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Sunanda Pushkar Case: Tharoor Summoned as Court Says 'Sufficient Ground' to Proceed Against Him - (05 Jun 2018)

Additional Chief Metropolitan Magistrate Samar Vishal, while reading out the order, said that "there existed sufficient ground to proceed against Tharoor" on charges of “abetment to suicide" and “cruelty” towards his deceased wife.

Tags : COURT  

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