Babu Rao S/O Gundappa vs Basavaraj S/O Havgeppa Patil on 24 December, 2010

[Cites 2, Cited by 2]

Karnataka High Court

Babu Rao S/O Gundappa vs Basavaraj S/O Havgeppa Patil on 24 December, 2010

Bench: Manjula Chellur

 "  _ 2.  R;iO"?v'i*ati}&z1})L1re.
V Magjor. Re.~:id(2.m. 0i'1-{No.9-13-24.

1" M:éL?i.iI()'r)I§ "'f3_<)21d'.v V 

  Méijol'.
 RéSi.gie11t of Shed N0.C~9.
 Bc>..'n_i1'1(I Ga11cEI2i Gu:'1'j._

M    __¥3id211* I)is11*i('E'_

EN "m E HIGI---I COURT 01%' KARNATAKA. iI3A.NGA.LOI-52E
I)A'i"{€.I) '1': 113 '9: 1. 1-: 124m 1.3m' 014' 1,.) {:30 BM 13 ER. 2019
BEFORE V
TI---IE3 I--IO1\E'Ij.3{,,I?. I\/IRS. JUS'I'iCE2 MANJULA c_I~%'{t}:1;Li_'g-I-{f  .
1-%«:1.:«:<::'1':o1\2 1>=1-«:'I'moN ;§;c;.1/2002;.-.:'1:j~., »  ''
BI'+3TVVEI~?.N A " V
Babu R210 s/0 Gundappa
56 yrs,
1'/() Kiita. Kitia Post
Basavakalyan '.1"a1L1k.

BED./\R DESTRICT.   _  1->i«:'i9t'1'1oN:a:R

{By Sri. S.P.Sha11ka:'. S1'.Cb1T1;1é-.éiVbfb1' 
Sri.A.S.Mz1he§h;1__. Ac!'x>'6é§£1t;z-:11} "  '

AND:

E. Basavaraj, S' ,':§"-1-A:ax:g¢~:;:;p'z;. Pam
Major. Reside.ni Ql'"!:ji'.N(')',--._;74e.«"
Near Bu s"'S_1a11Vd. Vi -I1T:V1'}j1m-Lbad.
1'3id34I_/_{)iSt}"1"'Cf'.V V t  

Near _f~~ia,m1_c'1'n;1é1;Ta Chowk.
§}}i(1i£1' I.)is1.15§'jCE.f

3. K2-'e1};¢'1;n R110 Patii NitE.111'.

V§n(.1115;E'1-i2'11 !\1'(:z1.

 



\\_

4. Asaduila Burzm P2151121.
Maj()1'.

Resic'le1'1t. of Rel<::lg-.3;i.

Bidar 'I'2:.1iul{.

Bidar Dismiet.   

...R}a:s1->oN1):;_:&:«'1'$ --   '

{By Sn'.I).N.Na11jt.:1'1cla RedCl_v. S1'.Cou1'1sel
for Sri.L.M.Chid:m£1ndayya. AdV.{0r R.l _
S1'1'.Rajas;l1eka1' I3.I'a1'appag<3l. A<:l\.-*.V~i'(3i' R2 *
R-3 serveci Vv ''
Service held stlfﬁcient in 1'/0 R.-4)

This Cl€(2li()11 petiiion  l"§Vl.e('i imder.set'i'l"i()11¥§8l of the
rep1'esenta'é.i0n of Peerple AC1--.- _."l-9'E3--~lL l)},W'rEw_.(; _;§e'{ili011e:'--
Candidate: to the Bi__eI1_nial_' l3lvel(,.1}e.ri'~--.t0 the Ka1'er1a121ka
Legislative Council l'1'0I11--. No.11 } l3Vl'C1:€1£f "-local Authomies
Constituency 2003 held 01"1.3.}.'2.120U3, l.'l1f1_"o__u§gl1 his Advoczzle
S1'i.A.S.Mahesh:;I'p1'ayi;iig""ll:h%,H.  HV-.);.3.,'b'ie Court may be
pleased to:    r   " '

    l

ii)D_etila1'e  the First R(iSp()i1d€1'1I. {O the I»

Bida:-'.,LOCa.l'A;£i.ll0:"it'.ies C01'1sl,i1.L1en<"y 2003 as a. ,\rIe111be1' of
 t&.hk:~- 'Kai-l*nlai:aka Levgilélmive Council as void and illegal for

  lV1V:;2Vii1A;_§ v(ff)T'1'iff'1*ii_.l"'tf:.{l (?O1'I'1.E.;3I, pratitices:

iii}I.')lt-*;'e}('1l1'r:? the (lee!2.1ra'i.i0r'1 me--xde by Ille l{ei.1.n'":1ir1g

 Officeii 2-is co11tained in AI1I1(;?X1E1"(:' 'A' Cleclaring Ihc §4'irs1

 RCS1f3{)11d€l]l. as the eloctecl (:z11'1cli(':lz1i'.(% {rem I-I--Sic}:-11' L<)<'al

A_i1.:l.l1<)l'ilies C.0ns5liI.:.:(->1"1<'y f2.()0i.3 us :1 Me1'11b(ér all {he



Ka1'r121t.2'.1ka Legislative Council as void on the g_{1'oz.:1'1cl of

Section 100{d)Eii)(iv) of ihe Re;)1'«3.~sCn1.atio1"1 of P('ople .=\<,'i,
1951;

iv} I)eclare the pet.i:ioner as elected.

V] Gram such other relief z-1s>mtV.l1is I'-'l.o'1'1'"i'3§c}'ffota1't_11e;.g1y""

deem Hi, and proper in the c:ircm1'11::+§'t .t l11el  
interest. of justice and eq_ui'é.y..7  l l V l .

This election pel.it'.ion  bee11  1'el§fg~r\,red owl
Coming on for pronou:llee-'.11e}lll:  cleialyl the C(')ur'1

made the following:

 l';0;1?;MIo:mEee13
Hearoi la1*gtz.131"eo'-is on b()E,l1 Sid es.

 l£l.~.The  'that. led to the filing of H18 pre.<5e11E.

V eleet.:'or1 pcijiﬁon are as 1.1 nder:

 . "i"l1l'e..V._;3cv1.:f'£4Vi'(511er Emd i'€.'Sp0l](lC'l"ll.'-'S 1 to 4 comesﬂecl l.l'1C

clot:-ti.or1_'S'£}:ai' the Kzamatalia I,egis--;1z1tive Coumitil. held on

 .1.;12.200"3 from l~Biclar Local AL1[.l10l'i{.lEZ'S C«;)1'1s31_i1%.1e:'1.(ry oi"

 The pe'{i1.ionCz' L'<)nI'.(?:s1'.e(l 1.110 eleC1_io:'1. as .,J21:'1zI1i'..:;1 l')21l



[Sf;'.CU1E3.I'} Camdidate and fi:':~3t i'e:'sp011ciei1! eo1'1t.esi.ed the

C1C(Ti'.i0I} as lnciian Nzitioriziil CTr:)1ig1't'ss Ce-111(ii(:ia1<'a Other'

respondents eoziiested the e1eeLi01'1ss 01' other ])()1ili("v'&V1V']§C}§'ii'.i'iETS

like BJP. All India Corigress Progressive J:;.1i1z1i_::.¥__ I._)'2E"I}:..§'i*}'1f'i:-'.;}e§ _ iI'1d€pC?I'1d(;'I}'a C2-mdifizltes. In the em.1r11'ing _r.m"{7;>'.. ;}_"1e"= first respondem 5.-;'()i elected ancl \if£1S:L,1}ﬁ}1I1i,1f,E§iy V'cieC:'1Vz1'ii_ec§»'-1 siieeessfui canciidaie. 'I'}1e,i"ir;:-at I'(.'Vf'S{)()'fi(.'.1E?I'1'.r,'"SQ('1:i'i'€C1 :§142i€'5 votes and the petitioner .sae(r111'eci*9_8G_vo£:eS;-- ' '' According to first. respondent committed the" V_i'<)110r»\?i;?1ge(i1*1fi;;.p1. 3 p:7é'(%'1ic.*c.*s with the eoiinivariee. [Q17-hi sf' ppoﬂers 2iir'1civv--z£g{enis.

a)'.He_\va:s._ V1"x---:.iiciiii;_;§_"1'iis<: p<.)rt.f01i0 of power as siiiiilg iiielﬁber of the C0u"1i1ei'fE- of M.EE1iSt('rS of K&1I.'IH.1E.£-iiizl SE':-me 23.1. 'the i'eIev:l.1ri.t'3;iri:e. As heiiiireis incharge Minister for Biciar District. ziii_l. V[:i'1'; 'Qi'I>I(5i.Z3_1$:.. were uncier his <*0I1'{.1*ol ihi"(.)EIg}'] mu ltiie eIe_eEioi1.. .'1.TIi_fa 11E'}.S resulted in €X('i'('i.'-SC. of undue iI§ﬂlIE?I'1('L:' of goxreriimmlt 0i'fiei21ls as they not only iriciuced severe.-:1 me1ii_*3e1's of Ziila I-3e'1m'*li1:;1yz1t. (}1'za11'r1. Town I--';.1r1c*}'myz1i' and x F'.

