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Congress Leader NK Azad filed a defamation suit on Union Minister Narendra Singh on his remark defaming Rahul Gandhi while comparing Narendra Modi and Rahul Gandhi, on Jan 9, 2016, while addressing BJP workers at New Town Hall.
At first, the petition was rejected by Judicial Magistrate, thus a revision petition was filed before District Judge, and the Judicial Magistrate took cognizance of the matter u/s 504 of IPC, stating about intentional insult with intent to provoke breach of peace.
Subsequently the Jharkhand High Court stayed the case, after the lapse of stay period of 6 months, in April, the complainant filed a petition to re-open the case in the lower court. On Tuesday, being failed to appear before the Court by Minister as directed to appear by the Court on May 1, the Court issued a Bailable Warrant against the Minister, despite the petition filed by Minister’s lawyer u/s 205 of CrPC to exempt the minister from appearance.
The lawyer said he would move to Jharkhand High Court to challenge the warrant.
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