A lawyer has filed a plea against Prime Minister Narendra Modi in the Delhi High Court for allegedly violating the Model Code of Conduct (MCC), and sought his disqualification from contesting elections.
Referring to Modi’s poll speech in Pilibhit in Uttar Pradesh on April 9, the plea by Anand S. Jondhale alleged that the PM was seeking votes in the name of “god and place of worship” and "Hindu deities and Hindu place of worships as well as Sikh deities and Sikh place of worship" while campaigning for the upcoming Lok Sabha polls.
The plea has sought the disqualification of PM Modi from contesting any elections for a period of six years, the report added.
Jondhale argued that Modi violated the Model Code of Conduct mentioned in Compendium of Instructions Volume-III under Rules General Conduct-I(1) and (3).
The provision states that no party or candidate shall include in any activity that may aggravate existing differences or create mutual hatred or cause tension between different castes or communities, religious or linguistic.
Meanwhile, concluding his Lok Sabha poll campaign at a rally in Tirunelveli, Tamil Nadu, Modi made a Tamil-centric pitch as he proposed to set up Thiruvalluvar centres globally, and labelled the Congress and DMK "sinners" over "ceding" Katchatheevu to Sri Lanka.
Modi dubbed the DMK and Congress "anti-national" and said the entire country has now understood the "truth,” that they had given Katchatheevu to another country after "cutting it off" from Tamil Nadu.
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
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