_- ,' i\}'iu.1'iieip:;i.l C',0u1iei1 to vote only in i2w()ui' oi" 1'n:.r~t:.1')<)m':Ie.11i. but .4-.¢~ also zxdministemcl l'11ree11s to the voE.€1'.<=,. to vote? in his favmlr. This ulldzze 111111101109 has :'csL1i:cd in i11£e1'1"<-:21%;-=11.cc \.viﬁ1'1 {he f'ree CX.€.1'CiSE;'. 0I"c1ec101"z1I rights \.-'o1.i1"1g in Em-'(.>111' of <_7:::~11:tI.i_4<i;'1x_t<?s of their Choice. The1'ef01'e, ﬁt £11'11()E.E1'HS to (%0;'1'L1_;t=i 1')41*'2:éj'1':i<:fv*1:1:S. per sL?(:{i0I1 123(2) (21) ii) and {ii} the 1%';')v1*£§§~;:*.:'ft.z1E'ion __of"

People Act, 1951, (he1'ei113.ﬁ.er, I'Cf('?,}'l'(3d"1Q:'£1S;§".h.I'§'}C:/X(?f'}:é"=..__

b)Aﬁ'er the date of xxritihdréxwzai of1'1Qnlinéiii<)I«1_S"whC:n t.I'1<'§~ V Campaign c(J111me;1(:cd. {he E'i1's__1__ i"c>,.s;s1::>'0I_1(ie:11' " 1.1.~s_1'1T1g;511is power held several meetings "21.lVdng, 7,wi1i}j;gtI'i'c C<511gres$ lea-1c1e1's and one such nleeéing ur2;s"'i1»eI§i at 2.30pm at EE(§k\x\T'c1'1"'C'1v .C12;.ss VI*i{:.;>'ssté'}- i'11 E3id'£11':-- 'Several mmllbcrs of Ziﬂa PanChéz.y:a'f, 1'-illvaf~f{'£1}1;k:[.__ HC':1'an1 Pa11Chay21t anci so E%1.':'%(,} ML1.1'1icipa1'Lﬂouncii.11'1AQ;'1i}.)§.i"s who are the voters wen-' p1'esc:u..

In1pQ1'!.a{jm_. ieacfé:-'u°3__0E' 1.116 Indian National C()1'1g1"eSs 112m1t%iy » M1<,._I\/.la.,JVAJi'I+:;1':7_4]'A:L'i*r1.Kharge, Mr.Dha1'21m Singh, M1'.I"I.M.Revzm1'1a. . Mii._¢i3:i§~éa'1{f211'z--ijai."ifﬁatlia £1116 1\/I.G.M1.1HCy etch. '\.V(:'1'f;'T p1"csc11'i'. in t'hC "' said '1'1'i.eel'i11g, while a.ci(i1'e.<;s1'1'1g the vot(':1's._ ¥,hc;=. firsal. 1~?.3p()r1ti'E:r1t. macﬁe st:2:1te:me111.s;. £1m01m1E.n;_§ to <*,o1'r:.zpt \ "'}f)1;3L'.1ﬁi(ICS wiihin me E'I'1("2"-1H1. mg of ssL>L:'t1'01"1 123(4) ("if H10 AC1 ;u':c:i

-1116 dC:'1.Ei.ilS 01' st;'1t',(:1'11e;.1.E.s z'cz:1<'ls 21:; E'011(>wS:

r2.m::::"Uw£>«.»'-

_(3.

tv.) ?L~=r::>7€ €:3o'§.enc§eﬁ,»'5~..? éIi:o*>.,..2s-ﬁx' '$55 5;: __:l§§3o1C?' Kw ' 'W/9 ' 'E '/5' ',:?;f§ '«'.-'$1 Q)-3\.T'e3 ,/x:>G{§€~:, :'ﬁ«57;L C} C30?' S i W' M 53 ,\ W E5 *2»:-;3é:9 (mg E;-ﬁmcxgv Q51' ezgmiz: "é=;? N 4? "f « «aw%§§@ma we\s»::»e, Qaazm % M %@~*%~? <}¥%"' ﬁg £5 3*', g :5 Bﬁpég, ﬁg-WW 633%; L «:3! '3wE3%::%'é £9 %.§%::; 729- k ; Qﬁg 379$?"

¢§%,x% %Vev$-mg em'm» wwa Al} théjse "Sf3V".:'I'E'1} news papmss having wide (:iI'CuId£iO.,i_"1"V\xfi'L}ii'{yI.%iA(i in questiora am"! the suit! statfaxmjnt f"14i1L*l §1Vé:i'\x*.'e::rs€:' in the election. (i:.}"'l'h€=j st.2:11.crm-*11t..s xvcsm c()u111.¢3rt.'(;i by also it. came to his 1<.n(JwlCdgc ;'11"1d §'hL"._\_,--' we-'re ' $a111y1.1k1}1a1 Ka.1'na1'.z1ka'. Hindu' an 26.1 1.2003. [+3\?ez1"§€/?:$:?'é:! p211)cI's pu}.)liss1?xc:-:(TI 11:14' ssaécl sE.z'.1E'm'1'n=:'1E.S i.c3.. Bidz.-L1' Ki zuld. 'f:I1'11di N2-mak 'E'i1I'1es' 011* on 26.} 1.20013. Insa1.)i.iL' of ii. Elle first 1'csp01'1c1e11E' (1151 not ('lily the sE.21t'.e1nc11£ss (')1 him made on 21.} 1.2003.

c1}Pari.y leade:'s of Jarlaua Dal have L%(:*.=.;11i,é1*éfr;i--- s€'.a1e1'}1e11i of llrsl 1*espc)I1(icI11'. \x.*§'}e11 the-.""éav't--£(I.@J1lé'e:11'i5 91' 1*Cs_po1'1d<:I1t No.1 brougl1'i. to their '.1_f1<'3'i.1't7e,. .3 S'--'_1(..'l1 VS!21l'.£fi11€?l:5::1§r:s were pubiislled in '\/'1'jaya.7 E':.§1I'11'c1E'.Ei..l:_{El;' and" 'lfi--.€j_v1'1d111_V§ O1';

25. 1 1.2003.

e}The nleeting by 0110 Mr.Kl1ajl Aarshzuj Ah, and 3.110lIl1€T}» person by "l)a1112-in l'-lindi Daily' and ".ZlZit.l17}.lié: i11t.eni.i011 of afl'eC1'mg the 0 such sl':a1;en;1ent's we-re made: '-- ~afl'etr1'c.cl the eleci.i011 held ma

1. 12_.2_0o3.l -V Q3 EH12-2xO03""'--'Vthe date of election, the son of llrsl _ 1"(>sp011iVc1I:r'1*.'; harm' Ra_jasl_1ekh;1r §"'2'1l':.il who is also 21 siuing lV1'LA0 l"r01_1'1' 3==l_LI1hI1ab21€l 1'c.<3c)r1'eCl to goc')11daism and in'{iII"iid£11<'(1l the V01',€1?S apari f'.m1'n t11re231t,eI1i11g;{ the polling z1gent.s of i.l'1c.=. " lj3JlP~.a111C1 JD (S) (',{.11"1(ll.Cl£:l1(';'.S E}.1'1Cl ellso tlleir ..ss1:.;.)}:3<'>1'1'.ers at ;__§u1'1 f.;0in1. at Various; pc)lli1'1g, bocnhs. 2155 they \ve:'e Coming wmm: 'V V' _ a1I:{L(__)' '~21 ;_e_01'1fL1pt. 151'Z'L'(3T "R

-9, C011SlilL1CI'lCy did not £1ll{)\-V the pollingf, 21gc*11t..~;s ml the petit:i01'1er into the polling booths till 9.0021111 lrtspitze <)l'}:)1'c)d1.1c:i1'1_g valid a.utl'101'isat.i0n to the ()l'l"iee1's. wl1iel": is a S{"I'i0t:f~"s l£.1g.':»r:3E' on the pent of polling ot'§'ieers. A C()l'11pl£.1iI1E (.*2'.H1'1€ to be l()(§\s,{tv.'V(l'l_I1"--l.§'l§'.',~'. 1'ega1'd. The reason was that polling ageztt. l"()r1:11s_:_.§§ci~. by election agent. \vh().<3e Sig11a1t.ure did 1u')_t:...t.V_z'£ll;\;VwVli.l;1 ilie specimen. Only aftel' the C()}:11pEal1'1t., b;1ll'j,t.l§'e .V}lL)'l'l.i_§'1'g'3.l§§(}§;l_l:':3}' were allowed to enter the br:.n_tl1 L)f1*ly"-at. 9.o.0:m;"at-'t;¢;:E1::e'= wireless message was l'la1sl'1ecl7tg)V""€"0lli11g~._Oll'§eeré,< It wales noticed that the V*oter:s;_l:I*3,_ci eh 11_1é1I%;9.-5. xfdtiltg t3m'v¢L:n 8.00am to 9.003.111 itself in the e1bSe_ne'eet' ";_1ell_if_;g age1"1t,s of the et.it:ic.ner i11l"t'L?iVe ellini b*o0ths.-- 'l."'heret'01'e. the elections 11;-we to be dteelared 'e1s";'lull'::a;(ltl,v-oict. "1'l.1is was all done only to help' the Volterel toV'-()l.e*.i1el"t;aV0u1' of responclem No.1, which f'.('?. This has p:'e_j1.1clieéz1lt.y E1lli?C?'l('.'d aim ' pV1"espe.cV:te, 'e.fﬂ"tt__1e petitionel' in eleetiion. Act:(J1'di11g to the 'petjttlo1'i£;%r{"the"1'esp0nde:'1t usit1g.._§ 1115 (Jl1'i(:e exerei:~'aed 1.111(.lu.e i1'1ll4'1".:ene(«' "Oil the polling offiters E.i1'1('l 01l'1er gs.;ve:'1'11'11e1''1t. .' se:r\r211'1't.:'{\vl1ieh a1noun.t.«s to C01'1'::1)t p1*a1et.i(:es. 40» With i'h(iS-E3'. 2:x\-'(:mit;*1'1'{.:s. he Ems scnzglit for cieci;--11'i1'igg the election of the fi1'5i-st 1'esp011c"ie11E to the 1-Bi(ia17~'"---.L<><'a-:1 Authorities Constituexicty as member of Kar1'1a1tz1}<.;f; i*.;<:?vQ,'if?%i:4i'£1t'3"«,-'<'? C()ui'1r:i.i as void 21116 illegal 2.1116 to clccflam 1.1319 (%rQ'(3'_E'c;1ni'??'11'§',3"I"1 ' made by the 1'eiL11'.ning 0£Tice,r cicrciiz-iii'i.r'1g.1.h'§-: f'i_1<SiI'i"§s;)c3iid(€i'2.i as elected candidate as void 211-1c.1"".r,Vit>..ic';.1a"re. 1.hL'->__'p£::.i:i<5;i§b:: eiecied.

