Delhi High Court: In a plea filed for seeking disqualification of Prime Minister Narendra Modi’s candidature from contesting the 2024 Lok Sabha elections while alleging that PM Modi submitted a false oath before the returning officer and along with his accomplices PM Modi attempted to destabilize the national security, Sachin Datta, J., held that the petition was filed with mala fide and ulterior motive and hence, rejected the plea.
The petitioner, a pilot, had alleged that PM Modi and his accomplices were accused of screening the criminal conspiracy where they attempted to destabilize national security by planning a fatal crash of Fight AI 459 on 08-07-2018 that he was in command of.
Source: Press