RAGHUVEER SINGH RAWAT Vs. STATE

JUDGEMENT

(1.) NOTICES were sent to respondent nos. 2 to 4 but despite sufficient service none has turned up on their behalf so this Court has given hearing to learned counsel for the applicant and Brief Holder for the State.

(2.) BY way of this petition, the challenge is to the charge sheet pertaining to crime no. 53 of 2006 and the order of cognizance dated 28.11.2007 passed thereupon.

(3.) HAVING heard learned counsel for the parties, it transpires that Raghuveer Singh Rawat won the election by securing 644 votes while informants Ashish Panwar secured 64 votes, Jitendra Dangwal secured 123 votes and Veer Pal Singh secured 22 votes. When these informants lost the election, they lodged the impugned First Information Report.