SC: Hiding a Candidate’s Conviction Voids Election, Regardless of Whether it Influenced Results - (07 Nov 2025)
ELECTION
Supreme Court held that non-disclosure of a conviction suppresses material information, violating voters’ right to an informed choice, and upheld the disqualification of a former councillor who failed to reveal her one-year imprisonment for a cheque dishonor case in her election affidavit.
Tags : CONVICTION RESULTS ELECTION
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