The Delhi High Court orally remarked on Wednesday that conspiracy against the Prime Minister amounts to treason and is a very serious offence.

Justice Jasmeet Singh, during a hearing, said that an allegation that someone conspired against the Prime Minister cannot be made irresponsibly and needs to be based on cogent and substantial reasons.

"Conspiracy to target the PM is an offence under IPC. It is treason," remarked the Court.

The court was hearing a defamation suit filed by Biju Janata Dal (BJD) MP and senior advocate Pinaki Misra against advocate Jai Anant Dehadrai after the latter accused Misra of being in a conspiracy to target Prime Minister Narendra Modi.

During the proceedings, Misra's counsel highlighted that Dehadrai's relationship with Trinamool Congress MP Mahua Moitra, had ended acrimoniously. He clarified that the allegations did not pertain to Misra but to a separate party.

Misra's counsel further referenced Dehadrai's statements, pointing out accusations made against Misra, including the alleged involvement in a conspiracy targeting the Prime Minister.

In response, Dehadrai's counsel cited the close ties between Misra and Mahua Moitra as the basis for the allegations. But when Dehadrai's counsel was asked to substantiate the allegations of conspiracy by a MP against the PM, they could not provide any concrete evidence.

“These are serious allegations about PM of a country. You can’t be trigger happy, right?” the court said. “You’re making serious allegations of conspiracy by a MP against PM, you substantiate it or we’ll injunct.”

When the counsel, arguing on behalf of Dehadrai, said he had “personally seen the conspiracy being hatched”, the court replied, “I agree they had close relationships . What you are saying has serious consequences. You’re talking about the highest office of the county.”

The court also observed that Misra was a reputed member of the Bar and deserved respect.

Misra has sued Dehadrai for defamation, citing accusations of corruption and derogatory names such as "Canning Lane," "Odia Babu," and "Dalal of Puri."

Apart from seeking damages and an apology, Misra has requested the court to restrain Dehadrai from making defamatory statements and to remove such content from various platforms, including microblogging site X and news organisations like PTI and ANI.

(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)

Source Link

Picture Source :