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SC notice to Centre, EC on plea seeking to implement finger, iris biometric system at polling stations


Biometric scan.png
13 Apr 2026
Categories: Latest News

On Monday, the Supreme Court agreed to hear a plea seeking direction to the Election Commission to implement a finger and iris biometric identification system at polling stations to prevent duplicate voting.

Apex Court Bench of Chief Justice Surya Kant and Justice Joymalya Bagchi made clear that the prayer sought in the plea can’t be considered for the current state Assembly elections in some states.

 

“However, whether such a recourse deserves to be followed before the next parliamentary election and/or state assembly elections needs to be examined. Issue notice,” the bench said.

The top court sought responses from the Centre, the poll panel and several other states on the plea filed by advocate Ashwini Kumar Upadhyay.

“The injury to citizens is extremely large as bribery, undue influence, personation, duplicate voting and ghost voting still affects the purity and integrity of the electoral process,” the plea submitted. 

Source PTI



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