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In response to the notice issued by the SC of India, Rahul Gandhi in the counter affidavit that the rhetoric “chowkidar chor hain” was spoken in the heat of the moment. Further, the affidavit says that there was no direct or indirect intention of Rahul Gandhi to violate the court order in any way and he considers the law courts to be of the highest esteem.
This rhetoric was the result of Rafale deal because on 10th April the court proceeding was juxtaposed and mingled with a political slogan.
The criminal contempt petition was filed by the BJP MP Meenakshi Lekhi against the Congress president Rahul Gandhi for using the phrase “Chowkidar chor hain” against the Prime Minister of the nation. Further, she allegedly said that Rahul Gandhi attributed this comment on the verdict of SC and this is the contempt.
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