Ashok Kumar, J. - (1.) This election petition has been filed by the petitioner arising out of election to 124 Bareilly City Assembly Constituency held in March, 2017 and the result of which was declared in which the respondent no. 1 was declared elected.
(2.) Brief facts of the case are that the petitioner has filed the nomination paper to contest the election to 124 Bareilly City Assembly Constituency. The petitioner claims that he has deposited security amount and has also submitted his detailed affidavit, additional affidavit and the revised affidavit.
(3.) The petitioner claims that he opened a fresh bank account and had complied all other conditions as instructed by the returning officer.;