KAVITA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482, Cr.P.C. seeking quashing of FIR No. 92/2015 dtd. 3/4/2015 registered at Police Station Sadar, Sikar for the offences under Ss. 420, 467, 468, 471 and 120-B, IPC. It is further prayed that all subsequent proceedings which have resulted into pendency of the Criminal Case No. 500/2016 in the court of Chief Judicial Magistrate, Sikar titled as State of Rajasthan v. Smt. Kavita Devi be also quashed.

(2.) Briefly stated, Smt. Manju Devi respondent No. 2 instituted a criminal complaint against the petitioner and others in the court of Chief Judicial Magistrate Sikar wherein she alleged that the petitioner for contesting election to the post of Sarpanch of Gram Panchayat Rashidpura, Panchayat Samiti Dhod, Sikar and to become eligible, furnished forged transfer certificate depicting therein that she had passed VIII Class examination.

(3.) The complainant/respondent No. 2 made a grievance that the petitioner in order to become eligible to contest the election relied upon VIII Class transfer certificate which was forged and fabricated document and thus, election of the petitioner for the post of Sarpanch was result of commission of criminal offences punishable under Ss. 420, 467, 468 and 471, IPC.