3. As against t.Iii':a_,ffihe;1'e:;;por'i--:ie.;1{'::have filed dﬁtailctd objectiion %i.ai,e111'e11I. clcéuying the v._&.1\'-"('§'i'.I1'1'€',~1f:.1v'={.:i,-i. in the €lCC[i0I'1 petition." Acéuoricﬁrig 15- «thgrfzii, "\'/'xf"','i'j""'}"vf3}i{-31' sought against the 1'e.?sp0n'tie:iﬁ_ Ndviii isingji n1ai1iiai1'iab1e in law and on fa(':Is;; as the"e1et:1_'iO11pe$;ii:.i,()i";..iia:§"riot hem: fited in 2icc()rdamce WiiI'1 the pI'OViV;°'»iO'1"1:~).OfV'; se(:f:_.ié)n.:..'i}00 of the Act, i'.he1'e['0re. it is not, n1e;i_iit.'aii.1a1b}e.V" ~ .. Sé(::tici1'1 80 and 81 of the said Act are? re'i€-:\?a151'i.v. Sii.ib-s6?Ci,.'i"(5i1'A1 of Se(:t.i(.>11 100 is very r€ievz1111.. '1'11c=*. ' .pi*0vijsiQ1i':2ivofE3u._i3»se<r1'.i0n 3 of s<:cE'i01'1 8'} was not complied as *1he--.,elevciib-v.1"pVetiiio1'1 was not 21cc:-.o111pa11ic>.d wiih as ID2.1I1_\;"

34$ t}1'é resp()1'1(%m'h11s }:1'1c*11i.ium=(i in the 1.)cti1'.ic>1h} and ihcy shz1i1";11§3~be ati.estCc'% in his ()\-VT} sig:'1:1t1.11*(:. The (éoiicisir s1a':@1'11en': of m21i'c:*ial facts aIIegi11;g' the corrupt p1'£%('.ii(7(% £1215 to be made while niiisclosirlg, the g__1r<.)ur1d for C():'1'L£] )[ 1312-1(_'.1i(tcn He also has 10 ;_§iv(*. that fut} si'2:1.i.e:1'1e1'11 of {"116 11a1:':':cs ___of {ht} p£11'I.iCS who c011'1111itt.ed the cormpl. p1'aCt.1'(.'.cs. Tl1:?'rp?:'««!.it§.g)11 has 1.0 be' filed and vC:'iI'ieci in 1'l1('* 11121111191' ;.)1_fL'»,-»'i('la'4'('i- [ ::'.':1V1("i7;é!_'« ~ Civil Code of P1'()(:e3ciurc* as ('()11ic*111;)1;1.'i'C(1 :4111'(":I{.'.'1""s.1;3§'<.'.1§O11"S3 U the said Act but the same was 1'1()[.:':7:1OI1'IE'3'.' .. N()'p_r'es(t'.':"%ficii--__i'(5:1fu1 in support. of the allegzltionsis~.1;'1acieand 1'om@";i\";L;;;_;:¢V5 1.I'1c:._* presc1'1'bed {'01'm for the ])L.11'})(VV)'?5.=_C' of C0i"n1g1__\;i11g_{ }\vi:".h LIIC provisions. The pet}'i«.itj:1_ W'£1S;V"I'1(')'!._VVabC()I}][)E1I'1it'%('l by the aITidav1't in the p=fescrib;;%d.fo:<n1; A {In i.I1éf"j:'.Q;)_y7Vr)I' 'f}'1>(:'.« (?I€C§'.i("):'1 petiljoxl :'('('.€i\'<'aI by 111:? r€SpOI1d_CDE ,'th'€v1f€VWES'"Ski"«SiffidEi'v'i[. as com'.c3111p1a:1icd Ln'1('1c-:' the ,Ar.:t._ t.hér:::f()':*ej t.1'i-€.1'(R-9. is non~cr0mp1ian(te of 11'1amda1<'>:jy' A [)1'(>\z*isi5:jL1A1.s{'A' ..II' the c§'I'(%'(r1'.i()n pei"iti():'1 §,_g':'ven to the res'spu11£1e1'1£. is 'i*1Q.tu :1 the pC1.i'Lion. 1.31011 also. the petitirm 112.18 to \;q;(""h<%§ .

be, E.i11'()w11L' '--giuV21y at tin? i,1'11'esh hold. /\l]l'1CXl1I'('.~« and 1110 vét'1'if'i(::ati011s are n01'. in ;:1.c:(:<.):'cia1we with O1'<'1c':' 5 émlc 1? of CPC'; Sven olllcélwisc 2111 the ;111c?gz1ii(.)rT}s &1l't'. i11("n1'rm':t" wi1.1'10L:% 2}'-.11y .<;ubs;i'2.m(:<:.

E, V 100211 b()dies 1'ep1'Cscm"i1'1g slnakl pcr(*c.r1t.age of v()ie1".~.3 and 1101' 2:1 ;__:enerai election.

The 1"esp(.)nd(=n1 has xaever 1,1se(i 1.111k'z1ir 11'a<.-;\..:1's-."};.1§:Vi}1;§ his power as 21 NI<i'I'1'1bC1" of the C01.1nci1 of I\/Ii--§;1_iS1-:21f[VV:i;éd n.1 €0 V' g._§()vcrnme11E: officiall at Bidar was.<1:1'n»de&r his Mb(51$%4:"()V1.v._f_"l"}'1:' filecﬁons are C()nc1L.1('te(§ by {he ICi(?»(""1I'():1»1V(:f)1111:I1i_$S-fag!' ()'f_L"'1:'.:_(.I'i-a-1. and the voters are fr01'1'1 the ViC)Ca'i1l.."t}()(ii.(5.SVW'h_()V€1I'€5"..fV}"i€'~~$it'(Tt.(?(i"

representmives of the people VanQ}~.djs.1Vi.nc1 \?0£.x-:;s,A;"'I'11c},' 2111? not the Cc)mm0n v<)t.L?1'§§~ like '011i-ﬁ:1":s."'-fi'hé1%r:§'().:"e. qnesIi<)11 of inﬂuencing ailyrjne x\J01;Li'Ci' ':15? afi.s€, On. 1.IT--'i€'*..()li:i{j (,',_i_.'_' 1%'-'f;.ct1-,_V thy j';£2ti1i6ne1' is 1nz'1k§11g misc s1.aie11'_1e1'1ts_dC51,i-})Q1"éi1e£37<vwhich Ems resL.a1t,ecE in da1:;;1g.;§;'1g§ {he name and 'repu1;.Vai.i<j n (v5f7.'__f,"'r'1€'"fesp0ndem No.1. None of 1113 v0ier--s.V h.-ave" r;.o1'r1piz1i1ie(n1"' any such imerference -:31' threats by. theHj5é{i1i<')I1(é1*. TE'1c':.~3t'. bzmelesss 'xiiegatitms t1.V11_d'er:Vt1«i_n€v 4fi1':<_e"1"}21me of the first respondeni. V '.[T_l§)'1'.t§_.7§_}'1'V. a meeting was c7cn'1(1L1(:1ccE on 1£E.}1.i2()U3 a.l.1,c=.11c*cé(3i;. by S(3\='('.1'£1} 1m-%1'nbc?1"s of g.{1"z11'1n1 pm1cE}21ym <-:t(':.._ 1119 IfCS'.}3'OI1(i€'.I1i". 112153 moi: 111z1c1e any sE21i'.e111ent., which z'1111()1.1.1'11.s 1.0 t.;()r1*u;.)1 pra(.?t.i.(:C es;)c-'<.-iz.-slly i.}]f:" .s;§2.11'<.=11'1c1'1i C:'X1I'21('!£'C§ in iiw tﬂectiion (.'£1F1Clid£11.@, has maclc i11is('2 z-1!Ieg;11i()i'is £t:j;.1i1'1S§ ihe 1'cs1:)<>i1(iei'1i win.) is v(r1'_v' popizlzu' ai1'i()1'1gsi \="(')I('i\ of l<..x.*;.1I bodies.

