GE to Madhya Pradesh Legislative Assembly, 2018 - W.P. No. 28106/2018 Naresh Saraf versus Election Commission of India – Order of High Court of Madhya Pradesh Main Seat at Jabalpur

GE to Madhya Pradesh Legislative Assembly, 2018 - W.P. No. 28106/2018 Naresh Saraf versus Election Commission of India – Order of High Court of Madhya Pradesh Main Seat at Jabalpur

This petition has been filed expressing concern over the alleged lack of sufficient security in some districts in respect of polled/unused EVMs and VVPATs in the assembly election in the State, which went to poll on November 28, 2018.

High Court Decision:

Quote

"Careful reading of the aforesaid reports, which were produced for our perusal, shows that the strong rooms for storing polled EVMs/VVPATs and warehouses for unused/reserved EVMs/VVPATs are separate buildings with separate security arrangements. It was further clear that the strong room with polled EVMs/VVPATs were sealed immediately after poll to be opened on the day of counting i.e.on 11.12.2018. These strong rooms are under the security of Central Armed Paramilitary Forces with a triple cordon of security. The Election Commission of India has also informed the Indian National Congress, New Delhi about the remedial measure already taken. Thus, we are of the considered view that in light of above, we feel that no further action is required by us in this petition. The writ petition is accordingly disposed of."

Download the full decision.

Also read: GE to Madhya Pradesh Legislative Assembly, 2018 - Letter to INC on their complaint dated 04.12.2018 - regarding