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Misuse of religion biggest threat to world peace. The Supreme Court Monday refused to entertain a PIL seeking to stop misuse of religion for electoral gains and debarring candidates as also de-registering political parties for taking undue benefits in the name of religion. A bench headed by chief justice Rajan Gogoi dismissed the PIL filed by BJP leader and lawyer ‘Ashwini Upadhyaya seeking issuance of direction to the poll panel and the Centre to take appropriate steps to restrict misuse of religion by the candidates and political parties.
Both religion and politics have one common goal that is to acquire political power and use it to fulfil their aims. “Section 153A (IPC) offence under section 295A IPC”, in to control misuse of religion in creating enmity or hatred amongst citizens, mischief which 1961 amendment to section 123(3) of representation of peoples act came by Justice Lokur that no candidate can escape from the bar simply on the ground that the appeal to vote or refrain for voting was not made in the name of his religion.”It definite that whether religion entered politics, violence and communal tensions are bound to happen.
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