KULDEEP KUMAR Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) Mr Gurminder Singh, senior counsel apprised the Court that in pursuance of the interim order dtd. 5/2/2024, the ballot papers have been sequestered under the custody of the Registrar General of the High Court of Punjab and Haryana on 5/2/2024.

(2.) During the course of the hearing, the Returning Officer Mr Anil Masih is present before this Court. Responding to a query of the Court, Mr Masih stated that he had, besides signing the ballot papers, put his mark at eight ballot papers during the course of the counting of the votes. He states that he did so as he found that the ballot papers were defaced.

(3.) We direct that the ballot papers which have been placed in the custody of the Registrar General be produced before this Court at 2.00 pm on 20/2/2024 by a judicial officer to be nominated by the Registrar General for the purpose of transporting the ballot papers to this Court.