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The Chief Judicial Magistrate, Thiruvananthapuram, has directed Arnab Goswami of Republic TV to appear in Court in the criminal defamation suit filed against him. The suit has been filed by a Senior Congress Leader Shashi Tharoor. The issued summons is for 28th of February, 2019.
Tharoor had filed a defamation case against Goswami for the latter’s reportage of events related to the mysterious death of the Congress Leader’s third wife, Sunanda Pushkar. Goswami had allegedly advanced the ‘crime angle’ while reporting on the case. Tharoor had then responded with his now famous/ infamous ‘farrago’ tweet. The defamation suit was then filed by him against the reputed journalist in May 2017. A civil defamation suit by Tharoor claiming Rs 2 Crore as damages is pending in the Delhi High Court.
Goswami has been attracting threats from Congress leaders and others associated with them including Robert Vadra and Congress Spokesperson Sanjay Jha. Vadra was reported to have sent a legal notice to the journalist for his report of the ‘Vadra Papers’. Sanjay Jha threatened him on twitter after he was appointed a member of the Nehru Memorial Museum and Library Society, the body that controls the Teen Murti Estate.
Related to the matter, the CJM pointed out that there existed a prima-facie case to initiate the trial of Goswami.
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