RADHA MOHAN Vs. STATE OF M P

JUDGEMENT

(1.) BEFORE us the learned counsel for Rajendra Bharti has filed some documents which are taken on record. Copies of those documents have already been supplied to the other sides.

(2.) THESE matters were referred to this Bench after the amendment of the writ petitions, wherein the petitioners also incorporated challenge to the vires of Section 10 -A of the Representation of Peoples Act, 1951 in addition to other issues which were raised by them in their original writ petitions.

(3.) THE original writ petitions were filed by the petitioners challenging the validity of the proceedings initiated against them by the Election Commission for holding an enquiry with respect to violation of electoral procedure of having not submitted the accounts of the expenses incurred in the election and further with respect to certain paid news.