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A criminal defamation case was filed on December 7th in the court of Chief Judicial Magistrate of Thiruvananthpuram against Union Minister Ravi Shankar Prasad for having called the Congress Leader Dr.Shashi Tharoor as an accused in the murder case of his wife Ms. Sunandha Pushkar on January 14th 2014 at Leela otel in South Delhi. The chargesheet was filed on Mr.Tharoor based on an e-mail sent by her wishing to die on May of this year. The trail of the same is being conducted after the final report submitted to the Additional Metropolitan Magistrate, Patiala House Courts.
On October 28th, Mr.Prasad has tweeted through a video clipping which says, that he would give no respect to Mr.Tharoor as he is been alleged as a murderer. Mr.Tharoor calls this as a culpable attempt of criminal defamation and has filed a complaint against Mr.Prasad, the Union Law Minister. Mr. Tharoor claims that the tweet video has been done only to damage the reputation of him. He further clarifies that he has not been charged with Sec 302 of IPC (Murder) but under Sec 306 (abetment of suicide) and Sec 498A (cruelty to wife by husband) of IPC only. The complaint by Tharoor talks about the malafide intention of Mr.Prasad to malign and tarnish the good will of Mr.Tharoor and the emotional trauma of Mr.Tharoor since the telecast of the video clip.
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