REGENT COMPUTRONICS PVT. LTD.

V.M. SINGH Appellant

V/S

FEROZE VARUN GANDHI Respondents

Referred Judgements :-

INDIRA NEHRU GANDHI V. RAJ NARAIN [REFERRED TO]
ROOP LAL SATHI V. NACHCHATTAR SINGH [REFERRED TO]
ALISINGHANI BHAGWAN SINGH V. RAJEEV GANDHI [REFERRED TO]
JAGAN NATH VS. JASWANT SINGH [REFERRED TO]
S M BANERJI VS. KRISHNA AGARWAL [REFERRED TO]
SAMANT N BALKRISHNA VS. GEORGE FERNANDEZ [REFERRED TO]
HARDWARI LAL VS. KANWAL SINGH [REFERRED TO]
LAXMINARAYAN VS. RETURNING OFFICER [REFERRED TO]
UDHAV SINGH VS. MADHAV RAO SCINDIA [REFERRED TO]
INDIRA NEHRU GANDHI SHRI RAJ NARAIN VS. RAJ NARAIN INDIRA NEHRU GANDHI [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
DAULAT RAM CHAUHAN VS. ANAND SHARMA [REFERRED TO]
AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
U S SASIDHARAN VS. K KARUNAKARAN [REFERRED TO]
SUBHASH DESAI VS. SHARAD J RAO [REFERRED TO]
GAJANAN KRISHNAJI BAPAT VS. DATTAJI RAGHOBAJI MEGHE [REFERRED TO]
MANOHAR JOSHI VS. NITIN BHAURAO PATIL [REFERRED TO]
CHANDRAKANTA GOYAL VS. SOHAN SINGH JODH SINGH KOHLI [REFERRED TO]
RAMAKANT MAYEKAR CHHAGAN BHUJBAL PRAMOD MAHAJAN BALASAHEB THACKERAY VS. CELINE DSILVA:CELINE DSILVA:CELINE D SILVA:CELINE DSILVA [REFERRED TO]
UPTRON INDIA LIMITED VS. SHAMMI BHAN [REFERRED TO]
H D REVANNA VS. G PUTTASWAMY GOWDA [REFERRED TO]
VIRENDER NATH GAUTAM VS. SATPAL SINGH [REFERRED TO]
RAJBIR SINGH DALAL VS. CHAUDHARI DEVI LAL UNIVERSITY [REFERRED TO]
ANIL VASUDEV SALGAONKAR VS. NARESH KUSHALI SHIGAONKAR [REFERRED TO]
HAR NARAIN VS. VINOD KUMAR [REFERRED TO]
RAMA NAND PRASAD SINGH VS. VIDYA SAGAR NISHAD [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE, CHENNAI-I VS. ITC LTD. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. M.N. Krishnamani, learned senior counsel assisted by Mr. Raghvendra Kumar Pandey for the petitioner and Mr. Keshari Nath Tripathi, learned Senior Counsel assisted by Mr. K.R. Singh for the Objector respondent.

(2.) The election petitioner Mr. V.M. Singh has filed the instant election petition to challenge the election of the respondent Mr. Feroze Varun Gandhi (the returned candidate) as a Member of the House of the People from 26- Pilibhit Constituency.

(3.) It is not in dispute that the respondent Mr. Feroze Varun Gandhi is the returned candidate belonging to Bhartiya Janata Party and the petitioner Mr. V.M. Singh is the nearest defeated candidate belonging to the Indian National Congress. The notification for the election was issued on 2.3.2009. The respondent filed his nomination on 22.4.2009. The date of poll was 13.5.2009. The respondent's election has been challenged with the allegations that he made speeches during the election campaign in different meetings and appealed for vote in the name of religion by creating animosity and hatred between Hindu and Muslim community. Speeches so made by the respondent can be divided into two categories. The first category of speeches dated 22.2.2009, 6.3.2009, 7.3.2009 and 8.3.2009 relate to the pre-nomination period. Post-nomination speeches made by the respondent have been referred to in para 30 of the election petition. In para 29, 30 and 38 of the election petition, it has been pleaded that hatred speeches made prior to the nomination were integral part of the general election and were telecast repeatedly by T.V. Channels from 17.3.2009 till the finalisation of the election on 16.5.2009.

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V M SINGH Vs. FEROZE VARUN GANDHI

Referred Judgements :-

JUDGEMENT

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