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Delhi Court for the further trial proceedings has sent Sunanda Pushkar’s death case to the Sessions court which was against the Congress leader Shashi Tharoor.
Samar Vishal, who is the Additional Chief Metropolitan Magistrate on Monday, has sent the case to the Additional Sessions Judge Arun Bhardwaj as the case which has an offense under Section 306(abetment of suicide) of Indian Penal Code cannot be tried in front of lower courts than that of by a Session’s Court.
The Delhi police were directed by the court to preserve the vigilance report in the matter.
There were charges of Section 498-A (husband or his relative subjecting a woman to cruelty) and Section 306 of Indian Penal Code against Shashi Tharoor who is actually Pushkar’s husband.
On Jan 17th, 2014 Pushkar was found dead in a suite of a luxury hotel in the city. As the official bungalow was being renovated during that time both the couple were staying there.
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