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SC Concerned About Criminalisation of Politics, But Draws ‘Laksman Rekha’ on Laying Down Norms - (10 Aug 2018)

A five-judge constitution bench headed by Chief Justice Dipak Misra, which commenced its hearing on PILs seeking to bar persons facing serious criminal charges from electoral politics, also referred to the doctrine of separation of power and said the job of the court was not to legislate and rather test the validity of the statute.

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