ANUBHAV SAROHA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and also perused the counter affidavit that has been served upon him today.

(2.) The counter affidavit is taken on record.

(3.) It is apparent there from that the candidature of the petitioner was cancelled only on the ground that during character verification he furnished an affidavit dtd. 22/2/2021 in which he had stated that he had not been convicted in any criminal case nor there is any FIR under investigation or any criminal case pending against him, on making verification it has come to light that Case Crime No. 265 of 2016 under Sec. 147, 323, 504, 506 IPC and 3(1)10 SC/ST Act was pending against the petitioner at the time he filed such affidavit, therefore, his candidature has been cancelled.