2016 Cash-for-votes sting operation| SC stays defamation case against Journalists Rajdeep Sardesai, Shiv Aroor and India Today founder Aroon Purie

India Today in a sting operation had disclosed that certain lawmakers from Karnataka were bribed in exchange for votes.

2016 sting operation on cash-for-votes

Supreme Court: The bench comprising of Chief Justice of India Dr. DY Chandrachud, JB Pardiwala and Manoj Misra, JJ. stayed defamation proceedings against India Today group founder and head Aroon Purie and journalists Rajdeep Sardesai and Shiv Aroor over a sting operation in 2016 on an alleged cash-for-votes scam.

India Today had disclosed in a report that certain lawmakers were bribed in exchange for votes. A criminal defamation case was registered against Aroon Purie, Rajdeep Sardesai and Aroor by the former State legislator Bhojaraj Ramchandrappa Patil.

Source: Press

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