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Judgment
Vivek Rusia, J
The petitioner has filed the present petition seeking limited relief to the extent that he be permitted to participate in the swearing ceremony and cast his vote scheduled on 5.8.2022.
At present, the petitioner is under detention by virtue of order dated 27.7.2022 passed by District Magistrate, District Shajapur. The petitioner has won the election of Corporator from Ward No.12 of Nagar Parishad, Shajapur. Section 15 of the National Security Act provides temporary suspension of detention for which the petitioner has already submitted an application before the Collector, Shajapur, but the same has not been considered so far.
Accordingly, keeping in view the aforesaid facts in totality, as the petitioner is an elected Corporator has a right to cast his vote, he is permitted to participate in the swearing ceremony scheduled to be held on 5.8.2022 between 10.00 am. to 5.00 pm. in proper police custody after verification of the date and time of the such meeting before the Nagar Parishad, Shajapur. The jail authorities are directed to make necessary arrangement for the same.
With the aforesaid, this petition stands disposed of.
C.C. today.