Senior Journalist Vinod Dua is given anticipatory bail by a Delhi Court in a defamation case lodged on the complaint of a Delhi BJP leader who had claimed that the scribe made defamatory statements conducive to public mischief on his YouTube show.
On Tuesday, the Court also ordered Police to not take coercive steps against Dua till June 29, the next date of hearing, & directed the Senior Journalist to join the inquiry & cooperate with the police. Additional Sessions Judge Vineeta Goyal granted relief to Mr Dua after investigating officer said his custodial interrogation was not required & no recovery was to be affected from him.
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