Madhya Pradesh High Court
Sureshchandra Bhandari vs Smt. Neena Vikram Verma on 6 May, 2024
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE EP No. 16 of 2024 (SURESHCHANDRA BHANDARI Vs SMT. NEENA VIKRAM VERMA) Dated : 06-05-2024 Petitioner present in person.
Shri Vaibhav Bhagwat, learned G.A. for the State.
Service report is awaited.
Heard on I.A No.4030/2024 which is an application for releasing Electronic Voting Machines (EVM). It is stated that EVMs involved in the concerned election are in the custody of District Election Officer, Dhar as per the provisions of Clause 6.2.2 (III) of edition 8 of the Manual on Electronic Voting Machine issued in August, 2023 by Election Commission of India. Total 280 EVMs are sealed at Polytechnic College, Dhar which are to be released for Lok Sabha Elections.
Petitioner has no objection to release the aforesaid EVMs. Counsel for the State has submitted that identical IA No.3528/2024 has already been allowed by this Court in E.P. No.5/2024 and thus, the same order may be passed.
After hearing the submissions and considering the prayer made in the election petition and no objection pleaded on behalf of the election petitioner, the I.A. is allowed. It is directed the EVMs relating to the election in question shall be released for Lok Sabha elections.
With the aforesaid, I.A. No.4030/2024 is disposed off. Since the service of notice is also awaited and Shri Bhandari submits that it is expected that the notices shall be served during the course of the day as per the status report, list the matter be listed on 21/05/2024.
Signature Not Verified Signed by: KHEMRAJ JOSHI Signing time: 5/7/2024 10:37:53 AM 2(SUBODH ABHYANKAR) JUDGE krjoshi Signature Not Verified Signed by: KHEMRAJ JOSHI Signing time: 5/7/2024 10:37:53 AM