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Delhi High Court Quashes Proceedings in Defamation Case Against Arvind Kejriwal - (11 Dec 2019)

CIVIL

Delhi High Court has put on hold the proceedings in a criminal defamation complaint against Chief Minister Arvind Kejriwal for re-tweeting an allegedly defamatory video circulated by YouTuber Dhruv Rathee in May, 2018. The Court issued notices to the State and the Complainant seeking their stand on a plea by Kejriwal challenging the summons issued to him in the case by a trial court.

Tags : DELHI HIGH COURT   ARVIND KEJRIWAL  

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