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Hardik Pandya and KL Rahul have been in the eye of a massive storm following their sexist and racists comments on a popular TV show, KoffeeWith Karan. After making misogynistic comments on the show, Hardik Pandya took to Twitter to tender an apology. However, the Board of Control for Cricket in India (BCCI) was not satisfied with the apology and put the two cricketers under provisional suspension and asked them return home from Australia.The TV show was aired on January 6. In the show, Hardik Pandya and KL Rahul talked about their relationships, crushes, favourite movies, actors and actresses. While Rahul kept a level head on his shoulders and chose his words very carefully while replying to Karan Johar's questions throughout the show, it was Hardik Pandya who boasted about hooking up with multiple women and even spoke about how open he is with his parents.The show KoffeeWith Karan turned out to be equivalent to a dreadful dream for Indian all-round cricketer Hardik Pandya.
The ban got lifted soon after, much to the relief of the youngster. Subsequently, the 25-year-old Baroda cricketer resumed his cricketing duties and made his comeback in the five-match ODI series against New Zealand a couple of months ago. After the show aired on television and online platforms, an FIR was lodged at the Luni Police Station, Jodhpur by one DevaramMeghwal.The FIR had Sections 153 (A), 292, 295 (A), 504 of the Indian Penal Code, Section 67 of the Information and Technology Act, 2000 and Section 3 (1) (u) and 3 (1) (v) of the Scheduled Tribes (Prevention of Atrocities) Act, 1989. Pandya thereafter asked the Rajasthan High Court to quash the FIR Now, the youngster has more reasons to cheer as the court has given him interim relief.
The Jodhpur Bench of the Rajasthan High Court on Friday stayed the proceedings in relation to the FIR filed against Pandya for his comments on the show.
On Friday, the Single Judge Bench of Justice Manoj Kumar Garg issued notice to the State, returnable by six weeks. The Court also stayed the proceedings against the cricketer until the next date of hearing.
Hardik Pandya was represented by a team from Lex Chambers, Delhi headed by Managing Partner Rahul Dhawan, Head of Litigation Visesh Issar, and Senior Associate Varun Sharma.
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