DR. (MRS.) MALAYA BARMAN Vs. PABINDRA DEKA

JUDGEMENT

(1.) MISCELLANEOUS Application No. 45/2001 has been filed by the election petition in Election Petition No. 10/2001 for striking out certain averments incorporated in the petition. Miscellaneous Application No. 5/2001 is the objection filed by the respondent.

(2.) I have heard Mr. K. Agarwal, leaned counsel for the applicant (election petitioner) and Mr. B. K. Das, leaned counsel for the respondent -opposite party.

(3.) IN para 8, the description about the manner in which the booth in Polling Station No. 12 was captured has been given with names of the witnesses. It also speaks of a complaint in writing given by the election petitioner to the Officer -in -Charge of Tihu Police Station.