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SC Directs EC to Decide on Plea Seeking to Bar Candidates with Criminal Records from Contesting Polls - (26 Nov 2019)

ELECTION

Supreme Court has asked the Election Commission to pass a "reasoned order" on a representation seeking to restrain political parties from fielding candidates with criminal antecedents in polls. The Apex Court passed the order while refusing to entertain a Public Interest Litigation filed by lawyer and BJP leader Ashwini Upadhyay seeking a direction to the poll panel to devise a mechanism to ensure that parties be restrained from fielding candidates with criminal records.

Tags : SC   EC  

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