- (1.) Heard Sri Ramesh Pandey, learned counsel for the petitioner and Sri Anurag Kumar Singh, learned counsel for the respondent nos. 1 to 3.
(2.) This petition raises a question relating to the authority of the Returning Officer to accept the nomination paper of the respondent no.5 on the ground that firstly the respondent no.5 did not give the correct disclosure about his having been convicted in a criminal case where he has been punished for having committed an offence under Section 304 I.P.C, secondly, on account of such a punishment the respondent no.5 stands disqualified inherently as the conviction clearly involves moral turpitude.?
(3.) The petitioner moved a representation even before the acceptance of the nomination papers on which inquiries were called upon to be held and there are communications to that effect which indicates that the respondent no.5 is on bail in an appeal before the High Court.?;