Kanwaljit Singh Ahluwalia, J. - (1.) - The petitioner had contested the election of office of Chairman. Municipal Corporation, Chirawa. At the time of filing of nomination papers the petitioner had submitted affidavit, declaration recording his assets and liabilities. A grievance was made by respondent No. 2 that the affidavit accompanied by declaration and undertaking as per Section 12-K Rajasthan Municipal Act, 1959 read with Article 243-T of Constitution of India were false.
(2.) Respondent No. 2 filed a criminal complaint for prosecution of the petitioner for the offences under Sections 193 and 200 IPC.
(3.) The Court of the Magistrate took cognizance of the offences under Sections 199 and 200 IPC and summoned the petitioner to stand trial.;