Chief Minister of Jharkhand, Hemant Soren has filed a Rs 100 crores defamation suit in Ranchi Civil Court against BJP MP Dr Nishikant Dubey for allegedly tarnishing his image through social media.
The defamation suit was filed against Dubey on Aug 4.
In the case along with the MP, Twitter Communications India Private Limited & Facebook India Online Services Private Limited have been made the parties as respondents 2 & 3. The plaintiff (Hemant Soren) has alleged damages in the sum of Rs 100 crores against each of the respondents.
BJP MP Dubey has been writing continuously against Hemant Soren on various matters on social media platforms. Recently, he took to Twitter & accused "Soren of raping & abducting a woman in Mumbai in 2013". Responding to this, while tagging Dubey, Soren said that he would reply to his allegations through a legal channel.
In the suit, it has been said that since about July 27, 2020, Dubey has been publishing defamatory statements attacking Soren falsely & maliciously to bring him into public scandal, odium, contempt & hatred & tarnishing his reputation. He even went to the extent of publishing it on social media.
Twitter Communications India Private Limited & Facebook India Online Services Private Limited have been made the respondent because they allegedly didn't block or withdraw the posting of such derogatory posts knowing that a complainant is a person of repute, as per the suit.
A brief hearing was done on Aug 5 & the next hearing will be on Aug 22.
On Aug 6, Dr Nishikant Dubey again took the social media to corner Soren. "Mr Chief Minister allegation of rape & abduction was put by some girl in Mumbai & you are filing cases against me instead of her. Thank you for giving me a chance to fight against Chief Minister like Saryu Roy," he tweeted in Hindi.
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