(1.) Heard Mr. Hon, the learned Senior Advocate for the Applicant/orig. Respondent No.1, Mr. Dhorde, the learned Senior Advocate for Respondent No.1/original election petitioner, Ms. Gore, the learned Advocate for Respondent No.4 and Mr. Shaikh, the learned Advocate for Respondent No.6.
(2.) Application No.162 of 2025 (Exhibit-23) is filed by a returned candidate/Respondent No.1 in Election Petition No.02/2025. The Election Petition is filed against the present applicant and others by the petitioner/defeated candidate in the election to the Maharashtra Legislative Assembly from Constituency No.217 - Sangamner. The other respondents are the persons who also contested the said election, and therefore, they have been made parties to the Election Petition. The petitioner has prayed for a declaration that the election of Respondent No.1 is void and has also further prayed that he being a candidate securing the second highest votes in the election, he be declared as elected from the said Constituency in terms of Sec. 84 read with Sec. 101(b) of the Representation of Peoples Act, 1951 (for short "the Act of 1951").
(3.) The facts, giving rise to the Election Petition necessary to appreciate this application are that on 15/10/2024, the general election to the Legislative Assembly for Constituency-217 Sangamner declared by the Election Commission was as under:-
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