SURESH CHATURVEDI Vs. STATE OF M P

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this PIL for a relief that the respondents No. 2 and 3 be directed to take action in accordance with Annexure P -1. The petitioner further prayed a relief that the respondent No.2 be directed not to issue any notification in regard to suspension and deposit of arms.

(3.) AS per the return filed by the respondents, the Election Commission has issued certain orders in regard to holding free and fair elections. In order to maintain law and order, in accordance with the order passed by the Election Commission, District Magistrate issued an order and imposed Section 144 of Cr.P.C and also issued order to all the arms licence holders to deposit their arms at the concerned police station or at the registered arms dealers. It is in accordance with law. The Election Commission of India issued an order dated 13 -03 -2013 , a copy of which has been filed as Annexure R -1. By the aforesaid order, the District Magistrate of the District was directed to take following steps for the purpose of holding free and fair election: -