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An advocate and activist Ashwini Kumar Upadhyay has moved the Supreme Court in the quest to entitle the Election Commission (EC) to have recourse to the complaints involving corrupt practices and mishandling of religion by contesting candidates and political parties to investigating branches. In addition to the request to accredit the Commission, PIL petitioner Ashwini Kumar Upadhyay has also entreated guidance to the Central government to take pertinent or suitable steps to impede misuse of religion by candidates and political parties for electoral benefits. Also, the petition has adduced the Goswami Committee report and the recommendations made by the Election Commission in its proffered electoral amends in favor of its plea for certifying the Commission to look through the insight and broach to investigating agencies the cases of misuse of religion for electoral gains by individual candidates and political parties.
In his endeavour of directions from the apex court, petitioner advocate Upadhyay also put forward that the criminal syndicalism and emerging instances of misuse of religion by political parties and contesting candidates for electoral benefits and advantages has its abominable repercussions on secularism, unity and integrity or righteousness of the country. He also added that the ECI should be instructed to disallow or disentitle the candidates from contesting election and unregister the political parties for misusing the religion for securing votes. Howbeit, the PIL pronounced that there could be no refusal that these establishments have been imperiled to extensive accentuation and wrench.
PIL petitioner Upadhyay also alluded several Supreme Court precedents to establish the fact that the veneration for all remarkable electoral reforms goes to the apex court, appropriately called ‘Keeper of the Country’s Conscience’, whilst enunciating on the court’s intercession in rifting religion from the politics and elections.
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