T116 alIc.gz'1i.i()11s H1211. his S011 Ra.1_jsi1cI{zr1:' I--3:1:-iii} g-i%'g;j';:'---{_;¢(i'. ,1 Q . illegal 1-1cti\4='it.ic-is likv g0oi'ici'.1isn'i c1'.('*,A,Mz.111d I-1.1Vl"'(".'i'iUiTiik'.d~ }.§QHiv1:}I; "

agents 0fJa11atha I);-.11 and BJI.-3 zlijcr z1_}!'Tifa3;1sc?=.. '1'}i"e~i'-é' :\ V.?_1S':'ii{'i() Compiaiim. of any of the polIihg.__z.1g(':'1i?.g1g§ai1"1si;'i.'1'i.§'uagii bf i}1e_* I"CSp()I'1dCl']i.. His iizmiv was \-'»'i.1"i"'.,_iKEt'1'"i I.l1f§('I11iOl1 to harm his reputiaiioii -V::.4_\§iMe11. --'_'T'11:%.§ii'!~.egaiior1 i'.h2.1i'. his son had geile 1.0 various polling_bQOi--i1s' .wi.i'1i "é.i*gi1*;i_---a.1'i1cI L1i'i<.i<:é1' lfirrcal .se(:ui"ed the v_(5i( "(gas {:.i1de1"f11i1'it'd_ i'i'ié'n:'1i11<--' of thy mm oi Hit' first r7csp0ijidéi,11_¢Vaii1d --ti.1"cx__I'irst.* res;;.)0ndem. All ;i1§egat.i<)1'1.s made z1gg1ii'1s1. {'.}1V|E.' fE1'(€3'Lu1?QS']}5.l1d{":'IE and his son z-we deiiicd. AfLei"- ., iI'1V'€S?'igLIi.il'ig iriio H20 (,'.().E1'I}l)1E¥.i111. mzidc by CH3i:iI13ﬁf1"I€i'HaI)p£1 'Ch€1i§z1i1aiii, the poiicc have fiied 'B' 1'c}.><')1'I' b(j.f(}i'e_Vi'i.1é:~.Jati'i'sgdi<*1i('>11z'iI M2-1gis1:'z1i;c \V1'1i('.I'i wmilci cstiaibiissii 1m)r(;*" voters of local b0(.Iicr.~; are i1:1t.éi*!.i,_<_.geni. v0t'e:fs. T1'1('I'Cf()1'(,'.. :10 one t.I*ir; Vfz»1isi_1:_.\/"iij 'fiat? (ti;-1.im of the pvl'i1,io1'ic1'. 'i'ii<: volt-:s'- oi' I3ida'ii"

vc?1"y cfii:"«_.§c1'1l' :21 id C;-'m i'h1"a:;m.-.*:1 mid ;.1;€>rs1.121<:1c;? i.1'1c1'1'i. 'I']'1c '¢1H(.';:{E-'zii()11 H121? the p<..Jilii'1_}_§ z1;;;<':'1Ie-'. xx-'m"t:* "'§

--l{1v not zzillowed to enter the booth {ill 9.00pm is also (.'l€EI'"§iC(§_ If there is immtallyiiig of Elie E1L1lh()I'lS£-":liDI1. it is 1101. \\'iE'.l":il'1 the knowleclge oi' the fCf~3]I)()1'lClC1'11. E3imilz1rl_V {he 1'e1z4:1'1:é1ig 0f2'i:'e1' flashing the wireless incrssage allegecl ete.. 1101. u,-=i1i'»:_i.1'1e._V1.I'1c knowledgge of the 1'esp0i":de1'a:.. '§'%"se a1lle_sga£.i0r: I'lI_g'i"{":'l--$.e '-Xj;':(J"'1l:;I1'f4§-'N had <?I1~I}1£1SS€(1l voles between 8.(}0z'.1m 1.0.v9.QGp::':-,T1.:s_ :==1>%E)--«. absolutely false and baseless. <3}';eetioAi:s';ﬁ1:e"done*.t,h1*oL;gli electronic Voting l}'1£1('.l'1lI"l€. ;U1'1le.:ss'--At:he c'0I'1z:i«f;;A:71iuc.l (51E'i'i.0er"'l presses the buttori it does not {=i>'<1i'l><. Thefe. _\vE1:s EH0:'z:'0I1'1pl£.ii1"11. that the election has 1v';b't~..bee,fi heldjm free and "i'ziir marmer. The agents of all political Vpalﬁiefa w.e"rej~p_1*_esen1. and their I1.L1II1t;Tf'??ll were l'ir1';ni1e,cl .1. l1 e 0l7¥'iei2=1ls. The pe1it',i0V1.ieif'.af':1e_rA"i0sing the election is c§espem1'e!_v niakiiag at.l.e'1mV5l: l'Q.v'~I'1":8.{'l((?'.l;£'£lS€ and baseless allegaiimis. '§"E1e «.._pe'r.i_l.i:0n_e,1' did i1()tle'v"<;':'1'1 pay the seeL11'ity deposit. as I'equi1"e(.I 1;iﬁﬁ'er of the Act. The payment, of Rs.2(,}OO/-- \\.'2i.:~5 .\q»;' ~ A .« _ S'<;*.V'll.'VlI1Ol£ lililiuis name but in llze naiiie OE' his ..'\Cl\-'()(?;il(', 'l'herei'~70re;_ there is no L'()II}I.)ll21I1L'.C of see1.i01'1 l 1.7 oi' the A('ét. ._"\7VVil'h..'{.l1ese £.1V(31'ﬂ1C1'11S. he has :e()L1ghl, for dismi.ss2.1I of lIl'1(' eieeI'i()I'1. pei.if'.i01'1 .

\gf"'?"

4. On the basis of the above' pIeadi11gs. tﬂhnr I'1')II()\x.'i1[1g issues are ii':-11nc2d:

1. Whethel' the pcti1i()r1e1' p:'0vc:'s ihc ('ommiss:-ij:t:.1"1'éof Corrupt. p1'21c1.ic%cs by the firs'; 1'esp()1'1d€%iji g;1.1'1VVd '' agerus/supp0r1'.e*1's with the ('(')1-".<:':'-'t'f"1':~'.~.'éllfd V3{iA1L;:g-x*1écigﬁ¢ Bel' respondent. No.1 01' his ageI1t.s. b}?3:11é:.1{i'rig i'é1--I$e--.sg1:3{.(=.ft':¢;j1i'1s_ as 11'1enti0I1ed in I321r21_€~iI'£1I)}i3.,"$51) Id' -5_Ef;"} (V3i'-._ ﬁ3._vL',*""'E3Ié('rIi(m"

Pent-1011'?

2. Does the pet.'i1,i{j11ei-.Lf't;1rf',1aér: "pmve. as alleged in paras 6 and ;.113Qu"t'."-tFﬁ e '(.'Qi'1}l1}i SfSiV(3IV'T1u of tlw cormpt p1'ac':.ices by' :--1:i1's§;§"Vi'g:spO;1cic:1t. ]aT}'::c , 11nd'iV1Vc i11IIue1'1m.'> by iérsst. respoxjdent'as:11er1€.im1cd~..ir1 the i*3l<.~crE'i0I1 Petiiion'? 3.2 W'hetf1'3\I"'ijt'L;€é "c':.1_f§c'?1,i~*O:1 of rct1.11'ned (",aI1(iida1.e §'.t'.'-a res3p()nVde11t.'N().V1 vdé-;--se1'*=.-*c:s" to be ('1€'('Iz11"(-2d as void aux! iIIeggz't3'? If so, whét'h'<'i1*Vt11e petiiio1'1e1' deserves 1.0 be cleclareci L as Te'1cci.'ed'?..

5. W'hai" ordc->1"?

5. }?ar1,ies have let". in ev1'dcn(:(:. On bc>I1z1If of pc1.iti.01:(>:'s"5 I'\7'§/Ls-._i 10 5 are t:¥X.£.i112i12('d 2-uni cm he-:1T1z-111' of 1'('Hpc.>:':e'!(?1'21. No.1 {R}-V 3 the first 1'esp(')11ci(%1'1t was cx2=u'1':i.11ec.i. Sc-rvemi eX11ibi1.s gaﬁ' ['n_r€}V_Cd V' " }5_ey0Ij (.1 -13- are m2';11'ked. On ])e1'11s-3211 of the ;'1\--'L'>r11'1c'11§s in Ihv C'1(,'("I"i()11 pc>.{1'1i0I1, the alllegzuions 1'egar(ii11g ('()11'}I'}'1iSSi(I)I1 <.)l' ,(§'e1f1'z11.)1. p1'ac1'ices are e1I}(?g§€(1 2-11 1'3z11'ag1'21p1'1s 5(a) to 5(9) 6 ;11£a'1 'f'§J'§I{he petii.i()1'1. \-Vit.I1€sS<:s are cxa;1111i1"1c<1 1'0 p1'o\.-'c 1"{-16; ;.xiAit:;:§(.:1i<T::_1_S V 1*€gardiI1g c0mmi.ssi01'1 of (.'01'rup%" pV'2'i'(?tTi'€.«r?S.

6. PW 1 none ()1.h(:%1' !'11:1i2.. the }J('!'1i1'.'!'_L')1:}LI'i': 2.1I":;.d §!t' = refers to avermems in the pciii'~!;Vii)"n, fI1V211_'1"Cl:-=}.(71,jfe;1 pemiou charge of corrupt pl'ElC'i"iC§_iS iS"'I:é'q'L1.i.1:(?(i1V" to be })1V'6vé"d like 'that of a criminal Charge' and .E 1A1e ".~'3'x:;'1.s'V1(Tlrf1_1*'(3-,nL;l 1i2_}'<)()I' is also like that of 3 (:1jim«i11--::-11 (;}1arg_tj: '13 so. b€t';1L1SC {he C0nseq1_1e«nQés-_ar<§'i:3.r:1'i01..{s'-.as {he-.rté'iurned c:.2m.didz.ue xvii} not only 101536 the se'21'.': '1;\uVt'T.}'1é¥--Wﬁ'}'1 aihsc.) incur diSqL1z1lifi(";'sE1011 from cor1i'esi1'r1,§ .__eMicg:ti€;ns' w11iﬁ:h may extend up 10 6 y<3e='u's. Thc::1i%:£br'e_ an é1ecf:i0I1_pCl.1'ti.011 <'~a'm1'1ot be :~3et. 211, 1'1;mgh1. 011 .1'ii111Sy gram-nd:'~S. The allc-?ga11'.011 of (_*.<.)1'.r1.1pi: p1'a(:'1i(.'.es has la be p1'e_§3r)11c3.(?1'z1:ibc3 of p1'0ba.biliE"ies woulrl not apply. An c:ic(.'1'.ion .b13c??\i1i()1i""i1215s 1'0 <'01'11/ail: tI'1c=>. C()13c*.%.<;<.-2 551,2-1.1e11'1m11 mi 1'1az11'.m"iz--2.] 'f;.1C'i'.:;"'()11 which the 1:)e1'il'i01'1c:r 1'L"]iCf~'. It aisc) sho1.1h.i (:1i.<;('1<__)s(.:

