December,1,2016:

On Wednesday, Delhi Court dismissed a plea filed against President of India seeking deletion of some of portions from his book published this year for allegedly hurting the Hindu sentimentsAdditional District Judge Vineeta Goyal rejected the law suit which had sought deletion of the portions from Pranab Mukherjee's book titled Turbulent Years 1980- 1996.

Court had earlier asked Complainant to explain how can the President of India, who has the immunity under the Constitution from the legal proceedings, be dragged in a lawsuit.

Group of lawyers and Social Worker had filed law suit against President Mukherjee seeking deletions of certain portions from his book which made references to demolition of the Babri Masjid allegedly hurting the Hindu sentiments.

Plaintiffs' Advocates had claimed that the civil suit could be filed against President during his tenure in respect of any act done by him in his "personal capacity".

President's Counsel Ruby Gautam Singh, had opposed the plea, stating that it was not maintainable.

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