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Shashi Tharoor appeared before the court of Additional Chief Metropolitan Magistrate (ACMM) Samar Vishal in compliance with the summons issued to him as an accused booked for abetting the suicide of Sunanda Pushkar and subjecting her to cruelty, where he was granted regular bail by a Delhi court in view of the anticipatory bail granted to him by a sessions court earlier this week.
As Shashi Tharoor was granted anticipatory bail, he also approached the Court with an application alleging widespread dissemination of false information in the case. Agreeing with him, the Court opined that he had a “reasonable apprehension” that “misreporting and spreading of false information will subvert the legal process and interfere with the due administration of justice”. It also stated that it was derogatory and detrimental to the applicant’s Right to Reputation”, “Right to Privacy” and “Right to receive a Fair Trial”.
In order to do the same, the court observed, “It seems imperative that in order to protect the privacy of the accused Dr. Shashi Tharoor in this case, the charge sheet and other documents related to the case be kept away from public domain at least till the trial is over.”
Tharoor and the Delhi police has opposed BJP leader Subramanian Swamy’s plea seeking permission to assist the police in the case in order to that ensure justice is done and that the case is not botched up, on the grounds that Swamy has no locus in the case and said he would file a written reply to Swamy’s application.
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