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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.

Tags : ATTORNEY GENERAL OF INDIA   RAHUL GANDHI  

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