November 16, 2018:

On Thursday, WikiLeaks founder Julian Assange, who was behind a massive dump of classified US documents in 2010, has been charged in the United States.

Prosecutors revealed the existence of the sealed indictment inadvertently in a court filing in an unrelated case.

The exact nature of the charges against Assange was not immediately known.

Wikileaks wrote on Twitter, "US Department of Justice 'accidentally' reveals existence of sealed charges (or a draft for them) against WikiLeaks' publisher Julian Assange in apparent cut-and-paste error in an unrelated case also at the Eastern District of Virginia."

The still unsealed charges against Assange were disclosed by Assistant US Attorney Kellen Dwyer as she made a filing in the unrelated case & urged a judge to keep that filing sealed.

Dwyer wrote, "due to the sophistication of the defendant and the publicity surrounding the case, no other procedure is likely to keep confidential the fact that Assange has been charged."

Dwyer later wrote the charges would "need to remain sealed until Assange is arrested."

Source Link

Picture Source :