= ...f:z1] p2'.11*tic7ul;=11's of (t0r1'up'é. 1)I'L1(?1i('.('.':§ iI'1C1i(?&11i1}j__f thv 1'12.1n'1e: of 1'(';*.21s01'1a.ble (i01.1b£ and pr1'11<_'ipi<:s of -19- {.119 persons 2111t?_,f._;'C'.d {.0 have c<..>111111il,i.ed rsucii v<'_)1-1"z:pi praC1i<:€S, the dais: Eilld the place (')f('{)IT111}iSSi{)I1 as ;13}':c petition has 110 be acco1'1'1p2miecI by an 21i'i"i_d':._1\'§i"._::_i':.1i ' . presclibeci form 25 to maxke the Ciexfiioii pei.i.ii'<':ii'i >&i"fT.>(?'[.§.Vii(L>.I1 fi1€d in noticed ElCCOI'dE111C€ with Iaw. On 1.>'<:1":.1::_s'a1I..--;3f'€116-.1't-*'<"ofd's.__Eifies that. an afficiaxrit is fiIe"é1 'E3111 ii £101 ii11'{.h(:: ;.>.xf§*s(1_1%il>C<} form no: 23 7 following decisions:

I. . Lﬁ-3£~lI'I1f3d COl.IfiE$'<7_1V:f'OT ';'_he5res'poi1de111.s 1'e1ic"~.a upon the Baléykfishéiia George Fe1'nandex aria ¢it1i1¢rs;_{1'9i59) 3ii$cCio%2s8;

. Khiiiioiiid Ahriled and ot.her.ss --

Yoi'gr;us"'i_<{.in.j ».,x}'e__.~--vQR.s. Unni -- AIR 1.954. so 960 o_(pa£-av-6}_';''° ' .

'~1M3gui1(>iié1i'i""Ka.Iia --Vs-- Sliri Yash W AIR 1984 SC lsiiiﬁgizgsor Singh --vs-- 1---imimi Singh W AIR E985 scz: v ziind ";.C'xajana11 Kri.s1"1r1aji. Bapzu "~\'/S" 1'7):-1'{1z1_}'i E{agjpb;.1k() Meghe »- (I995) 5 SCC 347 The gist of the ab(.J\.'e CEeei.<;i01'1.<a is to the effe.et H1211 I";-lets which e01'1s1.ii1,1tee the e()1'1'11pi przieiiee must, be S1.£1lL"'(l ii".-ici U10 fact must be e0--re.lated to one of the heads (4)--l'»l"c?{4)fi?'1'i1})l practice. Just' as 21 L'.()II1]i)lail1T. wii.l'i01.ii. ciisc?lc3s':..i_1g' l,.}'l{;\ .41,71'*t)e;}e'1' ll Cause of action C3.l'1l'"10l. be said In be--a' g(')4Odv4(¥l:)ﬂ'i,ple1ll3:i;. Sc) also an election petition without 1,I*1e.r117:.-1t;<:}i*iz:1l ilixeis_r(:1a*j:ii'1giV'I<) a corrupt pF21Cl.iC€ is no eleeisidii._1:)eiii:ion la1_l{"._v'"I'i'1e eiitire" and complete cause 0!: £.1Cl;iOI1$,.§.1"Ju:;['iv1€'pt?titi.(ll'l ~n<1A1,1S1I.i§ be in tlie shape of Ii13i,e1"1'al "the. the furilier ir1foi'r1'1a{i011 [,0 e<) 11'i;)l»cj-:i"e"ilie 1"nal.e1'1'z1l I1-lets would show_Vt5be pf and the complete.

CaL1se:V_bi;'Ve1etii3f11V xvill give the rieeessawy inIb1'n1i11ie1'i 'lo pic.*.iu1'e 0!" the cause of action. The e0rr'i1p_tjb p1';lCvi'i(iLf$: esiiist be SpeCifi(:ally pleaded and p1'e»f<e(:l.i'~ E1e(:i',i0r1_011c.i:t- held is not to be treated in a li€g{i'1€ V l'1e_;11e'i'.e(l ni22i1i1<1_eI' and de.feaI'.e(l e.z:1'1c:1id3.t'e should not get. awely by'filiimgg'*-.eleriVi.i0-i'1 peizition on I}()I1"SLibSl,E1J1ll.al g1'0unds and iri'r_-_:sp()n.sib'i'e'la1ll<:g;.11'.i0nS. tl1e1'e.i:)y iI1[1'()du(:i1'1g E1 s:;e1*im;s5 elerlieini. til' u11Cer'l'.::i111y in the ve1'(.lieI already 1'er1clered by the ele(i'i'aQrat.e. Unless, Clear and eogené fest:im<)11y f'u1'nisl1ed in iht'. Court to upholti the-=. ('..'()1Til]..")l. p1'act.i<'cs a1g;2'1iI'1s1 Illc candidate, the Court". should not clertlare t.h<: eiectiori .Ei.S~>V'Oid. The izrourclen tl1erei'o1'e. heavily lies Sn tllc? p¢t,'i}_:.ic>m-' .7."-"ho E1ssz1ils an (';'.1€?{'ti()l1 wl1i(.'h 11215:: bC€'£'}. c'()'i'1g7l11(ieglI "'§.'1I"i_' V' appi'<:ciation of the mzuerial plzj;oé'tl"'hei'(11'e,.i.t.:"li;:s if: scrutinised like in £1 Cl'iII1lI1E1l case. V'«E3a"ch.alleggzlion hanzg-;_"t'(..1 ljo :'efer1'ed within the I1'1e21:'1ii'ig-._o"i3'._;.')1'ox}isioi1sA :i;x_11Ei--. iul"1'€21"1 1.o;~';I:." whether there is appreciaiiionloi' sﬁclénce. Ifitlae t.€;Si of strict proof on alleged Co1~i"upf. isv:_x'1o{;' followed. serim1s I prejudicf: \VOLli'(J"V'D$3. Caiisécl - ::iO ['1fl'€'.V€ifi'C?E{?ii (:ar1diciat.e wi'zi<'l'1 would COIIl.€"il'i"Uii3,X?l'E':;'§/ '_é1§:ct:J'1'2:£l '1')1'(}.Cf3SS itself. In ViV1V'lVE."*-pi'€$€'1i1l:Vfjasfi the? all€gaI..io1'1s of COE']'Ll})1. pz'actiiCes'*;is* m£1:le."¥iag;iinst the 1.3' respondent and the 211l§:gal,ie.n of Li'11.clLie iI'1fl1iCn{.'€ is made not only against the 1"' A respoxascloéioit"b_ut. also ag_._§2;1iI1sl. his son Rz1jeshka1' Pa€'.il. 'i"l1c fl"'1"-'S14.iS"S1:§'VC.V'l'fi'f¢"}'~§*5"{.0 allegatiora of Corrupt pracrtices by the l"ii:'sa 1"c?S'po1"1.gf€é11t.«--"as 11'1f3l'1lfOI'1t"d in pE1I'E'1_;_§l"&:51phS 5 la] {,0 5(9) oi" l.l'}L', " clc<:t:i<a1v1.-- 1>e:l.il..i()1'1.

9. AcCo1'ding,.; to the }.)et.1't.iom;?1' as part of the eIetét'ic':z'1 can'1p;21ign a meeting Came to be held on 21.} 1.20033 t«V1£'_z'1eE)Vc)u{ 2.30 p.m. at I3E1Ck\-'\-'EiI'(.i Ie"I0st.e1, I::3idz-tr. u.-'}"2er€;§i'11'-«tth-e_:t'ii__s 1'esp0ndent. said to have Inacie fat}:-zse 21iieg;«1.?;I.i-:)1t:1_.<f§v ;1ga.tVi12«st 1.i"it~«..

character of the petzitzioner as a11"e£§.cty tfefejrrhéed "tn t1t1)'(;Ve.,_ 'tf11i,%a was reported in the I()C£1I ne\\;'sp2.1pe1'é=;next d2t§,a7- AIt, is. t,11€§ <'::ts;e' L' of the petitioner as .~sp0k{:n to 3'5y..hin'1 in his ¢%x>it1e:ic;c.> t.1'1a1t the said meeting was z1t'.tenLi.ed by K}1':1;E.a,iArsha1d Editor of "Bidar 1-:1' AaWa:»':" and vAAS[_if:i__d..aran1aEahswam1y Eciitor of Dz;.~;'11'2Ata.n:_'-Iiinhgitéi 4 St 5 are the 'newSpa¥)e1=7s4H '»§vivdenee of the w1'tnesse.s.

