Pushpendra Singh Bhati, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred for quashing of FIR No.41/2015 registered at Police Station, Jaswantpura, District Jalore as well as proceedings in furtherance thereof for the offences under Sections 191, 192, 196, 197, 200, 420, 467, 468, 471, 474 and 120B IPC.
(2.) The matter pertains to contest of election by the petitioner from Ward No.4 as a member of Panchayat Samiti, Jaswantpura.
(3.) It is alleged in the FIR that alongwith the nomination paper, a certificate of Gujarat Higher Secondary Education Board, Gandhi Nagar, Examination Wing, Vadodara was submitted by the contestant, the present petitioner. The petitioner was elected as member of Panchayat Samiti, Jaswantpura, and thereafter, again filed a nomination paper for the election of Pradhan, Panchayat Samiti, Jaswantpura on 07.02.2015 and also won the said election.;