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Abhishek Banerjee, currently an MP, is the nephew of the Chief Minister of West Bengal, Mamta Banerjee has registered a criminal defamation case against Amit Shah relating to the speech which was given during the rally of BJP at Kolkata. Banerjee had stated in the complaint that Amit Shah has tried to falsely accuse him during his speech. The objectionable statement which was given by Amit Shah during his speech was mentioned by Banerjee in the complaint. As per the complaint, Banerjee stated that Amit Shah has mentioned that Mamta Banerjee along with her nephew is corrupted and also all the money which has not been reached to the villages is used in gifting her nephew and the syndicate.
The Court stated in the summons that the attendance of Union Minister Amit Shah is required to answer for a charge of Section 500 on the Indian Penal Code. The court has ordered Amit Shah to appear himself / by his pleader before the Special Judge (MP/MLA) court at Bhidanagar on February 22 at 10 in the forenoon. As per the direction passed by the West Bengal court, the Union Minister Amit Shah has been summoned in the criminal defamation case which was filed by the Trinamool Congress Member of Parliament, Abhishek Banerjee. The Special Court has passed an order for the Union Minister Amit Shah to be present before the court while trying the cases against the MPs and MLAs. The direction was passed by the Special Court at Bidhan Nagar.
Banerjee stated that the assertions made by Shah against him are false and untrue. The complaint stated that the allegations are false and thus, was asserted to injure the reputation of the complainant.
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