Vijay Bishnoi, J. - (1.) This Criminal Misc. Petition under section 482 CrPC has been filed by the petitioner with a prayer for quashing of the FIR No.24/2015 lodged at Police Station, Balesar, District Jodhpur for the offences punishable under sections 420, 467, 468, 471 and 120-B IPC.
(2.) The impugned FIR has been lodged on the basis of a complaint filed by the complainant mainly with the allegation that in the General Election, 2015 for the post of Sarpanch of Gram Panchayat, Dandhaniya Bhayala, Tehsil Balesar, District Jodhpur the accused-persons submitted forged documents along with nomination form and used the same as genuine, therefore, committed offence of cheating and forgery.
(3.) The main contention of the petitioner is to the effect that the documents submitted by her along with nomination form are not forged and the allegations levelled in the impugned FIR are false and, therefore, the impugned FIR may be quashed.;