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Shashi Tharoor, Congress leader has been summoned by Kolkata Court on Saturday on a complaint of advocate Sumeet Chowdury over his “Hindu Pakistan” remark.
Advocate Chowdhury moved court saying that his remarks have insulted the Constitution and has filed a case under Section 153A/295A of the Indian Penal Code and Section 2 of The Prevention of Insults to National Honour Act, 1971.
Tharoor has been summoned for August 14 and the summons has been allowed to be issued to Tharoor through Twitter and Facebook, apart from the routine process.
Tharoor on Wednesday said, “If they are able to win a repeat of their current strength in the Lok Sabha then, frankly, our own democratic Constitution, as we understand [it], will not survive… because then they will have all the three elements they need to tear up the Constitution of India and write a new one.”
“And that will enshrine the principle of Hindu Rashtra, that will remove equality for the minorities, and that will create a Hindu Pakistan and that is not what Mahatma Gandhi, Nehru, Sardar Patel, Maulana Azad and great heroes of freedom struggle fought for,” he added.
The BJP asked for an apology but Tharoor refused for it.
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