Patna High Court - Orders
Dr. Raghuvansh Prasad Singh vs Sri Rama Kishore Singh on 13 August, 2015
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Election Petition No.5 of 2014
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Dr. Raghuvansh Prasad Singh
.... .... Petitioner/s
Versus
Sri Rama Kishore Singh
.... .... Respondent/s
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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
24 13-08-2015I.A. No. 5819 of 2015 This Interlocutory Application has been filed on behalf of the intervenor Chief Electoral Officer, Bihar, for impleadment in this matter for a limited purpose as by this Interlocutory Application he also seeks release of the Electronic Voting Machines used during the election concerned from the custody of the District Electoral Officer for being used by the Election Commission of India in the forthcoming Assembly Election.
It is submitted that there is no relevance of keeping the Electronic Voting Machines attached in this matter.
Learned counsel for the petitioner and the respondents also submit that the Electronic Voting Machines are not relevant for deciding the issue involved in the present matter.
Accordingly, this Interlocutory Application is allowed and the Chief Electoral Officer, Bihar, is impleaded as Patna High Court E.P. No.5 of 2014 (24) dt.13-08-2015 2 respondent no. 2 in this case for limited purpose.
Having regard to the aforesaid discussion that there is no requirement of keeping the Electronic Voting Machines attached in this case, the same are ordered to be released from the custody of the District Electoral Officer in favour of the respondent no. 2.
Election Petition No. 5 of 2014 Perused the office notes.
Item No. (1): Let a reminder be sent to the respective custodians for sending the documents which were called for so that the same reach this Court within two weeks.
Item No. (2): Two weeks' time is granted to the petitioner to deposit the witness cost.
Item No. (3): Same time is granted to the respondent no. 1 for furnishing the list of witnesses.
Item No. (4): There is apparent typographical error in paragraph no. 3 of the Order No. 23 dated 25.06.2015 as the words "the sole respondent" have been printed in place of "the election petitioner".
Accordingly, let the words "the sole respondent" be read as "the election petitioner".
The aforesaid Order No. 23 stands modified to the Patna High Court E.P. No.5 of 2014 (24) dt.13-08-2015 3 extent as indicated above.
As prayed, the parties are allowed to inspect the records which have been received in the office in accordance with the established procedures.
Put up this case on 27.08.2015 under the same heading.
(Dr. Ravi Ranjan, J) SC/-
U