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The famous journalist named Arnab Goswami and his channel the Republic has been reguarly airing about the conspiracy in the death of sunanda Pushkar. After the death of Shashi Tharoor's wife, there is controversy related to her death and case proceedings are also going on but the real culprit is not ascertained yet. Arnab Goswami in his show put many allegations against Shashi Tharoor for his wife’s death. in response to that, Shashi Tharoor filed a defamation case against Arnab Goswami. after many hearings, on Dec 1, 2017, Delhi high court refused to put restrictions on Arnab Goswami and republic tv from airing the news and debates related to Shashi Tharoor wife’s death. The court said that before airing the news related his wife, Arnab Goswami should take Shashi Tharoor's perspective in written notice but if he unable to give on prescribed time than you cannot compel him to speak. Justice Manmohan has said that everybody has right to remain silent and you can force anybody to speak against their own will. He further said to them that you should respect his silence and your right to air news & debates will not be taken away but you have to maintain a balance. Court also said that as the criminal investigation starts, media should be sensitive to the indeterminacy of questions raised. “Press cannot put allegations on anyone that he/she is responsible for the death of that particular person. The press should exercise their right with care and caution when a case is under investigation or pending for trial,” the court said.
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