Petiticzvtnhetev Pwthvhttwct PW2 one Mr. Ashok Kt.1ma:r"IKéujatnji,V'E:§i'i.t.nr_eI'«._ihtghniizt Kotie newspaper and I?"\-VI; is one AnE}.._4Eu{L;.af11V;;tt1'.'t5:-;'ti'i , .':t33dit.0r of 'I"z1r1,1na Skatthi newspztper. P2131 Ste} refefs--._t:0 the presence of these persons afcmg with VA E'Ihz1ja_ AH and Séddaraltlaizthswamy. As 21 IRE-3.U.('.l" of I.'a.<.:t pC!.f1:i.()f1€f'?41dI11ifS that Khéljéit Arshad Aii was on the dates in.__t:he tztcrettrig and he infomtcct him later in the evenittg aI:)01.1t:~ aljfegeci st.at.e:1':e1'1t. ha1v1'ng_{ been ma.de by I't'.SpO1"1t'1(,'11%. n(5t.".E..« but however, said K.}:1aja An'-;}1;I1d Aii is not examined. so ;-a\ Z W . mt _{ "

said 11e?\vspape1" {.11cii.1;;j§1 1"epo:'1.e(.i the 11'1ec:ti1'1g,z. has; not reported the aliegziiioiis de1.'a111ing the 1'(-piiitafitiai of the pettiiiorier. Ac.(:0rdi1'1g to the pe1ii.ione1' -- I'-'.W.E. A1'sl'1ad Ali the Geimrzil SC(".I'£'I£.1:'_\_' of Bidar was also on the dais zilong \vi.1.i=1~t..i.1§3& I---f%-;§ ' V is also the Chief Edi{'()r of "Bidar }{i:>"'(f\\'£9:<;:ii?'5".;v Arshad Ali who on the \fcr§'_ 'l.*'~:z.}:'11e A(.T'4'f(:-I-.111--1l%:_§V _i.1'1'i5g3s";'11¢;'C§ 1.}"1c= petitioner about the a1ctgfa.1s21t.io1j_$:f.)etiiiio1'1e:' by the 15' respondeni:Vii1...i§l"1_r: A1; xverw to be on the dais etrici iiiiimiied {he petmoriei' "Bid;.'_;1' ki Ax-wax"

have also (';:LI'l"it?d l'hC report riiadc by the 13' I'(_'.'.~§)OI'1Cit"I'l1.

Acccirding '{o"Eh€ 'p.e'l.iii.o11€"1', apart from the news iivms to {he '~.E',ff€;'~.'.,'.{.' o.:1v.i.f1g«§"next'V€i'2iy' in "Bida.i' kt' Awaz" he he-1:; no o1.1'z.or di;iQ{iinoi1i.s»»Iilzgofgidetii tape or 21 ;.'>:.1;'>(;t:' (?1i1:);)iI1g n1;.:¥-xiiig 5-§L1(.'1'I 21i'i:%.g211:ion.'ifF'Ié also adiiiits thaé. at E3xs.}3--i3 I141 "T'.=11'ii11:1 Shak't"hi":. no :'iiieg..§;1ii(>:1s frorn i.l'1o speech of E{,W..1 ;-u"€:

;)i,.1bii_s5l1<3d. He aleao atiniiis E"]'i2':i he 11:15 not i=~/~>L£('(Ii L-my ci§ef.'a111a.iio11 Iioiicte agairisi, ilie pei:i{.io1o1e1'.

11. 'I'h(-31't*.f()re. it. is ciear £11211 P.W.Z was not 2-'.T(}"{;:,1€1I1}' present 'in the ailegcd n'1eeE'.ing but P.W's. 2 3 _\..7s.'_E_;0.;i'EL!k§;'2jé'd ,w* _ V {Q be p1*€:sc1'1I. and who were in (?1'1z;L1'ge of"ﬁ-re :Z.'._1'}:'\ 'A.';€'sp&1}}{'f$5 ' are examined. in ()1'd€5I' to believe flhc-,* e'\-"~;dc%--n(1(::« of

3. one has to see wileihelf ea(*I11__ has (1)191_<nbL2:':.a~1.<'3L:§ LEj'1€-~_ evidence of the othc"-:1'. it is ap-}_)j§i;<c1'1t, f.'rc).ni '§~.]'_1é"_; 1'( *g'€.')Vf'df~'. limi.

there are totally E4 11ew';e=pa})e1ts"'é1 ﬁcj'theallegeti'acvL.1sa1i(>11 of 15' respondent is {)L11I)}i'£-;".}"V'1('.3_('i 1'1e\vs§»>a-1}3ers. In 1"t?gi0ﬂ.';1} and at [=3x=.:.R--2 to R 9 no p¢_€;i;iHt>:1c:' f0r1hc0n1i1'1g.

Even exact ailcgation said [0 have rv3§;;;)()1':{:1e111. does not mliy will] each ot1'1«e:rL.: g'§4E'i;3.ga1io:1 is the words "n=oum:cr§'cit:

Ilotegs A1T)13.2;1r(-.nf§y. }'.Ws. 2 8; 3 have not ]3I'<.)(h.1C€?d the 11()"i;€é. whitfla th.t%yV'iiL*tji.1E('i have xznazic-': during the Ialeeting an ';--"ar1é1tE'c:1" V '0ff-- I'z§1'§::ij.

i':E1é'*bzi:ai_.s" .;5fA_W}1i(:I*1 the. neaws iI.ems were re])<)1'tec1. 2.1 ' R.W.I the R;*s1):)11cic,1'1t: has ca1n.:'g01"i("aEi},=' def;---i<?d.. fh:::"" pI"CS€I'1C.'.E'. of lhc-so _jourr1a]is1.<'.. E:I.xctep{. the " publication of the ne.u.='s i'{'.{?i11S in E.E'1{: newspapers on the next \ .

" \W,-_ .

" _c§a1§;'.",' i.e. in the 3 I(>c.>z-1} }:)z1p(?:*..<;. no oi.I"1e;=1' I11£H<*1'i'c.1} iiim ﬁt ' .

1'eCordir1g mat.e1'ial 1'e§§2-11'di11g the exaet. speeetl or w()r(t.<s Spoken to by the E" 1'es;.)01"1cie1"1t are t'()1*the<)1'11i1'1g. E11 order to accept. the evidence of P.Ws. 2 8; .3 \~.-hen we gt") thy:;4«v:g}*;.._t§~;.g-11"

evidence, they give diI'fe1'ent t.i11'1ings £':b()t1't the 213.3Ee-'gt-461§S';1e:E:€ét_1"' 01' the 1*' resp01"1de1'1t. A(7.e0rdi1'1g to P.W.2-"the1:::tj§p()ndc.-:1}t. made the speech bet'wee11 2.30 to 3.00:-;.)e,1"i1. 'mt' .t.1t'i1':a't%ét§{ ;a~V:z'1r_:t it was after C0mmene.eme11t?of 10V"t.0"]5 I*.,1i'1'h1t:tes of h1:; '\ Speech. Aeeordiltg to him. the :11'1=e._e'tt1_1g \ve'1'1t', t.i;)"t,(.> £5.30 p.1'1'2. on that day and ot:.}1er';:;t:i'est'. sl§)e;.}kil*r3 v1,'veS.t..1'i(;rted their sspeetsh to 2 -- 3 minutes.

12. With 'I";€'i()'rL,.'1.'1"(',1 to t=ihe"xsz'i'me P.W.3 Ant} K1.1111z:tr says the t'ur1c.t,iO1i:'\»,{gts._1.te1d'"at'te1.' 12.00 noon and he ('.an1'1()t say the eiiztct: t,vim'e_. V'./\(i::&(5"r-;tt1"1g_{ to him he cannot remelnber t}1e.~t1t1niber of 'm.i«m1t:es the othex" SpCE1k€I'S Sp()k{'. He also .ear.111L:t_say-_Whcéthe1' the 15*' respo1'1der1t \-V215 the tau'-;t. one to ":a_p'c2;i:. x"I=§Vﬁ)=.t{e"veI'V. he mmaixted in the fL1.ncti01'1. hat} tilt the end a1e1(.t"'th<:fsz;11:'ie was ('.()I'1('.tt.§d(2C1 between 5.30 to £5.00 §.=.m. The very t.in'1tng of the meeting wouid i:'1<tic.:a,t'c:-, that At',-tjle iitcretitag e.01'1eh.1cte(i by 3.30 p.m. 2.1cc01*cti1'1g to t".W.2. ;;m('t 'M' A t ' rc.s 13 0 :';1c.ft': 11 t' ;

:_.2f;u the n1eetir1g CO£'1(?1L1d€d at 5.30 or 6.00 p.:1'1. 8.("("(')I'diI'lg-§ to P.W.3. This W1' trtess also e1(111'1it'.<s that l'Cp!'t'S(:'I'1E£1t'i\'t's-E (rt-'__Q£l'1e1* 1'1€Wspape1's were also preserlt. it is pt'31'ti1'1e1'1t'. £51»..i11é'I11L{Vi<11'1 that' except. 3 local rmwspapers r1on<: of t.I1(¢»--p ().'thVv:j'z-Jlt ;_;_;'t¥§§ "

11ews})apers have reported the .332-:1'§d..4t1(?t{?t.1S&1t.i'i'3:§15-1VV()f_':",tI:}€C 1'<3sp011d€tnt no.1 21g2ti11st. the 1')el'Ef;&i()17.1_é[1"[ z11id. A1:.(_':m=: ~:)L"1',iAI'i--t:

national or regio1121I papej*s "'~..1javeA"-pL1bl_ishveda ' aCc:L1sat,i0ns. In that. View 01' t_]_'}€?'~I'11£i£,_1'€I'. i1iwt_If_1e ;V;:v§}s<;*I1(éc of P.Ws. 2 81 3 ;)r()du('i11g"-11ie_Arintcig 'vi11.éJi£iL'AAEC.)"f. them c.1t..11*1'11g the meetillg on the basis of.whi<:::h t:i':t3"»1'_1<=\>\t$ 1ft 'e1i1s were i'ep01'i.t?d. wouid it be sVei.{_'e t_éf1'c:lyV t'.;._r3<fu'1 sud1}-rfvidéiibe'? the siandartt of proof requi.reh_if1._an eIeCt:.iz)ti'pctitiorl to C'.()1'}C]L1dﬁ', iﬂhzlt thv ret,u1'11«;:d candidate'ttixerciscrd A'C(:)iTI:l1i1)I. pl'é1(fIi(.'.€ has to pmve sttch corrétpt L§3ract.ic'e" SL1bSE'€-l}'Efia1 mriclcncte like a Criminal c;:.tsc. V"1)e}/b:t1d'"gferisonalzult? d0uE;)t. O11 p1'r:p()11de1"a11('c of ;):'0babilit.y "'-bt';{",E1L.1xS'(". 'é}f :ipp{?21z'211t1(':c* of" news item, the COIN'? (*2=m110t. CO.¥1t§1'1.1de "t;?1;a:ti: Such 2-accL.1s21ti0r1 was made by the I5' A(..'t'01'C'ii1'1g to tI:1c:? ;)r.:t4iti<)11c1's, the Fiélid «_z-:10;1,1sz1t:it>11 of the .1" :'(:5;p<':11(1e=1'}t. x\r2.1:.-is z:1E:'1'1<:(i to f.)I'ii'I._£:_{ cimx-'1'1 't.--h.r_: Silid' f."\M§»N\ _' VJ} 4") "_ .:--i the Imme and fame 0i'1h€ petimmcr so as to i11§h1en(:*c Lhc? public not to vote in his favoul'. Aparz f1'(.)m iE1e~"';§1,}<>\'(* def1'Cii.s. it is noticed that ism-'31'C no pleading or (>\"iFi@*11(iC: {I211 behzzlf of the peE[it.1'(')m>:' that any of iﬂhtr z;1'1.1é§iLs'~:1£):é' ''V=\"s%'t_vt_'§ '' 2.1u'e1'1ciecE the m(?eti11;,; or who 1'ea;u:i £~}'1k'§Vs*EzI-Ist C?I'.'.:}C'I'1_tS:i1vS z.'c'}">¢.$£5'1.<.§'t:-¥ in the newspapers have forrned an é§£d\r€.rsC c)pifr1_i(3n,V;1b(i:._i.'t'.f;%ée.

