It was further stated in the complaint that the complainant had sought a copy of the necessary record in relation to the aforementioned certificate under the Right to Information Act, 2005, but that the complainant was informed that on account of a flood, which had occurred in the year 1978-79, the entire record was destroyed.