TALARI SATYAM Vs. ASHANNAGARI JEEVAN REDDY AND ORS.

JUDGEMENT

(1.) THIS application is filed by the petitioner in E.P. No. 2 of 2014 seeking to issue a Commission under Order XXVI Rule 4(1)(a) and Rule 5 of the Civil Procedure Code to examine:

(2.) THE polling for the above assembly constituency was held on 30 -04 -2014 and the results were declared on 16 -05 -2014. The 1st respondent herein, who contested on a ticket of Telangana Rashtra Samithi, was declared elected from the said Constituency.

(3.) IT is further contended that 1st respondent had also been charged for issuing a bad cheque in bad faith for AED 24,000 to an entity "Dubai First", which cheque appears to have been dishonoured and a case vide Listing No. 6413/2013 dt.02 -09 -2013 was registered in Jebel Ali Police Station, Dubai Head Quarters. He alleged that he had obtained from the Department of Immigration. UAE certain documents in Arabic, the translation of which are filed as Annexure -IX to the Election Petition, which indicates that 1st respondent allegedly issued a cheque for AED 24,000 to the entity "Dubai First", which was dishonoured and the said Annexure indicates that a Criminal case has been registered against 1st respondent and he is liable to be arrested therefor.