- (1.) Petitioners have preferred this petition under Section 482 of the Code Criminal Procedure, 1973 seeking quashing of the FIR No. 108 dated 2.5.2004 registered under Sections 420, 177 of the Indian Penal Code ('IPC' for short) at Police Station Civil lines, Amritsar (Annexure P1) and all consequential proceedings arising thereto.
(2.) Prosecution story, in brief, is that the petitioners had got themselves falsely enrolled in the Voter list of Municipal Corporation, Amritsar in the year 2002 although they were not residents of the said area.
(3.) The learned counsel for the petitioners has submitted that the petitioners had never applied for being listed as the voters to the Municipal Corporation, Amritsar. As per the report of the Forensic Science Laboratory (Annexure P3), signatures of petitioner no.1-Kuldip Singh Sandhu on the application form did not tally with his specimen/admitted signatures.;