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Attorney General Refuses Consent to Initiate Contempt Proceedings Against Rahul Gandhi - (24 Mar 2021)

CONTEMPT OF COURT

Attorney General for India, KK Venugopal has declined to grant consent to initiate criminal contempt of proceedings against Congress Member of Parliament, Rahul Gandhi for his statements against judiciary. The AG has observed that Gandhi's statements made a general reference to "judiciary" and contained no specific reference to the Supreme Court. He pointed out that under Section 15 of the Contempt of Courts Act, 1971, the Attorney General has jurisdiction to grant consent for initiation of proc

Tags : ATTORNEY GENERAL OF INDIA RAHUL GANDHI

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