On Thursday, a bunch of pleas was filed in the High Court of Delhi seeking directions for registration of an FIR against Congress leaders Sonia Gandhi, Rahul Gandhi, Priyanka Gandhi Vadra, AAP leader & Delhi Deputy Chief Minister Manish Sisodia, AIMIM MP Assaduddin Owaisi and others over their alleged hate speeches.
One of the pleas, moved by a group called Lawyers Voice, sought the registration of FIR against Sonia Gandhi, Rahul Gandhi, Priyanka Gandhi Vadra, AAP leaders Manish Sisodia, Amanatullah Khan, AIMIM leaders Waris Pathan & Akbaruddin Owaisi & advocate Mehmood Pracha.
It also sought the constitution of a special investigation team (SIT) to investigate into the matter.
Another plea, filed by Hindu Sena, alleged that inflammatory speeches were made by Waris Pathan, Asaduddin Owaisi & Akbaruddin Owaisi & sought actions against them.
The plea by Hindu Sena said that "The hate speech of Waris Pathan surcharged the communal tension in Delhi which has resulted in the death of several people".
It also stated that the plea, filed by Harsh Mandar, in the Delhi violence matter is an attempt to aggravate the situation by seeking criminal action against the leaders of BJP with sole intention to defame Hindus.
Meanwhile, senior advocate Sanjjiiv Kkumaar also filed an impleadment application in the court seeking direction to police to register an FIR against social activist Harsh Mander, Radio Jockey Sayema, Swara Bhaskar, & AAP's Amanatullah Khan under several sections of the Indian Penal Code (IPC), including those related to provocation with intent to cause riot.
The application also sought directions to the National Investigation Agency (NIA) to probe the violence in North-East Delhi.
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