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A Public Interest Litigation has been moved in the Supreme Court by advocate Ashwini Upadhyay for the purpose of decriminalising electoral system and ensuring democracy, seeking ban on a convicted person from forming a political party or becoming political office-bearer. He has also filed a PIL seeking more independence to the Election Commission of India, Upadhyay prayed that the ECI be given more autonomy and powers to register and de-register any political party.
The PIL said that Injury is caused to public because many corrupt, criminal and convicted persons have formed political party and threatens the fundamental right by using money and muscle power. As precedents, the petition cited earlier cases in which charges have also been framed by the Court in serious cases against Mr Suresh Kalmadi, Mr Jagan Reddy, Mr Madhu Koda, Mr Ashok Chavan, Mr Akabaruddin Owaisi, Mrs Kanimozhi, Mr Mulayam Singh Yadav, Ms Mayawati and many others, but they are still holding political post and wielding political power,” the PIL added.
Meanwhile another petition filed by a politician, was dismissed by Justice SK Sahoo of Orissa High Court stating that Politics have become criminals’ paradise. He further added, “There is no dearth of such politicians in this country which is the largest democracy in the world and a home to 1.324 billion people. They can go to any extent and commit any crime leaving political ideology far behind.” A politician, who is petitioner in the case, was accused of murdering his political opponent. Court stated that criminals and politics, which should have been poles apart from each other, are now on the two sides of the same coin. The court also observed that such politicians should be “changed like diapers”, which would be a healthy state of affairs for all concerned.
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