Allow Cookies!
By using our website, you agree to the use of cookies
The Delhi Police was ordered by the Patiala House Court to lodge a First Information Report against Republic TV and its editor-in-chief Arnab Goswami. The complaint was filed by Shashi Tharoor against Arnab Goswami over the alleged access to confidential documents related to the investigation of the death of Sunanda Pushkar. Tharoor stated in his complaint that these documents were part of the investigation report of the case and were part of the internal records of the police. The complainant also alleged that RTI responses from the Delhi police showed that it is not possible to share the details of the investigation with the public or the media that are awaiting an investigation.
The complainant also alleged that Channel has deliberately used defamatory comments against him in an attempt to increase the TRP of their News Channel.
It is also alleged that the Channel had access to Tharoor's emails without his knowledge and consent, as well as access to confidential documents in their newsletters about the death of Sunanda Pushkar.
It is alleged that the proposed defendants unlawfully and illegally accessed these confidential documents and have shown/broadcast them on their News Channel. It is alleged that the accused persons accessed the complainant's email account without his authorization or consent and shared the personal Emails on their News Channel.
Senior lawyer Vikas Pahwa with lawyers Gaurav Gupta and Muhammad Ali Khan represented the complainant (Shashi Tharoor). He contended that he had filed Police Complaints in relation to the theft of documents and illegal access to his Email but no action was taken by the Police yet. Shashi Tharoor wanted directions to be served on the Delhi Police to commence an action based on his complaint.
In an order passed by the Metropolitan Magistrate Dharmender Singh on January 21, he has ordered Delhi Police to register an FIR against the proposed accused persons.
This court is of the opinion that, in view of the allegations made by the complainant and the material produced on record in the form of RTI responses and other material, the matter revealed the commission of a cognizable offence. In view of these circumstances, the concerned SHO must register the FIR in this matter and investigate according to the law.
86540
103860
630
114
59824