(1.) Heard on I.A.No.2048/2022 which is an application under Order 7 Rule 11 and Sec. 151 of CPC read with Sec. 86(1) of the Representation of People Act, 1951 (hereinafter referred to as "Act of 1951") filed on behalf of respondent no.1 for rejection of election petition on the grounds mentioned therein.
(2.) The present election petition has been filed by the original petitioner, Dr.Rajesh Sonkar, who also contested the election from the Constituency No.211 Sanwer, District Indore as an independent candidate, but lost to respondent no.1 by a margin of 2945 votes in the general elections for Legislative Assembly held in the month of December, 2018. The petitioner has challenged the election petition seeking the following reliefs:-
(3.) The respondent no.1 filed the reply of the election petition on 16/6/2019 and denied all the allegations in toto and in reply to the allegations made against the respondent no.1, it is contended that the allegations levelled in the election petition do not fall under the definition of corrupt practice described under the Act of 1951.
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