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A Delhi Court has issued summons to Dr. Shashi Tharoor to appear before the Court on July 7 in the case of his wife’s death. The court stated that it has found ‘sufficient grounds’ to charge him and proceed with the case against the Congress MP, on charges of abetment to suicide and cruelty.
The additional chief metropolitan magistrate Samar Vishal had taken cognizance of the charge sheet filed under Section 306 (abetment of suicide) and 498A (cruelty) of the Indian Penal Code on the last day of hearing, after the arguments of public prosecutor Atul Srivastava. To this, advocate Subramanium Swamy argued for Tharoor that the evidence had been tampered with, and further, that the charge sheet was filed after a year of Sunandar Pushkar’s death. However, the Prosecutor then highlighted an email from Pushkar to Tharoor where she had expressed her wish to die. Senior advocate Vikas Pahwa, also representing Tharoor stated that they fully intend to fight the charges and seek out all available legal remedies. Meanwhile, Dr. Shashi Tharoor has released a statement on Twitter, admitting that he will ‘fully co-operate’ with the proceedings but also termed the charges as ‘preposterous’ and ‘baseless’.
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