Kolhapur’s District & Sessions Court has sent Advocate Gunaratna Sadavarte to 4 days of police custody on Thursday in connection with a case registered at Shahupuri police station for making derogatory & inflammatory remarks after the High Court of Bombay upheld the Maratha reservation.
On Wednesday, Kolhapur Police arrested Sadavarte after seeking custody from Girgaon Court, where the Advocate was in judicial custody in the case involving an attack by state transport workers on the residence of NCP chief Sharad Pawar.
V P Gaikwad, the District Judge, has granted police custody to Sadavarte till Monday. The complaint was filed by Maratha activist Dilip Patil after which, an FIR under section 153A of IPC was registered in Shahupuri Police. A similar case has been registered in Solapur & Pune.
In the Kolhapur Court, the hearing took place for over an hour. Complainant Dilip Patil was represented by Shivajirao Rane and Sadavarte by Peter Bardeskar. Public prosecutor Amrapali Kasture led the argument for the Govt.
Rane & Kasture argued that Sadavarte’s remarks need to be investigated as the intention behind making the remarks needs to be found out. Sadavarte claimed that he is being harassed by levelling false cases over the remarks made several years ago.
Meanwhile, the lawyer has been granted bail by the Satara Court in the case involving alleged defamatory remarks against Rajyasabha MP’s Udayanraje Bhosale and Sambhajiraje Chhatrapati.
(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 :
