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[2012 UP Elections] Lucknow Court grants 6-months imprisonment to BJP MP Rita Bahuguna Joshi for violating code of conduct

Rita Bahuguna Joshi

Lucknow Court: ACJM Ambrish Kumar Srivastava held Bharatiya Janta Party’s Member of Parliament (Allahabad) Rita Bahuguna Joshi guilty of violating the code of conduct during the 2012 assembly elections and sentenced her to six month’s imprisonment and fine of Rs. 1100.

In her capacity as a Congress candidate for Lucknow Legislative Assembly Cantt constituency, she was campaigning in the Bajrang Nagar area of Krishna Nagar in violation of the code of conduct. After investigation, a charge sheet was filed and the Court framed charges against her under Section 188 of the Penal Code, 1860. After the verdict, the Court took her into custody. Later, she was released on interim bail.

Source: Press

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