Jharkhand High Court
Hiralal Sankhwar @ Hiralal Mahato vs Chandradeo Mahato on 15 September, 2025
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
E. P. No. 01 of 2025
Hiralal Sankhwar @ Hiralal Mahato .... .. ... Petitioner(s)
Versus
Chandradeo Mahato . .. ... ...Respondent(s)
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CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........
For the Petitioner (s) : Mr. Arvind Kumar Lall, Advocate Mr. Shiwam Lath, Advocate For the Resp. : Mr. V. P. Singh, Sr. Advocate Mr. Arshad Hussain, Adv.
Mrs. Bandana Kumari Sinha, Adv.
......
12/ 15.09.2025. I.A. No.12085 of 2025.
Heard, Ms. Richa Sanchita, learned counsel appearing for the applicant- District Election Officer-cum- District Commissioner, Dhanbad for allowing him to use the EVM Machines used after taking it out from the strong room in relation to Assembly Election for 38- Sindri Assembly Constituency.
It is submitted by learned counsel that since the dispute raised in the present election petition is not with regard to calling or the counting of votes, therefore, instant petition has been filed for releasing Electronic Voting Machines as and when required so that it can be used in the up- coming elections.
Learned counsel on behalf of the petitioner or the respondent raised no objection the submissions made.
Under the circumstances, the prayer made in the instant I.A. is allowed and the District Election Officer-cum- District Commissioner, Dhanbad will be at liberty to take out the Electronic Voting Machine from the strong room for being utilized in the up-coming elections, if required and not otherwise prohibited in any case.
The aforesaid I.A. stands disposed of. E. P. No. 01 of 2025.
On the prayer of learned counsel for the election-petitioner, put up this case on 15.10.2025 at 2:15 pm. (Gautam Kumar Choudhary, J.) 15/09/2025 Sandeep/ -