- (1.) Brief facts giving rise to this case are that the petitioner was elected as Ward Member of Ward No. 3 of Municipality Council, Sikar in the general election held in Nov. 2004.
(2.) A report was lodged against the petitioner with the police station Kotwali, Sikar on 16-9-1999 and the FIR No. 391/99 was registered against the petitioner under Sections 147, 148, 332, 352 and 427, IPC.
(3.) On account of FIR lodged against the petitioner, he was placed under suspension by the respondents while exercising power under Section 63 of the Rajasthan Municipalities Act, 1959 (hereinafter to be referred as "the Act of 1959") vide order dated 25-9- 1999.;