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Judgment
According to the petitioner, the election to the managing committee is proposed to be held on 21.02.2021. It is apprehended that since the election is
seriously contested, there is a chance of interference in the process of election, that voters are likely to be threatened and chance of bogus voting
cannot be ruled out. It was further submitted that on 10.02.2021, when few persons reached the bank to submit their papers, they were obstructed by
a group of persons. Hence, the bank apprehends serious law and order issues. In this background Ext.P5 application was submitted. Petitioner has
approached this court seeking effective police assistance.
The learned senior Government Pleader on instructions submitted that already Director General of Police has given a standing instruction that
necessary police assistance shall be provided for ensuring peaceful election to the Co-operative Societies/Banks. It was submitted by the learned
senior Government Pleader that pursuant to the above, effective steps will be taken by the 6th respondent â€" Circle Inspector of Police,
Meenakshipuram, Palakkad District. This is recorded.
In the light of the above, there will be a direction to the 6th respondent that requisite police personal shall be deployed sufficiently in advance before
the commencement of election till the counting is over and results are declared. In case of any specific complaint regarding the law and order, that
shall also be attended. Further, the entire process of election shall be videographed for which necessary arrangements shall be made by the petitioner.
Expense will be met by the petitioner. It is further made clear that though arrangements are to be made by the petitioner, the videography will be
under the direction and supervision of the returning officer. The person taking videograph shall cover the entire area, polling booth, the premises and
other areas. However, it shall be ensured that they do not transgress into the free and fair voting by the voters. It shall also be ensured that the entire
Covid-19 protocol is maintained. Returning officer shall also intimate the concerned sectoral Magistrate, who shall visit as and when required and
ensure that Covid-19 protocol is maintained.
Writ Petition is disposed of.