Allow Cookies!
By using our website, you agree to the use of cookies
Rahul Gandhi files an affidavit to reply for explanation in a petition filed by BJP MP Meenakshi Lekhi who alleged for criminal contempt of court against the Congress president for wrongfully attributing “Chokidar Chor Hai” remark to the SC.
The Congress president earlier in a political rally has falsely misquoted the Supreme Court stating that “SC says Chowkidaar hi Chor Hai during the verdict of Rafael review earlier in April”. However, in response to this Rahul Gandhi filed an affidavit and clarified that the above said remark is given in the heat of the moment while in a hectic political campaigning and he does not intend to bring SC into political arena.
Further, the Congress president also alleges that PM Modi while misinterpreting the SC has wrongfully claimed that court had given clean chit to him in Rafael issue and also alleges that this petition by BJP MP is politically motivated with ulterior motives to use court in order get political gains.
The bench while observing after hearing to the counsels directed to list this matter along with Rafael review on 30th April and also observed that no views, observations or findings should be attributed to court in political address to media unless such views, observations or findings are recorded by court.
86540
103860
630
114
59824