SANJAY SHUKLA Vs. SUDARSHAN GUPTA AND ORS

JUDGEMENT

(1.) This order shall dispose of the election petition filed under Chapter-II of the Representation of the People Act, 1951 by Shri Sanjay Shukla calling in question the election of returned candidate Shri Sudarshan Gupta from Constituency NO.204 of the Madhya Pradesh Legislative Assembly (Indore No.1) to be void on account of corrupt practice committed by the returned candidate and his election agent and other persons.

(2.) In the election petition the petitioner has sought the following reliefs:-

(3.) The material allegations against the first respondent in his election petition alleging corrupt practice are as under:-