VIJAY BISHNOI,J. - (1.) AND ORDER Both these criminal misc. petitions under section 482 CrPC, 1973 are filed by the petitioners with the prayer for quashing of FIR No.174/2015 lodged at Police Station Shastri Nagar, District Jodhpur for the offences punishable under sections 420, 465, 467, 468, 471, 472, 474, 476, 196, 198, 200/34 and 120-B IPC.
(2.) The sum and substance of the allegations levelled in the impugned FIR are that petitioner-Neeraj Kanwar, though belonging to Rajput Caste, got issued a forged certificate in her favour about her caste as other backward class for taking illegal benefit of the notification issued by the State Government on 30.09.2013 and on the basis of the said OBC Certificate she contested election and was elected as Member, Panchayat Samiti, Luni for a seat reserved for the OBC category and later on, was elected as Pradhan of Panchayat Samiti, Luni, which was also reserved for OBC category. Allegations regarding cheating and preparation of forged documents have been levelled against Kishan Singh Panwar and Mag Singh (petitioners in S.B.Cr.Misc. Petition No.172/2018) while contending that Kishan Singh Panwar was the Patwari concerned, who has falsely certified that petitioner - Neeraj Kanwar is belonging to OBC category and Mag Singh-petitioner No.2 was the then Senior Teacher of Government Sr. Secondary School, Siwanchi Gate, Jodhpur has wrongly certified the income of father of petitioner - Neeraj Kanwar.
(3.) The relevant portion of the impugned FIR is reproduced hereunder: ...[VERNACULAR TEXT OMITTED]...;