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In a big relief for Btown’s Mr. Perfectionist Aamir Khan, the Chhattisgarh state High Court has rejected the criminal petition filed against the actor after his controversial statement on intolerance in the year 2015. Deepak Divan of Raipur had filed a petition against him in the said case.
Justice Sanjay K Agrawal overruled the petition stating that the plea had neither substance nor merit to be taken any further ‘
Earlier, Mr. Khan had made a statement in a television show that his wife Kiran had said that they should consider leaving this country. Deepak Divan of Raipur had filed a complaint in the lower court against the statement, which was earlier dismissed. Thereafter, Deepak Divan filed a review petition which was also got dismissed by the Sessions Court of Raipur. Since the review petition was also rejected, Divan further approached the high court of Chhattisgarh through advocate Amikant Tiwari.
During the course of the hearing, the bench said that determining whether the revelation by someone threatens the integrity and security of the country is a matter to be investigated by the Center and the state government. Therefore, no one can be allowed to interfere in the matter.
Deepak Divan, in his petition, had demanded action against Amir Khan for offenses under Section 153-A and Section 153-B, of IPC.
Aamir Khan had said: “Due to the atmosphere of intolerance in the country, he and his wife are afraid of living in India.” This statement by Mr. Khan had become a matter of discussion and was also trolled on social media.
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