#MeToo | “Not Guilty” — Pleads Priya Ramani in the defamation case by MJ Akbar

MJ Akbar had filed a case against Priya Ramani alleging her of defaming him by leveling the charges of sexual misconduct during

MJ Akbar had filed a case against Priya Ramani alleging her of defaming him by leveling the charges of sexual misconduct during the MeToo campaign.

Ramani, who appeared before Additional Chief Metropolitan Magistrate Samar Vishal, however, pleaded not guilty and claimed trial.

MJ Akbar had filed a defamation case against her, stating the cause that the article published by Ramani in which she had stated she was sexually harassed by MJ Akbar in the past. Several women had raised their voices in support of Ramani along with the ones who had been the victim of the same.

Patiala House Court will hear the case next on 04-05-2019 and granted permanent exemption to Ms Ramani from personal appearance. She was granted bail on 25-02-2019.

MJ Akbar’s legal team had told the court that Priya Ramani damaged his reputation by levelling “false, wild and baseless allegations”.

[Source: NDTV]


#MeToo | Bail granted to Journalist Priya Ramani in the defamation case filed by MJ Akbar

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