petititmsr and based ()1; suc--h "'i.131press.i_s1'1.'Vhzwé m')L"

voted in his f€1VOLI1'.J..11'1E'l'€b,).'*- _;.)"r(:j'i1c_1iCi21Ilty*--v.:;1'1§::C*t.i;s1g the prospects of his success 'iIV1sis}1€_§'.l§'.€:3(§»E1011: M '

15. The; 1.'eEi._es §0n7tl1'E* If<5I}_i)w_i;1,§g (tit/3.ti011s:

1. Ma-n;--1w1~oh'§i:«;_'i<;ii:;; sfﬁ Yazshé AIR 1984 sc: 1 161;

2. S.A .~;Kh:--:1mv?{*s;:"'Ij§11»z1j€t:;:V"I;:.1'l "amd anotiher ~» [19§}if:'»} 3 SCC 151: V ' ' '

3. s'Naraya1';V--3'Raoand otiiesrs wvss PL11*L1s1'10E.i1zuI1 Ram ~« I698:

4."' sm§h$i'sh__ -vsA shar-ad J. Rae s AIR1994 s(' 2277:

and?

.s1_\/IahE%1:1d1'a Singh --vs-- Guiztb - (2005) 4 SCC 522

18. Then coining to {he 2tll(?g211.i<)11 of 1..1nd1,.1e i1'1l§ue:1('e by the peiitioiaer and his son R.:1jz1sl1el+;a.1' Paiil. they.'-<1_:"e at pa1*ag1'aphs 5(a). 7 éiz 6 of the €lt'('l.i()1'1 pe1'iE.io11. ~10 the p<~3titiione1', being; 2.': District i1i--c'la2:i1'ge E\/Ii:'i4:'li;i3iifi'.o 'Eli(% . V' respcmdent €X€I'('.iS('.(l 1.11'1due i1'1§lUQ:"1'I(':€' on-l {lie'Govei'n_i;:1eiit ()l'['icia1s and with izlieir help l1:l'(lL1:(',_€'d: 1'I'"i(T~l'lil3.(f'>i'ft%' '<')_ll',_i1'.-e Ta1uk/ Ziila / ' 'own Grain P21l1'1r,_jl1'1"a.yz'ith "":1nclv 'Tvfi-V\VIVli'..lV§VlL4l1l(T§§)i1l'~ V Council to vote in his fa-1\«'O11.I' by :i':l11'eat'enii1g' itlfie y€>t.e1's \-villi dire consequences. A}§p2ireriily.l£--.i}.ae.i'efi3.110 afl'icla\-"it. filed in form 110.25 as A'i-'eVq1i1i1i<-;:'<';idzzidei' ._1Tl1_e I-X01; V' hi SLlp1)é_>l"[ of the allegations of co1f_1ii_i1.p'{;« 218.'wéO1'1t(?n1plaI..t-'d u1'1(lE',1' proviso to s'e.c§.t¢;.o1;; 8.3( 3 --mai1'er of fad, .:Lpa2'1' from the evidence of PW,l;l:_"l'1e"l::;_2is-exa.1":1ined .P.W.5 one i\'h'. Ma1'1.zt.i who has or.-:-3._tl.<':d t.hai'.Apolil.i.1ig agents of the peti1.ioru=:' were not".

a1ll'oj{A}edzt,o ef":i,eH1l'"1h.e. booth till 9.00 21.111. "l'l'1oL1g__§h 1l"1e peE'if.iofé'er l'l'E}S made lcilgihy allc-:gaiio1'1s of uiidue ilailizeimc. 1":vz_1-iiieeivvtif.the" Vo~i.e1"s who were tl31*ez'1!'ened with s1.1cl1 i.l1re;-ms lay llthe 'rliis;§o1'1de'1"1I. aire not 1'11(:'I1li()11Cd. Agni'! ll'o:'11 ihiie-rfiiioliiing the nzlmes of those \='(.)E(:i's, (late and plzace wl":e:'e 'A.s:1,Iicl'1 il'11'eais wen-r 1112-ide also lmve to be 111en1.io1'1('ci 2155 n1al.e1'ial pa1'ticula1's. Except. 111z:1ki11;g an omllibus =~eE.a1"e1'ne111 that Government" ol'fieiz1ls exieuded help to the 15*?' 1"<_;s;.pl0-11(l:;+;':l in b1'iI1gi11g such p1"c$;s;sL11'e 011 the Voters' 110 1'1:.=--.%_:1L9§~:" vv.rf1'v;"--..::¢j.'Ll--'s'V'__1'i' _ GOVE'.1'1'E111f;'I]i. Ollicials are also fort l1(r<.>1'11.i11g.

19. Similarly, there I1OEI1i3:l¢g O§'i1"e(:(.i1"<i AU). 'l~;l1Vl(ni?«-.t.ll'*1l1;€1,:t whether such Goverllmem (>l'f'i_c'1';--~:lsa lladthe(r(5':'1sevi.1':«--v£)l:Ihe 1. L respondenl to make such pres_spVi'eV_o:1_»the Voters. .§'\e(:0rc§iz1g to the petitioner. on I.I1e.dal.e3_0f"2.j;3Ev{:e'%ie11{'none of ll'1('3 poliing agents were allowed £0v.e11-t:r;21?=t.l'1eAl3u($E',livs lIilI"9.00 awn. on the ﬂimsy grougffl {lace "sig,'natu.;fe'».Q'l' uil"1'é' polling a.g,_;e'nt not t;allyir1.§"xvif.}'1.'"f;l1e 53%;'-r2(1i*a'":'1,t>r1_ siglt'-1-:=.1..zll1_1:'c-r of him. 'This~: was clone at l.he:'v-insllélneee E_4lée. i'*eSp"()1"1de1'1l.. as the ;)0lli;:g 0l'l'i<'ers were ixldfreéetly éL_11)p()fl.ir}jg the 1%' resp0ndem.. First the pef.i£¢i011er hz1s'1':e..est,z:blish lllal. 1'l1e1'e was ('()11l.ISl.('}i'l between .the_ pQlli;'1g;§"0l'l'ice1's and the polling agerlts vi" the 1"

H afels-pO1itfet_'1»i\___ '~ "' 'V ,. 2.0. The e\«'ic.1e11(*e. of l".W.5 l\/la'11"u1'i mm of mm.-1T1 eohsequencze to the ease of {he petitziozner as tl'1e1'e is no "evi(.':e11Ce to sl1()w Elml zmy v01'e1' \V2':1S p1"eve1"::ed f':'r)m exaziiiried 'mit. no V:i:§i'iE"}'1 cvidt-:nce is forthCo111iI1g. i33i exercising his f1*211'1(?I'1ise. *TveI1 if the polling zlgc-his of {he petiti011e1' C.0L1.1.d not e1'1i.e.1.' the booth on the g1'01111(E of-.i'1<..)11w tailying of the sigr1z1£'i11'e with the .~3pe('.in1e11 Si.gI'.}'§l5'i_1I;Cf;.r"§..iIi.)'.R' 'this can preverit any v()i.e1' {r0111 e_\;e1'c:isir1g I11S \'(.21e_ u1"E5"1"'.(.)'i' V i'0rthe0miI1§",- Unless this 2101'. }1:'1€a'Iii*CVe*ei1i.C'd a1t1};'"=?0t.e1*-.i'»;i'()i'ie1. ea:~3i'.i11g his vote or b('('&1LlS(¥ of t.1'1is1'i}1e17eA'\v2.1s"i1j1:11;:;f;'§3()'11é'r£_§{5i'}. by someone it wouid not heip *t.he._(re-iseV'Gii_t.f1e }).F3'L'i"i5.§j("J'Vl""L<'.'1".V' Not"

even one single xzvitnemi.-.\v}1() clai-1:'is--.1(5 a vioteri i.Sv}('f'XEI11T1iii.€d by the pet'ii.i0ne1'. "he \71;?1'yiSpeCi2iviit.§%'edf,i;I1e_ p1"€St"E1E eieciimi is that the xrotefs._xx'er:5"i{hciVn «:;1f'e. the meinberss of Taluk /Z1112;/'Ti , (3}1'é.1Ei_'i ,_FL.k..I1C~1'1£::}:,'/é'.i.1'1, Town .'vh11'1i<"ipa.l C0t.:m_tiI. If'id_.1'1Q'£'3Vgc=*;:.4ei"a_I e1eci01'z=11.e who 1i1a\»'e (mated their Votes. Ar_1y"0ne \{O1e1"v.\Vi1.Q"was iiiﬂucnced by the Gm-*er11111e111 ()ffiC,i£¥.,ES at {he insiziiicrtx bf ihe 1'esp0nc1e111 could ':'1;1ve b("('11 i~Zx.I"~1&3 is 'V1i);f()uci'ue'€:.r3 iii beI'1£'1if\vhich wouid oniy inciicate that. one Mi;11'211id.h2iI":--:.R210 K2110 ptilling ageiii was 1101. a1E()\.-\-'ed in the p()IIi1ig Enootli on the g1'<)L.1n.c1 'i'.i1:'11. Ins Sig.-§nz.1£111'e. ciiii not 1;.-1i1_v Xvit.h«i,he S,)tTCi.I11t311 Si -i11211E1.11'e. it is also 'L1stii'iz.1bIe on the )2-111 _ _ _ 35 J i ciif {he (r(:31'1Ce1"11e('E <:Ji'i'i{'e1" 1'1<'>i" [.0 allow 21 pc)§1i1"1;g z;1;.;w11. wlimse .34..

