Breaking| A time has come that Parliament must make law to ensure that persons facing serious criminal cases do not enter into the political stream: SC

Supreme Court: The 5-judge Constitution Bench comprising of CJ Dipak Misra and R.F. Nariman, A.M. Khanwilkar, Dr D.Y. Chandrachud and Indu Malhotra,

Supreme Court: The 5-judge Constitution Bench comprising of CJ Dipak Misra and R.F. Nariman, A.M. Khanwilkar, Dr D.Y. Chandrachud and Indu Malhotra, JJ., stated that the Supreme Court is not in a position to add a disqualification provision in regard to contesting of elections on the basis of charges framed against the candidates.

The Bench stated that “A time has come that Parliament must make law to ensure that persons facing serious criminal cases do not enter into the political stream.”

The Court also added that “the law making wing of the democracy of this country will take it upon itself to cure the malignancy, as such a malignancy is not incurable.”

Further, several directions have been issued regarding the disclosure of criminal antecedents of the candidates.

Will further update with the detailed judgment.

[Source: https://twitter.com/TheLeaflet_in]

 

 

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *