- (1.) Democracy is a part of the basic structure of our Constitution and rule of law and free and fare election are basic features of democracy. Democracy postulates that there should be periodical elections so that people may be in a position either to re-elect the same representatives or choose new representatives. Democracy also contemplates that elections should be free and fair and the voters should be in a position to vote for the candidates of their choice. The pre-requisite of this is that the elections are not rigged and manipulated and the candidates or their agents are not able to resort to unfair means and malpractices. These are, in substance, the observations made by H.R. Khanna, J. in his concurring judgment in Smt. Indira Nehru Gandhi v. Shri Raj Narain and Anr. .
(2.) Sir Winston Churchill described the importance of vote in a democratic election in the following words: At the bottom of all tributes paid to democracy is the little man, walking into a little booth, with a little pencil, making a little cross on a little bit of paper - no amount of rhetoric or voluminous discussion can possibly diminish the overwhelming importance of the point.
(3.) In Mohinder Singh Gill v. Chief Election Commissioner , the Constitution Bench after quoting the words of Sir Winston Churchill, proceeded to add if we may add, the little, large Indian should not be hijacked from the course of free and fair elections by mob muscle methods, or subtle perversion of discretion by men "dressed in little, brief authority". For "be you ever so high, the law is above you".;