SURESH KUMAR SATIJA Vs. BALWINDER SINGH TOURI

JUDGEMENT

(1.) This petition is pending since 2018.

(2.) The petitioner alleges the violation of order dtd. 24/9/2008 passed in CWP No.9650 of 2007 as well as the direction dtd. 27/8/2014 in CWP No.17431 of 2014.

(3.) Brief facts of the case are that the petitioner had contested the assembly elections of Abohar constituency and is an active member of Akali Dal. It is stated that in the said election, the candidate of the ruling party lost the election and due to this grudge, FIR No.50 dtd. 17/6/2018 under Ss. 465, 467, 471 IPC and Sec. 7 of the E.C., Act at Police Station Bahawala, District Fazilka (Ss. 468, 420, 120-B IPC and E.C. Act added later on) was registered.