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The Caravan Magazine and Jairam Ramesh had to face a Criminal Defamation case by Vivek Doval who is the son of National Security Advisor Ajith Doval a publication was made by them having some statements that there was some link with the company’s growth and demonetization of Rs500 and Rs1000 notes during November, 2016.
The published article was titled as “ The D Companies: Ajith Doval’s sons run a web of companies including a Cayman Islands hedge fund even as father demands crackdown on tax havens”. They have filed the complaint which states that these statements carry allegations that the black money laundering is carried out by rerouting the funds into India through the Cayman Islands after the demonetization. Jairam Ramesh has held a press conference based on the article and he made some defamatory statements against the Doval family.
Under Section 499 and 500 of Indian Penal Code Doval has filed the criminal defamation case wherein he said that baseless allegations were raised by accused which lead to irreplaceable damage to the reputation and goodwill which he earned through years of hard work. Apart from both the main accused parties even Kaushal Shroff the author of the article was made accused in this complaint.
Vivek Doval stated that the idea formed back in 2013 only but the stakeholders deliberations took time to start the hedge fund which came in coexistence with the demonetization effect on 2016 which is nothing other just a mere coincidence. Doval said that though there was nothing like stating he did an illegal activity but those words are presented in such a manner which is exploiting his father’s position and influence.
He further states that the article was a political tool used to foster in the unscrupulous hands to wreak the vengeance. Everything from the title of the which scandalously say to the which was purposefully scripted with a malafide intention that a normal reader will perceive the narrated facts only in that tainted color. Even the sudden rush made for the press conference on the article in which undue haste was shown without any verification of the facts shows it all.
The article also says that one of the Directors who belong to fund and legal advice were named in the Panama leaks which though does not prove any wrongdoing but mentions that there is some tainted color in his personality as his name was there in the Panama Papers or Paradise papers.
The complaint also mentioned that a questionnaire was sent to Doval and his brother which however got vanished from complainant’s messenger. As per the family, the questionnaire was just mere eyewash to defend any of these kinds of criminal actions.
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