Signature was not tallying' with specimen sig1'1att.i1'e. Just ijcaczttise ("here was ve1'i§'i(:21t.i0n 0%' Slg1'}E1't'.1.lI'€ of cttitéj-)._t)lli1'ig agezit. it would not 1110:1111 that all <')the1' polliiig 2-i;'_:'«.*i'1':..~'§"\\:ei'e stopped from e11iei'i1'1g the booth till 9.00 2t.t1'--.-2}: "

pet.it'.i0ner would slmw E'1.0w I]1.';;i1"1~V.=].)'1"0_'.>('\4,-' VVLTv}'."t.:.'§',§ "iii l"av0ur bf the 15' i"esp0nde1'it. it Woltild hot'. t.'i"ie petitioner in establishing; V the" VCl€(.Tl.lQI}VV".. §"'i'e1$ ":bL'L'T1]"

pitjtidicially affected.

21. Then coming to.)the'~2tlleg3.iilC:jroli"Vtmcfue influeitee by the son ofﬁte presietitjp_eItii.i.;5i'te_i<.._Vthe:'mate1'iztl E1\-'CI'I1]("I1IS are fO1.':'i"1'C'..,_e1V'i5. }3£ti1T£¥.~'. {:i'--_(:)'t'._ il.'.e""v}..,w=3tf'iti0I1. Aectoiriisttg' to the £1\?€1'ﬁ1:C_I]'tS'i1'i il}'i;.?.l:'pet.itildt1',"':1t. para on the clatitr oi°p0lli1'1g 3.12.2003"Ré1jE1Sl'lfT'fl{Eki' 'Ii':jtt.il along with his SLEp})()I'l.L'i'S saicl to lie-tin'; enierecl i,h€,;)t)llix1g booth mttl said to have i..li1"e21te1:ecl » tit-e_ '»-'Oi.e.ifs. é?tt_ gun. point. to \-'0i.e in f3.v0t.11' oi' the .15' ~:-."es§)0n'(iel't'*_:~t., ";F.i'1l this t::oime(?i.i0n, :1 ('01T1plE-}.iI'1l was loclgeci £0 iilie." 1'e"iti1'r:i1ig t.)i.'1'i('e:" whieli is I}'1dI'liCCl at I*)x.1-' 12.0. To '$t1--bSl'.E.1lll.iE1l.C this 21llt>gz1t.i0ii apart. from himszell'. peiitioiter 2'vl1tiS CXi-1I13i1}(3(l P.W:"~3. 4 81 5 2.1.5: well. {Both iliese 't\'ll1}('."-3:s't"."~% ~"f.)el(.>1'i,9;{ it) ll'1£' [')t)lill(".'t-"ll }'m1'i.y W Jgtiiztitt E):-if [S] anti they Iiamw

-36~ not knowing Exigiisll. The said sig1'1a-11,L2rc was not. 131.11 by the peLil'.ioner in his 1)1"e2sc*11<?c? and 11:3 \.=.'2.1s the tmly pc3§}i11V;'_{":r.;::{.*11t 0f'J.D. {S} at booth 110.92. By 7.45 21.111. he :31}.I)_1_'f;éV1.fe:{i'V;~ z1ulh0r1'sali0n. All 0t.I1e1' polling zitgemss were pi'a.1:11;:*E 1"n3.(iL'irigiai ' inside except him amii the said an1I.f'i('iAi4iS'a-1!Eon was 1*';--«%_ L_1.1'm't"§ Ii'; him on the ground that the sig;r121i"u_ré'--_of' 1.I'1e _p<=j1 :'».m<)11ver"diti~_ not [ally with the spc:c:i1'1"1e11 sig'j;'--11zi'i..p11"e. fir? C;-aA1'ﬁc;3. <$"u1éiVtic anti was ailowed to entzrr t'..%--3? b()0I"}1" ::2.I"_1:}}«' é11..9.Gi3' '2-L.~11'}: 3 HQ' >.sm"It word {(3 the peti1.i()11e"1t' 21nd IIIC petiiorler aI'1'iV§*,(:i :3_¥<qCl ()I'1--'i<*,«:;.. to allow.» him inside §liaoﬂiiug'_a1g§%%f and imme.-aii;-11:21}-' 119 was al:'.0wed_ [iiiS£d_e;.V3.'I'I1<§ré~werefmly 16 VOIZCS for bcmtll 110.92 and by the; time' hex:r.;'11'cVi'ed"i.hE: b<)ot'.11, 15 persons had 021.':-'sl'(*,('l [h€i1~:_tf.Oii€S. 'C)_'niy-orlc"-pe}s0n had ('.YaS{'.CCi1 h.iss VOIL' after 1'11':-3 ;i:'~I.P, has not Iijtliged any mmlplaini to anyone i11c:Iuc1i1T1_;_§ L__t,i"1e.T_}'.E3'(T3h':€1-<:.:{ V1i'1Vé1*.._t:i_:e ;)oIIi;1g, oI'fiC.m' i.11t.<3nI.ionz'1IIy did not: aliow h1'm_ in e.ni'.é1'- .'.:I1e;r b(')UI1'] nor aSSiS1't>.(_f the 1*" I't"S})()l1<f€}1[. I--in ',_z;1ls0 a1c1:ri'it';ss thai: ii \v.:us sccrei ballot. but I1()\-Vevw. he s:.1ys~;

"a"£.112-z{' 'c)11e vole which was Cz:11.e(1 2-1£'1c.-1' his; eI'1['ry w::.1:< in {atx-mix"

01.5 I:321.sa1v'211"aj I-*'a.11".i1. i-{()\\'c\='er, ht-2 pc'1'ssc)1'121Ily is nu: :uvz1rc of

-37M other 15 persoxls c:1sIi1'1g their V"()EE'S in favour of I.5asz1\-'2-:1"e1_j Patii as he did not see. "Yhe pC§i1i(_)I1C1' 1"r3Iic%s 0:': }f..\s~;.P--E-4 <3; P47 1.0 comend that he rnade rep:'esc%:1Eat.i(n;3VLQ'".}.1'":e 2u1E:11()1'i1'.ie5=. on l.12.2()O13 itself that the son of1.frpjrc':~;:p01j<'§::;'€t:e 110.1 intlimidated the \--'ot'e.1's~'. in the Z3 ;)()§ii:rrg_:"hm:-1}'1s_ m"1ff% forced them to cast voies in i'avoi,1r Qii TC§>1'1'gré:sAs'--._<fé-mslidajcg However. in 1.he so ez.§i}e('1 r(=p3fe_se111;1i'iQr1=n121dt":~b_y. £:n1.n. :'£.1":e;'e is no reference 1.0 R:1j:1sI':ekar Pé'1*E_iihe131,e1'ihg_ t.h«:7p0i'i:i11g booth staiion with 30 -- 40 :§_L_.ipp0ri:e1's_ AZ-}."'£1.{.'1.I1'13T€E't1€f1i1;1/gﬂihﬁ voters with dire C0nseq11e:'1<?c:s 2:1?' g_L1.;1.,'h1)r3i11:,:;..V .""F:h~e__Ssa1id ax-1;-m1e1'11. is-3 cmiy found :;'n"j.E._1_5_e p_e1i§..im'i '211'1.d-:_"--i.t,____jVEé 1'"1oIhi1'1j,: bui 2111 i111pro'»gren1.er1{'j'§ii.31{:1e'=a'i.'1he.f§irne_' of Filing the electicm peiit.i<>1'":. None efhihe 'I1£1'Ii'1_€L<_;-~./{)5 \.ri,31_j'€nE"C'-J3\V}'10 were [hI'C;'E1.i.(-r}€('l M111 clire C011scq1,1encesV.,by"1:he'sr:)n of the 1*' respondent: :-are n£1t'1'1ed eifhel' air: 1,1319 rep1'ese11E:21E'i0'r1 which has Come at the ea1'Iies'{. V1V3Qri:1VE:' .(}!I_','~~ in the ;)1c%2'1dir1gs. Sxccpi P.Ws. »1 8: 5., no O1.1'1.C1' &vé;{;I1e§:ses are CX£1IE1iI1€d. These P.Ws. 4 8: E': are }1{)I'1(3 0E.11e1'" {.hé711'1 the party wozkers of the peE:i't.i01'"1er. "I'i'2u'- njz-;1tc1'1'z1i _ elf; ff_:?(?()I'ci would g;{('> £0 Sh()\V H2211 the so (*2.111ec§ <'t)I']1[I)1£1i1'1[ \\;f'\ lbcigeci z1.g,,§21i1'1st ihe 5501'; of 'i.1'1e 1*" 1'€'.if:§{)OI'1('1E'.liI' has nrsmltcczi in

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