Madhya Pradesh High Court: In an election petition filed by Congress candidate PC Sharma, challenging the election of BJP MLA Bhagwandas Sabnani from the South-West seat of Bhopal, a single-judge bench comprising of Vishal Dhagat, J., issued notice to respondent and directed to submit reply to the allegations raised in the petition.
The Court noted that the petitioner alleged irregularities in the election process, specifically regarding the functioning of Electronic Voting Machines (EVMs). The petitioner highlighted the discrepancies in the EVMs’ battery levels and unauthorized access to the machines during the assembly elections. The petitioner contended that the tampering with EVMs influenced the election results and sought annulment of the elected MLA’s victory. The Court issued notices to respondent on payment of prescribed fee within seven days and listed the matter in week commencing from 13-05-2024.
[PC Shamra v. Bhagwandas Sahbnani, 2024 SCC OnLine MP 1957, order dated 08-04-2024]
Advocates who appeared in this case :
Shri Rajmani Mishra and Shri Vaibhav Dubey, Counsel for the Petitioner
