The High Court of Delhi has stayed the inquiry in a case against journalist Vinod Dua while saying there was an unexplained delay of nearly 3 months in filing the complaint & lodging of the FIR.
The case was filed by a Delhi BJP leader who claimed that Dua made defamatory statements conducive to public mischief on his YouTube show.
In an interim order, the court said it was of the prima facie view that further proceedings or probe were likely to cause unjustified harassment to Dua, & stayed the investigation till July 23.
In a Wednesday order, which was uploaded on the web on Thursday, justice Anup J Bhambhani said the Court was persuaded to think that the filing of the complaint & lodging of the FIR deserve to be considered & deliberated further, before allowing the investigation to proceed against Dua.
The Court also issued notice & sought responses of the Delhi Police & the complainant on Dua’s plea seeking quashing of the FIR against him.
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