MANPREET SINGH Vs. JAI PRAKASH

JUDGEMENT

(1.) Seeking setting aside of the election of the 04-Hisar Parliamentary Constituency where respondent No.1 Jai Parkash was elected as member of Parliament where result was declared on 4/6/2024, and further to order a fresh election for the same and initiating proceedings under Sec. 8A of the Representation of People Act, 1951 for disqualifying the elected member of Parliament i.e. respondent No.1 for six years from contesting any election, for having committed a corrupt practice, the petitioner came up before this Court by filing the present Election petition under Ss. 80-83 read with Sec. 100, 123(2) read with Sec. 8A of the Representation of the People Act, 1951 and all other enabling provisions.

(2.) The relevant portion of S. 86 Representation of the People Act, 1951, hereinafter referred to as RPA, reads as follows:

(3.) Two separate Election Petitions were filed challenging the election of 04-Hisar Parliamentary Constituency. The said petitions were registered as EP-3 of 2024 and EP-4 of 2024.